S. KAVERI Vs. THE LAND TRIBUNAL

JUDGEMENT

(1.) AGGRIEVED by the findings of the learned Single Judge dated 17.8.2012 passed in W.P. No. 12369/2007 the appellant is before us.

(2.) HEARD the learned counsel appearing for the appellant and the learned Government Advocate appearing for respondent No. 1.

(3.) AFTER remand again the tenancy right has been granted in favour of the 2nd respondent by challenging the order of the Land Tribunal dated 29.3.2007 the appellant filed the instant writ petition. The learned Single Judge having examined the matter remanded the matter again for fresh consideration to the Land Tribunal. Challenging the order of remand the present appeal is filed.