SMT. NEELAWWA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the tenant challenging the rejection of his Form No.7.

(2.) One Mallappa Bheemappa Talageri, who is also known as Malleshappa Talageri claiming to be the tenant of Block No.39, filed a Form No.7. In the said Form No.7, he stated that the landlords were Rudrawwa W/o Bheemappa Talageri and Shivawwa W/o Shivappa Tontagere, were the land owners. In the Form No.7, he had stated that the above mentioned landlords were the owners of only 1/3rd of the property and he was consequently a tenant only in respect of 1/3rd portion on 10.05.1977.

(3.) On the same day, he also filed another Form No.7 seeking for registration of occupancy rights in respect of Sy.No.37/3, measuring 7 acres 28 guntas. In this Form No.7, he stated that Basavaraj Shivappa Tontagere was the landlord.