MAIRIYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE Counsel for the revision petitioner absent.

(2.) HEARD Sri D. L. Shivkumar, Government Advocate.

(3.) THIS is the rival tenant's revision being aggrieved of the order of the Land Reforms Appellate Authority in case No. LRA. 36 of 1988 setting aside the order of the land Tribunal ordering vesting of the land with the State.