Full Judgment Text
- 1 -
NC: 2026:KHC:16860
WP No. 6427 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 24 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO. 6427 OF 2026 (GM-KIADB)
BETWEEN:
MR.G.L.REDDY @ G. LALANATHA REDDY
AGED ABOUT 46 YEARS,
S/O SRI GOVINDA REDDY,
RESIDING AT NO.1, WHITE HOUSE,
BABUSABARAPALYA, HORAMAVU AGARA ROAD,
KALYAN NAGAR, BENGALURU - 560043.
REPRESENTED BY HIS GPA HOLDERS:
SRI T. KIRAN KUMAR,
AGED ABOUT 42 YEARS,
RESIDING AT NO.65/6, 65/7,
SAI BRINDAVAN, NALLURAHALLI,
NEAR MYFAIRS APARTMENTS,
BENGALURU - 560066.
2. SMT. K. ARCHANA,
AGED ABOUT 45 YEARS,
W/O MR. K. RAJENDER,
RESIDING AT NO.1-8-31,
SEETHARAMAPURAM, BOWENPALLY,
TIRUMALAGIRI, HYDERABAD - 500011.
…PETITIONERS
1.
Digitally
signed by
CHAITHRA A
Location:
HIGH
COURT OF
KARNATAKA
(BY SRI. V MANJUNATHA.,ADVOCATE)
AND:
KARNATAKA INDUSTRIAL AREAS
DEVELOPMENT BOARD
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NC: 2026:KHC:16860
WP No. 6427 of 2026
HC-KAR
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
ND
14/3, 2 FLOOR, R.P. BUILDINGS,
NRUPATUNGA ROAD, BENGALURU - 560001.
…RESPONDENT
(BY SRI. H N VASUDEVAN, STANDING COUNSEL)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TOWHEREFORE, THE
PETITIONER PRAYS FOR A WRIT OF MANDAMUS DIRECTING
THE RESPONDENTS TO CONSIDER THE OBJECTIONS MADE BY
THE PETITIONER VIDE ANNEXURE-J AND FOR SUCH OTHER
RELIEFS, WRIT DIRECTIONS, DECLARATIONS AND ORDERS AS
THIS HONBLE COURT MAY DEEM FIT TO GRANT INCLUDING
THE COSTS OF THIS PETITION.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
ORAL ORDER
The captioned writ petition is filed complaining of
inaction on the part of the respondents in not considering
the objections submitted by the petitioners pursuant to the
preliminary notification issued under Section 28(1) of the
Karnataka Industrial Areas Development Board Act, 1966.
It is the specific grievance of the petitioners that though
detailed objections were filed, inter alia contending that the
extent of land held by them has not been properly
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NC: 2026:KHC:16860
WP No. 6427 of 2026
HC-KAR
reflected in the preliminary notification and raising other
objections touching upon the validity of the acquisition, the
same have not been considered by the competent
authority.
2. Learned counsel appearing for the respondent–
authority, on instructions, submits that the objections filed
by the petitioners would be considered expeditiously, if
reasonable time is granted.
3. Recording the aforesaid submission, this Court
proceeds to pass the following:
ORDER
allowed
(i) The writ petition is ;
(ii) The respondent–authority is directed to
consider and examine the objections submitted
by the petitioners, as evidenced at Annexure–J,
in accordance with law;
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NC: 2026:KHC:16860
WP No. 6427 of 2026
HC-KAR
(iii) The aforesaid exercise shall be
completed within a period of four (4) weeks from
the date of receipt of a certified copy of this
order.
Sd/-
(SACHIN SHANKAR MAGADUM)
JUDGE
CA
List No.: 1 Sl No.: 66
NC: 2026:KHC:16860
WP No. 6427 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 24 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO. 6427 OF 2026 (GM-KIADB)
BETWEEN:
MR.G.L.REDDY @ G. LALANATHA REDDY
AGED ABOUT 46 YEARS,
S/O SRI GOVINDA REDDY,
RESIDING AT NO.1, WHITE HOUSE,
BABUSABARAPALYA, HORAMAVU AGARA ROAD,
KALYAN NAGAR, BENGALURU - 560043.
REPRESENTED BY HIS GPA HOLDERS:
SRI T. KIRAN KUMAR,
AGED ABOUT 42 YEARS,
RESIDING AT NO.65/6, 65/7,
SAI BRINDAVAN, NALLURAHALLI,
NEAR MYFAIRS APARTMENTS,
BENGALURU - 560066.
2. SMT. K. ARCHANA,
AGED ABOUT 45 YEARS,
W/O MR. K. RAJENDER,
RESIDING AT NO.1-8-31,
SEETHARAMAPURAM, BOWENPALLY,
TIRUMALAGIRI, HYDERABAD - 500011.
…PETITIONERS
1.
Digitally
signed by
CHAITHRA A
Location:
HIGH
COURT OF
KARNATAKA
(BY SRI. V MANJUNATHA.,ADVOCATE)
AND:
KARNATAKA INDUSTRIAL AREAS
DEVELOPMENT BOARD
- 2 -
NC: 2026:KHC:16860
WP No. 6427 of 2026
HC-KAR
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
ND
14/3, 2 FLOOR, R.P. BUILDINGS,
NRUPATUNGA ROAD, BENGALURU - 560001.
…RESPONDENT
(BY SRI. H N VASUDEVAN, STANDING COUNSEL)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TOWHEREFORE, THE
PETITIONER PRAYS FOR A WRIT OF MANDAMUS DIRECTING
THE RESPONDENTS TO CONSIDER THE OBJECTIONS MADE BY
THE PETITIONER VIDE ANNEXURE-J AND FOR SUCH OTHER
RELIEFS, WRIT DIRECTIONS, DECLARATIONS AND ORDERS AS
THIS HONBLE COURT MAY DEEM FIT TO GRANT INCLUDING
THE COSTS OF THIS PETITION.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
ORAL ORDER
The captioned writ petition is filed complaining of
inaction on the part of the respondents in not considering
the objections submitted by the petitioners pursuant to the
preliminary notification issued under Section 28(1) of the
Karnataka Industrial Areas Development Board Act, 1966.
It is the specific grievance of the petitioners that though
detailed objections were filed, inter alia contending that the
extent of land held by them has not been properly
- 3 -
NC: 2026:KHC:16860
WP No. 6427 of 2026
HC-KAR
reflected in the preliminary notification and raising other
objections touching upon the validity of the acquisition, the
same have not been considered by the competent
authority.
2. Learned counsel appearing for the respondent–
authority, on instructions, submits that the objections filed
by the petitioners would be considered expeditiously, if
reasonable time is granted.
3. Recording the aforesaid submission, this Court
proceeds to pass the following:
ORDER
allowed
(i) The writ petition is ;
(ii) The respondent–authority is directed to
consider and examine the objections submitted
by the petitioners, as evidenced at Annexure–J,
in accordance with law;
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NC: 2026:KHC:16860
WP No. 6427 of 2026
HC-KAR
(iii) The aforesaid exercise shall be
completed within a period of four (4) weeks from
the date of receipt of a certified copy of this
order.
Sd/-
(SACHIN SHANKAR MAGADUM)
JUDGE
CA
List No.: 1 Sl No.: 66