VEERABHADRAIAH Vs. LAND TRIBUNAL

JUDGEMENT

(1.) THESE two matters pertain to the same property. Hence, they are heard together and disposed of by this common order.

(2.) THE land involved in Sy. No. 171/6 of Doddaballapur village measuring 0-28 guntas. Mr. Veerabhadraiah, the petitioner in LRRP and respondent-3 in the writ petition is the owner of the same (hereinafter referred to as the landlord) Rahim Khan, the petitioner in the writ petition and 3rd respondent in the LRRP is the tenant of the same (hereinafter referred to as the tenant)

(3.) THE tenant filed application in Form. 7 before the Land Tribunal seeking conferment of occupancy rights in respect of the land in question. After conducting enquiry, the Land Tribunal granted occupancy rights in favour of the tenant by its order at Annexure-A dated 16. 6. 1986. The landlord challenged the said order in appeal before the Land Reforms Appellate Authority. The Appellate Authority dismissed the appeal as per the order at Annexure-B dated 19-5-1989. Being aggrieved by the same, the landlord filed the LRRP.