SUMANGALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner claiming to be the owner of 06 acres 23 guntas of land in Sy.No.63/*/5 situated at Kapnoor village, Taluk and District Kalaburagi, applied for grant of necessary permission for conversion of the same for non- agricultural purposes. However, respondent No.2 did not act within the stipulated time under Sec. 95(2) of the Karnataka Land Revenue Act, 1964 (hereinafter referred to as 'the Act' for short). But after a lapse of around 168 days, respondent No.2 has issued the impugned endorsement dtd. 26/3/2025 vide Annexure-J to the writ petition, on the ground that the said property is a wakf property. Endorsement reads as under:

(2.) Aggrieved by the same, the present writ petition is filed.

(3.) The case of the petitioner is that she is the owner of the property and the revenue documents pertaining to the same stands in her name. She has produced a copy of RTC vide Annexure-G to the writ petition which shows that the petitioner became the owner of the property by virtue of a partition dtd. 4/8/2023 and the RTC in relation to the property concerned stands in the name of the petitioner.