SRI. YANKAPPA S/O RAMAPPA NADAGADDI vs THE SPECIAL LAND ACQUISTION OFFICER

Court
Karnataka High Court

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WP No. 101225 of 2022


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IN THE HIGH COURT OF KARNATAKA AT DHARWAD


TH
DATED THIS THE 13 DAY OF OCTOBER, 2026

BEFORE

THE HON'BLE MR. JUSTICE M.G.S. KAMAL

WRIT PETITION NO. 101225 OF 2022 (LA-RES)

BETWEEN:

SRI. YANKAPPA S/O RAMAPPA NADAGADDI
AGE 53 YEARS, OCC. AGRICULTURE,
R/O SIDDAPUR, TALUK BILAGI,
DISTRICT BAGALKOT - 587116.


…PETITIONER

(BY SRI. H.M. DHARIGOND, ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UPPER KRISHNA PROJECT BILAGI,
DISTRICT BAGALKOT - 587116.


2. THE MANAGING DIRECTOR,
LAND ACQUISITION OF UPPER KRISHNA PROJECT,
NAVANAGAR, BAGALKOT,
DIST. BAGALKOT - 587101.
…RESPONDENTS




(BY SRI. ASHOK T. KATTIMANI, AGA FOR R1;
NOTICE TO R2 IS SERVED)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN
THE NATURE OF CERTIORARI TO QUASH THE IMPUGNED ORDER
ST
PASSED BY THE 1 RESPONDENT UNDER NO.LAQ/SR/02/2010-
11/173 BELAGAVI DATED 04.09.2020 VIDE ANNEXURE-E AND ETC.

THIS WRIT PETITION COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL
Digitally
signed by
SAROJA
HANGARAKI
Location:
high court of
karnataka,
dharwad
bench




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ORAL ORDER


1. Petitioner herein claims to be the absolute owner of land
bearing R.S.Nos.150/1A, 150/1B, 150/2P, 150/3A and
150/3B all measuring 1 acre 9 guntas situated at
Siddapura Village, Bilagi Taluk, Bagalakote District.

2. The said land was acquired by respondent No.1 for Teggi-
Siddapur Lift Irrigation Project vide notification dated
09.08.2010. Petitioner was awarded compensation in a
sum of Rs.38,311/- per acre. Thereafter petitioner filed an
application under Section 28A of the Land Acquisition
Amendment Act, 1984 (“the Amended Act, 1984” for short)
as per Annexure-D seeking enhancement of compensation
on a comparative case basis. In that, petitioner herein
relied upon an order dated 25.02.2019 passed in LAC
No.16/2018 in respect of the same notification proposing
to acquire land with the same village for the same purpose,
wherein the Reference Court had awarded the
compensation of Rs.10,56,000/- per acre.

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3. By the impugned order dated 04.09.2020 the Special Land
Acquisition Officer has rejected the said application on the
premise that LAC No.16/2018 based on which the
application was filed under Section 28A of the Amended
Act 1984 by the petitioner, is subject matter in appeal
before this Court. It is this order which the petitioner is
aggrieved of.

4. Learned counsel for the petitioner submits that respondent
No.1-SLAO could not have rejected the application merely
because an appeal is pending consideration against the
order passed in LA No.16/2018, instead he could have
waited for outcome of the said appeal. The rejection of said
application has rendered petitioner remediless. Hence this
writ petition.

5. Learned Additional Government Advocate submits that the
impugned order was passed in light of pendency of the
appeal against the order passed in LAC No.16/2018, based
on which petitioner seeking enhancement of compensation.
Therefore no error can be found in the order passed by the
SLAO. Hence seeking dismissal of the petition.

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6. Heard and perused the records.

7. Petitioner was awarded compensation of Rs.38,311/- per
acre in respect of his land which was acquired for Teggi-
Siddapura Lift Irrigation Project. The acquisition is subject
matter of the notification dated 09.08.2010. Reference
Court in LAC No.16/2018 has awarded Rs.10,56,000/- per
acre as compensation in respect of the land which was
subject matter of very same notification situated within the
same village for the same purpose. It is this which
prompted the petitioner to invoke Section 28A of the
Amended Act 1984 seeking enhancement of compensation
on comparative basis which has been rejected by
impugned order, which reads as under:
:«±ÉõÀ ¨sÀƸÁé¢üãÁ¢üPÁjUÀ¼ÀÄ, PÀȵÁÚ ªÉÄîÝAqÉ AiÉÆÃd£É, ©Ã¼ÀV f.
¨ÁUÀ®PÉÆÃmÉgÀªÀgÀ PÁAiÀiÁð®AiÀÄzÀ £ÀqÀĪÀ½PÉUÀ¼ÀÄ :
«µÀAiÀÄ : PÀ®A 28(J) gÀrAiÀÄ°èAiÀÄ CfðAiÀÄ£ÀÄß EvÀåxÀð¥Àr¸ÀĪÀ
PÀÄjvÀÄ.
॥
G¯ÉèÃR : CfðzÁgÀ ²æà AiÀÄAPÀ¥Àà gÁªÀÄ¥Àà £ÀqÀUÀrØ ¸Á ¹zÁÝ¥ÀÇgÀ
EªÀgÀ Cfð ¢£ÁAPÀ: 30-03-2019.
¥ÀǪÀð ¦ÃpPÉ:
॥
ªÉÄð£À «µÀAiÀÄzÀ£ÀéAiÀÄ ²æà AiÀÄAPÀ¥Àà gÁªÀÄ¥Àà £ÀqÀUÀrØ ¸Á
¹zÁÝ¥ÀÇgÀ vÁ®ÆPÀ ©Ã¼ÀV EªÀgÀÄ ¨sÀƸÁé¢üãÀ PÁAiÉÄÝ PÀ®A 28(J)gÀ
CrAiÀÄ°è ¢£ÁAPÀ: 30-03-2019 gÀAzÀÄ Cfð ¸À°è¹zÀÄÝ EgÀÄvÀÛzÉ. ¸ÀzÀj
CfðAiÀÄ£ÀÄß ¥Àj²Ã°¸À¯ÁV, ¹zÁÝ¥ÀÆgÀ UÁæªÀÄzÀ j.¸ÀªÉð £ÀA§gÀ: 150/1J,
150/1©, 150/2¦, 150/3J ºÁUÀÆ 150/3© gÀ ªÀiÁ£Àå 2£Éà ºÉZÀÄѪÀj ¹«¯ï
ªÀÄvÀÄÛ eÉ.JA.J¥sï.¹. £ÁåAiÀiÁ®AiÀÄ »jAiÀÄ ±ÉæÃt ¨ÁUÀ®PÉÆÃmÉ EªÀgÀ°è

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¹zÁÝ¥ÀÇgÀ UÁæªÀÄzÀ j.¸À.£ÀA.146/4 gÀ ¥ÉÊQ DzÀAvÀºÀ J¯ï.J.¹ £ÀA:16/2018
¢£ÁAPÀ: 25-02-2019 gÀ CfðAiÉÆA¢UÉ ¢£ÁAPÀ: 30-03-2019 gÀAzÀÄ
Cfð ¸À°è¹ ¸ÀzÀj rQæ AiÀÄ°è DzÀAvÀºÀ zÀgÀªÀ£ÀÄß (ªÀiÁUÀtÂAiÀÄ£ÀÄß) £ÀªÀÄä
¸ÀªÉð £ÀA CAzÀgÉ j.¸À.£ÀA: 150/1J, 150/1©, 150/2¦, 150/3J ºÁUÀÆ
150/3© PÉÌ ¤UÀ¢¥Àr¹zÀ ¥ÀjºÁgÀzsÀ£ÀªÀ£ÀÄß «vÀj¸À¨ÉÃPÉAzÀÄ «£ÀAw¹ Cfð
¸À°è¹zÀÄÝ EzÉ.

¸ÀzÀj J¯ï.J¹. £ÀA:16/2018 EzÀÄ ªÀiÁ£Àå GZÀÑ £ÁåAiÀiÁ®AiÀÄ
zsÁgÀªÁqÀ EªÀgÀ°è C¦üî ªÀiÁrPÉÆArzÀÝgÀ ¥ÀæAiÀÄÄPÀÛ ¸ÀzÀj CfðAiÀÄ£ÀÄß
PÀ®A 28(J) gÀr ¥ÀjºÁgÀzsÀ£À ¤UÀ¢ü¥Àr¸À®Ä §gÀĪÀÅ¢®è CAvÁ F ªÀÄÆ®PÀ
DzÉñÀ ªÀiÁqÀ¯ÁVzÉ.
: D zÉà ±À :
PÀæªÀiÁAPÀ:J¯ïJPÀÆå:J¸ïDgï:02/2010-11/173 ¢£ÁAPÀ 4-09-2020

ªÉÄÃ¯É ¦pPÉAiÀÄ°è «ªÀj¹zÀAvÉ ºÁUÀÆ £À£Àß ªÀÄÄAzÉ EgÀĪÀ ªÀÄÆ®
zÁR¯ÉUÀ¼À£ÀÄß ¥Àj²Ã°¸À¯ÁV ©Ã¼ÀV vÁ®ÆPÀ ¥ÉÊQ ¹zÁÝ¥ÀÆgÀ UÁæªÀÄzÀ
j.¸À.£ÀA:150/1J, 150/1©, 150/2¦, 150/3J 150/3© gÀ ªÀiÁ°PÀgÁzÀ ²æÃ
॥
AiÀÄAPÀ¥Àà gÁªÀÄ¥Àà £ÀqÀUÀrØ ¸Á ¹zÁÝ¥ÀÇgÀ EªÀgÀÄ ¸À°è¹zÀ ¨sÀƸÁé¢üãÀ
PÁAiÉÄÝ PÀ®A 28(J) gÀ CfðAiÀÄ eÉÆvÉUÉ ¸À°è¹zÀ J¯ï.J.¹ £ÀA:16/2018
gÀ°èAiÀÄ j.¸À.£ÀA 146/4 PÉÌ ¸ÀA§AzsÀ ¥ÀlÖAvÉ ¥Àj²Ã°¸À¯ÁV ªÀiÁ£Àå GZÀÑ
£ÁåAiÀiÁ®AiÀÄzÀ°è C¦üî DVzÀÝgÀ ¥ÀæAiÀÄÄPÀÛ ¸ÀzÀjAiÀĪÀgÀ CfðAiÀÄ£ÀÄß F
ªÀÄÆ®PÀ ªÀeÁUÉƽ¸À¯ÁVzÉ.
¸À»
«±ÉõÀ ¨sÀƸÁé¢üãÁ¢üPÁjUÀ¼ÀÄ,
PÀȪÉÄÃ.AiÉÆÃ. ©Ã¼ÀV f. ¨ÁUÀ®PÉÆÃmÉ
¥ÀæwAiÀÄ£ÀÄß:

1. ªÀiÁ£Àå ªÀĺÁ ªÀåªÀ¸ÁÜ¥ÀPÀgÀÄ ¨sÀƸÁé¢üãÀ, PÀȪÉÄÃ.AiÉÆÃ. £ÀªÀ£ÀUÀgÀ,
¨ÁUÀ®PÉÆÃmÉ gÀªÀjUÉ ªÀiÁ»wUÁV UËgÀªÀ¥ÀǪÀðPÀ ¸ÀªÀĦð¹zÉ.
॥
2. ²æà AiÀÄAPÀ¥Àà gÁªÀÄ¥Àà £ÀqÀUÀrØ ¸Á ¹zÁÝ¥ÀÇgÀ vÁ®ÆPÀ: ©Ã¼ÀV
EªÀjUÉ ªÀiÁ»wUÁV gÀªÁ¤¹zÉ.

3. ²æêÀÄw ªÁuɲæà JA PÀÄ®PÀtÂð CfðzÁgÀgÀ ¥ÀgÀ £ÁåAiÀĪÁ¢UÀ¼ÀÄ UÁA¢ü
£ÀUÀgÀ ©Ã¼ÀV EªÀjUÉ ªÀiÁ»wUÁV.

8. As rightly pointed out by learned counsel for the petitioner,
if the order passed in LAC No.16/2018 is subject matter of
appeal, the SLAO ought not to have rejected the

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application, instead ought to have awaited outcome of the
said appeal. In normal circumstances, petitioner would
have been relegated to seek reference under Sections 18
to 28 of the Amended Act 1984, since his request has been
rejected, which itself amounts to passing of an award.
However, the reason assigned for rejection of application is
pendency of proceedings in the appeal, therefore, the
SLAO was required to have waited for the order to be
passed.

9. Learned Additional Government Advocate submits that the
matter be remitted to SLAO, who would re-consider the
application filed by the petitioner for enhancement under
Section 28A of the Amended Act 1984, subject to outcome
of the appeal in MFA No.102198/2022 and connected
matters.

10. In that view of the matter, the following;
ORDER
allowed .
(i) The writ petition is

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(ii) The impugned order dated 04.09.2020
passed by respondent No.1-SLAO produced
set aside.
as per Annexure-E is

(iii) The application filed by the petitioner under
Section 28A of the Amended Act 1984 is
restored.

(iv) The SLAO shall await the outcome of the
appeals in MFA No.102198/2022 and
connected matters and thereafter proceed to
pass order in accordance with law.

Sd/-
(M.G.S. KAMAL)
JUDGE


EM
CT:VP
LIST NO.: 1 SL NO.: 38