(1.) THIS writ petition involves an important question of law pertaining to Section 4 of the Karnataka Land Revenue (Amendment) Ordinance, 1980 (Ordinance No. 8 of 1980) (hereinafter "the first Ordinance" ). Section 4 of the Karnataka land Revenue (Amendment) Ordinance, 1981 (Ordinance No. 8 of 1981) (hereinafter "the second Ordinance") and Section 6 of the Karnataka Land Revenue (Amendment) Act, 1981 (Act No. 42 of 1981) (hereinafter "the Amendment Act") read with various other provisions of the Karnataka Land Revenue Act, 1964 (hereinafter, 'the Principal Act' ).
(2.) THE petitioner is the owner of certain extent of land in Survey Nos. 3/2-A and 3-B/2-A of Rannebennur Town in the district of Dharwad. Pursuant to the applications filed by the petitioner, respondent-Tahsildar under his communications dated 26-3-1981 (Annexures-A and A-1) informed the petitioner that in view of the fact that the petitioner has deposited conversion charges, he has no objection if the lands in question are used for non-agricultural purpose. Thereupon, pursuant to this communication of the Tahsildar, Mutation Entry Nos. 11600 and 11597 dated 1-12-1981 were recorded wherein the nature of the lands were shown as having been converted from agriculture to non-agriculture.
(3.) ACCORDING to the petitioner, subsequent to completion of the said formalities, he formed building sites out of the lands in question and sold some of those to independent purchasers, who have all come into possession of those sites. It is also said that the purchasers have got their names entered in property registers maintained by the Municipality.