SMT LAXMI W/O AVANNA GUDAGENNAVAR vs THE DEPUTY COMMISSIONER

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HC-KAR
NC: 2026:KHC-D:17153
WP No. 106354 of 2026


CNR: KAHC020130452026



IN THE HIGH COURT OF KARNATAKA AT DHARWAD


TH
DATED THIS THE 14 DAY OF OCTOBER, 2026


BEFORE

THE HON'BLE MR. JUSTICE T.M.NADAF
writ petition no.106354 of 2026 (la-res)
BETWEEN:

1) SMT. LAXMI W/O AVANNA GUDAGENNAVAR,
AGE: 36 YEARS, OCC: AGRICULTURE,
R/O: CHIKKAPADASALAGI,
TQ: JAMKHANDI, DIST: BAGALAKOTE.

2) SMT. SAVITRI W/O. ASHOK LAGALI,
AGE: 44 YEARS, OCC: AGRICULTURE,
R/O: SAVALAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

3) SHRI. SHEKHAR S/O. LENKEPPA GUNAGOUDA,
AGE: 54 YEARS, OCC: AGRICULTURE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

4) SHRI. RAMAPPA S/O. MALLAPPA HARIJAN,
AGE: 69 YEARS, OCC: AGRICULTURE,
R/O: SAVALAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

5) SMT. SHILPA W/O. MAHESH NIDONI,
AGE: 30 YEARS, OCC: AGRICULTURE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

6) SMT. KALPANA D/O. SHETTEVVA HARIJAN,
AGE: 49 YEARS, OCC: AGRICULTURE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

7) SMT. ROOPA W/O. SHIVAPPA HARIJAN,
AGE: 32 YEARS, OCC: AGRICULTURE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

8) SMT. ISHWARI W/O. BASAVARAJ PANI,
AGE: 32 YEARS, OCC: AGRICULTURE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.















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

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HC-KAR
NC: 2026:KHC-D:17153
WP No. 106354 of 2026


CNR: KAHC020130452026


9) SMT. JYOTI W/O. ANAND PANI,
AGE: 31 YEARS, OCC. HOUSEWIFE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

10) SHRI. RAMAPPA S/O. YAMANSPPA HARIJAN,
AGE: 59 YEARS, OCC: AGRICULTURE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

11) SHRI. GURUSIDDA S/O. KOSHAPPA PUJARI,
AGE: 71 YEARS, OCC: AGRICULTURE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

12) SMT. TANGEVVA W/O. BALAPPA HARIJAN,
AGE: 82 YEARS, OCC: AGRICULTURE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

13) SMT. ASHWINI W/O VITTAL KATTIMANI,
AGE: 29 YEARS, OCC: AGRICULTURE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

14) SMT. KAMALABAI W/O. NANDEPPA MEESHI,
AGE: 45 YEARS, OCC: AGRICULTURE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

15) SMT. MALLAVVA W/O. CHANDRAPPA HARIJAN,
AGE: 67 YEARS, OCC: AGRICULTURE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

16) SMT. RETA W/O. RAVIKUMAR KAMBLE,
AGE: 32 YEARS, OCC: AGRICULTURE,
R/O: CHIKKAPADASALAGI,
TQ: JAMKHANDI, DIST: BAGALAKOTE.

17) SHRI. HANAMANT S/O. SHIVAPPA HARIJAN @ SAVALAGI,
AGE: 78 YEARS, OCC: AGRICULTURE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.

18) SMT. PRIYANKA W/O. SHRIKANTH NAVANI,
AGE: 36 YEARS, OCC: AGRICULTURE,
R/O: KAVATAGI, TQ: JAMKHANDI, DIST: BAGALAKOTE.
…PETITIONERS
(BY SRI. M.L. VANTI, ADVOCATE)

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HC-KAR
NC: 2026:KHC-D:17153
WP No. 106354 of 2026


CNR: KAHC020130452026


AND:

1. THE DEPUTY COMMISSIONER,
BAGALAKOTE DISTRICT, BAGALAKOTE-587301.

2. THE SPECIAL DEPUTY COMMISSIONER,
LAND ACQUISITION, REHABILITATION AND
RECONSTRUCTION, MAJOR IRRIGATION PROJECT,
BAGALAKOTE-587301.

3. THE MANAGING DIRECTOR,
KRISHNA BHAGYA JALA NIGAMA NIYAMITA,
BENGALURU-560001.

4. THE SPECIAL LAND ACQUISITION OFFICER,
KRISHNA BHAGYA JALA NIGAMA NIYAMITA
ALAMATTI PROJECT, ALAMATTI BAGALAKOTE,
DISTRICT. BAGALAKOTE-583201.

5. THE EXECUTIVE ENGINEER,
DIVISION, KRISHNA BHAGYA JALA NIGAMA NIYAMITA,
ALAMATTI PROJECT, ALAMATTI BAGALAKOTE,
BAGALAKOTE, DISTRICT. BAGALAKOTE-583201.

6. THE ASSISTANT EXECUTIVE ENGINEER,
SUB-DIVISION, KRISHNA BHAGYA JALA NIGAMA NIYAMITA
ALAMATTI PROJECT, BAGALAKOTE, DISTRICT. BAGALAKOTE-583201.

…RESPONDENTS
(BY SMT. SUNITHA J.SEQUEIRA, AGA FOR R1 AND R2;
SRI. SANTOSH MANE, ADVOCATE FOR R3 TO R6)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO A)ISSUE A WRIT OF
MANDAMUS DIRECTING THE RESPONDENTS NO.1 TO 6 TO INITIATE
APPROPRIATE PROCEEDINGS FOR ACQUIRING THE EXTENT OF
TH TH
LANDS OF THE PETITIONERS AS RECOMMENDED BY THE 5 AND 6
RESPONDENT TOTALLY MEASURING 1126 ACRES 15 GUNTAS, IN
THE INTEREST OF JUSTICE AND EQUITY. AS PER ANNEXURE-C. B)
ISSUE DIRECTIONS TO THE RESPONDENTS TO ASSESS AND PAY
DAMAGES TO THE PETITIONERS FROM THE DATE OF DISPOSITION
I.E., FROM THE YEAR 1982 TILL THE DATE OF INITIATION OF
ACQUISITION, IN THE INTEREST OF JUSTICE AND EQUITY. C) PASS
ANY ORDER OR ORDERS WHICH MAY BE DEEMED FIT BY THIS
HON’BLE COURT, IN THE FACTS AND CIRCUMSTANCES OF THE
CASE.

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HC-KAR
NC: 2026:KHC-D:17153
WP No. 106354 of 2026


CNR: KAHC020130452026



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
This Writ Petition is filed seeking following reliefs:
a) Issue a Writ of Mandamus directing the
Respondents No.1 to 6 to initiate appropriate
proceedings for acquiring the extent of lands of
th
the petitioners as recommended by the 5 and
th
6 Respondent totally measuring 1,126 Acres
15 Guntas, in the interest of justice and equity.
As per Annexure-C.
b) Issue directions to the respondents to assess
and pay damages to the petitioners from the
date of disposition i.e., from the year 1982 till
the date of initiation of acquisition, in the
interest of justice and equity.
c) Pass any Order or Orders which may be deemed
fit by this Hon’ble Court, in the facts and
circumstances of the case.

2. Facts germane to file the present petition are as
under:

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NC: 2026:KHC-D:17153
WP No. 106354 of 2026


CNR: KAHC020130452026



2.1 The petitioners claim that, they are the absolute
owners and in possession of agricultural land of
Chikkapadasalagi Village, Savalagi Hobli, Jamakhandi
Taluk, totally measuring 1,126 Acres 15 Guntas.

2.2 It is the case of the petitioners that, their lands were
submerged to the backwater of Alamatti Project
without initiating the acquisition proceedings in the
year 1982.

2.3 The main grievance of the petitioner is that due to
clogging of the water, the entire land inundated and
has become worthless for any agricultural activity,
since 1982. Accordingly, they sought acquisition of
the land. However, no action has been contemplated
in that regard.

3. Heard, Sri.M.L.Vanti, learned counsel appearing
for the petitioners, Smt.Sunitha J.Sequeira, learned AGA
appearing for respondents 1 and 2 and Sri.Santosh
B.Mane, learned counsel appearing for respondents 3 to 6.

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NC: 2026:KHC-D:17153
WP No. 106354 of 2026


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4. Sri.M.L.Vanti, inviting the attention of this Court
to the Certificate at Annexure-C, submits that that the
lands stated supra are also submerged due to backwater
of Alamatti Project and recommended for acquisition by
the concerned authority.

5. In contrast, Sri.Santosh B.Mane, submits that
the report furnished is in respect of Chikkapadasalagi
Village, however lands of the petitioners are at Kavatagi
Village.

6. In reply, Mr.Vanti, submits that as per the RTC
produced in Annexure-A series, the village stated is
Chikkapadasalagi Village.

7. If that be so, it is for the respondent authorities
to consider the representation in terms of Annexure-C,
report/ Certificate and take appropriate action of initiating
acquisition proceedings, in the event, the lands are found
to be submerged due to backwater of Alamatti Project.

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HC-KAR
NC: 2026:KHC-D:17153
WP No. 106354 of 2026


CNR: KAHC020130452026


The entire exercise shall be concluded within a period of
six months from today, after holding proper survey.

8. With the above observations, the Writ Petition
is disposed of .


Sd/-
(T.M.NADAF)
JUDGE











TKN
CT: UMD
List No.: 3 Sl No.: 5