BHIMAPPA V HALAKI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition a prayer is made to quash the endorsement Annexure-P dtd. 31/1/2022 issued by the 4th respondent in proceedings bearing No.BA NA PRA BA/BHU-U BADALAVANE/2021-2022/338 and also issue a writ of mandamus directing the 8th respondent to change the user of the land bearing Sy.No.97 measuring 4 acres 9 guntas of Veerapura village, Bagalkot taluk and district to commercial purpose.

(2.) Heard the learned counsel for the parties.

(3.) The petitioner had filed an application for conversion of the aforesaid item of land, on the ground that he intends to develop the land in question for commercial purpose. The said application was rejected by the Deputy Commissioner vide endorsement Annexure-F dtd. 23/9/2021. Being aggrieved by the same, the petitioner had approached this Court in WP No.104800/2021. A Coordinate Bench of this Court had disposed of the said writ petition vide order dated 21.12.2021, holding that since the land in question is situated within the limits of the Town Municipal Council, Bagalkot, there is no requirement for the petitioner to obtain permission from the Deputy Commissioner to divert the land in question for commercial purpose.