A SREENIVASACHARLU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) the grievance of the petitioners is that despite a request in writing made to the chairman, land tribunal, sandur, dated 28-1-1982 vide Annexure-B supported by a medical certificate of 23-1-1982 seeking an adjournment of the case since the petitioner a. Sreenivasacharlu was suffering from dirrhoear and unable to go to the office, the tribunal ignored the application and proceeded to dispose of the case on merits.

(2.) the point for consideration is, whether such an order of the tribunal is opposed to principles of natural justice, particularly since the person concerned cannot be represented by a counsel before the tribunal and the party had to contend in person.

(3.) the answer is not difficult to find.i refer to a decision of this court reported in the case of k sathyashankaia snetty v mangalore university (ilr1990, karnataka, 1064). This court took the view as under :