VANISHREE Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner is before this Court assailing the endorsement at Annexure-C, dtd. 20/2/2023 issued by the respondent and he has also sought for a writ of mandamus to the respondent to issue conversion order in respect of the land bearing Sy.No.123/2/a measuring 1 acre situated at Aladalli, Taluka and District Ballari.

(2.) Heard the learned counsel appearing for the parties.

(3.) The petitioner, who is the owner of the agricultural land bearing Sy.No.123/2/a measuring 1 acre situated at Aladalli, Taluka & District Ballari (for short "the land in question") had made an application before the respondent on 29/9/2022 seeking conversion of the land in question from agricultural to non-agricultural purpose. The same has been rejected by the Deputy Commissioner vide the impugned endorsement at Annexure-C, dtd. 20/2/2023. Being aggrieved by the same, the petitioner is before this Court.