MARIYAPPA Vs. LAND TRIBUNAL, MANDYA

JUDGEMENT

(1.) These two petitions have been filed by one Mariyappa under Art. 226 of the Constitution challenging the orders passed by the Land Tribunal, mandya, in proceedings No. LRF. 48 of 1974-75 and No. LRF. 50 of 1974-75 dated 25-8-1976 respectively. He was the applicant before the Tribunal in both the proceedings. His applications were under Sec. 48a of the karnataka Land Reforms Act, 1961, (hereinafter referred to as the Act). In his application, in proceeding No. MLR 48174-75 he had claimed occupancy rights in respect of Syno. 118 of Bellundagere village, measuring 1 acre 31 guntas. In the other proceeding he had claimed occupancy rights in respect of Sy. No. 46 of Hosaboodanur village, measuring 2 acres 20 guntas. Respondents 2 and 3 in WPNo. 8454/76 and respondents 2 to 4 in WP No. 8455/76 were opponents respectively in the two proceedings before the Tribunal. His claims in both the proceedings were rejected.

(2.) Since common questions of law and facts arise in these petitions, they were clubbed and heard together.

(3.) The correctness of the findings of the Tribunal was assailed on several grounds. It is contended that the orders in question are not speaking orders; that the Tribunal had failed to follow the correct procedure in holding its enquiries; and that it had failed to correctly appreciate the legal aspect of the issues involved in the cases.