S. NAGARATNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner herein claiming to be the absolute owner of the land bearing Sy.No.97/5 measuring 84 cents situated at Sankalapur village, Hosapete taluk, Vijayanagar district has approached this Court in the instant writ petition with the prayer to quash the impugned endorsement dtd. 13/6/2022 bearing No.Nil issued by the 2nd respondent vide Annexure-D and to further issue writ of mandamus directing the respondent No.2 to accept conversion fees, if any and issue conversion order in respect of the land in question.

(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 2nd respondent-Deputy Commissioner vide endorsement order dtd. 13/6/2022 vide Annexure-D 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.