R KRISHNASWAMY RAO Vs. LAKSHMAIAH SETTY

JUDGEMENT

(1.) By consent of both sides the petition is heard for final disposal.

(2.) In this Civil Revision Petition under Section 121-A of the Karnataka Land Reforms Act, 1961 (hereinafter referred to as the 'Act') the petitioner has challenged the order dated 19-4-1989 passed by the Land Reforms Appellate Authority, Mandya in Appeal No. 372 of 1986 allowing Interlocutary Applications IV and V filed by the first respondent/appellant.

(3.) The first respondent filed an application in Form No. 7 claiming occupancy right in the lands bearing Section Nos. 42 and 49 measuring 3 acres 3 guntas and 17 guntas respectively, situated at Beerashetty Village, Taluk Pandavapura. The Land Tribunal rejected the application by the order dated 24-10-1980. The petitioner challenged the same before this Court in W. P. 31307/1982. The writ petition came to be transferred to the Land Reforms Appellate Authority under Section 19 of the Karnataka Act, 19/1986. Pursuant to the transfer the writ petition was numbered as Appeal No. 372/1986. In that appeal the first respondent filed two applications I. As IV and V seeking the following reliefs :