K T VENKATAPPA Vs. LAND TRIBUNAL

JUDGEMENT

(1.) THIS petitioner has preferred this petition against the order passed by the Land Reforms appellate Authority, Bangalore in Appeal No. LRA 276/87 affirming the order dated 4. 11. 1986 passed by the Land Tribunal in LRF No. 342/74-75 and LRF No. 1253/75-76.

(2.) RESPONDENT No. 2 filed the Form No. 7 in respect of lands measuring 4 acres and 24 guntas in sy. No. 2 and lands measuring 2 acres 24 guntas in Sy. No. 55 claiming to be a tenant under the petitioner declaring him to be the owner of the land. The Land Tribunal granted occupancy rights in favour of second respondent. The same was challenged by the petitioner in W. P. No. 2959/78 and by order dated 24. 10. 1993 this Court remanded the matter to the tribunal for fresh adjudication. After a fresh enquiry the tribunal again granted occupancy rights in favour of the second respondent by its order dated 14. 11. 1986. The said order was taken in appeal by the petitioner before the appellate authority which rejected the same and confirmed the order of the tribunal by its order dated 21. 7. 1990. The petitioner being aggrieved by the said order of the appellate authority has come up in this revision petition.

(3.) I have heard the learned Counsel on both sides at length.