Krishna S Dixit, J
1. The review seeks recall of the judgment dated 01.12.2022 whereby petitioner's Writ Petition No.19058 of 2019 (LR) was negatived on the premise
that his application in Form No.7A filed under Section 77A of the Karnataka Land Reforms Act, 1961 as amended was not maintainable since his
application in Form No.7 filed under Section 48A was already declined.
2. Now, learned counsel for the petitioner rightly draws attention of the Court to the endorsement dated 23.12.1998, a copy whereof avails at page
No.57, which discloses that the review petitioner had not claimed occupancy by filing Form No.7 at any point of time.
In view of the above, review petition is allowed and the judgment dated 01.12.2022 is recalled. As a consequence, the writ petition is restored to the
Board. Registry to post the matter before regular Bench.
All contentions are kept open.
Costs made easy.
