Full Judgment Text
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NC: 2026:KHC:9813
WP No. 420 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 17 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 420 OF 2026 (GM-RES)
BETWEEN:
SRI A C VENKATESH
S/O. LATE VENKATESHAIAH SHETTY,
AGED ABOUT 61 YEARS,
R/AT. AVATHI VILLAGE,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT - 562 110
…PETITIONER
(BY SRI. MUNIYAPPA., ADVOCATE)
AND:
1. NATIONAL HIGHWAYS AUTHORITY
OF INDIA NHAI, PIU,
BENGALURU, SURVEY NO.13,
NAGASANDRA VILLAGE,
TH
14 KM FROM
BENGALURU-TUMKUR ROAD,
BENGALURU - 560 073,
REP. BY ITS PROJECT DIRECTOR.
2. THE ARBITRATOR AND
DEPUTY COMMISSIONER,
BENGALURU RURAL DISTRICT,
(HYDERABAD-BENGALURU SECTION NH-7)
Digitally
signed by
VANAMALA
N
Location:
HIGH
COURT OF
KARNATAKA
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NC: 2026:KHC:9813
WP No. 420 of 2026
HC-KAR
DISTRICT ADMINISTRATION BUILDING,
ST
1 FLOOR, BEERASANDRA VILLAGE,
KUNDANA HOBLI (PO),
DEVENAHALLI TALUK,
BENGALURU RURAL DISTRICT.
3. THE SPECIAL LAND
ACQUISITION OFFICER
AND COMPETENT AUTHORITY,
NATIONAL HIGHWAYS
AUTHORITY OF INDIA,
HYDERABAD-BENGALURU
SECTION OF NH-7,
NO,678/3, NEERUBHAVI
KEMPANNA LAYOUT,
HEBBAL, BENGALURU - 560 024,
REP. BY THE SPECIAL
LAND ACQUISITION OFFICER.
…RESPONDENTS
THIS W.P. IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO
SET ASIDE THE COMMON JUDGMENT AND ORDER
TH
DATED 14 OCTOBER, 2022 PASSED BY THE HON'BLE
PRINCIPAL DISTRICT AND SESSIONS JUDGE,
BENGALURU RURAL DISTRICT, BENGALURU IN A.P
NO.77/2020 (ANNEXURE-A) AND OTHER CONNECTED
MATTERS.
THIS PETITION, COMING ON FOR ORDER, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
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NC: 2026:KHC:9813
WP No. 420 of 2026
HC-KAR
ORAL ORDER
The petitioner has filed this petition calling in
question the order dated 14.10.2022 in AP
No.77/2010 on the file of the Principal District and
Sessions Judge, Bengaluru Rural District, and the
Office has raised objections on the maintainability.
The learned counsel for the petitioners does not
dispute that the petitioner has an appellate remedy
and makes request for leave to convert this petition
into such appeal. However the petition stands
disposed of with liberty to the petitioner to file
appeal calling in question the impugned order
without being hindered by this disposal.
Sd/-
(B M SHYAM PRASAD)
JUDGE
NV
List No.: 1 Sl No.: 22