N SHIVARAMAIAH Vs. MYSORE REVENUE APPELLATE TRIBUNAL

JUDGEMENT

(1.) Petitioners Shivaramiah, Parvathamma and Nagarathamma were Inamdars in respet of a village called Halthi. The Inams stood abolished under the Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954.

(2.) The total extent of land in respect of which disputes arose regarding registration was 27 acres, out of which 17 acres were in possession of 34 tenants.

(3.) On the footing that there had been a partition between them about 20 years before the abolition of Inams or the enquiry after its abolition each one of the petitioners made a separate application for registration of one-third of the land in possession of each one of the 34 tenants. Each one of the 34 tenants also made his own application for registration of the land under his or her cultivation. The said procedure was the one obliged by the rules which require that every individual should make his own application for registration.