P R RANGACHAR Vs. LAND TRIBUNAL HOSKOTE

JUDGEMENT

(1.) The petitioner, Rangachar. son of Ramanujachar of Bangalore, has preferred these petitions under Art. 226 of the Constitution of India challenging the validity of the orders of the Land Tribunal Hoskote dated 26-10-1976, 28-10-1975 aad 31-10-1975 passed respectively in proceedings Nos. (i)LRF(I) VA-195/75-76, (ii) LRF/J/VA-19/1875/74-75, and (iii) LRF (I) 3/455/74-75.

(2.) The aforesaid three proceedings were initiated at the instance of Narayanappa (respondent-2) in W.P. No. 11969/76). Krishnappa (respondent No. 2 in W.P. No. 11970/76) and Sanjeevappa Bin Veerappa (respondent No. 2 in W.P.No. 11971/76) on each of them filing an application separately in form No. 7 of the Karnataka Land Reforms Act, 1961, (the Act) claiming occupancy rights re : he lands mentioned in their respective applications.

(3.) After holding enquiries the Tribunal, by the impugned orders, allowed the claims of Narayanappa, Krishnappa and Sanjeevappa.