KOGGU ALIAS NARAYANA SHETTY Vs. 9TH LAND TRIBUNAL

JUDGEMENT

(1.) AT the stage of admission Sri Balakrishna Shastry has put in appearance on behalf of the third respondent who is the contesting respondent in this Appeal. As far as respondents 1 and 2 are concerned they are the statutory respondents for whom Sri Naik, learned Government Advocate takes notice.

(2.) AS the Appeal lies in a narrow compass we are of the view that it can be heard and decided at this stage. Therefore, we have heard this Appeal for final disposal itself.

(3.) IN the Writ Petition the present appellant sought for quashing the order dated 28th January 1992 passed by the IX Land Tribunal, Mangalore in No. LRT.5150/77 -78. The Land Tribunal has sent the records for enquiry to the Tahsildar. The learned Single Judge has held that the order of the Land Tribunal directing that the records be sent to the Tahsildar would have the effect of awaiting decision on the application filed under Section 15 of the Karnataka Land Reforms Act (hereinafter referred to as 'the Act'); that after the receipt of the decision of the Tahsildar, the Land Tribunal has to proceed with the application filed in Form No. 7 in accordance with law.