NARASAYYA YELLAYYA GUTTEDAR Vs. DEPUTY COMMISSIONER, KALABURAGI

JUDGEMENT

(1.) The instant writ petition is filed seeking the following relief:

(2.) The petitioner, who claims to be the owner of land bearing Sy.No.146/1 measuring 8 acres situated at Chandanakera village, Ainapur Hobli, Tq: Chincholi, Dist: Kalaburagi, had filed an application on 7/8/2021 for conversion of the said land from agricultural to non- agricultural purpose through online. The said application though was received by the respondent on 13/8/2021, till date no action has been taken. Being aggrieved by the same, the petitioner has approached this court.

(3.) Learned counsel for the petitioner submits that the application filed by the petitioner is deemed to have been allowed since no orders have been passed by the respondent within a period of four months from the date of application. She submits that having regard to Sec. 95(5) of the Karnataka Land Revenue Act, 1964 ("the Act" for brevity), the petitioner's prayer for conversion is deemed to have been granted.