Karnataka High Court
K Byrappa vs The Land Tribunal on 29 September, 2010
1 WT' 18209/O4
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 29TH DAY OF' SEPTEMBER _
BEFORE 1_ "L .A
THE HONBLE MRJUSTICE A.s.PAcT;.HAT§:;_;§:§~::: ~ _ V
WRIT PETITION NO.1823§)9/?QQ%i '1:,R'1'._' 4' A'
BETWEEN
1. K. Byrappa,
S/0. Karigowda,
Aged: 73 years,
2. K. Shivanna,
S/0. Karig0wd.a"'. L
Aged: 62 yééaregf _. . "
Both are residing zit'
Ko0rgaha1'iiVTVi1I:zge.. "
Yelwala Heobii.
Mys»:_>re
Mysore D.1'stricVt,"' PETITIONER/S
{By s;-1. M/s. "fine;-V, Advs.)
1. T11eLa:f1'Ci.'fribVtinal,
" Mysore 'F3.}11.R,
Mys0re.~ _
Represented by its Chairman.
" &3h4_ivavlVi"r1ge Gowda,
_ Annaiah,
' 'Since Dead by L.Rs.
V V V ' . Channajamma.
2 WP 18209/O4
W/o. late Shivalinge Gowda,
Aged about 65 years.
203) S. Shivaraju.
S/o. late Shivalinge Gowda.
Aged about 46 years,
2(c) S. Ramakrihsna.
S/o. late Shivalinge gowda,
Aged about 42 years,
Respondents 2(a) to (c) are it
Residing at Yelawala Hobii,
Mysore Taluk. Mysore District'.~._
3. MC. Nagaraj. V --_ it
S/0. Chandrashekaraiati;
Major, V _ V
R/at N02835:.' _' ' _
Goolur Subbai:Lna Street, '" " _
Halladaiceri", H. RESPONDENT/S
[R-2 an1ende_d
(By Sn. i for R-- 1,
Sri. S.N. Bhat, Vfor..R'+?.4(a to (c). R43 served)
_ "~.=;::H=:::::=
ms Writ Petitidon is filed under Articles 226 and 227 of
"the C.ij__nst1.tution of irid-'.-apraylng to quash the order dt.20--8--
'._20yO3_passed h_y"R--2 vide Annexure--D.
'V Petition coming on for Orders, this day, the
' " Court made following:
ORDER
it petition is filed chailenging the order in ..r;\1o'.i;1;1?{i§/I/1839/74-75 dated 20--08-2003 at Annexure--D "granting occupancy rights in favour of Respondent No.2 and 2 r 5/ g*«..._,.
Jr;
3 VJ? 18209/04 the petitioners are his brothers. The impugned order in this writ: petition was also challenged in W.P.No.8196/200f?'----.'and this court vide order dt.30w~O1--2008 quashed which was at Annexure--E in the said writ "p__eti£;jio.ni' arid: V' remitted back the matter to the Land'*i>'ribunai..« I\/I;ysore to orders afresh after bringing the petitioi1ers_Von reeord as of deceased Thriyambakaswarny. In of the 'order: sheen if quashed in W.P.No.8196./2OQ?;' uthe'V"aprese'ritv--.. petition is infructuous and hence, directed to appear before the Triburiai in per;-ding before it and the Tribunal, thelfveasem after affording an opporturii. 'V. up j" "
The"peti--tiori* disposed of. Sd/__§__ Iudge 03,3-"W .51. _