KAMALA AND OTHERS Vs. MR. KARUNAKAR RAI

JUDGEMENT

(1.) BOTH the writ petitions are disposed of by this common order.

(2.) BOTH the landlord as well as the tenant are before this Court questioning the order passed by the Land Tribunal. The landlord is aggrieved by the order passed by the Land Tribunal granting occupancy rights in respect of Sy. No. 29/5P2 to an extent of 12 cents and Sy. No. 86/lA to an extent of 30 cents. The tenant is aggrieved by the order passed by the Tribunal wherein his claim in respect of Sy. No. 29.5 to an extent of 1 acre 60 cents has been rejected.

(3.) IT is no doubt true that the order passed by the Land Tribunal appears to be fairly lengthy but however, reasons are to be found only in the last paragraph, which to my mind is not a speaking order. Hence, the following order is passed: