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Judgment
Mr.V.G.Bhanuprakash, learned additional government advocate, accepts notice for the respondents. Therefore, formal service of notice to them is dispensed with.
The Karnataka Land Revenue Act has been amended by insertion of sub-Section (9) to Section 95 of the Karnataka Land Revenue Act, 1964, with effect from January 8, 2015. It contemplates that, where an application for conversion is made for the purpose of quarrying minor minerals, whether specified or non-specified, the owner must apply along with the fine applicable to the Deputy Commissioner, for conversion of such
land. On such application, the permission for diversion of such land shall be deemed to have been granted subject to obtaining lease or licence or working permission.
In these cases, the request was made on March 15,
2017. Shrimati Lubna Fairoze, learned advocate appearing for the writ petitioners submits that fine has been deposited and the writ petitioners have the necessary permission.
Hence, under the provisions of the sub-Section (9) of Section 95 of the said Act, the permission is deemed to have been granted in favour of the writ petitioners, subject to obtaining lease or licence or working permission of patta land.
Therefore, the writ petitions are allowed by recording that the permission for conversion is deemed to have been granted in favour of the writ petitioners.
We make no order as to costs.