- (1.) Leave granted.
(2.) These appeals are filed against the judgment of the High Court in revision given under the Kerala Land Reforms Act (hereinafter referred to as 'the Act'). The High Court set aside the judgment of the Appellate Authority dated 20th December, 1989 which affirmed the order of the Land Tribunal dated 24th November, 1980. The dispute between the parties before the Tribunal was as to whether the appellant before us was the cultivating tenant.
(3.) A limited notice was issued in these appeals as to whether the High Court had acted within its jurisdiction under Section 103 of the Act. That Section reads as under: "103. Revision by High Court:- (1) Any person aggrieved by- (i) any final order passed in an appeal against the order of the Land Tribunal; or (ii) any final order passed by the Land Board under this Act; or (iii) any final order of the Taluk Land Board under this Act, may within such time as may be prescribed, prefer a petition to the High Court against the order on the ground that the Appellate Authority or the Land Board or the Taluk Land Board, as the case may be, has either decided erroneously or failed to decide, any question of law.";