HANUMAPPA Vs. LAND TRIBUNAL RANEBENNUR

JUDGEMENT

(1.) Aggrieved by the order dtd. 21/4/2022 passed in case No.LRF(A) SR 31/77 by the Land Tribunal, Ranebennur, vide annexure - A to the writ petition, the instant writ petition is filed by the person claiming to be the tenant.

(2.) The case of the petitioner is that, respondent Nos.2 to 11 are the owners of the property measuring about 4 acres, 31 guntas in Survey No.105/1C, Hulikatti Village, Ranebennur Taluk. The petitioner from the time of his grand-father one Mahadevappa has been cultivating the land as tenant. The RTC from the year 1956-57 to 1981- 82 reflects the name of the said Mahadevappa in the cultivator's column. It is contended that the land Tribunal without appreciating the said evidence solely on certain oral testimony has rejected form No.7 filed by the father of the petitioner in respect of the said land. On the said grounds it is prayed that the impugned order be set aside.

(3.) Respondent Nos.2 to 11 justifies the impugned order and prays for dismissal of the writ petition.