ASHFAQ Vs. YESHWANTH V.GURUKAR

JUDGEMENT

(1.) Heard the counsel Sri Shravankumar Math holding brief for Smt. Ratna N. Shivayogimath for the complainant.

(2.) Learned Single Judge vide order dtd. 24/3/2021 allowed the writ petition whereby direction was issued to the respondent - Deputy Commissioner to accept the conversion fee and issue conversion certificate to the petitioner within stipulated period.

(3.) In response to notice, initially an affidavit was filed on behalf of the respondent Yeshwanth Gurukar S/o R. Vinaya Kumar, Deputy Commissioner, Kalaburagi. It was submitted in the affidavit that pursuant to order of this Court, an application was filed on behalf of the complainant. On receipt of the application, the office of the Deputy Commissioner issued notice/intimation to the complainant dtd. 12/8/2022 calculating the conversion fees and accordingly intimation was issued to the complainant. It was stated in the affidavit that as soon the complainant pays the conversion fees and files an application in terms of the Government Order dtd. 21/9/2020 i.e., online application, the deponent will issue conversion certificate to the complainant. Then subsequently a memo was filed on 4/7/2022. The learned Government Advocate invited our attention to the memo and particularly the statement in the memo that the respondent had issued an endorsement to the complainant dtd. 12/8/2021 inviting the complainant to deposit the amount to the tune of Rs.2,51,716.00, but the same was not deposited by the complainant. The copy of said endorsement is placed on record by annexing the same to the memo. The complainant had filed an affidavit on the memo filed on behalf of the respondent.