GOVINDASWAMY GOWDA Vs. SIDDAPPA

JUDGEMENT

(1.) THE petitioner-tenant has filed this revision petition challenging the impugned order passed by the erstwhile land reforms appellate authority in lra No. 66 of 1986 dated 31-7-1987 particularly aggrieved by the observation made by the said authority at paragraph 3 stating that the petitioner is in possession of 4 acres 5 guntas of land as per the surveyor's report though the tribunal has granted occupancy rights to an extent of 6 acres 36 guntas of land vide its order dated 6-7-1976. therefore, the petitioner's grievance is that, the impugned order passed by the appellate authority granting 1 acre 35 guntas of land in sy. No. 8 of ichikere village, n. r. pura taluk, chickmagalur district is not legal and valid therefore, the petitioner seeks to set aside the order urging various legal contentions.

(2.) FROM the facts narrated in the revision petition, it is noticed that applications were filed by the petitioner and the first respondent in respect of the above land. The extent of the said sy. No. Is 10 acres 35 guntas, out of which, the petitioner preferred claim petition to an extent of 6 acres 36 guntas and the first respondent without mentioning the sy. No. And the extent of land filed application before the 4th respondent-land tribunal on 4-10-1977. The land tribunal conducted an enquiry and granted occupancy rights in respect of the land in question to an extent of 6 acres 36 guntas in favour of the petitioner on the basis of the claim made by him. Further, the land tribunal has recorded a finding holding that the petitioner was a tenant to that extent of the land. The said order became final.

(3.) THE first respondent, aggrieved by the order of rejection of his claim by the 4th respondent filed writ petition before this court challenging the order dated 22-7-1977 passed by the tribunal. The said order was examined by the appellate authority after the writ petition was transferred to it pursuant to amendment to the Karnataka land reforms Act, 1961. The grant of occupancy rights in favour of the petitioner by the tribunal was not challenged in the appeal filed by the first respondent and another. The appellate authority while examining the case of the first respondent and another, at paragraph 3 on the basis of the surveyor's report said to have been recorded behind the back of the petitioner has recorded a finding holding that the petitioner was in possession of the land to an extent of 4 acres 5 guntas in sy. No. 8 though the tribunal granted occupancy rights to an extent of 6 acres 36 guntas. The said finding was totally uncalled for having regard to the fact that the order of grant of occupancy rights in favour of the petitioner was not challenged by the first respondent. The appellate authority has not set aside the order of grant made in favour of the first respondent.