AIR 1982 KARNATAKA 18 ::1981 (2) KantLJ 177 ::ILR (1981) 1 Kant 161

Karnataka High Court

Hon'ble Judge(s): K. Bhimiah, V. S. Malimath, M. Rama Jois , JJJ

Karnataka Appellate Tribunal Act (10 of 1976) , S.6— Karnataka Land Revenue Act (12 of 1964) , S.55(2)— Appeal under Land Revenue Act - Interim orders - Tribunal cannot appoint receiver or grant injunction. The Karnataka Appellate Tribunal constituted under the Karnataka Appellate Tribunal Act, 1976 has no power to make interim orders like an order appointing a Receiver or granting an interim order of injunction in respect of properties in dispute during the pendency of an appeal filed under the Karnataka Land Revenue Act. Case law discussed.(Para 8)