KANTHU Vs. LAND TRIBUNAL SIDDAPUR

JUDGEMENT

(1.) 1. This petition is filed by the tenant aggrieved by the Order of the Dist. Addl Land Reforms Appellate. Authority, Sir si, in Appeal. No. DAAA. AP. 183/86. The petitioner filed Form 7 claiming occupancy rights for one acre in Sy. no. 432, Kondli village, Siddapur Taluk. The tribunal granted tenancy rights in favour of the tenant. An appeal was filed before the Appellate Authority and the same was allowed, thereby setting aside the order of the tribunal. This order of the appellate Authority is challenged by the tenant in this Court.

(2.) MR. R. S. HEGDE, learned Counsel appearing for the petitioner contended that the Appellate Authority is wrong in reversing the order of the Land Tribunal. According to him the tribunal based on the material placed before it has come to a right conclusion that he is a tenant and that fact finding is reversed by the Appellate Authority on unsustainable grounds. He took me through the order of the appellate Authority and the Tribunal to convince his stand.

(3.) PER contra Sri Srikantagowda, learned Counsel for the respondent 3 pointed out to me that after a careful consideration the Appellate Authority came to a definite conclusion that the tenancy is not proved and that finding is based on facts. He supports the order.