SHANTAVEERAYYA Vs. K G VIRUPAXAYYA

JUDGEMENT

(1.) In this writ petition the petitioner has questioned the order passed by the Land Tribunal, Shikaripur declining to hold that he was the tenant in occupation of lands bearing Sy Nos.200, 202 and 203 of Issur Village on the relevant date and that he was entitled to be registered as their occupant under the provisions of the Karnataka Land Reforms Act.

(2.) The 1st respondent is the owner of the lands referred to above. The petitioner and the 1st respondent are sons of Rudrayya Kulkarni. The 1st respondent has however, been given in adoption to Mahadevappayya Patel of Issur village.

(3.) After the coming into force of the Karnataka Act 1 of 1974, the petitioner applied to the Tahsildar to enter his name in the revenue records showing that he was the tenant of the lands referred to above during the year 1974-75. Accordingly the Tahsildar passed an order on 13-10-1974 and the name of the petitioner was entered as the cultivator of the lands in question during the year 1974-75.