LEELAVATHIK HEGGADTHI Vs. CHANDU SHETTY

JUDGEMENT

(1.) THE instant writ petition is registered when the Land reforms Appellate Authority, Udupi was abolished and appeal in No. L. R. A. 1654 of 1988 stood transferred to this Court. A c. P. in No. 544 of 1990 was filed before this Court to cau for the records in the appeal and to treat the same as writ petition. On receipt of the case records in the appeal, the same is now in the form of a writ petition before this Court.

(2.) I heard the learned Counsel for the petitioner, Sri K. Gopal Hegde and the learned Counsel Sri Manohar for M/s. Shetty and hegde Associates, for the respondent 1 and the learned government Pleader Sri S. S. Guttal, for the respondents 2 and 3.

(3.) THIS writ petition is directed as against the interim order of the Land Tribunal dated 28-10-1988, whereby the respondent 2-Land Tribunal, while dismissing the application of the petitioner filed under Section 48-C of the Land Reforms Act to permit the petitioner to enter into the subject lands by an injunction order or in the alternative to appoint a receiver for management of the subject lands, directed the respondent 1 to deposit a sum of Rs. 250/- as security deposit before the respondent 2-Land Tribunal before commencement of the 'karthika' cultivation.