DAMAWWA Vs. CHAAIMAN LAND TRIBUNAL BASAVANA

JUDGEMENT

(1.) THIS land reforms revision petition is filed by the petitioner under section 121-A of the Karnataka Land Reforms Act, aggrieved by the order dated 27-9-1989 passed by the Land Reforms Appellate Authority, bijapur on LA. No II in L. R. A. No. 227 of 1988.

(2.) THE short question arising in this revision is whether the amendment sought by the respondent could have been allowed by the Appellate Authority as has been done by it under the impugned order.

(3.) THE respondent-Girimallappa Nandabasappa Hadapad filed the application before the Appellate Tribunal for amendment of Form 7 originally filed by him before the Land Tribunal. The said application came to be allowed. Being aggrieved the petitioner-owner has come up in this revision.