HASHAPPA S/O SAIBANNA Vs. SIDDANNA SINCE DECEASED

JUDGEMENT

(1.) The owner of land bearing Sy.No.96 of Hanganahalli village, Tq. Sedam, Dist. Kalaburagi has come up in this writ petition, impugning the order of Land Tribunal dated 08.01.2013 in proceedings No./2171/1975-76.

(2.) The brief facts leading to filing this writ petition are as under;

(3.) However, the Land Tribunal based on an application filed by the father of 1st respondent by name Siddanna S/o Sharanappa accepted him as tenant of aforesaid land and passed an order in granting occupancy certificate in his favour to the said extent of 16 acres 16 guntas by its order dated 26.06.1981. The said order was subject matter of challenge before the coordinate Bench of this Court in W.P.No.9473/2001. It is necessary to mention at this juncture that immediately after the order of Land Tribunal an appeal was filed which was later converted into Civil Petition, thereafter registered as writ petition and the said petition in W.P.No.9473/2001 came to be allowed by order dated 09.07.2002 in remanding the same to the Land Tribunal, Sedam for fresh consideration. It is the said remanded application in Form No.7 which was decided by the order impugned and the same is under challenge in this writ petition.