S. NATARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who claims to be the absolute owner in respect of the land bearing Sy. No.52/3 measuring 46.5 cents situated at Shridhargada Village, Ballari Taluk, Ballari District has preferred this writ petition challenging the endorsement at Annexure - C dtd. 9/11/2019 issued by the 2nd respondent Deputy Commissioner rejecting the petitioner's application, wherein he had sought for conversion of the aforesaid land from agriculture to non-agriculture purpose.

(2.) Heard the learned counsel appearing for the parties and also perused the material available on record.

(3.) The application filed by the petitioner for conversion of the aforesaid land from agriculture to non-agriculture purpose has been rejected by the 2nd respondent-Deputy Commissioner vide Annexure - C for the reason that the petitioner's land does not have an access road. It appears that on the basis of the report submitted by the Assistant Director of Town Planning, Ballari, the said endorsement has been issued by the Deputy Commissioner. Challenging the said endorsement, the petitioner is before this Court.