Karnataka High Court
M/S Shashikiran Stone Crushers vs State Of Karnataka on 15 July, 2019
Bench: Chief Justice, H.T. Narendra Prasad
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JULY, 2019
PRESENT
THE HON'BLE MR.ABHAY S. OKA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE H.T.NARENDRA PRASAD
WRIT PETITION NO.27531 OF 2019 (GM-MM-S)
BETWEEN:
M/S. SHASHIKIRAN STONE CRUSHERS
#34, GROUND FLOOR
1ST BLOCK, 5TH CROSS
KUMARAPARK WEST
BENGALURU - 560 020
REPRESENTED BY ITS PARTNER
SRI NAGARAJ S. THANGADAGI
... PETITIONER
(BY SHRI NAVEEN CHANDRA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP. BY ITS CHIEF SECRETARY
VIDHANA SOUDHA, BENGALURU
BENGALURU - 560 001
2. THE PRINCIPAL SECRETARY TO GOVT.
REVENUE DEPARTMENT
VIKASA SOUDHA, BENGALURU
BENGALURU
3. THE DEPUTY COMMISSIONER
RAMANAGARA DISTRICT
RAMANAGARA - 562 159
4. THE DEPUTY COMMISSIONER AND
THE CHAIRMAN
DISTRICT STONE CRUSHER LICENSING
AND REGULATION AUTHORITY
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RAMANAGARA DISTRICT
RAMANAGARA - 562 159
5. THE DEPUTY DIRECTOR &
MEMBER SECRETARY
DEPARTMENT OF MINES AND GEOLOGY
1ST FLOOR, PANCHAYATH BHAVAN
RAMANAGARA - 562 159
... RESPONDENTS
(BY SHRI V.G.BHANUPRAKASH, AGA)
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THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF MANDAMUS DIRECTING THE 3RD RESPONDENT
DEPUTY COMMISSIONER TO ISSUE AN ORDER OF DEEMED
CONVERSION IN RESPECT OF PRIVATE PATTA LAND
BEARING SY.NO.275 MEASURING 02.00 ACRES SY.NO.276
MEASURING 02-00 ACRES SITAUTED AT URAGAHALLI
VILLAGE, BIDADI HOBLI, RAMANAGARA TALUK AND DISTRICT
AND ETC.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
Heard the learned counsel appearing for the petitioner and the learned Additional Government Advocate for the respondents. By consent, the matter is taken up for final disposal.
2. Perused the notice/endorsement (Annexure-E) dated 23rd April 2019. The Deputy Commissioner has informed the petitioner by the said notice that the demand draft issued by the petitioner towards the fee of conversion is being returned. -3- The petitioner is informed that after examining the application made by the petitioner, the fine / land conversion fee will be intimated to him by a notice.
3. The notice/endorsement at Annexure-E is of 23rd April 2019. The fine / land conversion fee ought to have been informed to the petitioner within a reasonable time.
4. Accordingly, we dispose of this petition with a direction to the third respondent to ensure that the fine / land conversion fee is computed and intimated to the petitioner within a maximum period of four week from today.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE AHB