CHOKKANNAGARI NARAYANAPPA Vs. LAND TRIBUNAL CHINTAMANI

JUDGEMENT

(1.) The petitioner, in this writ petition, has challenged the order dated 25 6-1976 made in No. LRM 2/74-75 and 956/74-75 by the Land Tribunal, Chintamani, rejecting his claim for registration of occupancy right.

(2.) In WA No. 458 of 1976 the order, dated 27-8-1976 by which writ petition was rejected, has been set aside and remitted to consider the question whether the petitioner could be a 'deemed tenant' under S. 4 of the Karnataka Land Revenue Act, 1964.

(3.) The facts of the case may be briefly stated thus :-- The petitioner was the owner pf S. Nos. 27/2, 133/3 and 184/3 situate at Anoor village, Chintamani Taluk. By a registered deed dated 13 1 1969, he conveyed Ms right, title and interest in favour of the second respondent for a consideration of Rs. 1,000. The second respondent owner in OS No. 301 of 1974 on the file of the Munsiff, Chintamani, sought for temporary injunction restraining the petitioner from interfering with his peaceful possession and enjoyment of the property. The Civil Court has appointed the second respondent and two others who have purchased two other survey numbers for him as receivers.