Karnataka High Court
Sri R.S. Kumar vs The Deputy Commissioner on 26 September, 2015
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 26TH DAY OF SEPTEMBER, 2015
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NO. 5284 OF 2015 (KLR-CON)
BETWEEN:
SRI. R.S. KUMAR
AGED ABOUT 61 YEARS,
S/O SRI.R.S. SRINIVASA RAO,
RESIDING AT NO.128, 3RD CROSS,
2ND STAGE, GANGOTHRI EXTENSION,
MSYORE-570 009.
... PETITIONER
(By Sri.N. SHANKARANARAYANA BHAT, ADV. )
AND
1. THE DEPUTY COMMISSIONER
MYSORE DISTRICT,
MYSORE-570 005.
2. THE TAHASILDAR
MYSORE TALUK,
MYSORE-570 005.
... RESPONDENTS
(By Sri.H.VENKATESH DODDERI, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF CONSTITUTION OF INDIA PRAYING TO CALL FOR
RELEVANT RECORDS AND DIRECT THE RESPONDENT-1 TO
COLLECT THE CONVERSION FINE/FEES FOR GRANTING
CONVERSION CERTIFICATE IN RESPECT OF THE LAND IN
SY.NO.1/1A (26 GUNTAS) AND SY.NO.2/2 (3 ACRES 13 GUNTAS)
2
OF MANIKYAPURA VILLAGE, ILEWALA HOBLI, MYSORE TQ.,
AND TO ISSUE CONVERSION CERTIFICATE AFTER COLLECTION
OF FIND WITHIN THE SPECIFIED TIME PERIOD BY THE ISSUE
OF A WRIT OF MANDAMUS ORANY OTHER APPROPRIATE WRIT.
THIS WRIT PETITION COMING ON FOR PRL.HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Petitioner has an alternative and efficacious remedy of invoking the revision jurisdiction under Section 56 of the Karnataka Land Revenue Act, 1964, for short 'KLR Act' before the Karnataka Appellate Tribunal for the relief of direction to issue a conversion certificate and to collect the conversion fee and therefore, I decline to interfere in exercise of extraordinary writ jurisdiction.
Petition rejected.
Sd/-
JUDGE ln.