ABDUL REHMAN Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent Nos.1 to 3.

(2.) The petitioner is before this Court seeking for the following reliefs:

(3.) Petitioner is the owner in possession of land bearing Sy.No.5/2 measuring 27 guntas and 5/8 measuring 27 guntas situated at Kahanapur K village, Basavakalyan Taluk, Bidar District. The petitioner had filed an application under Sec. 95(2) of the Karnataka Land Revenue Act, 1964 (for short, hereinafter referred to as 'the Act') seeking for conversion of the said land from agricultural to nonagricultural residential purpose on 11/12/2020 which is provided with application ID Nos.200103 and 200109. Thereafter, an objection had been raised by the Revenue Inspector that there was loan on the said property. In pursuance of which, the petitioner repaid the said loan and a re-conveyance deed came to be executed on 6/8/2022. Subsequent thereto, the petitioner gave several representations for consideration of the application for conversion since there was no other impediment for such conversion vide representations dtd. 15/11/2021, 16/11/2021, 13/9/2022 and 16/9/2022 at Annexures-K to N respectively. Despite which, no action has been taken by the respondents. It is in that background, the petitioner is before this Court seeking for the aforesaid reliefs.