S KESHAVA RAO Vs. S RAMA RAO

JUDGEMENT

(1.) Though this Civil Revision Petition is posted for orders having regard to the fact that it can be disposed of on a short point, by consent of parties, it is taken up for final disposal.

(2.) This revision petition is preferred under Seciion 121A of the Karnataka Land Reforms Act 1961 (hereinafter referred to as the Act) against the order dated 28-3-1987 passed by the Land Reforms Appellate Authority, Bangalore District, Bangalore (hereinafter referred to as the Appellate Authority) in No. LRA 1278/86 dismissing the appeal P'eferred by the petitioner as not maintainable.

(3.) That was an appeal preferred by the petitioner against the order dated 27-11-1986, passed by the Land Tribunal Hoskote (hereinafter referred to as the Tribunal) rejecting the application filed by the petitioner for an order of temporary injunction under Section 48C of the Act.