01Facts
The petitioners sought completion of land-acquisition proceedings concerning their lands and, principally, consent awards extending the benefit of the Government Order dated 9 October 2025, on parity with similarly situated landowners.
pp. 3–5In the alternative, they sought awards under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, following the declaration dated 7 October 2022.
pp. 3–5The Court recorded that the issue was covered by prior Coordinate Bench decisions and partly allowed the petition.
pp. 5–702Issues
i.1. Whether the petitioners were entitled to consent awards extending the benefit of the Government Order dated 9 October 2025 in respect of their lands.
pp. 4–7ii.2. Whether the Court should direct the authorities to complete the acquisition and determine awards under the 2013 Act, as alternatively sought.
pp. 3–503Law Applied
The Court followed Coordinate Bench decisions holding that the benefit of the Government Order dated 9 October 2025 should be extended to petitioners, in accordance with law, by drawing consent awards where applicable.
pp. 5–7The order also relied on the prior decision in Shri Yamanappa S/o Siddappa Bhovi and Others v. State of Karnataka and Others, W.P. No. 101227 of 2026, dated 6 April 2026, which directed the SLAO to draw a consent award and proceed with disbursement under the Government Order.
p. 6Although the petition invoked the 2013 Act as an alternative basis for relief, the Court did not separately determine or apply its provisions.
pp. 3–5, 7–8Provisions in the judgment · 1 · Linked ones open on LawLens
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 Section 19
04Reasoning
The Court considered the issue identical to those addressed in the cited Coordinate Bench decisions and adopted their approach of extending the 9 October 2025 Government Order through a consent award.
pp. 5–7It therefore directed the Special Land Acquisition Officer (SLAO) to pass a consent award for the petitioners’ lands and required the petitioners to appear before the SLAO.
pp. 7–8The Court did not separately address the alternative request for awards under the 2013 Act.
pp. 7–805Holding
The petition was partly allowed.
pp. 7–8The respondent No. 6 SLAO was directed to pass a consent award for the petitioners’ lands, extending the benefit of the Government Order dated 9 October 2025.
pp. 7–8The petitioners were directed to appear before the SLAO on 16 October 2026 at 11:00 a.m.; the SLAO was directed to conduct further proceedings in accordance with law, as expeditiously as possible and within nine months from the date of first appearance.
pp. 7–8The operative order identifies the relevant notification as No. ViJiJa/BhuSwa-02/CR-22/2022-23 dated 7 October 2022.
p. 7Original Court PDF
RAJAK S/O HUSENSAB BALLORvsTHE STATE OF KARNATAKA
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