B S KENCHEGOWDA vs SOUTH WESTERN RAILWAY
- Court
- Karnataka High Court
- 1 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ST
DATED THIS THE 1 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE R. NATARAJ
WRIT PETITION NO. 27647 OF 2026 (LA-RES)
C/W
WRIT PETITION NO. 27298 OF 2026 (LA-RES),
WRIT PETITION NO. 27343 OF 2026 (LA-RES),
WRIT PETITION NO. 27344 OF 2026 (LA-RES),
WRIT PETITION NO. 27414 OF 2026 (LA-RES),
WRIT PETITION NO. 27415 OF 2026 (LA-RES),
WRIT PETITION NO. 27428 OF 2026 (LA-RES),
WRIT PETITION NO. 27430 OF 2026 (LA-RES),
WRIT PETITION NO. 27453 OF 2026 (LA-RES),
WRIT PETITION NO. 27577 OF 2026 (LA-RES),
WRIT PETITION NO. 27599 OF 2026 (LA-RES),
WRIT PETITION NO. 27615 OF 2026 (LA-RES),
WRIT PETITION NO. 27685 OF 2026 (LA-RES),
WRIT PETITION NO. 27701 OF 2026 (LA-RES),
WRIT PETITION NO. 27721 OF 2026 (LA-RES),
WRIT PETITION NO. 27722 OF 2026 (LA-RES),
WRIT PETITION NO. 27723 OF 2026 (LA-RES),
WRIT PETITION NO. 27775 OF 2026 (LA-RES),
WRIT PETITION NO. 27791 OF 2026 (LA-RES),
WRIT PETITION NO. 27924 OF 2026 (LA-RES),
WRIT PETITION NO. 27925 OF 2026 (LA-RES),
WRIT PETITION NO. 27929 OF 2026 (LA-RES),
WRIT PETITION NO. 27987 OF 2026 (LA-RES),
WRIT PETITION NO. 28002 OF 2026 (LA-RES),
WRIT PETITION NO. 28047 OF 2026 (LA-RES),
WRIT PETITION NO. 28059 OF 2026 (LA-RES),
WRIT PETITION NO. 28157 OF 2026 (LA-RES),
WRIT PETITION NO. 28212 OF 2026 (LA-RES),
WRIT PETITION NO. 28230 OF 2026 (LA-RES),
WRIT PETITION NO. 28232 OF 2026 (LA-RES),
WRIT PETITION NO. 28233 OF 2026 (LA-RES)
Digitally
signed by
HEMALATHA J
Location:
HIGH COURT
OF
KARNATAKA
- 2 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
IN WP No. 27647/2026
BETWEEN:
B.P. UDDEGOWDA
S/O PARVATHEGOWDA,
AGED ABOUT 57 YEARS,
AGRICULTURIST,
RESIDENT OF BANAVARA VILLAGE,
AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
…PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
…RESPONDENTS
(BY MS. SAFALYA WAGLE, CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT,
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY. NO.11/2
MEASURING 25 GUNTAS OF BANAVARA VILLAGE, AMBALE HOBLI,
- 3 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN REQUESTED
BY THE PETITIONER AS PER APPLICATION DATED 18.12.2019
CERTIFIED COPY OF WHICH IS PRODUCED AS ANNEXURE-A.
IN WP NO. 27298/2026
BETWEEN:
H.C.NINGEGOWDA
S/O CHANNEGOWDA,
AGED ABOUT 60 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2.
LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SAFALYA WAGLE, CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SMT. POOJA M. KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
- 4 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LAND OF THE PETITIONER BEARING
SY.NO.405/P3,P4 MEASURING 1 ACRE 8 GUNTAS OF HADIHALLI
VILLAGE, AMBALE HOBLI, CHIKKAMAGALURU TALUK AND DISTRICT,
AS HAS BEEN REQUESTED BY THE PETITIONER AS PER
APPLICATION DATED 16.12.2019 CERTIFIED COPY OF WHICH IS
PRODUCED AS ANNEXURE-A.
IN WP NO. 27343/2026
BETWEEN:
H.M. SURESH
S/O MALLEGOWDA,
AGED ABOUT 59 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA.,ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2.
LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SAFALYA WAGLE, CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
- 5 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LAND OF THE PETITIONER BEARING RS.27,69,053
OF HADIHALLI VILLAGE, AMBALE HOBLI, CHIKKAMAGALURU TALUK
AND DISTRICT, AS HAS BEEN REQUESTED BY THE PETITIONER AS
PER APPLICATION DATED 16.12.2019 CERTIFIED COPY OF WHICH
IS PRODUCED ANNEXURE-A.
IN WP NO. 27344/2026
BETWEEN:
SMT. LAKSHMAMMA
W/O RANGEGOWDA,
AGED ABOUT 81 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SAFALYA WAGLE, CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
- 6 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY. NO.327
MEASURING 29 AND ½ GUNTAS, SY.NO.328 MEASURING 1 ACRE 7
GUNTAS, SY.NO.337 MEASURING 29 GUNTAS, SY.NO.408
MEASURING 2 ACRES 1 AND ½ GUNATS AND SY.NO.409
MEASURING 25 GUNTAS OF HADIHALLI VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT AS HAS BEEN REQUESTED
BY THE PETITIONER AS PER APPLICATION DATED 16.12.2019
CERTIFIED COPY OF WHICH IS PRODUCED AS ANNEXURE-A.
IN WP NO. 27414/2026
BETWEEN:
SMT PUTTAMMA
W/O MALLEGOWDA,
AGED ABOUT 85 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1.
SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
- 7 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SAFALYA WAGLE, CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER SY. NO.9/3
MEASURING 16 GUNTAS AND 8 GUNTAS OF HADIHALLI VILLAGE,
AMBALE HOBLI, CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS
BEEN REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 27415/2026
BETWEEN:
H.C. JAVAREGOWDA
S/O CHIKKEGOWDA,
AGED ABOUT 81 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1.
SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
- 8 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SAFALYA WAGLE, CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LAND OF THE PETITIONER BEARING SY. NO.9/8
MEASURING 24 GUNTAS OF HADIHALLI VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 27428/2026
BETWEEN:
H.R.SANDEEP
S/O REVANNAGOWDA,
AGED ABOUT 46 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
- 9 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SAFALYA WAGLE, CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY. NO.15
MEASURING 32 GUNTAS OF HADIHALLI VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 27430/2026
BETWEEN:
DYAVEGOWDA
S/O HUCHEGOWDA,
AGED ABOUT 83 YEARS,
AGRICULTURIST,
- 10 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1.
SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SAFALYA WAGLE, CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY. NO.52
MEASURING 11 GUNTAS OF HADIHALLI VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
- 11 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
IN WP NO. 27453/2026
BETWEEN:
LAKKEGOWDA
S/O EREGOWDA
AGED ABOUT 47 YEARS,
AGRICULTURIST,
RESIDENT OF AMBALE VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT - 577101
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SAFALYA WAGLE, CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY.
NO.198/22 MEASURING 12 AND ½ GUNTAS OF AMBALE VILLAGE,
AMBALE HOBLI, CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS
- 12 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
BEEN REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 27577/2026
BETWEEN:
H.N. HONNEGOWDA
S/O NINGEGOWDA,
AGED ABOUT 82 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SAFALYA WAGLE, CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION TRANSPARENCY IN LAND
ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-2013 TO
- 13 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
DETERMINE AND PAY COMPENSATION TOWARDS ACQUISITION OF
LANDS OF THE PETITIONER BEARING SY. NO.413 MEASURING 10
AND ½ GUNTAS AND SY. NO.414 MEASURING 1 ACRE 28 GUNTAS
OF HADIHALLI VILLAGE, AMBALE HOBLI, CHIKKAMAGALURU TALUK
AND DISTRICT, AS HAS BEEN REQUESTED BY THE PETITIONER AS
PER APPLICATION DATED 16.12.2019 CERTIFIED COPY OF WHICH
IS PRODUCED AS ANNEXURE-A.
IN WP NO. 27599/2026
BETWEEN:
H.T. RAMEGOWDA
S/O THIMMEGOWDA,
AGED ABOUT 58 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY SMT. PRIYANKA U., CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SMT. POOJA M. KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
- 14 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY. NO.40/3
MEASURING 1 ACRE AND SY. NO.59/2 MEASURING 35 GUNTAS OF
HADIHALLI VILLAGE, AMBALE HOBLI, CHIKKAMAGALURU TALUK
AND DISTRICT, AS HAS BEEN REQUESTED BY THE PETITIONER AS
PER APPLICATION DATED 16.12.2019 CERTIFIED COPY OF WHICH
IS PRODUCED AS ANNEXURE-A.
IN WP NO. 27615/2026
BETWEEN:
H.M. SHANKAREGOWDA
S/O MULLEGOWDA,
AGED ABOUT 78 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SAFALYA WAGLE, CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
- 15 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY. NO.11/1
MEASURING 22 GUNTAS AND SY. NO.11/2 MEASURING 37 GUNTAS
OF HADIHALLI VILLAGE, AMBALE HOBLI, CHIKKAMAGALURU TALUK
AND DISTRICT, AS HAS BEEN REQUESTED BY THE PETITIONER AS
PER APPLICATION DATED 16.12.2019 CERTIFIED COPY OF WHICH
IS PRODUCED AS ANNEXURE-A.
IN WP NO. 27685/2026
BETWEEN:
SMT. LATHA
W/O LOGENDRA
AGED ABOUT 41 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA.,ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
- 16 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
(BY MS. SWAMINI GANESH MOHANAMBAL, CENTRAL GOVERNMENT
COUNSEL FOR RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY. NO.9/4
MEASURING 2 GUNTAS AND 4 GUNTAS AND SY.NO.9/6 MEASURING
26 GUNTAS OF HADIHALLI VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 27701/2026
BETWEEN:
H.D. HIRYNANNAGOWDA
S/O DEVEGOWDA,
AGED ABOUT 77 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
- 17 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SWAMINI GANESH MOHANAMBAL, CENTRAL GOVERNMENT
COUNSEL FOR RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LAND OF THE PETITIONER BEARING SY. NO.426/2
MEASURING 32 GUNTAS OF HADIHALLI VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 27721/2026
BETWEEN:
H.M. MAHESH
S/O MALLEGOWDA
AGED ABOUT 57 YEARS,
AGRICULTURIST
RESIDENT OF HADIHALLI, AMBALE HOBLI
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
- 18 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SWAMINI GANESH MOHANAMBAL, CENTRAL GOVERNMENT
COUNSEL FOR RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION RESETTLEMENT ACT-2013 TO
DETERMINE AND PAY COMPENSATION TOWARDS ACQUISITION OF
LANDS OF THE PETITIONER BEARING SY. NO.9/5 MEASURING 6
GUNTAS, SY.NO.42/P2 MEASURING 30 GUNTAS AND SY NO.417/2
MEASURING 13 GUNTAS OF HADIHALLI VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 27722/2026
BETWEEN:
B.G. MALLEGOWDA
S/O PARVATHEGOWDA,
AGED ABOUT 78 YEARS,
AGRICULTURIST,
RESIDENT OF BANAVARA VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
- 19 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SWAMINI GANESH MOHANAMBAL, CENTRAL GOVERNMENT
COUNSEL FOR RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY. NO.11/1
MEASURING 1 GUNTA OF BANAVARA VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
18.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 27723/2026
BETWEEN:
H.T. GOPALAGOWDA
S/O THIMMEGOWDA,
AGED ABOUT 55 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
- 20 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
(BY SRI. A.V. GANGADHARAPPA.,ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SWAMINI GANESH MOHANAMBAL, CENTRAL GOVERNMENT
COUNSEL FOR RESPONDENT NO.1;
SRI. B.J.ESHWARAPPA, ADDITIONAL GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY. NO.39
MEASURING 1 ACRE 15 GUNTAS AND SY.NO.40/2 MEASURING 29
GUNTAS OF HADIHALLI VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 27775/2026
BETWEEN:
LAKSHMANA
S/O NINGAIAH
- 21 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
AGED ABOUT 55 YEARS
AGRICULTURIST
RESIDENT OF AMBALE VILLAGE, AMBALE HOBLI
CHIIKKAMAGALURU TALUK AND DISTRICT-577101
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SAFALYA WAGLE, CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY. NO.203
MEASURING 4 GUNTAS OF AMBALE VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
- 22 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
IN WP NO. 27791/2026
BETWEEN:
MANJAIAH
S/O LATE SANNA NINGAIAH
SINCE DEAD BY LR
SMT. SHANKARAMMA
W/O LATE MANJAIAH
AGED ABOUT 63 YEARS
AGRICULTURIST
RESIDENT OF AMBALE VILLAGE, AMBALE HOBLI
CHIKKAMAGALURU TALUK AND DISTRICT-577101
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY MS. SAFALYA WAGLE, CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
- 23 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY. NO.203
MEASURING 2 GUNTAS OF AMBALE VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 27924/2026
BETWEEN:
SMT. MANJAMMA
W/O LATE SIDDEGOWDA,
SINCE DEAD BY LRS
RATISHA K S
S/O LATE SIDDEGOWDA,
AGED ABOUT 49 YEARS
AGRICULTURIST,
RESIDENT OF KALLAHALLI, MALALURU HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT - 577101
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY SMT. SATHYAVATHI T.R., CENTRAL GOVERNMENT COUNSEL
FOR RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
- 24 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LAND OF THE PETITIONER BEARING SY. NO.181/1
MEASURING 11 AND ¾ GUNTAS OF MALALURU VILLAGE, AMBALE
HOBLI, CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
18.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 27925/2026
BETWEEN:
H.D. LOKEGOWDA
S/O DODDEGOWDA
AGED ABOUT 68 YEARS,
AGRICULTURIST
RESIDENT OF HADIHALLI, AMBALE HOBLI
CHIKKAMAGALURU TALUK AND DISTRICT-577101
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
- 25 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
(BY SMT. SATHYAVATHI T.R., CENTRAL GOVERNMENT COUNSEL
FOR RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LAND OF THE PETITIONER BEARING SY. NO.420/3
MEASURING 22 GUNTAS OF HADIHALLI VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 27929/2026
BETWEEN:
KUMAREGOWDA
S/O LINGEGOWDA,
AGED ABOUT 73 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1.
SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
- 26 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY SMT. SATHYAVATHI T.R., CENTRAL GOVERNMENT COUNSEL
FOR RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER SY. NO.404/4P1
MEASURING 1 GUNTA AND SY. NO.406/P1 MEASURING 27 GUNTAS
OF HADIHALLI VILLAGE, AMBALE HOBLI, CHIKKAMAGALURU TALUK
AND DISTRICT, AS HAS BEEN REQUESTED BY THE PETITIONER AS
PER APPLICATION DATED 16.12.2019 CERTIFIED COPY OF WHICH
IS PRODUCED AS ANNEXURE-A.
IN WP NO. 27987/2026
BETWEEN:
B.S. KENCHEGOWDA
S/O SHANTHEGOWDA,
AGED ABOUT 58 YEARS,
AGRICULTURIST,
RESIDENT OF BANAVARA VILLAGE,
AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
- 27 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY SMT. PRIYANKA U., CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY.
NO.15/P1 MEASURING (A) 3 GUNTAS, (B) 8 GUNTAS AND (C) 1
ACRE 13 GUNTAS AND SY.NO.16/P1 MEASURING 1 ACRE OF
BANAVARA VILLAGE, AMBALE HOBLI, CHIKKAMAGALURU TALUK
AND DISTRICT, AS HAS BEEN REQUESTED BY THE PETITIONER AS
PER APPLICATION DATED 18.12.2019 CERTIFIED COPY OF WHICH
IS PRODUCED AS ANNEXURE-A.
IN WP NO. 28002/2026
BETWEEN:
SMT. MANJULAMMA
W/O LATE BHEEMEGOWDA
AGED ABOUT 67 YEARS
AGRICULTURIST
RESIDENT OF HADIHALLI, AMBALE HOBLI
CHIKKAMAGALURU TALUK AND DISTRICT-577101
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
- 28 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY SMT. SATHYAVATHI T.R., CENTRAL GOVERNMENT COUNSEL
FOR RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY. NO.60
MEASURING 13 GUNTAS OF HALUVALLI VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 28047/2026
BETWEEN:
GANGAIAH
S/O LATE SIDDAIAH,
SINCE DEAD BY LR
1. SMT. DODDAMMA
W/O LATE GANGAIAH,
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HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
AGED ABOUT 70 YEARS,
AGRICULTURIST,
RESIDENT OF AMBALE VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
2. MALLESH
S/O LATE SIDDAIAH,
AGED ABOUT 70 YEARS,
3. RAMESH
S/O LATE SIDDAIAH,
AGED ABOUT 67 YEARS,
PETITIONERS NO.2 AND 3 ARE
RESIDENTS OF AMBALE VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONERS
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY SMT. PRIYANKA U., CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
- 30 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY.
NO.218/2 MEASURING 13 GUNTAS OF AMBALE VILLAGE, AMBALE
HOBLI, CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 28059/2026
BETWEEN:
SHIVEGOWDA
S/O ANNEGOWDA
AGED ABOUT 70 YEARS,
AGRICULTURIST,
RESIDENT OF GANJALAGODU VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT - 577101
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2.
LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY SMT. SATHYAVATHI T.R., CENTRAL GOVERNMENT COUNSEL
FOR RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
- 31 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT THE
RESPONDENT NO.2 TO MAKE REFERENCE TO THE AUTHORITY
UNDER SECTION 64 OF THE RIGHT TO FAIR COMPENSATION AND
TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT ACT, 2013 TO DETERMINE AND PAY
COMPENSATION TOWARDS ACQUISITION OF LANDS OF THE
PETITIONER BEARING SY.NO.17 MEASURING 24 GUNTAS OF
GANJALAGODU VILLAGE, AMBALE HOBLI, CHIKKAMAGALURU TALUK
AND DISTRICT AS HAS BEEN REQUESTED BY THE PETITIONER AS
PER APPLICATION DATED 16.12.2019 BEARING NO. LAC
NO.NIL/2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 28157/2026
BETWEEN:
NAGESHGOWDA
S/O RUDREGOWDA,
AGED ABOUT 68 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
- 32 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
(BY SMT. PRIYANKA U., CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LAND OF THE PETITIONER BEARING SY. NO.329
MEASURING 10 GUNTAS OF HADIHALLI VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 28212/2026
BETWEEN:
CHANNEGOWDA
S/O RUDREGOWDA,
AGED ABOUT 64 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
- 33 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY SMT. SATHYAVATHI T.R., CENTRAL GOVERNMENT COUNSEL
FOR RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND IN LAND
ACQUISITION, REHABILITATION AND TRANSPARENCY
RESETTLEMENT ACT-2013 TO DETERMINE AND PAY COMPENSATION
TOWARDS ACQUISITION OF LANDS OF THE PETITIONER BEARING
SY. NO.405/P5, P6 MEASURING 1 ACRE 16 GUNTAS AND 37
GUNTAS AND SY. NO.325/2 MEASURING 13 GUNTAS OF HADIHALLI
VILLAGE, AMBALE HOBLI, CHIKKAMAGALURU TALUK AND DISTRICT,
AS HAS BEEN REQUESTED BY THE PETITIONER AS PER
APPLICATION DATED 16.12.2019 CERTIFIED COPY OF WHICH IS
PRODUCED AS ANNEXURE-A.
IN WP NO. 28230/2026
BETWEEN:
H.M. UJANEGOWDA
S/O MALLEGOWDA,
AGED ABOUT 63 YEARS,
AGRICULTURIST
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101,
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
- 34 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY SMT. PRIYANKA U., CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LANDS OF THE PETITIONER BEARING SY.
NO.324/2 MEASURING 37 GUNTAS AND SY. NO.325/2 MEASURING
13 GUNTAS OF HADIHALLI VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 28232/2026
BETWEEN:
PARVATHEGOWDA
S/O CHANNEGOWDA,
AGED ABOUT 72 YEARS,
AGRICULTURIST,
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
- 35 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY SMT. PRIYANKA U., CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LAND OF THE PETITIONER BEARING SY.
NO.405/P1 MEASURING 1 ACRE 7 GUNTAS OF HADIHALLI VILLAGE,
AMBALE HOBLI, CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS
BEEN REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
IN WP NO. 28233/2026
BETWEEN:
DHARMEGOWDA
S/O KENCHEGOWDA,
AGED ABOUT 72 YEARS,
AGRICULTURIST,
- 36 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
RESIDENT OF HADIHALLI, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT-577101.
...PETITIONER
(BY SRI. A.V. GANGADHARAPPA, ADVOCATE)
AND:
1. SOUTH WESTERN RAILWAY
REPRESENTED BY
THE DEPUTY CHIEF ENGINEER (CONSTRUCTION),
NO.18, MILLERS ROAD,
VASANTHANAGARA,
BENGALURU-560052.
2. LAND ACQUISITION OFFICER AND
THE ASSISTANT COMMISSIONER,
CHIKKAMAGALURU SUB-DIVISION,
CHIKKAMAGALURU DISTRICT-577101.
...RESPONDENTS
(BY SMT. PRIYANKA U., CENTRAL GOVERNMENT COUNSEL FOR
RESPONDENT NO.1;
SMT. POOJA M KOORSE, HIGH COURT GOVERNMENT PLEADER FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS OF CASE AND DIRECT RESPONDENT
NO.2 TO MAKE REFERENCE TO THE AUTHORITY UNDER SECTION 64
OF THE RIGHT TO FAIR COMPENSATION ANDTRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT-
2013 TO DETERMINE AND PAY COMPENSATION TOWARDS
ACQUISITION OF LAND OF THE PETITIONER BEARING SY. NO.44/1
MEASURING 4 GUNTAS OF HADIHALLI VILLAGE, AMBALE HOBLI,
CHIKKAMAGALURU TALUK AND DISTRICT, AS HAS BEEN
REQUESTED BY THE PETITIONER AS PER APPLICATION DATED
16.12.2019 CERTIFIED COPY OF WHICH IS PRODUCED AS
ANNEXURE-A.
THESE PETITIONS, COMING ON FOR PRELIMINARY HEARING
'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
CORAM: HON'BLE MR. JUSTICE R. NATARAJ
ORAL ORDER
The petitioners in all these petitions seek for a writ in the
nature of mandamus to direct the respondent No.2 to refer
their case to the appropriate authority under Section 64 of the
Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, 2013
(henceforth referred to as 'Act of 2013') to determine just
compensation for acquisition of their respective lands situate in
Banavara Village, Hadihalli, Ambale village, Malaluru village,
Haluvalli and Ganjalagodu village, Ambale Hobli,
Chikkamagaluru Taluk and District.
2. The petitioners contend that they are the owners of
the various extents of land in Banavara Village, Hadihalli,
Ambale village, Malaluru village, Haluvalli and Ganjalagodu
village, Ambale Hobli, Chikkamagaluru Taluk and District, which
were all acquired by the respondents vide preliminary
notification bearing No.M5:LAQ:CR:13/2012-13, dated
15.07.2017 followed by a final notification as per the order of
the State Government bearing No.KamEi:13:Bhusvachi:2017,
- 38 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
dated 14.08.2018. They contend that the respondent No.2 was
designated to perform the duties of a Collector. Based on the
notice issued by the respondents to determine the market
value of the acquired land, the petitioners submitted
representations contending that the market value determined
by the respondent No.2 is inadequate as the market value of
the property was nearly Rs.10,00,000/- (Rupees Ten Lakhs)
per gunta. Despite production of sufficient materials, the
respondent No.2 passed an award dated 19.11.2019
determining and fixing the market value of the acquired land
and issued an award notice. However, the petitioners requested
the respondent No.2 to refer their request for enhancement of
compensation to the appropriate authority under Section 64 of
the Act of 2013. Petitioners claim that even after lapse of
several years, the respondent No.2 has not taken any steps for
referring the case of the petitioners. They contend that in
respect of similarly placed persons, the respondent No.2 has
proactively referred the claims for enhancement while he has
discriminated petitioners and has not taken any steps to refer
the claim of the petitioners for enhancement.
- 39 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
3. The learned counsel for the petitioners reiterated
the above submissions and prayed that the petitioners would
be satisfied if a direction is issued to the respondent No.2 to
refer their case for enhancement to the appropriate authority
as provided under Section 64 of the Act of 2013.
4. The learned Additional Government Advocate for
the respondent No.2 submits that the petitioners were entitled
to approach the concerned Court seeking a direction to refer
their claim. He therefore, submits that the petitioners have
belatedly approached this Court and hence are not entitled to
any relief. When queried as to whether the respondent No.2
had any justifiable reason for not performing his statutory duty
in referring the claims of the petitioners, he submitted that he
was not aware. He however, submits that respondent No.2
would take steps to refer the cases of the petitioners to the
appropriate authority under Section 64 of the Act of 2013.
5. The award notice issued by the respondent No.2
was on 19.11.2019. It appears that the petitioners have all filed
their representations stating that they are not willing to accept
the compensation determined by the respondent No.2 and
- 40 -
HC-KAR
NC: 2026:KHC:55045
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C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
sought for enhanced compensation and also requested the
respondent No.2 to refer their request before the appropriate
authority as provided under Section 64 of the Act of 2013. The
purpose of granting compensation is to enable the landloser to
use the compensation to buy some other land and rehabilitate
himself and resettle. Therefore, such compensation should not
only be fair but also just. The procedure for allowing a
reference to be referred to the appropriate authority is to
decide this very question and hence, has to be viewed liberally
and every step has to be taken to enable to adjudicate the
claim of such landloser. It is a travesty that the respondent
No.2 has not taken any steps from the year 2019 till date to
refer the cases of the petitioners under Section 64 of the Act of
2013. No doubt the petitioners are also entitled to make
appropriate representations before the appropriate authority as
provided under Section 64 of the Act of 2013. However, the
respondent No.2 is under a duty to consider the requests of the
petitioners for referring the case to the appropriate authority,
which he has failed to comply.
- 41 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
6. Therefore, without going into the question whether
the petitioners should be directed to go before the appropriate
authority, it is only appropriate to direct the respondent No.2 to
consider the applications filed by the petitioners for
enhancement of compensation and if need be, refer the same
to the appropriate authority as provided under Section 64 of
the Act of 2013. In the event such a reference is made, the
question, whether the petitioners can be granted interest
beyond a period of sixty days from the date of seeking
reference is kept open to be considered by the appropriate
authority under Section 64 of Act of 2013. This shall be
complied within a period of three months from the date of
receipt of a copy of this Order. It is made clear that if the
respondent No.2 does not take any proactive measures and
refer the case before the appropriate authority, this shall be
construed as a grave misconduct on the part of the respondent
No.2 and the official superior of the respondent No.2 shall
initiate necessary disciplinary action against the respondent
No.2.
- 42 -
HC-KAR
NC: 2026:KHC:55045
WP No. 27647 of 2026
C/W WP No. 27298 of 2026
WP No. 27343 of 2026
AND 28 OTHERS
CNR: KAHC010610172026
7. These writ petitions stand disposed off on the
above terms.
8. Smt. Priyanka U, Ms. Swamini Ganesh Mohanambal,
Ms. Safalya Wagle and Smt. Sathyavathi T.R. the learned
Central Government Counsel and the learned High Court
Government Pleader as well as the learned Additional
Government Advocate are permitted to file memo of
appearance within ten days.
Sd/-
(R. NATARAJ)
JUDGE
PMR
List No.: 1 Sl No.: 40