SRI DILEEP T P vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC:56127
WP No. 28697 of 2026
CNR: KAHC010619262026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 7 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE R. NATARAJ
WRIT PETITION NO. 28697 OF 2026 (LA-KIADB)
BETWEEN:
SRI DILEEP T P
S/O LATE PUTTASWAMY
AGED ABOUT 39 YEARS,
RESIDING AT: THUNGANI VILLAGE AND POST,
KASABA HOBLI, KANAKAPURA TALUK,
RAMANAGARA DISTRICT- 562117
…PETITIONER
(BY SRI. AVIN TIPPANNA HANAMAPPA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIKASA SOUDHA, BANGALORE-560001
Digitally
signed by
HEMALATHA J
Location:
HIGH COURT
OF
KARNATAKA
2. THE KARNATAKA INDUSTRIAL
AREA DEVELOPMENT BOARD,
TH TH
4 AND 5 FLOORS, KHANIJA BHAVAN,
RACECOURSE ROAD, BANGALORE-560001
REPRESENTED BY ITS CHIEF EXECUTIVE AND
EXECUTIVE MEMBER
3. THE SPECIAL LAND ACQUISITION OFFICIER,
THE KARNATAKA INDUSTRIAL
AREA DEVELOPMENT BOARD, NO.39,
SHANTHIGRUHA,
BHARAT SCOUT AND GUIDE BUILDING,
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NC: 2026:KHC:56127
WP No. 28697 of 2026
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TH
4 FLOOR, PALACE ROAD,
BANGALORE -560001
…RESPONDENTS
(BY SRI.B.J.ESHWARAPPA, AGA FOR R1;
SMT.LATHA S.S., ADVOCATE FOR R2 AND R3)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH GENERAL
AWARD BEARING NO.KIADB:L.A.Q.:349:2021-22 DATED
12.07.2021 PASSED BY RESPONDENT NO.3 IN RESPECT OF
THE LAND BEARING SY.NO.251 OLD NO.113 MEASURING 0-36
GUNTAS SITUATED AT RAMPUR VILLAGE, KASABA HOBLI,
KANAKAPURA TALUK, RAMANAGARA DISTRICT AS PER
ANNEXURE-A AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R. NATARAJ
ORAL ORDER
The petitioner has sought for a writ in the nature of
certiorari to quash the general award bearing
No.KIADB:L.A.Q.:349:2021-22 dated 12.07.2021 passed by
the respondent No.3 in respect of the land in Sy.No.251 (old
Sy.No.113) measuring 36 guntas of Rampur Village, Kasaba
Hobli, Kanakapura Taluk, Ramanagara District. He has also
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HC-KAR
NC: 2026:KHC:56127
WP No. 28697 of 2026
CNR: KAHC010619262026
sought for a writ in the nature of mandamus to direct the
respondents to consider the case of the petitioner for grant of
developed land in lieu of compensation in the industrial layout
by passing a consent award under Section 29(2) of the
Karnataka Industrial Areas Development Act, 1966 (henceforth
referred to as 'KIAD Act').
2. The petitioner claims that he is the owner of land in
Sy.No.251 (old Sy.No.113) measuring 36 guntas of Rampur
Village, Kasaba Hobli, Kanakapura Taluk, Ramanagara District,
which was proposed for acquisition for formation of industrial
layout vide preliminary notification dated 13.02.2014 under
Section 28(1) of the KIAD Act, followed by a final notification
dated 11.11.2014. The petitioner claims that the respondent
Nos.2 and 3 have utilized his land without paying the
compensation. However, it is further contended that the
respondent - KIADB without considering the revenue records
and respondent No.3 on coming to know that there was a
dispute over the acquired land, straight away passed the
general award bearing No.KIADB:L.A.Q.:349:2021-22 dated
12.07.2021 and deposited the compensation amount before the
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HC-KAR
NC: 2026:KHC:56127
WP No. 28697 of 2026
CNR: KAHC010619262026
competent Court. It is contended that the respondent No.3 has
determined the compensation payable to those who consent for
an award under Section 29(2) of the KIAD Act. However, the
petitioner contends that the State Government has issued a
Government Order dated 23.02.2021 in terms of which, it has
directed respondent No.3 to allot 10,781 sq.ft. per acre of
developed land in lieu of monetary compensation. The
petitioner therefore claims that the general award passed by
respondent No.3 is not beneficial to him and hence, prays that
the same be quashed and a direction be issued to respondent
No.3 to pass an award by consent and grant 10,781 sq.ft. per
acre developed land in the same layout.
3. Learned counsel for the petitioner submits that the
respondent No.3 has issued notice under Section 29(2) of the
KIAD Act, to the father of the petitioner but since there was a
dispute over the acquired land, the respondent No.3 passed the
impugned general award bearing No.KIADB:L.A.Q.: 349:2021-
22 dated 12.07.2021 and deposited the same before the
competent Court. He submits that the representations of the
petitioner for grant of a consent award was not considered. He
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further submits that as per the Government Order dated
23.02.2021, the extent of developed land is increased to
10,781 sq. ft. per acre, and therefore, the petitioner being the
lawful owner of the acquired land, is entitled to allotment of
developed land in the industrial layout formed by respondent-
KIADB. He further submits that in similar facts and
circumstances in W.P.No.3655/2026 filed by a landloser, a Co-
ordinate Bench of this Court has considered the prayer of the
petitioner therein for grant of developed land in lieu of cash
compensation and vide order dated 06.02.2026, was pleased to
order to grant the developed land in lieu of compensation under
Section 29(2) of the KIAD Act.
4. Learned counsel appearing for respondent Nos.2
and 3 does not dispute the Government Order dated
23.02.2021, by which developed industrial land of 10,781 sq.ft.
per acre is ordered to be allotted, in lieu of monetary
compensation. However, he submits that if the petitioner files
an appropriate representation, the same will be duly considered
in accordance with law.
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WP No. 28697 of 2026
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5. In view of the above submission, following order is
passed:
ORDER
allowed
i. The Writ Petition is ;
ii. The impugned general award bearing
No.KIADB:L.A.Q.:349:2021-22 dated 12.07.2021
passed by the respondent No.3 in respect of the
land in Sy.No.251 (old Sy.No.113) measuring 36
guntas of Rampur Village, Kasaba Hobli,
Kanakapura Taluk, Ramanagara District, is hereby
quashed;
iii. The petitioner is granted liberty to submit a fresh
representation to respondent - KIADB, expressing
consent for an award and agree to receive 10,781
sq.ft. per acre developed land in lieu of monetary
compensation, within a period of thirty days from
the date of receipt of a certified copy of this
order. Upon receipt of such representation, the
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respondent-KIADB shall consider the same in
accordance with law;
iv. The said consideration by the KIADB shall be
within eight weeks from the date of submission of
the representation by the petitioner;
v. The respondent-KIADB is at liberty to withdraw
the amount, if any, deposited before the Civil
Court pursuant to the general award bearing
No.KIADB:L.A.Q.:349:2021-22 dated 12.07.2021;
vi. In the event, if there is no consensus arrived for
grant of developed land or if there are any
unresolved objections, respondent Nos.2 and 3
shall take appropriate action but in accordance
with law but only after notifying the petitioner.
Sd/-
(R. NATARAJ)
JUDGE
BKN/List No.: 1 Sl No.: 4