SHANKAR NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner claiming to be the absolute owner of the agricultural land bearing Sy.No.150/1 measuring 2.42 acres situated at Kalahalli village, taluk Hosapete, district Vijayanagar has filed this writ petition challenging the impugned order dtd. 15/3/2022 bearing No.SA/KAM/BHUPA/101/2021-2022 vide Annexure-D issued by the 2nd respondent and has also sought for a direction to accept conversion fees and issue conversion order in respect of the aforesaid land.

(2.) Heard the learned counsel for the petitioner and the learned AGA for the respondents.

(3.) Petitioner had filed an application before the 2nd respondent-Deputy Commissioner for conversion of the land in question from agricultural purpose to non- agricultural purpose. The said application was rejected by the 2nd respondent on 22/9/2021. Challenging the said order, the petitioner had approached this Court in WP No.10429/2021. The said writ petition was allowed and the matter was remitted to the Deputy Commissioner to consider the application afresh in accordance with law under Sec. 95 of the Karnataka Land Revenue Act, 1964 (hereinafter referred to as 'the Act of 1964') by taking into account the sketch prepared by the Office of the Tahasildar, Hosapete. Thereafter it appears that a report was called for by the Deputy Commissioner from the Hosapete Urban Development Authority ('HUDA', for short) and on the basis of the same, the application submitted by the petitioner was rejected vide order at Annexure-D dtd. 15/3/2022. Challenging the same, the petitioner is before this Court.