KRISHNAJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition by the landlord challenging the conferment of occupancy rights in favour of the tenants namely Mahadevappa Hanumappa Mane (6 acres 20 guntas), Dyamappa Hanumappa Mane (6 acres 13 guntas) and Boodappa Fakirappa Kanaja (7 acres 5 guntas) all situate in Block No. 68 of Revadihala village of Hubli Taluk.

(2.) Block No. 68 (old No. 90 and 91) measuring 12 acres 33 guntas and 7 acres 5 guntas totally measuring 19 acres 38 guntas situate in Revadihal Village of Hubli Taluk was paraganavatan inam land.

(3.) On 4/1/1936, Govindrao Desai (father of the petitioner) executed a registered Lease Deed in favour of Rango Gurunath Kerakoppa.