Smt Chandravva Hanamant Madar vs The State Of Karnataka
2024 Latest Caselaw 24825 Kant

Karnataka High Court

Smt Chandravva Hanamant Madar vs The State Of Karnataka on 14 October, 2024

                                             -1-
                                                     NC: 2024:KHC:41462-DB
                                                     WP No. 22135 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 14TH DAY OF OCTOBER, 2024

                                           PRESENT
                      THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE
                                             AND
                          THE HON'BLE MR. JUSTICE K. V. ARAVIND
                        WRIT PETITION NO. 22135 OF 2024 (GM-MM-S)
                BETWEEN:

                1.   SMT CHANDRAVVA HANAMANT MADAR
                     AGED ABOUT 79 YEARS,
                     OCC. AGRICULTURIST
                     R/O ANEGUDDI VILLAGE, RAMDURGA TALUK
                     BELAGAVI DISTRICT - 591 123

                2.   SMT. YALLAPPA HANAMANT MADAR
                     AGED ABOUT 64 YEARS,
                     OCC. AGRICULTURIST,

Digitally            R/O ANEGUDDI VILLAGE, RAMDURGA TALUK
signed by            BELAGAVI DISTRICT - 591 123
PRABHAKAR
SWETHA          3.
KRISHNAN             SRI DURGAPPA HANAMANT MADAR
Location:            AGED ABOUT 48 YEARS,
High Court of
Karnataka            OCC. AGRICULTURIST
                     R/O ANEGUDDI VILLAGE, RAMDURGA TALUK
                     BELAGAVI DISTRICT - 591 123

                4.   SRI VITHAL HANAMANT MADAR
                     AGED ABOUT 44 YEARS,
                     OCC. AGRICULTURIST
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                                   NC: 2024:KHC:41462-DB
                                   WP No. 22135 of 2024




     R/O ANEGUDDI VILLAGE, RAMDURGA TALUK
     BELAGAVI DISTRICT - 591 123

5.   SMT. HANAMAVVA Y POTENNAVAR
     AGED ABOUT 62 YEARS,
     OCC. AGRICULTURIST
     R/O ANEGUDDI VILLAGE, RAMDURGA TALUK
     BELAGAVI DISTRICT - 591 123

                                            ...PETITIONERS
(BY SRI SHIVALLI SHIVAYOGI YALLAPPAGOUDA, ADVOCATE)

AND:

1.   THE STATE OF KARNATAKA
     REPTD BY ITS SECRETARY,
     DEPT. OF REVENUE
     VIKAS SOUDHA,

     BENGALURU - 560001.

2.   THE DEPUTY COMMISSIONER
     BELAGAVI DISTRICT
     BELAGAVI - 590001.

3.   THE DEPUTY DIRECTOR
     DEPARTMENT OF MINES AND GEOLOGY
     BAUXITE ROAD, KUMARASWAMY LAYOUT
     BELAGAVI - 590001.

                                        ...RESPONDENTS
(BY SMT. NILOUFER AKBAR, AGA)
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                                      NC: 2024:KHC:41462-DB
                                      WP No. 22135 of 2024




    THIS WRIT PETITION IS FILED UNDER ARTICLES 226

AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO

ISSUE A WRIT OF MANDAMUS OR ANY OTHER WRIT OR

DIRECTION, DIRECTING THE RESPONDENT No.2 TO ISSUE

CHALLAN FOR DEPOSITING FINE/CHARGES AS PER RULE

107 OF KARNATAKA LAND REVENUE RULES, 1966 IN

RESPONSE    TO    THE   APPLICATION     DATED   28.05.2024/

01.06.2024 FILED BY THE PETITIONERS FOR SEEKING

OBTAINING DEEMED CONVERSION ORDER IN RESPECT OF

THE LAND BEARING Sy.No-134/1 MEASURING 4 ACRES OUT

OF 6 ACRES 2 GUNTAS AND IN SY.NO.134/2+3A MEASURING

3 ACRES OUT OF 3 ACRES 2 GUNTAS SITUATED AT

ANEGUDDI    VILLAGE,    RAMDURGA       TALUK,    BELAGAVI

DISTRICT UNDER SECTION 95(9) OF KARNATAKA LAND

REVENUE ACT 1964 (ANNEXURE-E) FROM AGRICULTURAL

TO NON-AGRICULTURAL PURPOSE i.e., FOR CARRYING ON

QUARRYING ACTIVITIES FOR EXTRACTION OF ORDINARY

BUILDING STONE.



    THIS WRIT PETITION COMING ON FOR PRELIMINARY

HEARING THIS DAY, JUDGMENT WAS DELIVERED THEREIN

AS UNDER:
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                                              WP No. 22135 of 2024




CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR JUSTICE K. V. ARAVIND


                            ORAL JUDGMENT

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

Learned advocate Mr. Shivalli Shivayogi Yallappagouda for

the petitioners stated that the present petition has become

infructuous.

2. Learned Additional Government Advocate Smt. Niloufer

Akbar for the respondents confirms that the petition no more

survives.

3. The writ petition is accordingly dismissed as infructuous.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

KPS