NATHAPPA Vs. VENKATARAYAPPA BIN NARAPPA

JUDGEMENT

(1.) LEARNED HCGP is directed to take notice on behalf of respondents 2 and 3

(2.) THE petitioners have called in question the order passed by the karnataka Appellate Tribunal in Appeal No. 399 of 2003, dated 21-1-2004 whereby the Tribunal allowed the appeal filed by them while setting aside the order passed by the respondent 3 dated 21-1-2003.

(3.) ONE Nathappa, father of the petitioners, filed an application in form 7 for grant of occupancy rights in respect of Sy. No. 58 of nalamachanahalli, Chintamani, measuring 2 acres 26 guntas of land. The Land Tribunal, Chintamani, by its order dated 3-10-1979 granted occupancy rights in respect of 1 acre of land out of 2 acres 26 guntas in the said survey number.