S. RAGHAVENDRA KAMAT Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The grievance of the petitioners in all these three petitions are common and therefore they are heard together and disposed of by this common order with the consent of the learned counsels for the parties.

(2.) The petitioners, who claim to be the owners of the land in question have made applications on 5/8/2022 seeking permission from the competent authority / 1st respondent for conversion of their lands from residential to commercial purpose. No orders have been passed on the said application by the 1st respondent till date. It is under these circumstances, the petitioners are before this Court with a prayer to declare that the permission sought for by them in their applications dtd. 5/8/2022 is deemed to have been granted.

(3.) Learned counsel for the petitioners submits that similar question has been already considered by this Court in W.P. No.102496/2021 disposed of on 3/9/2021 and therefore, these writ petitions are required to be disposed of in terms of the said order.