CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner. Issue notice. The learned Additional Government Advocate waives notice for the respondents. Taken up for hearing forthwith.

(2.) The petitioner applied for deemed conversion under sub-section (9) of Section 95 of the Karnataka Land Revenue Act, 1964 (for short 'the said Act of 1964'). The application for deemed conversion was made by pointing out that an application for grant of quarrying lease under the Karnataka Minor Mineral Consession Rules, 1994 was pending. By Endorsement Order at Annexure-F, the said application has been rejected as per the report of the Tahsildar and Town Planning Authority.

(3.) The issue is covered by decision of this court dated 21st November 2019 in W.P.No.35133/2019. Paragraphs 6 to 8 of the said decision reads thus: