KARIYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner had filed an appli cation in Form No. 7 before the Land Tribunal, Malavalli which was regis tered as No. LRF/74/81-82. The Land Tribunal consisted of four members in cluding the Chairman, two members took a view in favour of the petitioner and the other two took a contrary view.

(2.) When the matter stood at thatstage, the petitioner challenged the order dated 7-3-1984 passed by the Land Tribunal before this Court in Writ Petition No. 4777/84, which came to be transferrad to the Land Reforms Appellate Authority, Mandya (herein after referred to as the LRA) under Section 19 of the Karnataka Act No. 19 of 1986.

(3.) The grievance in this RevisionPetitionlis that the LRA is not deciding the appeal on the ground that the Land Tribunal has not decided the petitioner's application (Form-7) in one way or the other. Therefore, this is a case wherein the LRA is refusing to exercise the appellate jurisdiction. It is also stated that it is only adjourning the appeal on the ground that it cannot decide the appeal. Hence, this Revision Petition is filed by the peti tioner.