SUDHAKAR RAO Vs. LAND TRIBUNAL, BIDAR

JUDGEMENT

(1.) Sri.Ravi B.Patil., learned counsel for the petitioners, Sri.Shivakumar R.Tengli. learned AGA for respondents 1 & 2 and Sri.Harshavardhan R.Malipatil., learned counsel for respondents 3 & 4 have appeared in person.

(2.) The captioned Writ Petition is filed seeking several prayers.

(3.) Sri.Ravi B.Patil, learned counsel for the petitioners in presenting his argument submits that this Court in W.P.No.204848/2016 along with the connected matters vide order dtd. 1/12/2016 directed the Land Tribunal to dispose of the case within an outer limit of three months. It is also brought to the notice of this Court that the case could not be disposed of in terms of the order passed by this Court on account of the non-cooperation of one of the parties i.e., Superintendent Archaeologist, Dharwad. Hence, the petitioners were constrained to approach this Court again in the year 2021. This Court in W.P.No.200075/2021 vide order dtd. 15/3/2021 directed the Land Tribunal to conduct joint survey of the land within one month from the date of receipt of the certified copy of the order and on receipt the of Joint Survey Report, the Tribunal should conclude the proceedings within two months thereafter and it was also made clear that Superintendent Archaeologist shall co-operate with the disposal of the case. Learned counsel submitted that the Land Tribunal is not making any efforts to dispose of the case despite several reminders by this Court and the Tribunal is unnecessarily issuing notice to the parties who are no longer interested in the subject matter. Learned counsel, therefore, submits that appropriate directions may be issued to the Land Tribunal to adhere to the orders passed by this Court and dispose of the matter at the earliest.