RAMAIAH REDDY Vs. NANJUNDARADHYA

JUDGEMENT

(1.) THIS writ petition came to be registered on receipt of the appeal papers in appeal No. Lra 872 of 1986 on the file of the district land reforms appellate authority, Bangalore district. That appeal was registered as a deemed appeal on transfer of W. P. No. 33742 of 1982 by this court. In the said writ petition, the petitioner herein had challenged the order dated 26-7-1982 in No. Crf inm 159 atc 84 of 1979-80. In passing the same, the respondent 2-the land tribunal, anekal had rejected the claim of the petitioner as well as that of the respondent 1 on the ground that the earlier order dated 10-3-1975 in case No. Aimi-7:74-75 the non-party special deputy commissioner, Bangalore district, had granted occupancy right in respect of 3 acres 13 guntas in sy. No. 4 of nekkundi, dommasandra village, anekal taluk, to the respondent 1.

(2.) THIS matter had been listed for preliminary hearing 'b' group and by consent of parties, the matter had been taken up for final hearing. Accordingly, Rule is hereby issued.

(3.) I heard the learned counsel for the petitioner, Sri B. N. Ananthanarayana and the learned counsel for the contesting respondents 1 and 4, Sri S. N. Bhat. The respondent 2-the land tribunal and the respondent 3-the state are represented by the learned additional government advocate, Sri M. N. Ramanjaneya Gowda. I heard all of them and further perused the writ papers as well as the appellate authority.