S SHIVALINGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner seeks relief at the hands of this Court and his grievance is that R-2 Land tribunal has passed the order dated 29. 8. 1979 rejecting the claim of his father for occupancy rights in respect of 1. 09 acres of land in S. No. 116 and 5 acres of land in S. No. 113 of jeegenahalli Village, Kasaba Hobli, Ramanagara Taluk.

(2.) HEARD the learned Counsel for the petitioner and the contesting R-3.

(3.) IT is the submission of the petitioner's counsel that the Land Tribunal was divided in its opinion as to the relationship between the petitioner's father and the landlord. It is submitted that the Chairman of the Land Tribunal did come to the conclusion that there was tenant-landlord relationship between the petitioner's father and the respondents before it, whereas all other members of the Tribunal were of the opinion that the petitioner's father was not a tenant. Ultimately, the Land Tribunal held that the decision of the majority prevails and as such, the application filed by the petitioner's father came to be rejected. It is this order that is assailed in this writ petition.