HENNUR PROPERTIES PVT. LTD. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is directed against the endorsement dated 09.10.2017 issued by the fourth respondent and the show-cause notice dated 21.08.2018 issued by the third respondent vide Annexures J and K, respectively.

(2.) The brief case of the petitioner is that the petitioner is the owner of the land bearing Sy.No.115/1 measuring 1 acre 31 guntas situate at Bhairathi Village, Bidarahalli Hobli, Ward No.54, Bangalore. The said property was converted from agricultural to the residential purpose vide Official Memorandum dated 03.10.2008.

(3.) The petitioner made an application dated 29.03.2014 to the BBMP seeking for sanction of building plan for construction in the schedule property. Pursuant to the petitioner's request the fourth respondent has issued a demand notice dated 08.09.2014 directing the petitioner to pay certain amounts towards the licence fee and other charges. Accordingly, the petitioner made payment on 17.11.2014. After receiving the payment, after verifying the documents submitted by the petitioner and inspecting the schedule property, building plan was sanctioned by the fourth respondent on 05.02.2015 vide Annexure-B.