VASANTH ANNAJI GRAMOPADHYE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER, aggrieved by the order of the Land tribunal, Jamkhandi dated 24-10-1981 in respect of l/4th share in Sy. No. 213/3 measuring 7. 36 acres situate at Terdal Village, Jamkhandi Taluk, has filed this petition.

(2.) HEARD the Counsel for the petitioner, Counsel representing the contesting respondent and the Government Pleader.

(3.) IT is the case of the petitioner that he is a member of the joint family being the son of one Annaji, and was in military service as on the date of vesting of the land i. e. , on 1-3-1974 and the land cannot be vested with the government and neither can it be treated as a tenanted land since he was in military service and he is a protected tenant under the provisions of the Land Reforms Act, 1961.