KRISHNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner-tenant is invoking the writ jurisdiction for assailing the order dtd. 27/8/2012 made by the Karnataka Appellate Tribunal at Annexure-E whereby the grant of land made by the competent authority under Sec. 77-A of the Karnataka Land Revenue Act, 1964 has been set at naught. Hence, learned counsel for the petitioner argues that the same may be quashed.

(2.) Learned counsel appearing for the Landlord and the learned HCGP appearing for the official respondents resist the petition making submission in justification of the impugned order.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines indulgence in the matter inasmuch as, the being broadly in agreement with the reasoning of the Tribunal at paragraph nos. 21, 22 & 23. The same read as under: