Sri James K.V. S/O Sri K.V.Verghese vs State Of Karnatka By Its Secretary on 21 April, 2009

[Cites 1, Cited by 3]

Karnataka High Court

Sri James K.V. S/O Sri K.V.Verghese vs State Of Karnatka By Its Secretary on 21 April, 2009

Bench: Ram Mohan Reddy

J...

IN THE HIGH COURT or KARNATAKA,  _  

DATED THIS THE 2181' Ds;Y"Cs'§r APRIL? J 

BEF0RE%%%       
THE HONBLE MR.JUsTIc5::RAM  1é,§:1jDY

WRIT PE'FI'I'I{)£~I:4'*~No. 5é':1L5i%/gbfog (LISQRES)

SR1 JAMES_K..'1J4.  _ _ ~  
5:./0 SR1 K.'V.VERGHESE"'--f'jj ' 

AGE: 61%_YEARSV1.;:__V   " 

R/O S§3}'iT'ILLEf*FOW3£RS 

NO 4, mm RIN<;'}R.C)i§D,"-._ ._

BTM LAY{)UT, BANGALG.I_?"£'.+éB.

 .   K1  ...PE'I'I'}'I(L)NER

(By  ;_H smms RAG, ADV )

 

1. "'w%sTA'1"--§f;«;Q:«' KARNATH Kn
 BY,-r1*s..'~sEcRETARY
QEPARTMENT OF URBAN DEVELOPMENT
 VEKASA SGUDHA, DR AMBEDKAR ROAD
" ' ,BANGAL0RE--01.

  'BANGALORE METROPOLITAN REGIONAL

DEVELOPMENT AU*f°HORI'I"Y(BMRDA)
BY ITS COMMISSIONER

NO 1, AL: ASKAR ROAD
BANGALoRE--52.

3 DEPUTY CCJMMISSIONER
RAMANAGARA DISTRICT, RAMANAGARA.

UK



' §'oLLowIIsIG;- 

-2...

4 THE ASSESTANT COMMISSIONER
RAMANAGARA SUB DIVISIO
RAMANAGARA. 

(By Sri: R DEVDAS, AGA FQRR1 R3._&.*--R-4   . _).  .
(BY SR1. s G PANDIT, ADV FO-R R2) '    

THIS WRIT PETITION 1sI.FII;E'D'U_IIDER' AR"?I{Z'.LES 226
AND 227 OF THE c0:§I's3'IT:JT:VQN..QI="~«INDIA PRAYENG TO
DIRECI' THE R2, TO REi2E.¥\-":3fTfIE"APl?L§CATiON OF' THE
PETITIONER AND GRANT" No. 'OBJ§3~C'!"I.(3}?1---' CERTIFICATE /
APPROVAL FoIe'--fI'HE,'12'{)I2MA*I*I;3_1~; €D1?.'LAYOUT IN THE
LANBS 0wN:«:1I'BY--TH=§; FETITIONER mi SURVEY NUMBER
21/PI TO 'AN %'_Ij3,_x3I*I3N*If 'OF  AICJRES SITUATED AT
I<ALLUG0F4ANg~;'IIA'LLI . "'f'JiLLA{}E.,.  BIDADI HOBLI,
RAMANAGAR.fI'Q{A:.;._ ,  *  

'I'_II::§_~:. 'N;f§i*F'PETFiTf@C:Nv----CG§4ING on FOR PRLHEARING
(B-GROUP). THISU;pDAY;'-...'EPHE COURT MADE THE

ORDER

ﬁt-,~1';itioIII€:r, owner of 32 acres of land in Kallugopanahalli vmage, Biciadi Hobii, V I has presented this petition for the K V' ' '4 dixectiansz

3.) the izmi respondent to receive the peti£:ioner's applicatiozl and grazaiz at I10 objection celtiﬁcate / approval for fomnation of a layout in the said iands;

f; . Q';-III§Ia$'PéII':II.gN*:§S ..3..

b) to direct the 3"-*1 to issue Ofﬁcial memorandum by collecting the appiicable conversion

c) any other direction as deem ﬁt.

2. According to the petitioz3e:r_, (it, it it 6.19.2008 Anriexure---A when, ;%.ddr¢ssed.,ii, Tahsiidar, Ramanagara for pemiissiozi to,,€ivi1vé'r.,t"1"he' use"

of the lands from a.g;ficL1lt;1rcV:..£1on--atg'{ict1lt:§.He was followed by correspontierieei'dtiV,30;'it}'g»iiOQ_8 A11I1CX'LII'6-- B of f3c)'inmissioner, addressed to the the petitioner, directing the to, action over the petitioner's * _'ap;i1i*ca,tioi"2,_ for oo1::veI'sion and to place the said papers _b4efo1*e ..Dept1ty Commissioner, for consiéeratiori. It of the petitioner that the Deputy ' '..,Commi§e-ioner haviﬂg faiied to take action with the time t'«tiigepti:ated under Section 95(5) of the Karnataka Land K ﬁcitvenue Act, 1964, for short: the 'Act', the petitioner has a cieemeé conversion. In addition, it is stated that the land in qtzestion falls within the territorial jurisdiction of M -4- the 2nd respondent--BlvIRDA, a statutory authority, constituted under the Bangalore Metropolitan Development Authority Act 1985, invested' "

jurisdiction to approve the pi,-*:u*1' for of it layout.

3. Learned counse}. the it white reiterating the avetmefjts ;eet;_ Writ petition submits that the State a Circular dt. 2.7*,2ooetlrei:;;:i;:gltt§:%tahe ﬁling of an application for diversiorz" clef' agricultural iand to non- pt1;1'pofses., under Section 95 of the 'Act', the 'p:et:itioz1e1*l 'ﬁlled an application Annexure-A the prtése':a§§e{i'er:'«":s:¥::u No.1 to the Tahsﬂdar, who in turn is reqxiiifetla; to make a checklist of the necessary it 'V~:lf'pxartieulars and forward the same to the Deputy Commissioner. According to the learned counsel, the p€titZiOI1CI"S application A1mexure»A is in conformity with the requirements of the Circular and hence the Asst. bk -5- Commissioner was justified in issuing the contained in AnnexuIe--B, addressee to 1;;t1e_:Tahsii:(iaf', fozward the petitioner's Commissioner, for consideration. Learilecix» counsel hastens to add t11at,th,.e aotﬁoress the condition of deemed cooversioifiiof but would be saﬁsﬁed ilommissioner to expedite the petitioner's applieaﬁoage fa frame.

4. Per coiitra',.'._S:fi§.S.G.Pandit, iearned counsel for _ subxfoiis. Vvijjéat the petitioner till date has not ﬁieci, apgiicaﬁon for permission to form a layout and if so~'doV1'1e","ej authority would consider the same and pass Oriiers in accordance with law. Learned AGA for respondents 3 and 4

-eijbmits that though the petiﬁoneﬁs application was not Vhamied over to the Tahsiidar but to the Asst. Commissioner, nevertheless the Deputy Commissioner wouki be advised to consider the said _ under the Circular and pass or::;5Iers'i;1.V aecbrci§ii1C6_i"i%7itk1:' law.

6. There is consirierabie-i:iisir!:e" ~11; ti.§e"s11.bmEission of the learned counsel the iand put to use for diverted for pei:iiioner's application ' compﬁance with the Circilieir 'cit. ' V the Asst. Commissioner, instead cf t1ie= TahsAi2.;iar:iiV The Asst. Commissioner, in ieiter AAAHV-~---eXure~B, directed the Tahsiidar to j_eeri§p1y"'v-ivifii requirements of the Circular and feﬁarérd ﬁapers to the Deputy Cemmissioner, for "V.eonsiders1£i0n. in the event, the Tahsiidar forwards the V"i:sp_etif£:'.i;'(;*I1ez"s application, it is needless te state that the Deputjy Commissioner is bound to eensider the same, subject to the provisions of Section. 95(2) of the Act and Rules ﬂamed thereunder, and may either refuse JR permission or grant, on such conditions as ﬁt. The mere fact that the application was.. -. Asst. Commissioner, it cannot be said«Athuat. compliance of the Cire11lsrVcit.¢__.2.7;'2Q'CJ5. - V} ' In the result, this Wﬁ£"peijfjo'n__is a'};1o'wed in part. The Beputy C0mmiss'io:1er" considernthe petitionefs a:.pp:ﬁC'_atio§i_: is in compliance with the raéﬁﬁﬁieiiieﬁﬁs"o;*.s£i1e:":Cii'*euisr dt 2.7.2005, and if I1ot, *by the petitioner to comply with the said 2 >req11irezx1e1its.,~~'%' and thereafter pass orders V. A_ Stlfitffiyf iii: a(x:o1'd:~mce with law, in any event Within 't1§fe*e'ﬁ?om the date of receipt of a certified copy oft;I'iis ordeff.

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