A NAGARAJA Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) R.B.Sathyanarayana Singh, learned HCGP accepts notice for respondents 1 and 2. Notice to respondents 3 and 4 (a) to (d) is dispensed with. 2. Only grievance of petitioner in this writ petition is that appeal had been filed by petitioner before first respondent under section 136(2) of the Karnataka Land Revenue Act being aggrieved by the mutation entry in M.R.No.6/94-95 and M.R.No.10/94-95 on 17.06.2011 and same is not being disposed of by first respondent and is being adjourned from time to time prays for a direction to the first respondent to dispose of the appeal R.A.111/2011-12. Considering the contention raised by learned counsel appearing for petitioner and arguments advanced by learned HCGP, this court is of the considered view that if a direction is issued to first respondent to dispose of the matter within a period of four months after service of notice on all parties it would meet the ends of justice. Accordingly first respondent is hereby directed to dispose of the appeal R.A.111/2011-12 expeditiously at any rate within an outer limit of four months from the date of service of notice on all the parties. No order as to costs.