J. K. SUPPLIES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A very limited grievance is raised in the present writ petition and it is in the nature of mandamus directing respondent No.2 to consider the representation of the petitioner dtd. 31/5/2019 within a time frame.

(2.) It is submitted by learned counsel for the petitioner that the petitioner is the owner of land bearing Sy.No.23/2 to the extent of 8.02 acres inclusive of 3.02 acres of 'A' Kharab of Reddyhalli Village, Mandikal Hobli, Chikkaballapur Taluk, Chikkaballapur District. As the land was uncultivable, necessary steps were taken for conversion of the land from agriculture to non-agriculture and utilize the same for stone crushing purpose. It is also stated in the petition that the said land was purchased by the petitioner from its previous owner G. Narayanappa, S/o Sri. Gangappa under the sale deed dtd. 19/10/2015, duly registered in the office of the Sub-Registrar, Chikkaballapur. During the passage of time, petitioner wanted to change the user of the land and instead of stone crushing, the petitioner wanted to utilize the land for mining activity. Accordingly, the petitioner submitted representation to the authorities of the State Government and particularly respondent No.2, Deputy Commissioner, Chikkaballapur District on 31/5/2019. Copy of the same is placed on record at Annexure-C. The petitioner was expecting of the decision on the representation within a reasonable period, but as there was no decision on the representation, the petitioner submitted a fresh representation to the authorities on 25/2/2022. Copy of the same is also placed on record at Annexure-D. The learned counsel submits that even waiting for a considerable time, even this representation is not decided. As such, the petitioner was left with no choice, but to approach this court seeking a direction to the respondents to decide the representation.

(3.) Notice is accepted by learned Additional Government Advocate for respondent Nos.1 and 2.