SHRISHAIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following reliefs:

(2.) The petitioner's father was the original owner of land bearing R.S.No.392/4 measuring 1 acre 29 guntas, situated at Bailahongal, Taluk and District - Belagavi. The father of the petitioner applied for conversion of land from agriculture to non-agriculture purposes. As regards which, an official memorandum dtd. 31/3/2016 came to be issued permitting conversion of the land from agriculture to non-agricultural commercial (petrol pump) purposes on 30/3/2016.

(3.) The petitioner established a petrol pump on a portion of the property measuring 14,436.30 sq. ft. and proposed to use the balance land for putting up commercial building and as such, the petitioner approached respondent No.4 for grant of building plan sanction for commercial purpose, which came to be rejected by respondent No.4 on the ground that the conversion order was only for non-agricultural commercial (petrol bunk) purposes thereby meaning that the said order did not permit the usage of land for commercial purposes, which is challenged by the petitioner before this Court.