CHANDRA NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India with a prayer to quash the endorsement dtd. 29/8/2021 issued by the

(2.) nd respondent-Deputy Commissioner vide annexure-C and to further direct the 2nd respondent-Deputy Commissioner to grant conversion order in favour of the petitioner in respect of the land bearing Sy.No.150/3 measuring 2.42 acres situated at Kallahalli Village, Hosapete Taluka, Ballari District. 2. Heard the learned counsel appearing for the parties and also perused the materials available on record.

(3.) The petitioner, who claims to be the owner of the agricultural land bearing Sy.No.150/3 measuring 2.42 acres situated at Kallahalli Village, Hosapete Taluka, Ballari District had filed an application at Anneuxre-B dtd. 5/7/2021 before the 2nd respondent-Deputy Commissioner with a prayer to grant permission for conversion of the aforesaid land from agriculture purpose to non-agriculture purpose. The said application has been rejected by the 2nd respondent-Deputy Commissioner vide the impugned endorsement at Anneuxre-C, dtd. 29/8/2021. Being aggrieved by the same, the petitioner is before this Court.