VANAJAKSHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition is as a result of conversion of C.P. No. 19822 of 1991 in terms of the common order passed on 28-5-2001.

(2.) IT is now found that the civil petition itself was not tenable, inasmuch as the civil petition was one for treating a cross-objection that had been filed by the petitioner before the Appellate Authority in an appeal that was pending before the Appellate Authority at the instance of the fifth respondent (Nagamma) in this petition.

(3.) WHILE I law, no civil petition could have been filed for the transfer of a so-called cross-objection in an appeal, on facts no cross-objection was pending before the Land Tribunal in the appeal pending before it, as the cross-objection had already been rejected as not one so enabled in law. Karnataka Land Reforms Act, 1961 never enables the filing of a cross-objection in any appeal at any point of time.