Sudheer Naik vs The Deputy Commissioner on 11 July, 2018

[Cites 2, Cited by 0]

Karnataka High Court

Sudheer Naik vs The Deputy Commissioner on 11 July, 2018

Bench: Ravi Malimath

                             1



            IN THE HIGH COURT OF KARNATAKA,
                    KALABURAGI BENCH

              ON THE 11TH DAY OF JULY 2018

                           BEFORE

         THE HON'BLE MR. JUSTICE RAVI MALIMATH

       WRIT PETITION NO.208054 OF 2017 (KLR-CON)

BETWEEN:

SUDHEER NAIK
S/O MADHAVRAO NAIK
AGE: 57 YEARS
OCC: LEGAL PRACTITIONER
R/O OPP: POLICE QUARTERS
OLD SBH BUILDING
GUNJ, BHALKI,
DISTRICT: BIDAR - 585 328
                                                ... PETITIONER

(BY SRI SACHIN M. MAHAJAN, ADVOCATE)

AND:

THE DEPUTY COMMISSIONER
BIDAR, DEPUTY COMMISSIONER OFFICE
NANDI COLONY, BIDAR - 584 101
                                               ... RESPONDENT
(BY SRI K.M. GHATE, AGA)


       THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A
WRIT OR ORDER OR DIRECTION IN THE NATURE OF MANDAMUS
DIRECTING    THE   RESPONDENT    HEREIN   TO    COLLECT   THE
CONVERSION CHARGES AND ISSUE CONVERSION CERTIFICATE
FOR LAND SY.NO.262/12 MEASURING 38 GUNTAS SITUATED AT
                                   2



BHALKI,     DISTRICT:    BIDAR,       IN    PURSUANCE     OF    THE
APPLICATION/REPRESENTATION            DATED       03.11.2017    VIDE
ANNEXURE-D AND ETC.,


       THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:


                            ORDER

The petitioner seeks for a writ of mandamus to direct the respondent to collect the conversion charges and issue conversion certificate for land Sy.No.262/12 measuring 38 guntas situated at Bhalki, District Bidar in respect of application dated 03.11.2017 vide Annexure-D. His grievance is that even though he has paid the said amount, the conversion certificate is not being issued.

2. The learned Government Advocate submits that if reasonable time is granted, the respondent will issue the conversion certificate provided all requirements of law are met.

3. The submission of the learned Government Advocate is noted. The petition is allowed. Respondent is directed to consider the aforesaid representation/ application of the petitioner and pass necessary orders in accordance with Law, within a period of eight weeks from the date of receipt of a copy of this order.

Petition is disposed off accordingly.

Sd/-

JUDGE KJJ Ct:RRJ

Unlock Advanced Research with PRISMAI

Karnataka High Court