UMAVATHI KAMBLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a writ petition by the landlords.

(2.) The tenant - Ananda Shetty filed an application seeking for being registered as an occupant under Sec. 48-A (1) of the Karnataka Land Reforms Act, 1961. The said application, which was received on 7/8/1974, was registered as LRT. 4620/1978-79. In this Form No.7, the tenant claimed the following six lands:

(3.) It appears that another application had also been filed seeking for grant of the very same lands. However, the date on which the said application was filed is not forthcoming. The fact as to whether this other application was registered is also not forthcoming.