SYED KALIMULLA Vs. MUNISWAMY

JUDGEMENT

(1.) In this writ petition under Art. 226(1) (b) and (c) of the Constitution, the petitioners have challenged the correctness of the order passed by the Land Tribunal, Mulbagal, in Case No. LRF. 579/74-75 dated 22-6-1976, granting occupancy right in favour of the first respondent.

(2.) Shri K. S. Srinivasa Iyer, the learned Counsel appearing for the petitioners, contended before me that the petitioners being the co-sharers in the land bearing Sy. No. 90/3 measuring 32 guntas of Sonnavadi village, Mulbagal Taluk, were entitled for iudividual notices and no notices were issued to them nor the 1st respondent impleaded the petitioners as parties to the application filed in Form No. 7.

(3.) It is not in dispute that the second respondent and the petitioners are the brothers being the sons of one Abdul Khalak, who was the owner of the land in question. That being so, on the death of Abdul Khalak, the land in question devolved upon the petitioners and the second respondent. Abdul Khalak died long prior to the commencement of the proceedings. Thus, it is clear that the first respondent ought to have impleaded the petitioners as parties to the application filed in No No. 7, Further the Tribunal also has not issued the notice to the petitioners, though the petitioners were entitled for individual notice in view of S.48A (2) of the Karnataka Land Reforms Act 1961. In view of the fact that neither the first respondent impleaded the petitioners in the application filed in Form No. 7 nor the Tribunal issued notices to them, the order passed by the Tribunal granting occupancy right in favonr of the first respondent, cannot at all be sustained. Consequently, this writ petition succeeds and the order passed by the Tribunal is hereby quashed and the case now stands remitted to the Tribunal with a direction to decide the case afresh after holding an enquiry in accordance with law and after issuing notices to the petitioners and after affording an opportunity to the parties including the petitioners to adduce evidence and after hearing them. No costs.