PRAKASHGOUDA S/O BASANGOUDA NYAMAGOUDAR vs THE STATE OF KARNATAKA

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IN THE HIGH COURT OF KARNATAKA AT DHARWAD


TH
DATED THIS THE 17 DAY OF OCTOBER, 2026


BEFORE
THE HON'BLE MR. JUSTICE T.M.NADAF

WRIT PETITION NO.108081 OF 2026 (LA-RES)

BETWEEN:

1. PRAKASHGOUDA S/O BASANGOUDA NYAMAGOUDAR,
AGE: 76 YEARS, OCC: AGRICULTURE,

2. RAMESHGOUDA S/O BASANGOUDA NYAMAGOUDAR,
AGE: 70 YEARS, OCC: AGRICULTURE,

3. IRANNA S/O BASANGOUDA NYAMAGOUDAR,
AGE: 66 YEARS, OCC: AGRICULTURE,

4. MALUBAI BABUGAOUDA NYAMGAOUDAR,
AGE: 76 YEARS, OCC: AGRICULTURE,

5. VEERANGAOUDA BABUGAOUDA NYAMGAOUDAR,
AGE: 47 YEARS, OCC: AGRICULTURE,

6. SUNIL BABUGAOUDA NYAMGAOUDAR,
AGE: 45 YEARS, OCC: AGRICULTURE,

7. GEETA TIMMANGAOUDA PATIL,
AGE: 62 YEARS, OCC: AGRICULTURE,

8. NIRMALA VITTHALGOUDA PATIL,
AGE: 65 YEARS, OCC: AGRICULTURE,

9. DRAKSHAYANI RAJATGOUDA NYAMAGOUDAR,
AGE: 64 YEARS, OCC: AGRICULTURE,

10. ASHOK RAJATGOUDA NYAMAGOUDAR,
AGE: 44 YEARS, OCC: AGRICULTURE,

11. SAVIT ANAND NYAMAGOUDAR,
AGE: 41 YEARS, OCC: AGRICULTURE,

12. RAMANGOUDA ANAND NYAMAGOUDAR,
AGE: 9 YEARS, OCC: STUDENT,
(MINOR REPRESENTED BY NATURAL
GUARDIAN MOTHER I.E., PET - 11)












Digitally signed by
THEJAS KUMAR N
Location: High
Court of Karnataka,
Dharwad Bench

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13. RAVINDRA RAJATGOUDA NYAMAGOUDAR,
AGE: 37 YEARS, OCC: AGRICULTURE,

14. BHAGIRATHI RAMANGOUDA NYAMAGOUDAR,
AGE: 92 YEARS, OCC: AGRICULTURE,

15. KAMALA VIJAYKUMAR PATIL,
AGE: 67 YEARS, OCC: AGRICULTURE,

16. KASHIBAI HANUMANT DADDI,
AGE: 64 YEARS, OCC: AGRICULTURE

17. SHASHIKALA RAJSHEKHAR NADAGOUDA,
AGE: 57 YEARS, OCC: AGRICULTURE

18. SANJAY VITTHALGAOUDA NYAMGAOUDAR
AGE: 53 YEARS, OCC: AGRICULTURE,

19. KASTURIBAI SURESHGOUDA NYAMGOUDAR,
AGE: 62 YEARS, OCC: AGRICULTURE,

20. KANTGOUDA MALLANGOUDA NYAMGOUDAR,
AGE: 28 YEARS, OCC: AGRICULTURE

21. PADDAVVA MALLAPPA SHIRABUR,
AGE: 57 YEARS, OCC: AGRICULTURE

22. YENKAVVA IRAPPA NYAMAGOUDAR,
AGE: 65 YEARS, OCC: AGRICULTURE.

23. LALITA NINGAPPA SAHUKAR,
AGE: 43 YEARS, OCC: AGRICULTURE.

24. HANAMAPPA VENKAPPA NYAMAGOUDAR,
AGE: 71 YEARS, OCC: AGRICULTURE.

25. BASAPPA CHANNAMALLAPPA GOLLIPALLE,
AGE: 59 YEARS, OCC: AGRICULTURE.

26. TIMMANNGOUDA KRISHNAGOUDA PATIL,
AGE: 58 YEARS, OCC: AGRICULTURE.

27. VADHIRAJ PRAHLADACHARYA AMBEKAR,
AGE: 66 YEARS, OCC: AGRICULTURE.

28. RAMESH PRAHLADACHARYA AMBEKAR,
AGE: 65 YEARS, OCC: AGRICULTURE.

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29. SURESH PRAHLADACHARYA AMBEKAR,
AGE: 63 YEARS, OCC: AGRICULTURE.

30. GURURAJ PRAHLADACHARYA AMBEKAR,
AGE: 76 YEARS, OCC: AGRICULTURE.

31. ADITYA PRANESH AMBEKAR,
AGE: 39 YEARS, OCC: AGRICULTURE.

32. ABHAY PRANESH AMBEKAR,
AGE: 35 YEARS, OCC: AGRICULTURE.

33. NAJIMUNISHA IMAMSAB ATTAR,
AGE: 59 YEARS, OCC: AGRICULTURE.

34. THAIRUDDHIN HUSSAINSAB ATTAR,
AGE: 50 YEARS, OCC: AGRICULTURE.

35. MUSTAK HUSSAINSAB ATTAR,
AGE: 47 YEARS, OCC: AGRICULTURE.

36. RAJENDRA SHANKARGAOUDA NYAMAGOUDAR,
AGE: 72 YEARS, OCC: AGRICULTURE.

37. SANDEEP RAJENDRA NYAMAGOUDAR,
AGE: 34 YEARS, OCC: AGRICULTURE.

38. REKHABAI RAJENDRAGOUD NYAMAGOUDAR,
AGE: 57 YEARS, OCC: AGRICULTURE.

39. SAVITA BASAVRAJ KOTRENNAVAR,
AGE: 46 YEARS, OCC: AGRICULTURE.

40. ARUN KOTREPPA KOTRENNAVAR,
AGE: 51 YEARS, OCC: AGRICULTURE.

41. KOTREPPA BASAPPA KOTRENNAVAR,
AGE: 82 YEARS, OCC: AGRICULTURE.

42. VACHALABAI TIPPANNA HARIJAN,
AGE: 52 YEARS, OCC: AGRICULTURE.

43. RAMAPPA TIPPANNA HARIJAN,
AGE: 38 YEARS, OCC: AGRICULTURE

44. ADIVEPPA TIPPANNA HARIJAN,
AGE: 40 YEARS, OCC: AGRICULTURE

45. YAMANAPPA TIPPANNA HARIJAN,

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AGE: 34 YEARS, OCC: AGRICULTURE

46. GOVINDAPPA RAMAPPA TULISHIGERI,
AGE: 74 YEARS, OCC: AGRICULTURE.

47. RAMAPPA GOVINDAPPA TULISHIGERI,
AGE: 47 YEARS, OCC: AGRICULTURE.

48. HANAMANT GOVINDAPPA TULISHIGERI,
AGE: 32 YEARS, OCC: AGRICULTURE

49. HANAMANTAPPA LACCHAPPA GIREVGOL,
AGE: 67 YEARS, OCC: AGRICULTURE

50. KRISHNAPPA LACCHAPPA GIREVGOL,
AGE: 89 YEARS, OCC: AGRICULTURE

51. MALLAPPA KRISHNAPPA GIREVGOL,
AGE: 61 YEARS, OCC: AGRICULTURE.

52. GOVINDAPPA LACCHAPPA GIREVGOL,
AGE: 68 YEARS, OCC: AGRICULTURE

53. NIRMAL SIDDAPPA HALLUR,
AGE: 51 YEARS, OCC: AGRICULTURE.

54. JYOTI SANGAPPA KATAGERI,
AGE: 44 YEARS, OCC: AGRICULTURE

55. KAMALAVVA IRANNA@IRAPPA TORLI,
AGE: 74 YEARS, OCC: AGRICULTURE

56. GURUSIDDPA IRANNA@IRAPPA TORLI,
AGE: 52 YEARS, OCC: AGRICULTURE

57. GIRIMALLAPPA GURUSIDDAPPA TORLI,
AGE: 67 YEARS, OCC: AGRICULTURE.

58. GOURAVVA GURUSIDDAPPA TORLI,
AGE: 73 YEARS, OCC: AGRICULTURE

59. MAHANANDA GURUSIDDAPPA TORLI,
AGE: 55 YEARS, OCC: AGRICULTURE

60. SATIRAVVA GURUSIDDAPPA TORLI,
AGE: 63 YEARS, OCC: AGRICULTURE

61. LAXMIBAI TIMMANNAGOUDA PATIL,
AGE: 81 YEARS, OCC: AGRICULTURE.

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62. ASHOK TIMMANNAGOUDA PATIL,
AGE: 61 YEARS, OCC: AGRICULTURE.

63. RAJENDRA TIMMANNAGOUDA PATIL,
AGE: 59 YEARS, OCC: AGRICULTURE.

64. GEETA ASHOK KULALI,
AGE: 55 YEARS, OCC: AGRICULTURE.

65. AJAYKUMAR SHIVANAND KATTI,
AGE: 33 YEARS, OCC: AGRICULTURE.

66. SHIVANAND MAHADEVAPPA KATTI,
AGE: 68 YEARS, OCC: AGRICULTURE.

67. SHIVANAND BASAPPA GANIGER,
AGE: 67 YEARS, OCC: AGRICULTURE.

68. LAXMIBAI VITTHALGOUDA NYAMAGOUDAR,
AGE: 70 YEARS, OCC: AGRICULTURE.

69. ANUSUYA PRAKASH PATIL,
AGE: 63 YEARS, OCC: AGRICULTURE.

70. SUDHNYANI KRUSHNAPPA KATTI,
AGE: 58 YEARS, OCC: AGRICULTURE.

71. GEETA TIMMANGOUDA PATIL,
AGE: 52 YEARS, OCC: AGRICULTURE.

72. MALLANGOUDA VITTHALGOUDA NYAMAGOUDAR,
AGE: 54 YEARS, OCC: AGRICULTURE.

73. RAJESHWARI RAJENDRAKUMAR PATIL,
AGE: 51 YEARS, OCC: AGRICULTURE.
…PETITIONERS
(BY SRI. MANJUNATH KARIGANNAVAR, ADVOCATE)

AND:

1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF FINANCE,
VIDHANA SOUDHA, BENGALURU-560001.

2. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF REVENUE,

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M.S. BUILDING. BENGALURU-560001.

3. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF WATER RESOURSE TECHINICAL-5,
VIDHANA SOUDHA, BENGALURU-560001.

4. THE COMMISSIONER,
UPPER KRISHNA PROJECT (UKP)
NAVANAGAR, BAGALKOTE-587101.

5. THE MANAGING DIRECTOR,
KRISHNA BHAGYA JALA NIGAM (KBJN)
RD
3 FLOOR, K.R. CIRCLE, BENGALURU-560001.

6. THE SPECIAL DEPUTY COMMISSIONER,
UPPER KRISHNA PROJECT (UKP), NAVANAGAR,
BAGALKOT - 587103.

7. THE SPECIAL LAND ACQUISITION OFFICER,
UPPER KRISHNA PROJECT (UKP), BILAGI,
BAGALKOTE-587101.

…RESPONDENTS
(BY SRI. SHARAD V.MAGADUM, AGA FOR R1-R4, R6 AND R7;
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-22/2022-23 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 BEARING NO. G.O/JASAME/93/KBN/2025,
DATED 09.10.2025, 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 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

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NO. VIJIJA/BHUSWA-02/CR-23/2022-23 DATED 07.10.2022, 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.

THIS PETITION, COMING ON FOR FRESH MATTERS, 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 and Sri.Sharad V. Magadum,
learned AGA appearing for respondent Nos.1 to 4, 6 and
7/State.
2. Though the matter is listed under the caption
‘Fresh Matters’, it is taken up for final disposal in view of
the fact that the matter is squarely covered by the order of
this Court in W.P.No.104148/2026.
3. This Writ Petition is filed with the following
reliefs:
“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-

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22/2022-23 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 bearing No. G.O/JaSamE/93/KBN/2025,
dated 09.10.2025, 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 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, 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. The lis involved in this petition is squarely
covered by the order of this Court in W.P.No.104148/2026,
disposed on 06.10.2026.
5. Sri.Sharad V. Magadum, learned AGA submits
that no final notification has been issued; however, JMC

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has been conducted. In that view of the matter, the
respondents may be directed to consider the
representation without fixing the outer limit for conclusion
of the proceedings.
6. This Court disposed of the aforesaid writ
petition by granting relief sought in the writ petition. The
relevant paragraph Nos.4 to end, 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 Others vs. The State of
1
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.

1
W.P.No.101227/2026, dated 06.04.2026, NC:2026:KHC-D:5022

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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.”
3. In view of the aforementioned, the following:
ORDER
a) The Writ Petition is partly allowed;

b) The respondent No.5-Special Land Acquisition
2
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.5 - Special Land Acquisition
Officer is directed to pass a consent award with

2
Hereinafter referred to as the ‘SLAO’

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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.”

7. Since the issue involved in this Writ Petition is
identical to that of the Writ Petition stated supra , the
present Writ Petition is partly allowed .
8. Respondent No.7 - 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.

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9. For the said purpose, the petitioner shall appear
before respondent No.7 - SLAO on 31.10.2026 at 11:00
a.m.
10. The SLAO shall conduct further proceedings in
accordance with law as expeditiously as possible within an
outer limit of one year from the date of first appearance.


Sd/-
(T.M.NADAF)
JUDGE


SRA
CT: UMD
List No.: 1 Sl No.: 4