RANAPPA Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) THE petitioner is before this Court assailing the order dated 16.07.2007 passed in LRA No. 643/77 -78 by the Land Tribunal, Gulbarga at Annexure -F to the petition. The petitioner is seeking appropriate order holding that the petitioner was a tenant as on 01.03.1974. In addition, the petitioner is seeking that the Land Tribunal be held as having no jurisdiction to hold respondent No. 3(a) as the legal heir based on the WILL.

(2.) THE petitioner contends that he is the tenant in cultivation of the land bearing Sy. No. 118/A measuring 32 acres 30 guntas situate at Auradhi village, Gulbarga. The petitioner filed Form No. 7 claiming to be the tenant under Smt. Chandrabagha. Sri Suryakanth is brought on record before the Land Tribunal subsequently as a Legatee under the WILL executed by Smt. Chandrabagha who died during the proceedings. Respondent No. 4 herein is the present owner of the land having purchased the very same property from Sri Suryakanth under a registered sale deed. The right of respondent No. 4 no doubt would stand regulated by the right to be considered as claimed by respondent No. 3 opposing the claim made by the petitioner herein.

(3.) HEARD the learned counsel for the parties and perused the petition papers including the records received from the Land Tribunal.