RAJKUMAR Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) These intra court appeals are directed against an order dated 15.12.2014 made by a learned Single Judge of this Court dismissing the appellant's writ petitions in W.P. Nos. 75263 and 75278 -280 of 2013. In the writ petitions, the appellant had challenged the endorsement dated 08.12.2011 (Annexure -F) issued by the Tahsildar, Bagalkot, rejecting his application dated 21.11.2011 (Annexure -E) filed under Sec. 95(2) of the Karnataka Land Revenue Act, 1964 ('the Act' for short) to the Deputy Commissioner, Bagalkot district, for grant of permission to divert his agricultural land measuring 4 acres 14 guntas for using it for residential purposes.

(2.) By consent of learned counsel on both sides, the appeals are heard finally on merits and are being disposed of by this order.

(3.) The learned Single Judge has dismissed the appellant's writ petitions on the ground that the petitioner's aforesaid application dated 21.11.2011 has not been rejected by the Tahsildar by the impugned endorsement dated 08.12.2011.