2006 (1) AIR Kar R 464

Karnataka High Court

Hon'ble Judge(s): N. K. Patil , J

( A ) Karnataka Land Reforms Act (10 of 1962) S. 45 — Grant of occupancy rights — Land is declared as “Talwar inam land” — Grant of occupancy right solely on ground that name of petitioner is found in RTC without any finding as whether land vested in Govt. as on 1st March, 1974 and 3 years prior to that date — Illegal for want of enquiry — Further petitioner claiming to be tenant of land in question after failing in the proceedings under Karnataka Village Offices Abolition Act had filed Form No. 7 — Held, filing of Form No. 7 and entertaining same is not justified. (Paras78)