KUMARI ERAWWA Vs. LAND TRIBUNAL

JUDGEMENT

(1.) This revision is directed against the order passed by the Land Reforms Appellate Authority, Dharwad, in L.R. Appeal No.367/1986 dated 29.08.1987, reversing the order passed by the Land Tribunal, Gadag, dated 24.07.1976 and conferring occupancy right in favour of respondent No.3 in respect of lands bearing R.S.Nos.99/3 and 100/3 situate at Suratur Village, Gadag Taluk, Dharwad District, measuring 1 Acre 19 Guntas and 02 Acres 16 Guntas respectively.

(2.) The father of the 3rd respondent herein filed Form No.7 seeking conferment of occupancy right in respect of lands bearing R.S.Nos.99/3 and 100/3. The petitioner was a minor at that time and was represented by his mother and natural guardian, Smt. Erawwa. The Land Tribunal by order dated 04.02.1976, rejected the Form No.7 filed by the father of the 3rd respondent. Being aggrieved by the said order passed by the Land Tribunal, the 3rd respondent preferred WP.No.20365/1983 and after the establishment of the Land Reforms Appellate Authority, the writ petition was transferred to the District Land Reforms Appellate Authority, Dharwad, and came to be numbered as appeal No.367/1986. The appellate authority by order dated 29.08.1987, reversed the order passed by the Land Tribunal and allowed the appeal and conferred occupancy right in favour of the 3rd respondent in respect of lands bearing Sy.No.99/3 measuring 1 Acre 19 Guntas and Sy.No.100/3 measuring 02 Acres 16 Guntas situate at Suratur Village, Gadag Taluk Dharwad District, and being aggrieved by the said order passed by the Land Reforms Appellate Authority, the petitioner-landlady has preferred this revision petition.

(3.) I have heard the Learned Counsel appearing for the parties.