MANJUNATH S.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are knocking at the doors of Writ Court for assailing the order dtd. 16/11/2013 issued by the second respondent-Deputy Commissioner whereby their application dtd. 11/7/2013 seeking conversion of the land in question from agricultural to non-agricultural user has been negatived.

(2.) The impugned endorsement at Annexure-J reads as under:

(3.) Learned AGA appearing for the respondents opposes the petition contending that the grant of permission for conversion of land user cannot be sought for as a matter of course and that abundant discretion avails to the Deputy Commissioner in terms of provisions of sec. 95 of the Karnataka Land Revenue Act, 1964. The Deputy Commissioner being of the opinion of requirement of subject land for widening of the public road in future, has rejected the request for conversion and therefore, the same cannot be faltered.