MALLIKSAB Vs. SHARANAPPAGOUDA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, learned counsel for the respondent No.1 and also the learned AGA for respondents No.15 and 16.

(2.) The brief facts of the case that would be relevant for the purpose of disposal of this petition are;

(3.) Learned counsel for the petitioners submits that, the Revision filed by the 1st respondent before the 15th respondent was not maintainable. He submits that, as against the order passed under Sec. 83 of the Karnataka Land Reforms Act, an appeal lies to the Karnataka Appellate Tribunal under Sec. 118(2) of the Karnataka Land Reforms Act.