Karnataka High Court
Sri Sahadeva S/O Hanamant Mori vs The Land Tribunal Haliyal on 23 April, 2018
Author: Krishna S Dixit
Bench: Krishna S. Dixit
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS 23RD DAY OF APRIL, 2018
BEFORE
THE HON' BLE MR. JUSTICE KRISHNA S. DIXIT
WP NO. 38948 OF 2003 (LR)
BETWEEN:
1. SRI SAHADEVA S/O HANAMANT MORI
30 YEARS, R/O KUMBARAKOPPA VILLAGE
TALUKA: HALIYAL
DISTRICT: U.K-581329.
2. RAGHUNATH S/O HANAMANT MORI
28 YEARS, R/O KUMBARAKOPPA VILLAGE
TALUKA: HALIYAL, DISTRICT: U.K.- 581329
3. BAALU S/O HANAMANT MORI
25 YEARS, R/O KUMBARAKOPPA VILLAGE
TALUKA: HALIYAL, DISTRICT: U.K- 581329.
4. SUGANDHA W/O HANAMANT MORI
48 YEARS, R/O KUMBARAKOPPA VILLAGE
TALUKA: HALIYAL, DISTRICT: U.K- 581329.
5. GENAPPA AMRUT MORE
50 YEARS, R/O KUMBARAKOPPA VILLAGE
TALUKA: HALIYAL, DISTRICT: U.K - 581329.
6. LAXMAN AMRUT MORE S/O AMRUT MORE
52 YEARS, R/O KUMBARAKOPPA VILLAGE
TALUKA: HALIYAL, DISTRICT: U.K- 581329.
... PETITIONERS
(By Sri. G BALAKRISHNA SHASTRY, ADV.)
2
AND:
1. THE LAND TRIBUNAL HALIYAL
BY ITS CHAIRMAN, TALUKA: HALIYAL
DISTRICT: U.K.
2. STATE OF KARNATAKA
REP BY THE SECRETARY
TO REVENUE DEPARTMENT
M.S.BUILDING, DR AMBEDKAR ROAD
BANGALORE-560 001
3. SMT GOWRAVVA GURUSIDDAYYA
NARENDRAMATH
82 YEARS, R/O JAVALISAL
INFRONT OF SANGAM SHOP
HUBLI, DISTRICT: DHARWAR
4. GANGADHAR S/O GURUSIDDAIAH
NARENDRAMATH
MAJOR, R/O JAVALISAL
INFRONT OF SANGAM SHOP
HUBLI, DISTRICT: DHARWAD
... RESPONDENTS
*****
This Writ Petition filed under Article 226 and 227 of the Constitution of
India, praying to Quash the order of the land tribunal, Haliyal dt. Nil vide
Annex.A. and Direct the land tribunal, Haliyal to grant occupancy rights to the
petitioner in respect of block no.19 measuring 6 acres 3 guntas, block no.22
measuring 3 acres 21 guntas of Kumbarakoppa Village.
3
This petition coming on for orders this day, the Court, delivered the
following;
ORDER
Finally six weeks time is granted to take steps in respect of deceased Respondent No.3 failing which, the petition shall stand dismissed without further reference to the Bench.
SD/-
JUDGE.
As per the endorsement made in the order sheet dated 06/07/2018, the Advocate for the Petitioner has not complied with the office objections. Hence, this WP No.38948/2003 stands dismissed, as per the Court Order dated 23/04/2018.
BY ORDER SD/-
ASSISTANT REGISTRAR T By :- svp R By:-
C By:-