Karnataka High Court
Irappa S/O Shivarudrappa Konnur vs The State Of Karnataka on 14 October, 2025
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NC: 2025:KHC-D:13812
WP No. 104671 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 14TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO. 104671 OF 2025 (KLR-CON)
BETWEEN:
IRAPPA S/O SHIVARUDRAPPA KONNUR,
AGE. 48 YEARS, OCC. AGRICULTURE,
R/O. #53051, GANESH NAGAR, MUDALGI,
TQ. GOKAK, DIST. BELAGAVI-591 312.
... PETITIONER
(BY SRI. VITTHAL S. TELI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
Digitally signed by
CHANDRASHEKAR
CHANDRASHEKAR
LAXMAN
KATTIMANI
LAXMAN
KATTIMANI
Location: HIGH
COURT OF
KARNATAKA
DEPARTMENT OF REVENUE, ROOM NO.540,
5TH FLOOR, GATE-2, M.S. BUILDING,
DHARWAD BENCH
Date: 2025.10.18
07:57:09 +0100
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT, BELAGAVI,
D.C. COMPOUND, BELAGAVI.
3. THE ASSISTANT COMMISSIONER, GOKAK,
TQ. GOKAK, DIST. BELAGAVI.
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WP No. 104671 of 2025
HC-KAR
4. THE TAHASILDAR MUDALAGI,
TQ. MUDALAGI, DIST. BELAGAVI.
... RESPONDENTS
(BY SMT. MALA B. BHUTE, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A
WRIT OF CERTIORARI OR DIRECTION QUASHING THE ONLINE
ENDORSEMENT ISSUED BY THE RESPONDENT NO.2 DATED
25.11.2024 VIDE ANNEXURE C AND CONSEQUENTLY; ISSUE AN
APPROPRIATE WRIT IN THE NATURE OF DECLARATION THAT
THERE IS DEEMED OF CONVERSATION OF LAND FROM
AGRICULTURAL PURPOSES TO NON-AGRICULTURE PURPOSES
UNDER SECTION 95(2)(II) SECOND PROVISO OF THE
KARNATAKA LAND REVENUE ACT 1964 OF R.S. NO.256*16
MEASURING 11 GUNTHAS OF MUDALAGI VILLAGE, ARABHANVI
HOBLI, MUDALAGI TALUK, DISTRICT: BELAGAVI FOR
COMMERCIAL PURPOSE AND ISSUE WRIT OF MANDAMUS OR
DIRECTION TO THE RESPONDENT NO.2 TO COLLECT THE
NECESSARY CONVERSION CHARGES AS IT EXISTED AS ON
DATE OF DEEMED CONVERSION R OF R.S. NO.256*16
MEASURING 11 GUNTHAS OF MUDALAGI VILLAGE, ARABHANVI
HOBLI, MUDALAGI TALUK, DISTRICT: BELAGAVI FOR
COMMERCIAL PURPOSE AS PER SECTION 95(7) OF THE
KARNATAKA LAND REVENUE ACT 1964 AND ALLIED RULES.
THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC-D:13812
WP No. 104671 of 2025
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE)
This petition is filed assailing the endorsement at
Annexure-C in terms of which the petitioner's application for
conversion of land bearing Sy.No.256/16 in Mudalagi
Village, Taluk Mudalagi is rejected.
2. The petitioner claims that the law relating to
conversion of agricultural land is amended vide notification
dated 27.07.2023 and the time prescribed for considering
the application for conversion of land is 30 days from the
date of application, failing which, the land should be
deemed to have been converted, if the land is in rural area.
3. Learned Government Advocate would oppose the
petition on the premise that the order is passed for valid
reasons. Learned Government Advocate would also submit
that the Regional Town Planning Officer and the Tahasildar
have not given positive report in favour of the petitioner for
conversion.
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HC-KAR
4. In terms of the amended provisions of the
Karnataka Land Revenue Act, 1964, which was amended in
2023, in case no endorsement is issued to the applicant
(within 30 days from the date of application, for conversion
of land who seeks conversion of land) in case the land is
located in the rural area, the land is to be deemed to have
been converted.
5. Learned counsel for petitioner has also referred to
the judgment of the Co-ordinate Bench of this Court in W.P.
No.201320/2024 dated 04.11.2024.
6. Considering the said judgment, this Court is of the
view that the petition has to be allowed and impugned
endorsement has to be quashed as no endorsement is
issued within 30 days from the date of application.
7. Hence, the following:
ORDER
(i) Petition is allowed.
NC: 2025:KHC-D:13812
HC-KAR
(ii) Impugned endorsement dated 25.11.2024 at
Annexure-C is quashed.
(iii) Respondents are directed to intimate the
petitioner as to the total amount payable by
the petitioner towards conversion charges,
fees etc. within four weeks from the date of
the receipt of the copy of this order.
(iv) On such receipt of intimation from the
concerned respondents, the petitioner shall
make payment within two weeks thereafter.
(v) On receipt of such payment, the respondents
shall issue necessary conversion order within
two weeks from the date of receipt of
payment.
Sd/-
(ANANT RAMANATH HEGDE)
JUDGE
NAA
CT:BCK
