PANCHAKSHARI Vs. CHAIRMAN L T BELUR

JUDGEMENT

(1.) This is a revision by respondent-2 against the order dated 9-7-1986 passed by the Appellate Authority, Hassan, in Appeal No. 11/86-87, granting the stay.

(2.) The learned counsel for the revision petitioner submitted that his client had filed a caveat before the Appellate Authority, Hassan, and that as he was not heard before the grant of stay, the stay was illegal, ineffective end void ab initio. According to him. Section 148-A of the C.P.C. relating to the caveat applies to the proceedings in the Appellate Authority constituted under the Karnataka Land Reforms Act. Section 148-A of C.P.C. reads as :

(3.) The learned Counsel for the revision petitioner drew my attention to the' amended Section 113 of the Land Reforms Act. Section 113, as it stands amended, reads as :