VENKAMMA Vs. B BABU POOJARY

JUDGEMENT

(1.) IN this revision petition filed under Section 121-A of the Karnataka land Reforms Act (hereinafter referred to as "the Act"), the petitioners have called in question the correctness of the order dated 30th April, 1988 made in L. R. A. A. No. 463 of 1988 passed by the Additional Land reforms Appellate Authority, Puttur, Dakshina Kannada (hereinafter referred to as "the Appellate Authority"), confirming the order dated 16th August, 1976 made in No. LRY/15/74-75 by the Land Tribunal, belthangady (hereinafter referred to as "the Tribunal"), granting occupancy rights in favour of the deceased first respondent-late Babu Poojary.

(2.) FEW facts, which are not in serious dispute and which are relevant for the disposal of this petition, may be stated as hereunder:

(3.) DURING the pendency of this petition, the said Babu Poojary having expired, his legal heirs are brought on record as respondents Ha) to l (i ).