BOOBU MADIVALTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is tenants' writ petition directed against the order dated 9th of june, 1986 passed by the second respondent-Tribunal rejecting the claim of the petitioners to register them as owners in respect of the house and the surrounding land measuring 20 cents bearing Revision survey No. 260, situated at No. 104, Yelluru Village, Udupi Taluk and district, as provided under Section 38 of the Karnataka Land Reforms act, 1961 (hereinafter referred to as "the Act" ).

(2.) I have heard Sri J. S. Shetty, learned Counsel for the third respondent, who strongly supported the order impugned.

(3.) HAVING heard Sri Shetty and gone through the order, I am of the view that the order impugned is liable to be quashed on the short ground that it is not a speaking order and no reasons have been assigned by the Tribunal to reject the claim of the petitioners to register them as owners of the land in question.