SUBBANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed challenging an order of the Land Tribunal passed on 22/6/1979. This writ petition is however filed on 14/8/2017 ie., nearly after 38 years.

(2.) It is the case of the petitioner that his vendor Sri.Chikkannaiah was ordered to be registered as a tenant in respect of the land in question vide an order of the Special Deputy Commissioner dtd. 5/8/1961.

(3.) As the vendor of the petitioner was ordered to be registered as an ordinary tenant under Sec. 39(A) of the Mysuru Inams Abolition Act, 1954, obviously, his vendor would not possess any right to convey the property on the assumption that he was the owner.