GIRLJAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE husband of the petitioner filed Form No. 7 before the Land Tribunal, Bhadravathi, for conferment of occupancy rights in respect of the land in Sy. No. 15 of Koppa Village in Holehonnur Hobli. By an order dated 30-10-1976 the Land Tribunal rejected the application on the ground that since the land in question is a service inam land, it had no jurisdiction to entertain the application. W. P. No. 41345 of 1982 filed challenging the said order had been transferred to the Appellate Authority pursuant to amendment to the Karnataka Land Reforms Act, 1961 (hereinafter referred to as 'the Act') providing appeal provision against the orders passed by the Land Tribunals. It was registered as appeal in l. R. A. (W) No. 650 of 1986. The appeal also came to be dismissed by the appellate Authority by the impugned order dated 13-8-1987 upholding the order of the Land Tribunal. The petitioner has filed this revision petition challenging both the orders.

(2.) HEARD the learned Counsel for the parties and perused the impugned orders.

(3.) BOTH the Land Tribunal and the Appellate Authority have failed to bear in mind the provisions of Sections 126 and 141 of the Act, which are extracted hereunder: