SAMEER SIDDIQUE Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner herein claiming to be the absolute owner of the land bearing Sy.No.74/5A measuring 1.40 acres situated at Jambunathanahalli, Hosapete Taluk, Vijayanagar District has approached this Court in the instant writ petition with the prayer to quash the impugned endorsement order dtd. 28/6/2022 bearing No.Nil issued by the respondent vide Annexure-E and further to issue writ of mandamus directing the respondent to declare that the land bearing Sy.No.74/5A is deemed to have been converted for non-agricultural purpose.

(2.) Heard the learned counsel for the parties and also perused the materials available on record.

(3.) The application filed by the petitioner for conversion of the land in question from agricultural purpose to non-agricultural purpose has been rejected by the respondent-Deputy Commissioner vide endorsement order dtd. 28/6/2022 vide Annexure-E based on the report said to have been submitted by the Hosapete Urban Development Authority (for short, 'HUDA'). Challenging the same, the petitioner is before this Court.