CHAMUNDI ASSOCIATES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in this writ petition is seeking to set- aside the endorsement dtd. 30/12/2014 issued by respondent No.2 vide Annexure-A whereby, by impugned endorsement, the petitioner was called to produce land survey sketch and conversion certificate issued under Sec. 95 of the Karnataka Land Revenue Act.

(2.) Heard the learned counsel for the petitioner and the learned HCGP for respondent-State.

(3.) The petitioner herein sought to purchase the land bearing Sy. No.4 P8 (Block No.13) at Kurubarahalli, Kasaba Hobli, Mysore measuring to an extent of 5 acres and presented the sale deed for registration and as a pre- condition for accepting the document for registration, at the time of registration, an endorsement dtd. 30/12/2014 has been issued to the petitioner to produce the land survey sketch under Form 11E and conversion certificate.