AIROnline 2020 Kar 483

Karnataka High Court

Hon'ble Judge(s): R. Devdas , J

Karnataka Land Revenue Act (12 of 1964) , S.95— Conversion of land - Petitioner aggrieved by inaction on part of respondent-Deputy Commissioner in not entertaining application filed for conversion of land - Date on which application made before Deputy Commissioner land in question was not notified for acquisition by anybody - Hence, directions issued on Deputy Commissioner to proceed with application filed by petitioner for conversion of land. (Para 5)