A V KULKAKNI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, the petitioners have challenged the order dated 24-9-1993 passed by the government in. No. Vanae/110/cup/86/bangalore (Annexure-P ).

(2.) THE facts of the case in a nutshell are that the petitioner had moved an application for grant of exemption under Section 20 (1) of the urban Land Ceiling Act, 1976 (hereinafter referred as the 'act'), with reference to the land bearing No. 109/ - measuring 13 acres, situated at Sattur Taluk, Dharwad District. With reference to the said land on 19-8-1963 the competent authority granted permission to put the above land for non-agricultural use by an Order No. LNA. SR. 1537, dated 10-8-1963. Further the second respondent acceeding to the request of the petitioner to exempt the said land from the operation and purview of chapter III of the Act, has granted the said exemption, subject to certain conditions as contained in order dated 12-4-1983 at Annexure-D. The condition No. (III) was to the effect that

(3.) THE petitioner's case is that, after having got the exemption the petitioner sought extension of time to complete the construction of Industrial Shed, which was no doubt granted by an order dated 19-5-1983 at Annexure-A to the writ petition. On 19-11-1985 the petitioner made his representation to respondent 2 for extension of time for another period of two years or for extension of the order Annexure-D for another period of two years, for the reasons stated for that request. Certain clarification was also sought for from the petitioner. The petitioner sent a reply vide Annexure-H.