SRI BASAPPA DHAMMUR S/O DAYMANNA DHAMMUR vs THE SECRETARY
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-D:17260
WP No. 108245 of 2026
CNR: KAHC020178062026
IN THE HIGH COURT OF KARNATAKA AT DHARWAD
TH
DATED THIS THE 15 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE T.M.NADAF
WRIT PETITION NO.108245 OF 2026 (LA-RES)
BETWEEN:
1. SRI, BASAPPA DHAMMUR.
S/O: DAYMANNA DHAMMUR,
AGE: 62, OCC: AGRI,
SY NO. 48/1A, 1B, 1C.
MEASURING 1.A 32.GUNTAS.
SL. NO. 67.
2. SRI, MALLAYYA KUNDARAGIMATH.
S/O: BASAYYA KUNDARAGIMATH,
AGE: 75, OCC: AGRI,
SY NO. 52/7. SL NO.88
M. 00.A. 0.09 GUNTA
SY NO. 52/8. M. 00.A. 0.14 GUNTA.
SL. NO. 89.
3. SRI, SANTOSH JAKATI,
S/O: YALLAPPA JAKATI,
AGE: 49, OCC: AGRI,
SY NO. 77/1A/2, M. 2. A. 19 GUNTAS.
SL. NO. 123.
4. SRI. MALLAKAJAPPA DAVANAGERI,
S/O: BASAPPA DAVANAGERI,
AGE: 71, OCC: AGRI,
SY NO. 123/1+2, M. 3.A. 38 GUNTA.
SL.NO. 131.
5. SMT. PADMAVATI SANGAMI,
W/O: NABHIRAJ SANGAMI,
AGE: 59, OCC: AGRI,
SY NO. 125/1+2+3/A/1,
M. 1.A. 13 GUNTA.
Digitally signed by
THEJAS KUMAR
N
Location: High
Court of
Karnataka,
Dharwad Bench
SL.NO. 138.
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WP No. 108245 of 2026
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ALL ARE R/O: MALLAPUR VILLAGE,
AT/POST: MALLAPUR,
TQ & DIST: BAGALKOT-587101.
6. SRI. YAMANURASAB NADAF,
S/O: NABEERSAB NADAF @PINJAR,
AGE: 50, OCC: AGRI,
R/O: PLOT NO 22 A, SECTOR NO. 3
AT/POST: NAVANAGAR,
TQ & DIST: BAGALKOT-587103.
SY NO. 14/2, M. 2.A. 00 GUNTA.
SL NO. 30.
7. SMT. LAKKAVVA LAGALOTI,
W/O: LATE, SANGAPPA,
AGE: 48, OCC: AGRI,
R/O: MALLAPUR 4 ROD,
AT/POST: MALLAPUR,
TQ & DIST: BAGALKOT-587111.
SY NO. 13/1A1,1/2/2,1E/3 (13/1)
M. 4.A. 16 GUNTAS.
SL NO.28, (JOINTLY).
8. SMT. BORAVVA YALAGUR,
W/O: ASHOK YALAGUR,
AGE: 38, OCC: AGRI,
R/O: #69YANKANCHI
AT/POST: ALOKUDYOG,
TQ & DIST: BAGALKOT-587111.
SY NO. 13/1A1,1/2/2,1E/3 (13/1)
M. 4.A. 16 GUNTAS.
SL NO.28, (JOINTLY)
9. SRI. BASAVARAJ LAGALOTI,
S/O: LATE, SANGAPPA LAGALOTI,
AGE: 32, OCC: AGRI,
AT/POST: MALLAPUR,
TQ & DIST: BAGALKOT-587111.
SY NO. 13/1A1,1/2/2,1E/3 (13/1)
M. 4.A. 16 GUNTAS.
SL NO.28, (JOINTLY)
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10. SMT. SHEWTA @ SWEETA DODAMANI,
W/O: HANAMANT DODAMANI,
AGE: 28, OCC: AGRI,
AT/POST: YANKANCHI,
TQ: BADAMI,
DIST: BAGALKOT-587201.
SY NO. 13/1A1,1/2/2,1E/3 (13/1)
M. 4.A. 16 GUNTAS.
SL NO.28, (JOINTLY)
11. SRI. RACHAPPA LAGALOTI,
S/O: MALLAPPA LAGALOTI,
AGE: 61, OCC: AGRICULTURE
AT/POST: MALLAPUR,
TQ & DIST: BAGALKOT-587111.
SY NO. 13/1A1,1/2/2,1E/3 (13/1)
M. 4.A. 16 GUNTAS.
SL NO.28, (JOINTLY)
12.SMT. KASTUREVVA LAGALOTI,
W/O: LATE, HANAMANTH,
AGE: 54, OCC: AGRI,
AT/POST: MALLAPUR,
TQ & DIST: BAGALKOT-587111.
SY NO. 13/1A1,1/2/2,1E/3 (13/1)
M. 4.A. 16 GUNTAS.
SL NO.28, (JOINTLY)
13. SMT. MANJAVVA @ MANJULA YALAGORIYAVAR,
W/O: BASAVARAJ YALAGORIYAVAR,
AGE: 34, OCC: AGRI,
R/O: # 68 YANAKANCHI.
AT/POST: KADAMPUR,
TQ & DIST: BAGALKOT-587111.
SY NO. 13/1A1,1/2/2,1E/3 (13/1)
M. 4.A. 16 GUNTAS.
SL NO.28, (JOINTLY).
14.SRI. SAGAR LAGALOTI,
S/O: LATE, HANAMANTH,
AGE: 26, OCC: AGRI,
AT/POST: MALLAPUR,
TQ & DIST: BAGALKOT-587111.
SY NO. 13/1A1,1/2/2,1E/3 (13/1)
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M. 4.A. 16 GUNTAS.
SL NO.28, (JOINTLY).
15.SRI. MALLAPPA LAGALOTI,
S/O: LATE, HANAMANTH,
AGE: 25, OCC: AGRI,
AT/POST: MALLAPUR,
TQ & DIST: BAGALKOT-587111.
SY NO. 13/1A1,1/2/2,1E/3 (13/1)
M. 4.A. 16 GUNTAS.
SL NO.28, (JOINTLY)
16.SMT. BAGAWWA LAGALOTI,
S/O: LATE, TIPPANNA LAGALOTI,
AGE: 83, OCC: AGRI,
AT/POST: MALLAPUR,
TQ & DIST: BAGALKOT-587111.
SY NO. 47/4,
M. 2.A. 10 GUNTAS.
SL NO.64, (JOINTLY)
17.SMT. SIDDAVVA G ROLLI,
W/O: GURAPPA ROLLI,
AGE: 52, OCC: AGRI,
R/O: # 8/C. NEAR BEERAPPA TEMPLE,
AT/POST: SHIRAGUPPI, BENNUR,
TQ & DIST: BAGALKOT-587111.
SY NO. 47/4,
M. 2.A. 10 GUNTAS.
SL NO.64, (JOINTLY).
18. SMT. LAKKAVVA LAGALOTI,
@ LAKKAVVA S OURASANG,
W/O: SIDDAPPA OURASANG,
AGE: 43, OCC: AGRI,
AT/POST: RONIHAL,
TQ: BASAVAN BAGEWADI,
DIST: VIJAYPUR-586210.
SY NO. 47/4,
M. 2.A. 10 GUNTAS.
SL NO.64, (JOINTLY)
19.SRI. SHRISHAIL LAGALOTI,
S/O: LATE, SHIVALINGAPPA,
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AGE: 62, OCC: AGRI,
R/O: # 64
AT/POST: MALLAPUR,
TQ & DIST: BAGALKOT-587111.
SY NO. 47/5,
M. 2.A. 10 GUNTAS.
SL NO.65, (JOINTLY).
SY NO. 68/1,
M. 4.A. 03 GUNTAS.
SL NO.113, (JOINTLY).
20.SRI. YAMANAPPA TALAWAR,
S/O: LATE, TIPPANNA ,
AGE: 76, OCC: AGRI,
R/O: SHRI, DURADUDESHWAR MATH
AT/POST: MALLAPUR,
TQ & DIST: BAGALKOT-587111.
SY NO. 48/3B, M. 3.A. 27 GUNTAS.
SL NO.71,
21.SRI. DYAVAPPA @ DYAMANNATALAWAR,
S/O: LATE, LAXMAPPA ,
AGE: 79, OCC: AGRI,
AT/POST: MALLAPUR,
TQ & DIST: BAGALKOT-587111.
SY NO. 10/6, M. 00.A. 02 GUNTAS.
SL.NO. 23. SY NO.10/2, M. 1.A, 33 GUNTAS.
SL.NO. 18.
...PETITIONERS
(BY SRI. V.M. KOTTURSHETTAR, ADVOCATE AND
SRI. R.M. KOTTURSHETTAR, ADVOCATE)
AND:
1. THE SECRETARY,
GOVERNMENT OF KARNATAKA
FINANCE DEPARTMENT,
VIDHANA SOUDHA, BENGALURU-560001.
2. THE PRINCIPAL SECRETARY,
GOVERNMENT OF KARNATAKA,
DEPARTMENT OF IRRIGATION,
VIKAS SOUDHA, BENGALORE-560001.
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3. THE COMMISSIONER,
EX-OFFICIO SECRETARY,
GOVERNMENT OF KARNATAKA,
REHABILITATION AND RECONSTRUCTION,
UPPER KRISHNA PROJECT,
NAVANAGAR, BAGALKOTE-587103
4. THE MANAGING DIRECTOR,
KRISHNA BHAGYA JALA NIGAM (KBJNL) PWD OFFICE
RD
3 FLOOR, K.R. CIRCLE, BENGALURU-560001.
5. THE SPECIAL DEPUTY COMMISSIONER,
UPPER KRISHNA PROJECT,
NAVANAGAR, BAGALAKOTE-587103.
6. THE SPECIAL LAND ACQUISITION OFFICER,
UPPER KRISHNA PROJECT,
NAVANAGAR, BAGALKOTE-587103.
...RESPONDENTS
(BY SMT. SUNITHA J.SEQUEIRA, AGA FOR R1,R3,R5 & R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A.
ISSUE A WRIT OF MANDAMUS DIRECTING RESPONDENTS TO
PASS A CONSENT AWARD AS PER G O DATED 09.10.2025
FORTHWITH AND PAY THE COMPENSATION IN PURSUANCE OF
THE FINAL NOTIFICATION BEARING NO. KAM.E/BHUSWA/2B/CR-
306/2022-23 DATED 13.11.2022 VIDE ANNEXURE-A AND
DIRECT THE RESPONDENTS TO PASS AN AWARD AND PAY THE
COMPENSATION WITHIN ONE WEEK/FORTHWITH IN SO FAR AS
PETITIONERS IN THE INTEREST OF JUSTICE AND EQUITY. B.
ISSUE SUCH OTHER WRIT ORDER OR DIRECTION AS DEEMED
FIT UNDER THE CIRCUMSTANCES OF THE CASE.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE T.M.NADAF
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ORAL ORDER
This petition is filed seeking following reliefs:
“a. Issue a writ of mandamus directing respondents to
pass a consent award as per G O dated 09.10.2025
forthwith and pay the compensation in pursuance of
the final notification bearing No.
Kam.E/bhuswa/2b/CR-306/2022-23 dated 13.11.2022
Vide ANNEXURE-A and direct the respondents to
pass an award and pay the compensation within one
week/forthwith in so far as petitioners in the interest
of justice and equity.
b. Issue such other writ order or direction as deemed fit
under the circumstances of the case.”
2. The final notification is issued under Section 19(1) of
the Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, 2013 (for
short, ‘the LLR Act, 2013’) issued on 13.11.2022 and the
draft award was made ready. In view of the amount fixed by
the Government per acre at the rate of ₹40,00,000/- for
consent award, the petitioners filed representation as well as
affidavit agreeing for the consent award, but same is not
considered yet.
3. Smt. V.M. Kotturshettar, learned counsel appearing
for the petitioners invited the attention of this Court to the
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order dated 18.12.2023 passed by this Court in
W.P.No.107245 of 2023 (LA-RES), wherein the land losers in
the same notification approached this Court and the Court
considering the case of the petitioners therein directed the
respondents to take appropriate action on the draft award in
accordance with law in a time bound manner (3 months).
Since the same was not considered, the petitioners therein
moved this Court in contempt in Contempt Petition
No.100108 of 2024. The Government also filed writ appeal
calling in question the order passed by the Coordinate Bench
in W.P.No.107245 of 2023 (LA-RES) in Writ Appeal
No.100480 of 2024(LA-RES). Both the contempt petition as
well as the writ appeal connected and disposed of. In the
contempt proceedings the State has submitted that they duly
complied with the order and on the submission of learned
Additional Advocate General, the contempt proceedings
came to be dropped and writ appeal filed by the State stands
dismissed as infructuous. Since the petitioner also similarly
placed, in that view of the matter, this Court proceeds to
pass the following:
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WP No. 108245 of 2026
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ORDER
(i) The writ petition is disposed of .
(ii) The benefits of Government Order
dated 09.10.2025 shall be rendered to
petitioners in this petition, in terms of
the order passed in W.P.No.100331 of
2024 and W.P.No.106191 of 2024 and
grant the benefits if not already
granted.
(iii) The petitioners shall appear before the
concerned SLAO on 31.10.2026 at
11.00 a.m. and on the appearance of
the petitioners, the concerned SLAO
shall act in accordance with the
Government Order dated 09.10.2025
and disburse the award amount/consent
award amount as expeditiously as
possible, however within an outer limit
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of eight weeks from the date of first
appearance of the petitioners.
(iv) If in the event, the compliance is not
done within the time fixed, it is for the
State to seek extension of the time,
with valid reasons, in terms of Law. Any
variance would be viewed seriously.
Sd/-
(T.M.NADAF)
JUDGE
SRA
CT: UMD
List No.: 1 Sl No.: 0