MALLAPPA AND SHANKAR Vs. BASAPPA

JUDGEMENT

(1.) THESE two revision petitions are filed against the order dated 6. 2. 1989 passed by the Land Reforms Appellate Authority. The first petition is filed by the rival claimant and the second petition by the purchaser of the lands. The lands involved in these cases are Sy Nos. 29/15 and 29/17, which are hereinafter referred to as A Schedule lands and Sy Nos. 33/4, 33/12 and 33/24, which are referred to as B schedule lands. The lands are situated at Rollwadi Village in Basavakalyan Taluk of Bidar District.

(2.) PETITIONER Mallappa in the first petition and the first respondent Basappa were the rival claimants before the land tribunal for grant of occupancy rights in respect of the A Schedule lands in question Basappa claimed occupancy rights for B schedule lands also. At an earlier point of time the land tribunal passed an order but the same was set aside by this Court and the matte was remanded. Thereafter, the Land Tribunal by its order dated 1. 10. 1981 granted occupancy rights in favour of the Mallappa and rejected the application of Basappa. Against the order, Basappa filed Appeal. The Appellate Authority by its judgment dated 6. 2. 1989 allowed the appeal, set aside the order of the lands tribunal and granted occupancy rights in respect of A schedule properties. Aggrieved by the same Mallappa filed LRRP No. 2461/89 LRRP No 2462/89 is filed by the purchaser of the lands.

(3.) HEARD the learned Counsel for the parties and perused the orders of the Land Tribunal and the Appellate Authority.