C V GOURAMMA Vs. LAND TRIBUNAL BANTWAL

JUDGEMENT

(1.) The order passed by the 1st respondent Land Tribunal, Bantwal, a true opy of which is produced at Extibit- B dated 25-6-1976, granting occupancy right in favour of the 2nd respondent in each of the writ petitions is under challenge in these eleven common writ petitions filed by the petitioner C. V. Gowramrna.

(2.) For the sake of convenience, in the course of this order, I shall refer to the petitioner in all the writ petition as petitioner, the 1st respondent as Land Tribunal and the 2nd respondent respondents.

(3.) The matter involved in these writ petitions arises in this way: The petitioner Gowramma is the owner of the lands comprised in Sy. No. 177|2, 175|4, 175|6, 180|1, 180|2 and 180/3 of Golthmajalu village of Bantwal taluk in 'Dakshina Kannada District. These lands originally belonged to the family of her husband called Kelinja family of which her husband was the Yejaman. The lands involved in these writ petitions being punja lands and lying on the sides of two main roads and being fit only for house sites, the husband of the petitioner, during his life time, gave bits cf land on lease to various persons including the respondents for house sites. The portions of the survey number not let out continued to be in the actual possession of the petitioner's family. The petitioner got the lands in question to her share as per the compromise decree entered into between the members of the family in R.F.A. No, 17/1972 on the file of this Court and the petitioner got possession of them in Exe. Case No. 113/1973 and the delivery was recorded on 16-6-1973. The respondents continued to be the tenants under her in respect of the lands in question.