BASAVANTHAPPA DASHARATHAPPA BASTHI Vs. LAND TRIBUNAL

JUDGEMENT

(1.) Though the order of the Land Tribunal is of the year 1981, the same is challenged in the year 1987. The petitioners have asserted in the Writ Petition that they were not given proper opportunity to lead evidence before the Tribunal and the statement of the first petitioner was wrongly recorded by the Land Tribunal.

(2.) According to the order of the Land Tribunal, the petitioners were not the tenants, but took the land on mortgage ..(VERNACULAR MATTER OMMITED)...

(3.) There is no dispute that the owners of the land have not filed any objections as contemplated in Section 48-A(4) of the Karnataka Land Reforms Act. The petitioners have filed their Form No. 7 application in the year 1974. Section 48A(3) provides: