MADHU W/O PRAKASH JIGAJINNI vs STATE OF KARNATAKA

Court
Karnataka High Court

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HC-KAR
NC: 2026:KHC-D:17080
WP No. 107112 of 2025


CNR: KAHC020200072025



IN THE HIGH COURT OF KARNATAKA AT DHARWAD


TH
DATED THIS THE 14 DAY OF OCTOBER, 2026


BEFORE

THE HON'BLE MR. JUSTICE M.G.S. KAMAL
WRIT PETITION NO. 107112 OF 2025 (GM-RES)

BETWEEN:

1. MADHU W/O PRAKASH JIGAJINNI
AGE. 45 YEARS, OCC. HOME MAKER,
R/O. MANAGOOLI LAYOUT,
VIDYAGIRI, BAGALAKOTE 587102.

2. MALLAPPA S/O BHARAMAPPA PUJAR
AGED ABOUT 42 YEARS, OCC. AGRICULTURIST,
R/O. P.O.: NARENUR, TQ. BADAMI,
DIST. BAGALKOTE 587206.

3. GEETA W/O SHREEKANTAPPA ABBIGERI
AGE. 36 YEARS, OCC. HOME MAKER,
R/O. MANAGOOLI LAYOUT,
VIDYAGIRI, BAGALKOTE 587102.

4. ROOPA W/O SHIVAPPA GUTTANNAVAR
AGED ABOUT 42 YEARS, OCC. HOME MAKER,
R/O. #1090, WARD NO.2,
HALAPETE, KARUR - URBAN,
BAGALKOTE 587206
…PETITIONERS
(BY MISS. MANASI JIGAJINNI, ADVOCATE)

AND:

1. STATE OF KARNATAKA
PRINCIPAL SECRETARY,
URBAN DEPARTMENT,
M.S. BUILDING, BENGALURU 560005.

2. SPECIAL LAND ACQUISITION OFFICER
BALAGALKOT TOWN DEVELOPMENT AUTHORITY,
BAGALKOTE 587102.












Digitally
signed by
SAROJA
HANGARAKI
Location:
high court of
karnataka,
dharwad
bench

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3. SPECIAL DEPUTY COMMISSIONER
LAND ACQUISITION REHABILITATION AND
RECONSTRUCTION,
KRISHNA UPPER PROJECT, NAVANAGAR,
BAGALKOTE 587102.

4. EXECUTIVE ENGINEER OFFICE
BAGALAKOTE TOWN DEVELOPMENT AUTHORITY,
BAGALKOTE 587102.

5. ASSISTANT EXECUTIVE ENGINEER OFFICE
BAGALKOTE TOWN DEVELOPMENT AUTHORITY,
BAGALKOTE 587102.
…RESPONDENTS
(BY SRI. PRASHANTH V. MOGALI, HCGP FOR R1 TO R3;
SRI. SANJAY CHANAL, ADVOCATE FOR R4 AND R5)

THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA, PRAYING TO, ISSUE WRIT OF MANDAMUS
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION AND
THEREBY DIRECTING THE RESPONDENT AUTHORITIES TO
RECONSIDER THE OBJECTIONS FILED BY THE PETITIONERS AND TO
DEVIATE THE ALIGNMENT OF THE NALA FROM THE MIDDLE PORTION
OF THE PETITIONERS LAND TO THE WESTERN SIDE OF THE LAND
SO THAT THE REMAINING PORTION OF LAND IS LEFT IN A USEFUL
AND CULTIVABLE CONDITION AND DIRECT THE RESPONDENT
AUTHORITIES TO PREPARE A REVISED MAP ACCORDINGLY, IN A
FAIR AND SCIENTIFIC MANNER, AFTER CONSIDERING THE
PETITIONERS OBJECTIONS AND REPRESENTATIONS AND ETC.

THIS WP COMING ON FOR PRELIMINARY HEARING, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL

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WP No. 107112 of 2025


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ORAL ORDER


1. The petitioners, claiming to be the absolute owners in
possession of the lands bearing Sy. No. 217/11,
measuring 20 guntas; Sy. No. 217/6, measuring 20
guntas; Sy. No. 217/10, measuring 10 guntas; and Sy.
No. 217/12, measuring 20 guntas, are before this Court
seeking the following reliefs:
“a) Issue Writ of Mandamus or any other appropriate
writ, order or direction and thereby directing the
Respondent authorities to reconsider the objections
filed by the Petitioners and to deviate the alignment
of the Nala from the middle portion of the Petitioner's
land to the western side of the land, so that the
remaining portion of land is left in a useful and
cultivable condition,

b) Direct the Respondent authorities to prepare a
revised map accordingly, in a fair and scientific
manner, after considering the Petitioner's objections
and representations,

c) Issue a Writ of Certiorari or any other appropriate
writ, order or direction and thereby the Preliminary
Notification dated 19.12.2023 issued under Section
11(1) of the RFCTLARR Act, 2013, in so far as it
relates to the Petitioners' land bearing No.217/6,
217/10, 217/11, and 217/12 situated at Bagalakote,
produced at Annexure-B,

d) Pass such other order or direction as this Hon'ble
Court deems fit, in the interest of justice and equity.”

2. It is the case of the petitioners that a portion of land
measuring 1 acre and 10 guntas in Sy. No. 217 has been

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notified for acquisition under Section 11(1) of the Right to
Fair Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act, 2013, for the
purpose of construction of Kerodi Nala in Unit No. 3 of
Navanagar. The petitioners had filed objections before the
Special Land Acquisition Officer of the respondent-
Authority, requesting that the acquisition be confined to
one side (the western portion) of the land, as the
proposed map indicates that the land sought to be
acquired passes through the middle portion of the land
belonging to the petitioners. According to the petitioners,
such acquisition would result in bifurcation of the land
and render the remaining extent unfit for cultivation or
development. They, therefore, sought realignment of the
proposed nala.

3. A reply dated 19.03.2025 was issued by the Special Land
Acquisition Officer of the respondent-Authority, rejecting
the request of the petitioners. Being aggrieved, the
petitioners have approached this Court.

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4. Learned counsel for the petitioners, taking this Court
through the records, submits that if the alignment of the
proposed nala is shifted as indicated in the sketches
produced as Annexures-C and F, the purpose of the
petition would be served. It is submitted that such
realignment would not cause any hindrance to the
respondents in proceeding with the proposed construction
of the nala and, at the same time, would ensure that the
utility of the petitioners’ land is not diminished.

5. In response, learned counsel appearing for the
respondent-Authority draws the attention of this Court to
the village map produced as an annexure and points out
that the proposed construction of the nala follows its
natural course of flow, which runs through lands bearing
Sy. Nos. 216, 217, 218 and 219. The middle portion of
the nala falls within Sy. No. 217, which is claimed by the
petitioners.

6. Learned counsel submits that the alignment of the nala
cannot be altered in the manner sought by the
petitioners, inasmuch as the construction of the nala upto

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the boundaries adjoining Sy. Nos. 216 and 218 has
already been completed, and only the construction across
the land in Sy. No. 217, which is the subject matter of
the present petition, remains pending. Learned counsel
also refers to the photographs produced along with the
statement of objections, which indicate that the
construction of the nala has been completed up to the
boundaries of the petitioners’ property on either side.

7. Annexure-G3 is the communication dated 19.03.2025
issued by the Assistant Executive Engineer of the
respondent-Authority, which reads as under:
“::¨ÁUÀ®PÉÆÃmÉ ¥ÀlÖt C©üªÀÈ¢Þ ¥Áæ¢üPÁgÀ ¨ÁUÀ®PÉÆÃmÉ::

£ÀA.¨Á¥ÀC¥Áæ/G«-2/2024-25/629 ¸ÀºÁAiÀÄPÀ PÁAiÀÄð¤ªÁðºÀPÀ
EAf¤ÃAiÀÄgÀªÀgÀ PÀbÉÃj
¨Á.¥À.C.¥Áæ G¥À «¨sÁUÀ £ÀA.2
¨ÁUÀ®PÉÆÃmÉ
¢£ÁAPÀ: 19/3/2025

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(J¯ï.J.PÀÆå.J¸ï.Dgï.£ÀA.191/2023-24).

G¯ÉèÃR:- 1)vÀªÀÄä Cfð ¢£ÁAPÀ: 20.01.2025.

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NC: 2026:KHC-D:17080
WP No. 107112 of 2025


CNR: KAHC020200072025


2)«¨sÁUÀ PÀbÉÃjAiÀÄ »A§gÀºÀ ¥ÀvÀæ ¸ÀASÉå: 263 ¢£ÁAPÀ:
23.01.2025.
3)F PÀbÉÃj ¥ÀvÀæ ¸ÀASÉå: 565, ¢£ÁAPÀ: 13.02.2025.
4)«¨sÁUÀ PÀbÉÃj ¥ÀvÀæ ¸ÀASÉå: 3003. ¢£ÁAPÀ: 11.03.2025.
*

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j.¸À.£ÀA.217 gÀ°è MmÁÖgÉAiÀiÁV 01 JPÀgÉ d«ÄäUÉ ºÉZÀÄѪÀjAiÀiÁV 02 JPÀgÉ 36
UÀÄAmÉ d«ÄãÀ£ÀÄß ¸Áé¢üãÀ¥Àr¹PÉƼÀî¨ÉÃPÁUÀÄvÀÛzÉ ºÁUÀÆ ºÉZÀÄѪÀjAiÀiÁV
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vÀªÀÄä «±Áé¹,

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¨ÁUÀ®PÉÆÃmÉ”
The sketches produced by the petitioners as Annexures-C and F
indicate a deviation of the nala at the land belonging to the
petitioners. The request of the petitioners would, in effect,
amount to a deviation from the natural course of flow of the
nala. The authorities have found the request of the petitioners
for realignment to be impractical and unscientific. Besides, the
construction having already been completed up to the
boundaries of the petitioners’ property on either side, this Court

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does not find it appropriate to show any indulgence in the
matter.
dismissed
8. Accordingly, the writ petition is .


Sd/-
(M.G.S. KAMAL)
JUDGE






VB/CT-CMU/LIST NO.: 1 SL NO.: 2