Mandamus petition becomes infructuous once the underlying Land Tribunal proceedings have concluded.

The petitioner sought a writ of mandamus directing the Special Land Acquisition Officer to consider his representation dated 20 March 2023, concerning acquired lands in Karajaga village and compensation.

He relied on notices relating to proceedings before the Hukkeri Land Tribunal and sought a direction concerning release of compensation.

The private respondents produced a Tahsildar’s endorsement dated 14 May 2026 stating that the Tribunal proceedings had concluded on 9 April 2026; the petitioner did not dispute that position.

Respondents 2 to 4 were recorded as abated.

1. Whether the Court should issue a mandamus directing respondent No. 1 to consider the petitioner’s representation dated 20 March 2023.

2. Whether any relief remained to be considered once the related Land Tribunal proceedings had concluded.

The petition invoked the High Court’s jurisdiction under Articles 226 and 227 of the Constitution.

The Court cited no statute, precedent, or specific legal test; it disposed of the petition on the case-specific basis that the underlying Tribunal proceedings had concluded and no further inquiry remained pending.

The petitioner’s request for directions arose in the context of proceedings before the Hukkeri Land Tribunal.

The Tahsildar’s endorsement stated that the Tribunal had concluded those proceedings on 9 April 2026 and that no further inquiry remained pending in respect of the relevant lands.

Because the petitioner did not dispute that information, the Court found that nothing further survived for consideration in the writ petition.

It also permitted the petitioner’s counsel to carry out amendments in terms of the office objections raised that day.