SUSHIM Vs. THE DEPUTY COMMISSIONER

JUDGEMENT

(1.) PETITIONER is before this Court assailing the endorsement dated 19.12.2014/23.12.2014 impugned at Annexure -H to the petition. The petitioner in that view is seeking direction to the respondents to accord permission for conversion of the land for the purpose for which the petitioner has sought.

(2.) THE petitioner claims to be the owner of the property bearing Sy. No. 17/2 measuring 5 acres 2 guntas of which 2 guntas of land is (a) kharab land situated at Mupata village, Chittapur Taluk, Kalaburagi District. The said agricultural land was desired to be converted for the residential purpose by the petitioner. In that view, the application dated 15.10.2013 as provided under Section 95 of the Karnataka Land Revenue Act ('KLR Act' for short) was filed by the petitioner. Petitioner contends that the application filed by the petitioner was also intimated to the different departments and clearance was obtained. Since the application had not been considered in accordance with law, petitioner was before this Court in W.P. No. 206183/2014. The petition was disposed of on 28.11.2014 on taking note of the undertaking given on behalf of the Deputy Commissioner that consideration of the application made by the petitioner would be completed within one month from that date. Subsequent to the same, the impugned endorsement dated 19.12.2014/23.12.2014 is issued to the petitioner declining the request of the petitioner. It is in that circumstance, petitioner is before this Court assailing the same.

(3.) IN the light of the contentions that have been urged in the pleadings, having heard the learned counsel for the petitioner and the learned Additional Government Advocate, I have perused the petition papers.