ANUSUYA HEGDE P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in this writ action has sought writ to declare the land measuring 9 acres 9 guntas including 9 guntas kharab in Sy. No. 78 (old No. 58) and the land measuring 3 guntas in Sy. No. 109 of Singrehalli Village, Kindana Hobli, Devanahalli Taluk, deemed to have been converted from agricultural use to non-agricultural use as envisaged under Section 95(5) of the Karnataka Land Revenue Act, 1964 and also a direction in the nature of mandamus to the 2nd respondent to issue conversion order after determining and collecting conversion fee from the petitioner. She has also sought writ of certiorari to quash the order dated 31-1-2014 passed by the 2nd respondent rejecting the request for conversion.

(2.) Upon notice regarding rule, Sri Aswatappa represents the respondent-State and the Deputy Commissioner concerned.

(3.) The relief sought is supported by the following contextual facts: