K JATHAPPARAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE deceased k. Jathappa rai, father of pramod kumar rai filed form 7 under Section 45 of the act to declare him as a tenant and to grant occupancy rights before the land tribunal, puttur, in No. Lry. t. 6173 of 1974-75. The land tribunal rejected the application by its order dated 16-3-1989. As against that Order, the petitioner preferred an appeal in No. Lra. A-290 of 1989 before the land reforms appellate authority, puttur. The appellate authority also rejected the claim of the petitioner. Hence, the petitioner has approached this court against the concurrent findings under Section 121-a of the Land Reforms Act.

(2.) HEARD Sri s. Shekar shetty, learned counsel for the petitioner, sri a. Keshava bhat, learned counsel for caveator-respondent 3 and Sri b. krishnappa, high court government pleader for respondents 1 and 2.

(3.) THE learned counsel for the petitioner has vehemently argued that the tribunal has committed an error in holding that question is a non- agricultural land. He contended that the land in question is agricultural land as no conversion had taken place in the eye of law and that there- fore the tribunal ought to have granted occupancy rights in favour of the petitioner.