GUNDAPPA S/O SHADAKHSRAPPA SANDIMANI vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-D:16960
WP No. 108220 of 2026
CNR: KAHC020178822026
IN THE HIGH COURT OF KARNATAKA AT DHARWAD
TH
DATED THIS THE 13 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE T.M.NADAF
WRIT PETITION NO.108220 OF 2026 (LA-RES)
BETWEEN:
GUNDAPPA S/O. SHADAKSHRAPPA SANDIMANI,
AGE. 64 YEARS, OCC. AGRICULTURE,
R/O. GIRISAGAR, BILAGI TALUK,
DIST. BAGALKOT-587116.
…PETITIONER
(BY SRI. MANJUNATH KARIGANNAVAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REP. BY ITS SECRETARY,
DEPARTMENT OF REVENUE,
M.S. BUILDING, BENGALURU-560001.
2. THE STATE OF KARNATAKA,
REP. BY ITS SECRETARY,
DEPARTMENT OF FINANCE,
VIDHANA SOUDHA, BENGALURU-560001.
3. THE STATE OF KARNATAKA,
REP. BY ITS SECRETARY,
DEPARTMENT OF WATER RESOURCE (TECHNICAL-5),
VIDHANA SOUDHA, BENGALURU-560001.
4. THE SPECIAL DEPUTY COMMISSIONER
AND GENERAL MANAGER,
LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT, UPPER KRISHAN PROJECT (UKP),
JAMAKHANDI, DIST. BAGALKOT-587301.
Digitally signed by
THEJAS KUMAR N
Location: High
Court of Karnataka,
Dharwad Bench
5. THE MANAGING DIRECTOR,
KRISHNA BHAGYA JALA NIGAM LIMITED (KBJNL),
RD
PWD ANNEX BUILDING, 3 FLOOR,
K.R. CIRLCE, BENGALURU-560001.
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6. THE SPECIAL LAND ACQUISITION OFFICER,
UPPER KRISHNA PROJECT (UKP),
BILAGI, BAGALKOTE-587101.
…RESPONDENTS
(BY SMT. SUNITHA J.SEQUEIRA, AGA FOR R1 TO R4 AND R6;
SRI. CHETAN MUNNOLI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT OF
MANDAMUS OR ANY OTHER APPROPRIATE WRIT, ORDER, OR
DIRECTION, DIRECTING THE RESPONDENT AUTHORITIES,
PARTICULARLY RESPONDENT NOS.4 AND 6, WHO HAVE ISSUED
PRELIMINARY NOTIFICATION BEARING NO.VIJIJA/LAQ-02/CR-
25/2022-23 DATED 16/02/2023 (GAZETTED ON 13/03/2023)
(ANNEXURE-B), TO COMPLETE THE ACQUISITION PROCEEDINGS
INITIATED PURSUANT THERETO, AND FURTHER DIRECTING THE
RESPONDENT AUTHORITIES, PARTICULARLY RESPONDENT NO.3, TO
EXTEND THE BENEFIT OF THE CONSENT AWARD PRESCRIBED
UNDER THE GOVERNMENT ORDER BEARING
NO.G.O/JASAME/93/KBN/2025 DATED 09/10/2025 (ANNEXURE-D1)
TO THE PETITIONER IN RESPECT OF HIS LANDS BEARING SY.
NOS.53/3 AND 53/4 SITUATED AT HONNIHAL VILLAGE, BILAGI
TALUK, BAGALKOTE DISTRICT, ON PAR WITH SIMILARLY SITUATED
LANDOWNERS, AND TO PASS THE CONSENT AWARD IN
ACCORDANCE WITH LAW, IN THE INTEREST OF JUSTICE AND
EQUITY; OR IN ALTERNATIVE B) ISSUE A WRIT OF MANDAMUS OR
ANY OTHER APPROPRIATE WRIT, ORDER, OR DIRECTION,
DIRECTING THE RESPONDENT AUTHORITIES TO COMPLETE THE
ACQUISITION PROCEEDINGS IN RESPECT OF THE PETITIONER’S
LANDS BEARING SY. NOS.53/3 AND 53/4 SITUATED AT HONNIHAL
VILLAGE, BILAGI TALUK, BAGALKOTE DISTRICT, AND TO
DETERMINE AND MAKE THE AWARD IN ACCORDANCE WITH THE
PROVISIONS OF THE RIGHT TO FAIR COMPENSATION AND
TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT ACT, 2013, PURSUANT TO THE NOTIFICATION
BEARING NO.VIJIJA/LAQ/CR-25/2022-23 DATED 16/02/2023,
WITHIN SUCH TIME AS MAY BE STIPULATED BY THIS HON’BLE
COURT, IN THE INTEREST OF JUSTICE AND EQUITY; C) PASS SUCH
OTHER AND FURTHER ORDERS AS THIS HON’BLE COURT DEEMS FIT
TO PASS IN THE INTERESTS OF JUSTICE AND EQUITY.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC-D:16960
WP No. 108220 of 2026
CNR: KAHC020178822026
CORAM: HON'BLE MR. JUSTICE T.M.NADAF
ORAL ORDER
Though this matter is listed under caption ‘fresh
matters’ with consent of both counsels it is taken up for
final disposal in view of fact that the matter is squarely
covered by the Judgment of this Court passed in
W.P.No.104148 of 2026 (LA-RES) disposed of 06.10.2026.
2. This Writ Petition is filed by the petitioner seeking
the following reliefs:
“a) Issue a writ of mandamus or any other
appropriate writ, order, or direction, directing
the Respondent authorities, particularly
Respondent Nos.4 and 6, who have issued
preliminary Notification bearing No.VIJIJA/LAQ-
02/CR-25/2022-23 dated 16/02/2023
(Gazetted on 13/03/2023) (Annexure-B), to
complete the acquisition proceedings initiated
pursuant thereto, and further directing the
Respondent authorities, particularly
Respondent No.3, to extend the benefit of the
consent award prescribed under the
Government Order bearing No.G.O/Jasame/
93/KBN/2025 dated 09/10/2025 (Annexure-
D1) to the Petitioner in respect of his lands
bearing Sy. Nos.53/3 and 53/4 situated at
Honnihal Village, Bilagi Taluk, Bagalkote
District, on par with similarly situated
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landowners, and to pass the consent award in
accordance with law, in the interest of justice
and equity;
OR IN ALTERNATIVE
b) Issue a writ of mandamus or any other
appropriate writ, order, or direction, directing
the Respondent authorities to complete the
acquisition proceedings in respect of the
Petitioner’s lands bearing Sy. Nos.53/3 and
53/4 situated at Honnihal Village, Bilagi Taluk,
Bagalkote District, and to determine and make
the award in accordance with the provisions of
the right to Fair Compensation and
Transparency in Land Acquisition,
Rehabilitation and Resettlement act, 2013,
pursuant to the notification bearing No.VIJIJA/
LAQ/ CR-25/2022-23 dated 16/02/2023, within
such time as may be stipulated by this Hon’ble
Court, in the interest of justice and equity;
c) Pass such other and further orders as this
Hon’ble Court deems fit to pass in the interests
of justice and equity.”
3. Heard, Sri Manjunath Karigannavar, learned
counsel appearing for the petitioner, Smt.Sunitha J.
Sequeira, learned AGA appearing for respondent Nos.1 to
4 and 6, and Sri Chetan S. Munnoli, leaned panel counsel
appearing for respondent No.5.
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4. Since the issue involved in this Writ Petition is
squarely covered by the orders of the Coordinate Bench of
this Court in W.P.No.104148 of 2026 (LA-RES) disposed of
06.10.2026. The Coordinate Bench of this Court in the
aforesaid Writ Petition dispose of the Writ Petition by
granting the reliefs, sought in that Writ Petition, the
relevant paragraphs read as under:
“4. Since the issue involved in this Writ Petition
is squarely covered by the orders of the Coordinate
Bench of this Court in W.P.Nos.104402 and 104112 of
2026 dated 25.08.2026. The Coordinate Bench of this
Court in the aforesaid Writ Petitions dispose of the
Writ Petitions by granting the reliefs, sought in those
Writ Petitions, the relevant Paragraphs read as under:
“2. Learned counsel for the petitioners
submits that the issue that arises for consideration
in the present writ petition is covered by a Co-
ordinate Bench judgment of this Court in the case of
Shri. Yamanappa S/o. Siddappa Bhovi and
1
Others vs. The State of Karnataka and Others .
The operative portion of the said order reads as
under:
“6. Taking note of the issue involved in the
present writ petition, the writ petition is
disposed of in terms of the order passed by the
1
W.P.No.101227/2026, dated 06.04.2026, NC:2026:KHC-D:5022
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Co-ordinate Bench of this Court in Writ Petition
Nos.106191 of 2024 C/w 107317 of 2024.
7. The benefit of the Government order
dated 09.10.2025 vide Annexure-D1 shall be
accorded to the petitioners in accordance with
the law, if not already paid, in terms of the
Government Order by drawing a consent award
qua the petitioners as expeditiously as possible
from the date of receipt of certified copy of this
order.
8. The petitioners are directed to appear
21.04.2026 at
before the concerned SLAO on
11:00 a.m ., and on appearance of the
petitioners, the concerned SLAO shall act in
accordance with the Government order and
disburse the award amount.
9. With above observations, the writ
petition stands disposed of.”
3. In view of the aforementioned, the following:
ORDER
a) The Writ Petition is partly allowed;
b) The respondent No.5-Special Land
2
Acquisition Officer is directed to pass the consent
award with regard to the lands of the petitioner
pursuant to the notification bearing
No.ViJiJa/BhuSwa-02/CR-27/2022-23 dated
01.12.2022 (Annexure-B to the writ petition) by
extending the benefit of the Government Order
dated 09.10.2025;
c) For the said purpose, the petitioner shall
appear before the respondent No.5-SLAO on
12.10.2026 at 11:00 a.m., consequent to which,
the SLAO shall conduct further proceedings in
accordance with law.”
2
Hereinafter referred to as the ‘SLAO’
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5. Since the issue involved in this Writ Petition is
identical to that of the Writ Petitions stated supra,
the Writ Petition is partly allowed .
6. Respondent No.5 - Special Land Acquisition
Officer is directed to pass a consent award with
regard to the lands of the petitioner pursuant to the
notification bearing No.ViJiJa/BhuSwa-02/CR-
22/2022-23 dated 07.10.2022 (Annexure – B to the
Writ Petition) by extending the benefit of the
Government Order dated 09.10.2025.
7. For the said purpose, the petitioner shall
appear before respondent No.5 - SLAO on
12.10.2026 at 11:00 a.m.
8. The SLAO shall conduct further proceedings
in accordance with law as expeditiously as possible
within an outer limit of nine (9) months from the
date of first appearance.”
5. Since the issue involved in this writ petition is
identical as that of the writ petition stated supra, this writ
petition is partly allowed .
6. Respondent No.6 - Special Land Acquisition Officer
is directed to pass a consent award with regard to the
lands of the petitioner pursuant to the notification bearing
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WP No. 108220 of 2026
CNR: KAHC020178822026
No.ViJiJa/BhuSwa-02/CR-25/2022-23 dated 16.02.2023
(Annexure – B to the Writ Petition) by extending the
benefit of the Government Order dated 09.10.2025.
7. For the said purpose, the petitioner shall appear
before respondent No.6 - SLAO on 31.10.2026 at 11:00
a.m.
8. The SLAO shall conduct further proceedings in
accordance with law as expeditiously as possible within an
outer limit of nine (9) months from the date of first
appearance.
Sd/-
(T.M.NADAF)
JUDGE
CKK
CT: UMD
List No.: 1 Sl No.: 10