(1.) This Civil Revision Petition is preferred against the order dated 21-2-1987 passed by the learned I Additional City Civil Judge, Bangalore in M.A. No. 258/1986. That appeal is preferred against the order dated 5-11-1986 passed by the Tahsildar, Bangalore North Taluk, Bangalore in HOA Nos. 1 and 2/1986-87.
(2.) The learned I Additional City Civil Judge has held that the appeal preferred by the 1st respondent against the aforesaid order of the Tahsildar is maintainable and has accordingly directed the appeal to be heard on merits.
(3.) The learned Single Judge has referred the Civil Revision Petition to a Division Bench on the ground that in the facts and circumstances of the case and as the appeal M.A. No. 258/1986 arises out of the proceeding instituted or initiated pursuant to the order of the learned Single Judge in Writ Petition No. 3543/1986, its effect and if necessary even its correctness may have to be examined. Therefore, learned Single Judge has thought it fit to refer the case to a Division Bench under Section 9 of the Karnataka High Court Act, 1961.