PRABHAKAR R S Vs. LAND TRIBUNAL SAKALESHPUR

JUDGEMENT

(1.) In this writ petition, the petitioner has questioned the order of the Land Tribunal. Sakaleshpur, dated 21-91984. The writ petition was filed on 31-71986. The delay is a little less than two years.

(2.) The question for consideration is whether the delay deserves to be condoned.

(3.) Explanation is forthcoming from the petitioner in para-6 of the writ petition. What is contended by the petitioner is that he is an aged person and also that he is ailing besides being faced with financial distress. The petitioner has stated that even to make both ends meet, it is difficult for him. He has also stated that the impugned order was not communicated to the petitioner though there is a statutory obligation to do so under the Land Reforms Act. It is only when respondent-3 threatened to dispossess the petitioner, that the petitioner came to know of the impugned order and thereafter approached the Office of the Land Tribunal, applied for certified copy of the impugned order and with the assistance of the Legal Aid Cell of the State Legal Aid Board, preferred this writ petition.