BHASKARAN Vs. AISABI

JUDGEMENT

(1.) 'A' party in a proceeding under S.72C of the Kerala Land Reforms Act is the petitioner.

(2.) The proceeding was disposed of in favour of the 'A' party. That order was under challenge at the instance of the 'B' party, before the Appellate Authority. The Appellate Authority allowed the appeal and remanded the case to the Land Tribunal for a de novo consideration. The Land Tribunal instead of considering the case afresh, dropped the proceeding and the said order was challenged by 'A' party before the Appellate Authority. The Appellate Authority by the order under challenge held that the appeal is not maintainable.

(3.) It is against the said order, this revision is filed.