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Judgment
This petition is filed seeking the following prayers:
“A) Issue a writ in the nature of certiorari to quash the impugned endorsement dated 28.07.2026 bearing No.Kandaya/A.L.N./E-76260/2026-27 issued by the 2nd Respondent vide Annexure-D. Consequently, quash the office memorandum dated 16.06.2023 bearing No.483181, vide Annexure-B in respect of petitioner’s land bearing Sy No.46/*/2, measuring 04 acres, 06 guntas situated at Naganadoddi Village, Raichur Taluk and District.
B) Grant such other relief or reliefs as this honourable court deems fit in the facts and circumstances of the case, in the interest of justice and equity.”
Heard the learned counsel appearing for both sides and meticulously perused the material available on record.
The petitioner is the absolute owner in peaceful possession and enjoyment of the land bearing Sy.No.46/*/2, measuring 4 acre 6 guntas, situated at Naganadoddi Village of Raichur Taluk and District. The petitioner submitted an application to respondent No.2 seeking conversion of the land from agricultural to non-agricultural use. Respondent No.2, vide order dated 16.06.2023 passed an order of conversion of the land use from agricultural to non-agricultural purpose. Subsequently, the petitioner submitted a representation dated 15.07.2026 to respondent No.2 requesting to pass an order of cancellation of the conversion order dated 16.06.2023, on the ground that he was unable to form a residential layout. However, respondent No.2 issued an endorsement dated 28.07.2026, produced at Annexure-D, declining to accept the prayer of the petitioner.
This Court in the case of Sri.Sajid Sameer @ Zaniya Sajid Sameer v. The State of Karnataka and Another1, considering the earlier decision of the Co-ordinate Bench in Manchal Raghavendra and Another v. The State of Karnataka and Others2, considered the similar issue and directed cancellation of the conversion order.
In view of the aforesaid decisions, this writ petition also deserves to be allowed. Hence, I proceed to pass the following:
ORDER
The writ petition is allowed.
The impugned endorsement dated 28.07.2026 at Annexure-D passed by respondent No.2 is hereby set aside.
Respondent No.2 is directed to consider the petitioner's representation dated 15.07.2026 at Annexure-C and pass formal cancellation of conversion order within a period of 3 months from the date of receipt of a copy of this order.
No order as to costs.