NARASIMHA JAYADEVA RAO Vs. LAND TRIBUNAL SIRSI TALUK

JUDGEMENT

(1.) THESE two revision petitions are filed by the petitioner against the common order dated 20-9-1988 passed by the land reforms Appellate authority. Petitioner and respondent 3 are common in both these petitions. They were rival claimants seeking grant of occupancy rights for the same lands among others. The lands involved in these petitions are sy. Nos. 29 and 31 of Vaddinakoppa Village in Sirsi Taluk.

(2.) PETITIONER filed application before the Land Tribunal seeking grant of occupancy rights to an extent of 7-26 acres in Sy. No. 29 and 2-10 acres in Sy. No. 31 while 3rd respondent filed application for 3-33 acres in Sy. No. 29 and 2-25 acres in Sy. No. 31. The Land Tribunal by its order dated 29-12-1981 granted occupancy rights in favour of the petitioner. In respect of 3rd respondent, the Tribunal granted occupancy rights for Sy. No. 31 and rejected the claim for Sy. No. 29. Against the rejection, 3rd respondent filed Appeal No. DAA. AP 60 of 1986. Petitioner filed Appeal No. DAA. AP 81 of 1986 against the grant of occupancy rights in favour of 3rd respondent in Sy. No. 31. The Appellate Authority clubbed both the appeals and by a common order dated 20-9-1988 allowed the appeal of 3rd respondent and granted occupancy rights in his favour in respect of Sy. No. 29 which was rejected by the Land Tribunal. The extent of 7-26 acres for which occupancy right granted to the petitioner is reduced to 3-33 acres. The challenge made to the grant of occupancy rights in favour of 3rd respondent to an extent of 3-33 acres in Sy. No. 29 was rejected by dismissing the appeal of the petitioner. These revision petitions are filed against the said common order of the appellate Authority.

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