VISHNU GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed by the tenant--Vishnu Gowda, whose application for conferment of occupancy rights has been rejected by the Land Tribunal.

(2.) Sri.Vishnu Gowda contended that he was the tenant of the land bearing Sy.No.18/8A and Sy.No.24/3A of Devachalla village and the land was owned by his brother--Lingappa Gowda.

(3.) It is not in dispute that under a registered Relinquishment Deed dtd. 29/12/1967, Vishnu Gowda had relinquished his share in all the family properties including Sy.No.18/8A and Sy.No.24/3A in favour of his father.