SMT YAMANAVVA MADAR W/O HANAMAPPA MADAR vs THE SECRETARY
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-D:16959
WP No. 108182 of 2026
CNR: KAHC020175932026
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.108182 OF 2026 (LA-RES)
BETWEEN:
1. SMT. YAMANAVVA MADAR
W/O: HANAMAPPA MADAR,
AGE: 84, OCC: AGRI,
AT/POST: SANGONDI,
TQ & DIST: BAGALKOT-598824.
SY NO.160/1 M.4A.18G. JOINTLY
2. SMT. HANUMAVVA MADAR
W/O: YAMANAPPA MADAR,
AGE: 65, OCC: AGRI,
R/O: #70, AT/POST: SORAKOPPA,
TQ & DIST: BAGALKOT-581111.
SY NO.160/1 M.4A.18G. JOINTLY
3. SMT. SANGAVVA MADAR
W/O: NINGAPPA MADAR,
AGE: 58, OCC: AGRI,
R/O: #70, SANGONDI,
AT/POST: MUGALOLLI,
TQ & DIST: BAGALKOT-587111.
SY NO.160/1 M.4A.18G. JOINTLY
4. SRI. PARASAPPA MADAR
S/O: NINGAPPA MADAR,
AGE: 45, OCC: AGRI,
R/O: SANGONDI
AT/POST: MUGALOLLI,
TQ & DIST: BAGALKOT-587111.
SY NO.160/1 M.4A.18G. JOINTLY
5. SMT. SHANTAVVA MADAR
W/O: BASAPPA MADAR,
AGE: 38, OCC: AGRI,
R/O: HOUSE NO.11
NEAR DALAMMA TEMPLE, SANGONDI
Digitally signed by
THEJAS KUMAR N
Location: High
Court of Karnataka,
Dharwad Bench
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WP No. 108182 of 2026
CNR: KAHC020175932026
AT/POST: MUGALOLLI,
TQ & DIST: BAGALKOT-587111.
SY NO.160/1 M.4A.18G. JOINTLY
6. SRI. BALAPPA MADAR
S/O: BASAPPA MADAR,
AGE: 20, OCC: AGRICULTURE,
AT/POST: MUGALOLLI,
TQ & DIST: BAGALKOT-587111.
SY NO.160/1 M.4A.18G. JOINTLY
7. SRI. GANESH MADAR
S/O: BALAPPA MADAR,
AGE: 16, OCC: STUDENT,
R/O: HOUSE NO.11
NEAR DALAMMA TEMPLE, SANGONDI
AT/POST: MUGALOLLI,
TQ & DIST: BAGALKOT-587111.
REPRESENTED BY HIS MOTHER SHANTAVVA PETITIONER NO.5.
SY NO.160/1 M.4A.18G. JOINTLY
8. SMT. NAGAMMA MADAR
D/O: BALAPPA MADAR,
AGE: 12, OCC: STUDENT,
R/O: HOUSE NO.11
NEAR DALAMMA TEMPLE, SANGONDI
AT/POST: MUGALOLLI,
TQ & DIST: BAGALKOT-587111.
REPRESENTED BY HIS MOTHER SHANTAVVA PETITIONER NO.5.
SY NO.160/1 M.4A.18G. JOINTLY
9. SMT. RENUKA HOSAGUDI
W/O: YAMANAPPA HOSAGUDI,
AGE: 37, OCC: HOUSE WIFE,
R/O: HOUSE NO.598
NEAR DURGADEVI TEMPLE, HERKAL
AT/POST: HERKAL, TQ: BILAGI
DIST: BAGALKOT-587111.
SY NO.160/1 M.4A.18G. JOINTLY
10. SRI. DALAPPA MADAR
S/O: NINGAPPA MADAR,
AGE: 30, OCC: AGRICULTURE,
AT/POST: MUGALOLLI,
TQ & DIST: BAGALKOT-587111.
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NC: 2026:KHC-D:16959
WP No. 108182 of 2026
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SY NO.160/1 M.4A.18G. JOINTLY
11. SRI. SANGONDEPPA MADAR
S/O: NINGAPPA MADAR,
AGE: 27, OCC: AGRICULTURE,
AT/POST: MUGALOLLI,
TQ & DIST: BAGALKOT-587111.
SY NO.160/1 M.4A.18G. JOINTLY
12. SMT. BALAVVA MADAR
D/O: NINGAPPA MADAR,
AGE: 21, OCC: STUDENT,
AT/POST: MUGALOLLI,
TQ & DIST: BAGALKOT-587111.
SY NO.160/1 M.4A.18G. JOINTLY
13. SRI. YALLAPPA MADAR
S/O: SANGONDEPPA MADAR,
AGE: 48, OCC: AGRI,
R/O: SANGONDI,
AT/POST: MUGALOLLI,
TQ & DIST: BAGALKOT-587111.
SY NO.160/1 M.4A.18G. JOINTLY
14. SRI. BENNAPPA MADAR
S/O: SANGONDEPPA MADAR,
AGE: 55, OCC: AGRI,
R/O: SANGONDI,
AT/POST: ALOKUDYOG,
TQ & DIST: BAGALKOT-587111.
SY NO.160/1 M.4A.18G. JOINTLY
15. SRI. YAMANAPPA MADAR
S/O: SANGONDEPPA MADAR,
AGE: 53, OCC: AGRI,
AT/POST: MUGALOLLI,
TQ & DIST: BAGALKOT-587111.
SY NO.160/1 M.4A.18G. JOINTLY
…PETITIONERS
(BY SMT. VIDYAVATI M.KOTTURSHETTAR, ADVOCATE)
AND:
1. THE SECRETARY,
GOVERNMENT OF KARNATAKA,
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WP No. 108182 of 2026
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FINANCE DEPARTMENT,
VIDHANA SOUDHA, BENGALURU-560001.
2. THE PRINCIPAL SECRETARY,
GOVERNMENT OF KARNATAKA,
DEPARTMENT OF IRRIGATION,
VIKAS SOUDHA, BENGALORE-560001.
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, BAGALKOTE -587103.
6. THE SPECIAL LAND ACQUISITION OFFICER,
UPPER KRISHNA PROJECT,
NAVANAGAR, BAGALKOTE -587103.
…RESPONDENTS
(BY SMT. SUNITHA J.SEQUEIRA, AGA FOR R1 TO R3, R5 AND R6;
SRI AVINASH M.ANGADI, ADVOCATE FOR R4)
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-452/2022-23
DATED 15.12.2022 VIDE ANNEXURE-B AND DIRECT THE
RESPONDENTS TO PASS AN AWARD AND PAY THE COMPENSATION
WITHIN 10 DAYS 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.
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NC: 2026:KHC-D:16959
WP No. 108182 of 2026
CNR: KAHC020175932026
THIS PETITION, COMING ON FOR PRELIMINARY HEARING IN
'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE T.M.NADAF
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-
452/2022-23 dated 15.12.2022 Vide Annexure-B and
direct the Respondents to pass an award and pay the
compensation within 10 days 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 15.12.2022 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
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HC-KAR
NC: 2026:KHC-D:16959
WP No. 108182 of 2026
CNR: KAHC020175932026
affidavit agreeing for the consent award, but same is not
considered yet.
3. Smt. Vidyavati Kotturshettar, Learned counsel
appearing for the petitioners invited the attention of this
Court to Annexure-D, the 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
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WP No. 108182 of 2026
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proceedings came to be dropped and writ appeal filed by the
State stand dismissed as infructuous. Since the petitioner
also similarly placed, in that view of the matter, this Court
proceeds to pass the following:
ORDER
(i) 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 03.11.2026 at
11.00 a.m. and on the appearance of
the petitioners, the concerned SLAO
shall act in accordance with the
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WP No. 108182 of 2026
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Government Order dated 09.10.2025
and disburse the award amount/consent
award amount as expeditiously as
possible, however within an outer limit
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
CKK
CT: UMD
List No.: 1 Sl No.: 9