NITHYANANDA SWAMY Vs. THE DEPUTY COMMISSIONER AND ORS.

JUDGEMENT

(1.) Petitioner has sought the following reliefs:

(2.) Learned Senior Counsel appearing for the petitioner at the outset states that the petitioner does not press prayer Nos.1 and 4 in respect of the land in question bearing Sy.No.21/7 (old) measuring 20 acres 35 guntas at Kallugopanahalli Village, Bidadi Hobli, Ramangar Taluk.

(3.) Briefly stated facts of the case are that in respect of Sy.No.21/7, petitioner is stated to be in possession of 22 acres 35 guntas. Out of that, 02 acres is converted land. In respect of 20 acres and 35 guntas, petitioner made an application seeking conversion of that land for residential purpose, under Section 95 of Karnataka Land Revenue Act, 1964. By order dated 23.06.2014, the first respondent Deputy Commissioner, Ramanagara District, Ramanagara rejected the application. Against that order, petitioner has filed Appeal No.749/2014 before the Karnataka Appellate Tribunal and that the appeal is pending adjudication. When the matter stood thus, the third respondent Tahsildar, Ramanagara Taluk has issued Annexure 'H' notice dated 14.10.2014. The said notice reads as under: <JUDIMG>1037056-2</JUDIMG>