KAMALAKAR MAHAVIR Vs. SUNDAR AND CO.

JUDGEMENT

(1.) The petitioner admittedly has been allotted 26 acres 37 guntas of agricultural land and a site in Raichur Town measuring 43' x 27' at the partition. It is not his case that if 26 acres 37 guntas of land is cultivated he would not be able to earn Rs.2,400 per year. A person who owns land more than the land which a small owner can own under the Karnataka Debt Relief Act and who does not make any attempt to cultivate it cannot claim that he belongs to the weaker section of society on the ground that he does not earn any amount.