G T VENKATASWAMY REDDY Vs. K V PUTTANARASIMHARAJU

JUDGEMENT

(1.) All these petitions under Articles 226 and 227 of the Constitution arise from the decision of the Mysore Revenue Appellate Tribunal Bangalore to be hereinafter referred to as the "Tribunal" in Appeal No. 390 of 1964(M.V) on it stile. They raise common questions of law for decision. Hence they will be dealt with in one Order.

(2.) In these petitions the aforementioned Order of the Tribunal was challenged on tow grounds namely (1) the Tribunal had no jurisdiction to entertain the appeal in question and (ii) under any circumstances, the impugned Order suffers from errors of law apparent on the face of the records.

(3.) The contention that the Tribunal had no jurisdiction to entertain the appeal in question was not pressed at the hearing of these Writ Petitions possibly because the same is concluded by the decision of this Court in W.P. Nos. 458 and 630 of 1965. Therefore, the only surviving question for decision is whether the impugned Order suffers from errors of law apparent on the face of the records.