KARMAPA CHARITABLE TRUST Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Learned District Judge, Special Division-I, Sikkim at Gangtok, has sent a letter bearing reference no. 52/D&SC/SD-I dated 15.05.2019, with a copy of Order passed by him on 10.05.2019, in Title Suit No. 01 of 2017 (Karmapa Charitable Trust & Ors., vs. State of Sikkim and Ors.), expressing his difficulty to proceed with the matter.

(2.) Order passed by the learned District Judge on 10.05.2019, is as follows; "10.05.2019 ..................................................................................

(3.) I have considered the order passed by the learned District Judge in Title Suit No. 01 of 2017 (Karmapa Charitable Trust & Ors. vs. State of Sikkim and Ors.). Considering the fact that the District Judge has a close and long association with one of the party, I am of the view that the reason given by him for transfer of the case appears to be correct.