Karnataka High Court
Sri Ansar Pasha vs The State Of Karnataka on 23 July, 2019
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF JULY, 2019
BEFORE
THE HON'BLE MR. JUSTICE S.N.SATYANARAYANA
W.P.NO.27557/2018(KLR-RES)
BETWEEN
SRI ANSAR PASHA
S/O LATE BASHA SAHEB
AGED ABOUT 74 YEARS,
R/AT KK NARAYANAPURA VILLAGE,
KOTHANUR POST,
BENGALURU
REPRESENTED BY HIS GPA HOLDER
SRI V RAJEEV
S/O A GOPALAN ... PETITIONER
(BY SRI CHIDANANDA P, ADVOCATE)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF REVENUE
VIDHANA SOUDHA
BENGALURU-560 001
2. THE DEPUTY COMMISSIONER
KOLAR DISTRICT
KOLAR -563 128 ... RESPONDENTS
(BY SRI T.S.MAHANTESH, AGA)
2
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS TO NOTIFY AND COLLECT
REQUISITE CONVERSION FEE APPLICABLE FOR
CONVERSION OF THE SCHEDULE PROPERTY/LAND FROM
THE AGRICULTURAL TO NON-AGRICULTURAL INDUSTRIAL
PURPOSE.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo seeking permission to withdraw the writ petition.
The memo is taken on record. Accordingly, the writ petition is dismissed as withdrawn.
Sd/-
JUDGE TL