K. RAJANNA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is before this Court seeking for issue of mandamus to direct the second respondent to collect the conversion fine and to issue a Conversion Certificate in respect of the petition schedule property. The petitioner in that regard is seeking that the impugned communication dated 23.07.2013 at Annexure -E issued by the second respondent be quashed.

(2.) THE petitioner claims to be the owner of the property measuring 1 acre, 22 guntas in Sy. No. 131 of Nagarabhavi Village, Yeshwanthapura Hobli, Bangalore North Taluk, Bangalore District. In that regard, the petitioner has sought conversion of the said property for residential use as provided under Section 95 of the Karnataka Land Revenue Act.

(3.) THE respondents have filed the objection statement. From the objection statement, it is clear that the contention therein is mainly that the property to which the petitioner presently claims that the conversion order be issued has been acquired by the Bangalore Development Authority and as such, the conversion of the said land cannot be permitted.