MOMU. ANJANAPPA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER claims to be the owner of 30 guntas of Kharab land situate in Survey No. 27/3 of Bidare Agrahara Village, Bidarahalli, Bangalore East Taluk. He applied for change of user from agricultural to non -agricultural use vide Annexure -A. The Deputy Commissioner who is the prescribed authority under the provisions of Section 95 of the Karnataka Land Revenue Act, 1964 accepted the application and granted conversion subject to payment of conversion fee. While doing so, the authority has separated 10 guntas of Kharab land out of 30 guntas of land in the same survey number and directed the petitioner to pay conversion fee at the market value in a sum of Rs. 60,00,000/ -. Petitioner has questioned it.

(2.) LEARNED Government Advocate, Mr. Satyanarayan Singh tried to justify levy on the ground if Kharab land is used for non -agricultural purpose, conversion fee will be chargeable as determined by the 2nd respondent.