T. ARATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Government Advocate for the respondents.

(2.) On perusal of the material placed on record, particularly in view of the prayer (a) to the petition, we deem it appropriate to dispose of the writ petition considering the very limited issue involved in the petition.

(3.) Admittedly, husband of the petitioner had applied for regularization of land measuring 2 acres in Sy.No.39 of Kanivenarayanapura Village, Nandi Hobli, Chikkaballapura Taluk and District. That the said application was considered and Saguvali chit in respect of the said land was granted in favour of the husband of the petitioner and subsequent to issuance of Saguvali Chit, mutation of the said land was changed in the name of the husband of the petitioner. During his lifetime, that is on 12/9/2020 proforma application was filed by him for grant of conversion of land from agricultural to non agricultural purpose (Stone Crushing Unit) and the respondents have not considered the said application. Subsequently, the applicant expired on 20/8/2021 and the petitioner had applied and obtained transfer of mutation entries into her name in respect of the land so granted in favour of her husband.