K. RAMEGOWDA DEAD BY HIS LRS SRI. K.R. RAMESH GOWDA, SRI. K.R. SHIVASHANKARE GOWDA AND SRI. K.R. JAYACHANDRE GOWDA Vs. THE STATE OF KARNATAKA BY ITS SECRETARY TO GOVERNMENT DEPARTMENT OF REVENUE M.S. BUILDING, BANGALORE-1, THE LAND TRIBUNAL REPR

JUDGEMENT

(1.) THE petitioner as well as the respondents are the rival claimants.

(2.) ONE K. Ramegowda claims to be the tenant in possession of the land bearing Sy. Nos. 16, 17, 18 measuring 6 acres 24 guntas, 7 acres 26 guntas and 6 acres 20 guntas of Ajjenahalli Village, Alur Taluk. The respondent No. 4 also claims to be a tenant of the land in question.

(3.) I have heard the Learned Counsel appearing for the petitioner as well as the contesting respondent No. 4 as well as the landlord.