H.S. GOPINATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order passed by Karnataka Appellate Tribunal in Appeal No.1006/2003, the appellant therein has preferred this writ petition.

(2.) The petitioner is the brother of respondent Nos.5 and 6 herein. The petitioner along with his father filed Form No.7 for grant of occupancy rights in respect of certain lands situated in Sy.Nos.90, 191/1 and 228 of Hulikunte Village, Doddaballapura Taluk. Respondent No.4 claiming to be the daughter of one of the brothers of petitioner's father also filed Form No.7 in respect of the said lands.

(3.) The petitioner not only contended that his father alone cultivated the land, but also contended that respondent No.4 is not his cousin and is a stranger to his family.