DODDARAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Writ Petition filed under Article 226(1), (b) and (c) is directed against the order passed by the Land Tribunal, Koratagere Taluk, in No. LRF. CR. 466/75-76 dated 15-5-1976 rejecting the application made by the petitioner for being registered as an occupant of the land S. No. 11/5 of Huluyanagala Village.

(2.) The contention of the petitioner is that on 15-5-1976 the case was posted for enquiry into the application made by the petitioner for an interim order pending his application filed in Form 7 and that while hearing the application for temporary injunction, the Tribunal has disposed of the main matter itself. Therefore, it was submitted on behalf of the petitioner that the petitioner had no opportunity to prove his case.

(3.) The facts necessary to appreciate the aforesaid contention of the petitioner are that the land in question originally belonged to the petitioner and he sold it under a registered sale deed dated 10-5-1969 to the third respondent. In his statement made before the Land Tribunal the petitioner has stated that he has sold the land to the third respondent and inspired of the sale he continued to be in possession and has been paying the crop rent to the third respondent and the sale deed executed by him was a nominal one.