REGENT COMPUTRONICS PVT. LTD.

NINGAPPA Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

LANCASTER MOTOR COMPANY (LONDON) LIMITED V BREMITH LIMITED [REFERRED TO]
YOUNG V BRISTOL AEROPLANE COMPANY LIMITED [REFERRED TO]
B.G.HANUMA REDDY V LAND TRIBUNAL,BANGALORE SOUTH AND OTHERS [REFERRED TO]
M. NARAYANA RAO V LAND TRIBUNAL,HONNALI AND ANOTHER [REFERRED TO]
STATE OF KARNATAKA V GOWRAWWA [REFERRED TO]
STATE OF UTTAR PRADESH AND ANOTHER V SYNTHETICS AND CHEMICALS LIMITED AND ANOT HER [REFERRED TO]
JAISRI SAHU VS. RAJDEWAN DUBEY [REFERRED TO]
B SHAMA RAO VS. UNION TERRITORY OF PONDICHERRY [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GURNAM KAUR [REFERRED TO]

JUDGEMENT

(1.) THE petitioners, in this petition, are the sons of one late Ningappa.

(2.) IN this petition, the petitioners have called in question the correctness of the order dated 30th of October, 1980, a copy of which has been produced as Annexure-B, passed by the Land Tribunal, Hirekerur, rejecting the claim of the petitioners to register them as occupants in respect of the land measuring 37 guntas in Survey No. 10/7 situated at nesvi Village, Hirekerur Taluk, Haver District.

(3.) THE few facts that may be relevant for the disposal of the writ petition, may be stated as hereunder:

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NINGAPPA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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