ERANNA Vs. LAND TRIBUNAL MANVI

JUDGEMENT

(1.) In this petition, the petitioner has prayed for quashing the order dated 29-1-1982 passed by the 1st respondent-Land Tribunal, Manvi in No, LRM DEC/MNV/CKP/8/1976-77.

(2.) The facts relevant for the disposal of this petition, briefly stated, are as under:

(3.) One Shankarappa, son of Veerabhadrappa, presumably the father of the instant respondent-3 had filed a declaration under Section 66 of the Karnataka Land Reforms Act (for short the Act) before the Land Tribunal, Manvi. The Tribunal by its order dated 24-10-1981 declared that the declarant was having 1.7 units as surplus land and that the declarant should surrender the same. It appears that thereafter, the Tribunal issued notice to the said person to intimate the particulars of Sy. Nos. which he proposed to surrender. It is seen that the aforesaid person did not respond to the same, with the result, the Tribunal by its order dated 29-1-1982 decided that an area of 4 acres 10 guntas (1.7 units) towards the eastern portion of Sy. No. 276/C of Cheekalparvi village be surrendered to the Government.