BASANA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners-landowners herein had filed a CP in No. 1133/91 with a prayer to call for the records in Appeal No. LRA 270/88 on the file of the District Land Reforms Appellate 'authority, Dharwar and further to register the same as a Writ Petition. That is how the instant Writ Petition came to be registered by this Court. In the above said appeal, the petitioners herein had challenged the order dated

(2.) 4. 1988 in case NO. KLR:sr:adg:24 passed by the respondent No. 2 - Land Tribunal, Hubli. In passing the same, the Land Tribunal had granted occupancy right in respect of 6 acres 75 cents in Block no. 675 of Adaragunchi Village, Hubli Taluk.

(3.) THE facts are quite interesting and the same are as hereunder: