HARIBA Vs. LAND TRIBUNAL

JUDGEMENT

(1.) PETITIONER in first revision petition, Sri Hariba, since deceased, is represented by his legal representatives. The said deceased Hariba, questioning the legality and validity of the order passed by the District Land Reforms Appellate Authority, Bidar, dated 29th March, 1989 in proceedings No. DALT BDR 35/86-87, reversing the order of the Land Tribunal, Basavakalyan in proceedings No. TBK LRM. CR. 1975-76/9/475, dated 1st June, 1987, has presented the instant L. R. R. P. No. 3033 of 1989.

(2.) PETITIONER in second revision petition Sri Dhulappa, since deceased is also represented by his legal representatives. The said Dhulappa, questioning the legality and validity of the order dated 29th March, 1989 is proceedings No. DALT BDR 35/86-87 on the file of the District Land reforms Appellate Authority, Bidar, confirming the order dated 1st June, 1987 in proceedings no. TBK/lrm/cr/1975-76/9/475 on the file of the Land Tribunal, Basavakalyan, but so far as it relates to rejecting Sri Dhulappa's claim in respect of an extent of 05 acres 21 guntas in Sy. No. 31 situate at Parthapur Village, Basavakalyan Taluk, Bidar District, has presented the instant l. R. R. P. No. 6069 of 1989.

(3.) THESE two petitions arise out of the common order passed by Land Tribunal, Basavakalyan and also the common order passed by the District Land Reforms Appellate Authority, Bidar.