JAYALAKSHMI Vs. DEPUTY COMMISSIONER BANGALORE RURAL DISTRICT

JUDGEMENT

(1.) THIS Writ Petition listed for orders on Misc.W.7091/2011, by consent, the petition is heard and disposed of by this order.

(2.) THE petitioner unsuccessful in securing an order under Section 95 of the Karnataka Land Revenue Act (hereinafter referred to as 'the Act' for short) to divert the use of agricultural land to non-agricultural purpose, in the light of the endorsement dated 01.01.2010 Annexure-L of the Deputy Commissioner, based upon the opinion of the Town Planning Authority in its letter dated 06.10.2009 that the property in question falls within the residential zone, having made yet another effort leading to the Deputy Commissioner addressing a letter to the Town Planning Authority which was responded to by letter dated 12.4.2011 - Annexure-Q reiterating the opinion followed by a communication dated 21.5.2011 - Annexure-R of the Tahsildar indicating to the petitioner that diversion is impermissible has resulted in this Writ Petition.