YAMANAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The only grievance of the petitioner is that the Land Tribunal is not constituted at Sindhanur and consequently the petitioner's matter bearing No. LRM/TNC/1774/75-76 is not heard till this day. The petitioner's application came to be rejected at the earlier instance by the Land Tribunal, Sindhanur. The same was challenged before this Court in W.P. No. 42882 of 2002 (LR), which came to be allowed on 14-7-2008 and the matter came to be remanded to the Land Tribunal for fresh disposal in accordance with law. Till this day, the said matter is not taken up by the Land Tribunal. On verification, the petitioner came to know that the Land Tribunal is not constituted in Sindhanur Taluk, Raichur District.

(2.) Since it is incumbent on the part of the first respondent to constitute the Land Tribunal in order to get the matters disposed of speedily and effectively, the action should have been taken by respondent 1 at an early date. The litigants cannot be made to wait for such a long time. The matter is remanded by this Court in the year 2008 itself. Already six years have lapsed. Hence, the following order is made: