N NANJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Misc W No 328 OF 2011 for early hearing is allowed and the writ petition is taken up for hearing.

(2.) Writ jurisdiction is not meant for issue of declaration in favour of a private person even assuming reliance is placed on some statutory provisions such as Sub-Section 5 of Section 95 of the Karnataka Land Revenue Act, 1964 [for short, the Act].

(3.) The present petition is by a person who, it appears, had applied for conversion of his agricultural land for non-agricultural use to an extent of 4 acres 14 guntas in Sy No 155/2 of Kuduvathi village. Nandi hobli, Chikkaballapur taluk and district, in terms of his application dated 13-7-2009.