RAJAK S/O HUSENSAB BALLOR vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-D:16529
WP No. 107426 of 2026
CNR: KAHC020153412026
IN THE HIGH COURT OF KARNATAKA AT DHARWAD
TH
DATED THIS THE 6 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE T.M.NADAF
WRIT PETITION NO.107426 OF 2026 (LA-RES)
BETWEEN:
1. RAJAK S/O. HUSENSAB BALLOR,
AGE: 69 YEARS, OCC: AGRICULTURE,
2. MALIKSAB S/O. HUSENSAB BALLOR,
AGE. 72 YEARS, OCC: AGRICULTURE,
3. TARAVVA W/O. HANAMANT HAKKI,
AGE: 59 YEARS, OCC: AGRICULTURE,
4. SURESH S/O. GADIGEPPA KANTI,
AGE: 48 YEARS, OCC: AGRICULTURE,
5. AKRAM S/O. AJAMSAB HOSUR,
AGE: 38 YEARS, OCC: HOMEMAKER,
6. RABIYA W/O. AJAMANSAB HOSUR,
AGE: 69 YEARS, OCC: HOMEMAKER,
7. TAUSEEF AHMAD S/O. AJAMSAB HOSUR,
AGE: 35 YEARS, OCC: HOMEMAKER,
8. SHARADA W/O. PRABHU KATTI,
AGE: 40 YEARS, OCC: AGRICULTURE,
9. SURESH S/O. BASAPPA HASARADDI,
AGE: 54 YEARS, OCC: AGRICULTURE,
10. SACHIN S/O. SURESH HASARADDI,
AGE: 26 YEARS, OCC: AGRICULTURE,
11. DONGRISAB S/O. APPASAB NADAF,
AGE: MAJOR, OCC: AGRICULTURE,
12. GALBISAB S/O. APPASAB NADAF,
Digitally signed by
THEJAS KUMAR N
Location: High
Court of Karnataka,
Dharwad Bench
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AGE: MAJOR, OCC: AGRICULTURE,
13. ALLASAB S/O. APPASAB NADAF,
AGE: 38 YEARS, OCC: AGRICULTURE,
14. SHARADA W/O. GAOUDAPPA SOMANNAVAR,
AGE: 67 YEARS, OCC: HOMEMAKER,
15. HEMA W/O. YANKAPPA HASARADDI,
AGE: 37 YEARS, OCC: AGRICULTURE,
16. HANUMANT S/O. SANGAPPA HUNASIKATTI,
AGE: 76 YEARS, OCC: AGRICULTURE,
(PETITIONERS-1-5, 11-16 ARE
R/O: RABKAVI VILLAGE, AT POST GALAGALLI,
BILAGI TALUKA, & DIST: BAGALKOTE - 587 117)
(PETITIONERS-6-10 ARE R/O: GALAGALLI,
BILAGI TALUKA, & DIST: BAGALKOTE-587 117).
…PETITIONERS
(BY SRI. MANJUNATH KARIGANNAVAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF REVENUE,
M.S. BUILDING, BENGALURU-560001.
2. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF FINANCE,
VIDHANA SOUDHA, BENGALURU-560001.
3. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF WATER RESOURCE TECHNICAL -5,
VIDHANA SOUDHA, BENGALURU-560001.
4. THE COMMISSIONER,
UPPER KRISHNA PROJECT (UKP)
NAVANAGAR, BAGALKOTE-587101.
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5. THE MANAGING DIRECTOR,
KRISHNA BHAGYA JALA NIGAM (KBJN),
RD
3 FLOOR, K.R. CIRCLE, BENGALURU-560001.
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 NO.4, WHO HAS ISSUED ANNEXURE-B
BEARING NO.VIJIJA/BHUSWA-02/CR-23/2022-23 DATED
07.10.2022, TO COMPLETE THE ACQUISITION PROCEEDINGS
INITIATED PURSUANT THERETO AND FURTHER DIRECTING THE
RESPONDENT AUTHORITIES, PARTICULARLY RESPONDENT NO.3,
WHO HAS ISSUED ANNEXURE-D1, DATED 09/10/2025 BEARING
NO.G.O/JASAME/93/KBN/2025, TO EXTEND THE BENEFIT OF THE
CONSENT AWARD PRESCRIBED UNDER THE SAID GOVERNMENT
ORDER TO THE PETITIONERS IN RESPECT OF THEIR RESPECTIVE
LANDS, ON PAR WITH THE SIMILARLY SITUATED LAND OWNERS,
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
PETITIONERS’ LANDS 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 DECLARATION ISSUED UNDER SECTION 19 OF THE SAID ACT,
BEARING NO.VIJIJA/BHUSWA-02/CR-23/2022-23 DATED
07.10.2022, ANNEXURE-B AND TO PASS THE AWARD IN RESPECT OF
THE PETITIONERS’ LANDS IN ACCORDANCE WITH LAW, 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.
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WP No. 107426 of 2026
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THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE T.M.NADAF
ORAL ORDER
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.
2. Though the matter is listed under the caption,
‘Fresh Matters’, it is taken up for final disposal.
3. This Writ Petition is filed by the petitioner
seeking the following reliefs:
“18. Wherefore it is most humbly prayed that this
Hon’ble Court be pleased to:
a) Issue a writ of mandamus or any other
appropriate writ, order or direction, directing
the Respondent authorities, particularly
Respondent No.4, who has issued Annexure-B
bearing No.ViJiJa/BhuSwa-02/CR-23/2022-23
dated 07.10.2022, to complete the acquisition
proceedings initiated pursuant thereto and
further directing the Respondent authorities,
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particularly Respondent No.3, who has issued
Annexure-D1, dated 09.10.2025 bearing No.
G.O/JaSamE/93/KBN/2025, to extent the
benefit of the consent award prescribed under
the said Government Order to the Petitioners in
respect of their respective lands, on par with the
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
Petitioners’ lands 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
declaration issued under Section 19 of the said
Act, bearing No.ViJiJa/BhuSwa-02/CR-23/2022-
23 dated 07.10.2022, Annexure-B and to pass
the award in respect of the Petitioners’ lands in
accordance with law, 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.”
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
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NC: 2026:KHC-D:16529
WP No. 107426 of 2026
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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 Others vs.
1
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 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
before the concerned SLAO on 21.04.2026 at
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.”
1
W.P.No.101227/2026, dated 06.04.2026, NC:2026:KHC-D:5022
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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.”
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.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 No.ViJiJa/BhuSwa-02/CR-22/2022-23 dated
07.10.2022 (Annexure – B to the Writ Petition) by
2
Hereinafter referred to as the ‘SLAO’
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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 16.10.2026 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
SRA
CT: UMD
List No.: 1 Sl No.: 5