Krishna Bhagya Jala Nigam Ltd (Kbjnl) vs Pampapati on 19 December, 2025

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Karnataka High Court

Krishna Bhagya Jala Nigam Ltd (Kbjnl) vs Pampapati on 19 December, 2025

Bench: M.G.S.Kamal

-1-
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

IN THE HIGH COURT OF KARNATAKA R

KALABURAGI BENCH

DATED THIS THE 19TH DAY OF DECEMBER, 2025

BEFORE
THE HON'BLE MR. JUSTICE M.G.S.KAMAL
WRIT PETITION NO. 201896 OF 2025 (LA-RES)
C/W
WRIT PETITION NO. 201854 OF 2025 (LA-RES)
WRIT PETITION NO. 201855 OF 2025 (LA-RES)
WRIT PETITION NO. 201856 OF 2025 (LA-RES)
WRIT PETITION NO. 201859 OF 2025 (LA-RES)
WRIT PETITION NO. 201868 OF 2025 (LA-RES)
WRIT PETITION NO. 201869 OF 2025 (LA-RES)
WRIT PETITION NO. 201871 OF 2025 (LA-RES)
WRIT PETITION NO. 201873 OF 2025 (LA-RES)
WRIT PETITION NO. 201875 OF 2025 (LA-RES)
WRIT PETITION NO. 201879 OF 2025 (LA-RES)
WRIT PETITION NO. 201881 OF 2025 (LA-RES)
WRIT PETITION NO. 201884 OF 2025 (LA-RES)
WRIT PETITION NO. 201895 OF 2025 (LA-RES)
WRIT PETITION NO. 201897 OF 2025 (LA-RES)
WRIT PETITION NO. 201899 OF 2025 (LA-RES)
WRIT PETITION NO. 201902 OF 2025 (LA-RES)
Digitally signed
by SUMA B N WRIT PETITION NO. 201904 OF 2025 (LA-RES)
Location: HIGH WRIT PETITION NO. 201908 OF 2025 (LA-RES)
COURT OF WRIT PETITION NO. 201909 OF 2025 (LA-RES)
KARNATAKA
WRIT PETITION NO. 201911 OF 2025 (LA-RES)
WRIT PETITION NO. 201975 OF 2025 (LA-RES)
WRIT PETITION NO. 201976 OF 2025 (LA-RES)
WRIT PETITION NO. 201981 OF 2025 (LA-RES)
WRIT PETITION NO. 201982 OF 2025 (LA-RES)
WRIT PETITION NO. 201985 OF 2025 (LA-RES)
WRIT PETITION NO. 201989 OF 2025 (LA-RES)
WRIT PETITION NO. 202002 OF 2025 (LA-RES)
WRIT PETITION NO. 202033 OF 2025 (LA-RES)
WRIT PETITION NO. 202064 OF 2025 (LA-RES)
WRIT PETITION NO. 202067 OF 2025 (LA-RES)
-2-
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

WRIT PETITION NO. 202069 OF 2025 (LA-RES)
WRIT PETITION NO. 202070 OF 2025 (LA-RES)
WRIT PETITION NO. 202071 OF 2025 (LA-RES)
WRIT PETITION NO. 202072 OF 2025 (LA-RES)
WRIT PETITION NO. 202073 OF 2025 (LA-RES)
WRIT PETITION NO. 202074 OF 2025 (LA-RES)
WRIT PETITION NO. 202076 OF 2025 (LA-RES)
WRIT PETITION NO. 202079 OF 2025 (LA-RES)
WRIT PETITION NO. 202080 OF 2025 (LA-RES)
WRIT PETITION NO. 202081 OF 2025 (LA-RES)
WRIT PETITION NO. 202082 OF 2025 (LA-RES)
WRIT PETITION NO. 202083 OF 2025 (LA-RES)
WRIT PETITION NO. 202084 OF 2025 (LA-RES)
WRIT PETITION NO. 202085 OF 2025 (LA-RES)
WRIT PETITION NO. 202086 OF 2025 (LA-RES)
WRIT PETITION NO. 202087 OF 2025 (LA-RES)
WRIT PETITION NO. 202089 OF 2025 (LA-RES)
WRIT PETITION NO. 202090 OF 2025 (LA-RES)
WRIT PETITION NO. 202091 OF 2025 (LA-RES)
WRIT PETITION NO. 202092 OF 2025 (LA-RES)
WRIT PETITION NO. 202093 OF 2025 (LA-RES)
WRIT PETITION NO. 202094 OF 2025 (LA-RES)
WRIT PETITION NO. 202095 OF 2025 (LA-RES)
WRIT PETITION NO. 202096 OF 2025 (LA-RES)
WRIT PETITION NO. 202097 OF 2025 (LA-RES)
WRIT PETITION NO. 202098 OF 2025 (LA-RES)
WRIT PETITION NO. 202099 OF 2025 (LA-RES)
WRIT PETITION NO. 202100 OF 2025 (LA-RES)
WRIT PETITION NO. 202103 OF 2025 (LA-RES)
WRIT PETITION NO. 202104 OF 2025 (LA-RES)
WRIT PETITION NO. 202892 OF 2025 (LA-RES)
WRIT PETITION NO. 202905 OF 2025 (LA-RES)
WRIT PETITION NO. 202911 OF 2025 (LA-RES)
WRIT PETITION NO. 202914 OF 2025 (LA-RES)
WRIT PETITION NO. 202959 OF 2025 (LA-RES)
WRIT PETITION NO. 202973 OF 2025 (LA-RES)
-3-
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS
IN WP NO. 201896/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRIHSNA PROJECT, ALMATTI,
TQ NIDAGUNDI, VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR SRI. RAKSHITH K.S.,
ADVOCATE)

AND:
1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP ALMATTI, TQ. B.BAGEWADI,
VIJAYAPURA - 586203.

2. THE COMMISSIONER,
REHABILITATION AND RESETTLEMENT
SECRETARY FOR LAND ACQUISITION DIVISION,
GOVERNMENT OF KARNATAKA,
NAVANAGAR, BAGALKOT - 587103.

3. THE GENERAL MANAGER (LAQ),
REHABILITATION AND RESETTLEMENT,
NAVANAGAR, BAGALKOT - 587103.

4. THE SPECIAL DEPUTY COMMISSIONER,
REHABILITATION AND RESETTLEMENT,
NAVANAGAR, BAGALKOT - 587103.

5. BASAVANTH S/O HANAMANTH BIRADAR,
AGE : MAJOR, R/O KAWADIMATTI,
TQ. MUDDEBIHAL, VIJAYAPURA -586212.

6. NAGAPPA S/O HANMAPPA HANDARGALL,
AGE : MAJOR, R/O KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.
-4-
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

7. PAWADEPPA
S/O HANMAPPA HANDARGALL,
AGE : MAJOR,
R/O KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.

8. CHANDALING
S/O HANMAPPA HANDARGALL,
AGE : MAJOR,
R/O KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.

9. HULLAPPA
S/O HANMAPPA HANDARGALL,
AGE : MAJOR, R/O KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA-586212.

10. REVANSIDDAPPA
S/O HANMAPPA HANDARGALL,
AGE : MAJOR, R/O KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA-586212.

11. DEVAMMA
W/O MUKUNDAPPA JADAR,
AGE : MAJOR
R/O KAWADIMATTI,
TQ MUDDEBIHAL,
VIJAYAPURA - 586212.

12. GANGAMMA
W/O SANGANGOUD GOUDAR,
AGE : MAJOR,
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NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

R/O KAWADIMATTI,
TQ MUDDEBIHAL,
VIJAYAPURA - 586212.

13. DEVAMMA @ RATNAMMA,
W/O GURASIDDAYYA HIREMATH,
AGE : MAJOR, R/O KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.

14. VIRESH
S/O GURASIDDAYYA GANACHARI,
AGE : MAJOR, R/O KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.

15. JAGADISH
S/O BASAYYA GANACHARI,
AGE : MAJOR,
R/O KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.

16. SANGAYYA
S/O BASAYYA GANACHARI,
AGE : MAJOR,
R/O. KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA -586212.

17. BIMANNA
S/O BASAPPA HADAPAD,
AGE : MAJOR,
R/O. KAWADIMATTI,
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NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.
...RESPONDENTS
(BY SRI. MALHAR RAO, AAG A/W SRI MALLIKARJUN SAHUKAR,
AGA AND SRI SHESHADRI JAISHANKAR M., AGA FOR R1 TO
R4; SRI HARSHAVARDHAN R.MALIPATIL, ADVOCATE FOR R5
TO R17)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT
OF CERTIORARI AND QUASH THE IMPUGNED JUDGMENT
08.11.2023 AND 18.01.2024 IN LAC NO.398/2019, 396/2019,
408/2019, 394/2019, PASSED BY LEARNED III ADDITIONAL
DIST. JUDGE AND ADDL. LAND ACQUISITION REHABILITATION
AND RESETTLEMENT AUTHORITY, VIAJAPURA, B) REMAND
THE MATTERS TO THE TRIAL COURT WITH SPECIFIC
DIRECTION TO REHEAR THE MATTERS AFRESH AFTER
MANDATORILY IMPLEADING THE PETITIONER NIGAM AS ONE
OF THE RESPONDENTS AND AFFORD IT FULL OPPORTUNITY TO
PARTICIPATE IN THE PROCEEDINGS, PRESENT ITS DEFENSE
ADDUCE EVIDENCE, AND MAKE LEGAL SUBMISSIONS; 2)
ISSUE ANY OTHER WRIT, ORDER OR DIRECTION AS THIS
HON'BLE COURT DEEMS FIT AND PROPER IN THE INTEREST OF
JUSTICE, FAIRNESS AND EQUITY UNDER THE CIRCUMSTANCES
OF THIS CASE.

IN WP NO. 201854/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRIHSNA PROJECT, ALMATTI,
TQ NIDAGUNDI, VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR SRI. RAKSHITH
K.S., ADVOCATE)
-7-
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALMATTI, TQ. B. BAGEWADI,
VIJAYAPURA - 586201.

2. RAJASHEKHAR
S/O. VEERABHADRAPPA PATTANASHETTI,
AGE : MAJOR, OCC : AGRICULTURE,
R/O. NIDAGUNDI, TQ B.BAGEWADI,
VIJAYAPURA 586213.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1; SRI HARSHAVARDHAN R.MALIPATIL, ADVOCATE
FOR R2)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT 21.08.2023 PASSED IN LAC NO.301/2018 BY
LEARNED III ADDITIONAL DIST. JUDGE AND ADDL. LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIAJAPURA, B) REMAND THE MATTERS TO
THE TRIAL COURT WITH SPECIFIC DIRECTION TO REHEAR
THE MATTERS AFRESH AFTER MANDATORILY IMPLEADING
THE PETITIONER NIGAM AS ONE OF THE RESPONDENTS
AND AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN
THE PROCEEDINGS, PRESENT ITS DEFENSE ADDUCE
EVIDENCE, AND MAKE LEGAL SUBMISSIONS.

IN WP NO. 201855/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
-8-
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

UPPER KRISHNA PROJECT,
ALMATTI, TQ. NIDAGUNDI,
VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR SRI. RAKSHITH
K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALMATTI , TQ. B.BAGEWADI,
VIJAYAPURA - 586201.

2. RAVINDRA
S/O. KARIYAPPA PATTANASHETTI,
AGE : 58 YEARS,
OCC : AGRICULTURE,
R/O. NIDAGUNDI,
VIJAYAPURA 586213.

3. PARVATIBAI
W/O. SHIVALINGAPPA LEKKAD,
AGE : 56 YEARS,
OCC : HOUSEHOLD WORK,
R/O. ILKAL,
BAGALKOT - 587125.

4. GEETABAI
W/O. SHRISHAIL BIRADAR,
AGE : 54 YEARS,
OCC HOUSEHOLD WORK,
R/O. NIDAGUNDI,
TQ. B.BAGEWADI,
VIJAYAPURA 586213.
-9-
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

5. SATISH S/O.KARIYAPPA
@ KARAVIRAPPA PATTANASHETTI,
AGE : 52 YEARS,
OCC : AGRICULTURE,
R/O. NIDAGUNDI,
TQ. B.BAGEWADI,
VIJAYAPURA 586213.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1; R2 TO R5 - SERVED)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT dated 08.12.2022 IN LAC NO.305/2018, PASSED
BY LEARNED III ADDITIONAL DIST. JUDGE AND ADDL.
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIAJAPURA; REMAND THE MATTER TO THE
TRIAL COURT WITH SPECIFIC DIRECTION TO REHEAR THE
MATTER AFRESH AFTER MANDATORILY IMPLEADING THE
PETITIONER NIGAM AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE
EVIDENCE, AND MAKE LEGAL SUBMISSIONS.

IN WP NO. 201856/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHAN PROJECT,
- 10 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

ALMATTI, TQ. NIDAGUNDI,
VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALAMATTI, TQ. B.BAGEWADI,
VIJAYAPURA 586201.

2. THE SPECIAL DEPUTY COMMISSIONER,
REHABILITATION AND RESETTLEMENT LAND
ACQUISITION DIVISION, NAVANAGAR,
BAGALKOT 587103.

3. MALAPPA
S/O TAMMANNA PUJARI,
AGE : MAJOR,
R/AT KAWADIMATTI,
TQ. MUDDEBIHAL,
DIST : VIJAYAPURA-586212.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W
SRI MALLIKARJUN SAHUKAR, AGA AND
SRI SHESHADRI JAISHANKAR M., AGA FOR R AND R2;
SRI HARSHAVARDAHAN R.MALIPATIL, ADVOCATE FOR R3)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 01.02.2024 IN LAC NO.1692/2019,
- 11 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

PASSED BY LEARNED I ADDITIONAL DIST. JUDGE AND
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIAJAPURA; REMAND THE MATTER TO THE
TRIAL COURT WITH SPECIFIC DIRECTION TO REHEAR THE
MATTER AFRESH AFTER MANDATORILY IMPLEADING THE
PETITIONER NIGAM AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE
EVIDENCE, AND MAKE LEGAL SUBMISSIONS.

IN WP NO. 201859/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT, ALMATTI,
TQ. NIDAGUNDI, VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)
AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALMATTI, TQ. B. BAGEWADI,
VIJAYAPURA - 586201.

2. THE SPECIAL DEPUTY COMMISSIONER
REHABILITATION AND RESETTLEMENT LAND
ACQUISITION DIVISION, NAVANAGAR,
BAGALKOT 587103.

3. BASAPPA
S/O SANGAPPA HOKRANI,
AGE : MAJOR, R/AT KAWADIMATTI,
TQ. MUDDEBIHAL, DIST VIJAYAPURA,
DIST. VIJAYAPURA - 586212.
- 12 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

4. YALLAPPA
S/O SANGAPPA HOKRANI,
AGE : MAJOR, R/AT KAWADIMATTI,
TQ MUDDEBIHAL,
DIST : VIJAYAPURA -586212.

5. BASALINGAVVA
W/O SANGAPPA HOKRANI,
AGE : MAJOR,
R/AT KAWADIMATTI, TQ. MUDDEBIHAL,
DIST VIJAYAPURA - 586212.

6. NILAVVA
W/O SHANKRAPPA HOKRANI,
AGE : MAJOR,
R/AT KAWADIMATTI,
TQ. MUDDEBIHAL,
DIST VIJAYAPURA 586212.

7. MAHADEVI
W/O SHEKAPPA HOKRANI,
AGE : MAJOR, R/AT KAWADIMATTI,
TQ. MUDDEBIHAL,
DIST. VIJAYAPURA - 586212.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 AND R2; SRI HARSHAVARDHAN R.MALIPATIL,
ADVOCATE FOR R3 TO R7)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A
WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT dated 29.02.2024 IN LAC NO.1691/2019,
- 13 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

IN WP NO. 201868/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT,
ALMATTI, TQ. NIDAGUNDI,
VIJAYAPUR DIST.
...PETITIONER
(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, RLY. STATION, INDI,
VIJAYAPURA 586209.

2. THE GENERAL MANAGER (LAQ),
UKP NAVANAGAR, BAGALKOT 587103.

3. BURANASA
S/O AMEENASA MASALI,
AGE : MAJOR, R/O DEVAR HIPPARAGI,
TQ. SINDAGI, DIST.VIJAYAPURA-586128.
- 14 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

4. BURANASA
S/O AMEENASA MASALI,
AGE : MAJOR, R/O DEVAR HIPPARAGI,
TQ. SINDAGI, DIST.VIJAYAPURA-586128.

...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 AND R2; SMT.RATNA N.SHIVAYOGIMATH,
ADVOCATE FOR R3 AND R4)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT dated 12.10.2023 IN LAC NOS.487 AND 494 OF
2020, PASSED BY LEARNED I ADDITIONAL DIST. JUDGE
AND LAND ACQUISITION REHABILITATION AND
RESETTLEMENT AUTHORITY, VIAJAPURA; REMAND THE
MATTER TO THE TRIAL COURT WITH SPECIFIC DIRECTION
TO REHEAR THE MATTER AFRESH AFTER MANDATORILY
IMPLEADING THE PETITIONER NIGAM AS ONE OF THE
RESPONDENTS AND AFFORD IT FULL OPPORTUNITY TO
PARTICIPATE IN THE PROCEEDINGS, PRESENT ITS
DEFENSE, ADDUCE EVIDENCE, AND MAKE LEGAL
SUBMISSIONS.

IN WP NO. 201869/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT, ALMATTI,
TQ. NIDAGUNDI, VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
- 15 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQISITION OFFICER,
UKP, ALMATTI, B.BAGEWADI,
VIJAYAPURA 586201.

2. THE COMMISSIONER,
REHABILITATION AND RESETTLEMENT SECRETARY
FOR LAND ACQUISITION DIVISION,
GOVERNMENT OF KARNATAKA,
NAVANAGAR, BAGALKOT 587103.

3. CHANDRAMAPPA
S/O VEERABADRAPPA MURAL,
AGE : 51 YEARS,
R/AT KAWADIMATTI,
TQ MUDDEBIHAL,
VIJAYAPURA 586212.

4. NAGAPPA
S/O HANAMAPPA HANDRAGALL,
AGE : 63 YEARS,
R/AT KAWADIMATTI,
TQ, MUDDEBIHAL,
VIJAYAPURA - 586212.

5. PAWADEPPA
S/O HANAMAPPA HANDRAGALL,
AGE : 55 YEARS,
R/AT KAWADIMATTI,
TQ MUDDEBIHAL,
VIJAYAPURA 586212.
- 16 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

6. CHANDALING
S/O HANAMAPPA HANDARAGALL,
AGE : 50 YEARS,
R/AT KAWADIMATTI,
TQ MUUDEBIHAL,
VIJAYAPURA - 586212.

7. HULLAPPA
S/O HANAMAPPA HANDARGALL,
AGE : 45 YEARS,
R/AT KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.

8. REVANSIDDAPPA
S/O HANAMAPPA HANDARGALL,
AGE : 40 YEARS,
R/AT KAWADIMATTI,
TQ MUDDEBIHAL,
VIJAYAPURA - 586212.

9. DEVAMMA
W/O MUKUNDAPPA JADAR,
AGE : 59 years,
R/AT KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.

10. GANGAMMA
W/O SANGANGOUD GOUDAR,
AGE : 47 YEARS,
R/AT KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.
- 17 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

11. SANGAPPA
S/O DODDABASAPPA WALIKAR,
AGE : 41 YEARS,
R/AT KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.

12. REVANSIDDAPPA
S/O SANGAPPA HOKRANI,
AGE : 51 YEARS,
R/AT KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.

...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1; SRI HARSHAVARDHAN R.MALIPATIL, ADVOCATE
FOR R3 TO R12)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 09.10.2024 IN LAC NOS.1666/2019 AND
1668/2019, DATED 10.01.2024 IN LAC NOS.1664/2019,
1665/2019 PASSED BY LEARNED I ADDITIONAL DIST.
JUDGE AND LAND ACQUISITION REHABILITATION AND
RESETTLEMENT AUTHORITY, VIAJAPURA; REMAND THE
MATTER TO THE TRIAL COURT WITH SPECIFIC DIRECTION
TO REHEAR THE MATTER AFRESH AFTER MANDATORILY
IMPLEADING THE PETITIONER NIGAM AS ONE OF THE
RESPONDENTS AND AFFORD IT FULL OPPORTUNITY TO
PARTICIPATE IN THE PROCEEDINGS, PRESENT ITS
DEFENSE, ADDUCE EVIDENCE, AND MAKE LEGAL
SUBMISSIONS.
- 18 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

IN WP NO. 201871/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT,
ALMATTI, TQ. NIDAGUNDI,
VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALMATTI, TQ. B. BAGEWADI,
VIJAYAPURA - 586201.

2. TIPPAVVA
W/O GURUPADAPPA DOMANAL,
AGE 63 YEARS, OCC HOUSEHOLD,
WORK R/O KRISHYAL, NIDAGUNDI,
VIJAYAPURA 586213.

3. MALLIKARJUN
S/O GURUPADAPPA DOMANAL,
AGE 48 YEARS,
OCC AGRICULTURE,
R/O KRISHYAL NIDAGUNDI
VIJAYAPURA 586213.

4. DUNDAPPA
S/O GURUPADAPPA DOMANAL
AGE 44 YEARS OCC PRIVATE JOB
R/O KRISHYAL NIDAGUNDI
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NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

VIJAYAPURA 586213.

5. SHIVASHANKAR
S/O GURUPADAPPA DOMANAL
AGE 42 YEARS OCC PRIVATE JOB
R/O KRISHYAL NIDAGUNDI
VIJAYAPURA 586213.

6. BASAPPA
S/O SHIVALINGAPPA DOMANAL
AGE : MAJOR
R/O KRISHYAL NIDAGUNDI
VIJAYAPURA 586213.

7. SHARANAPPA
S/O SHIVALINGAPPA DOMANAL
AGE : MAJOR
R/O KRISHYAL NIDAGUNDI
VIJAYAPURA 586213

8. SHEKAPPA
S/O SHIVALINGAPPA DOMANAL
AGE : MAJOR
R/O KRISHYAL NIDAGUNDI
VIJAYAPURA 586213
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1; R2 TO R8 - SERVED)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 02.02.2023 IN LAC NO.290/2018,
PASSED BY LEARNED III ADDITIONAL DIST. JUDGE AND
- 20 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

ADDL. LAND ACQUISITION REHABILITATION AND
RESETTLEMENT AUTHORITY, VIAJAPURA; REMAND THE
MATTER TO THE TRIAL COURT WITH SPECIFIC DIRECTION
TO REHEAR THE MATTER AFRESH AFTER MANDATORILY
IMPLEADING THE PETITIONER NIGAM AS ONE OF THE
RESPONDENTS AND AFFORD IT FULL OPPORTUNITY TO
PARTICIPATE IN THE PROCEEDINGS, PRESENT ITS
DEFENSE, ADDUCE EVIDENCE, AND MAKE LEGAL
SUBMISSIONS.

IN WP NO. 201873/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT,
ALMATTI, TQ NIDAGUNDI,
VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
INDI, RS, INDI, VIJAYAPURA - 586209.

2. THE GENERAL MANAGER,
(LAQ) UKP NAVANAGAR,
BAGALKOT 587103.

3. DAVALABI @ DOULABI,
W/O SAYYADSAB MASALI,
AGE : 39 YEARS,
R/O DEVAR HIPPARAGI,
TQ SINDAGI,
DIST. VIJAYAPURA - 586128.
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

4. SAYYADSAB @ SAYYAD,
S/O NABISAB MASALIAGE,
AGE : 49 YEARS,
R/O DEVAR HIPPARAGI,
TQ SINDAGI,
DIST. VIJAYAPURA - 586128.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 AND R2; SMT.RATNA N.SHIVAYOGIMATH,
ADVOCATE FOR R3 AND R4)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 02.11.2023 IN LAC NO.493/2020,
PASSED BY LEARNED I ADDITIONAL DIST. JUDGE AND
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIAJAPURA; REMAND THE MATTER TO THE
TRIAL COURT WITH SPECIFIC DIRECTION TO REHEAR THE
MATTER AFRESH AFTER MANDATORILY IMPLEADING THE
PETITIONER NIGAM AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE
EVIDENCE, AND MAKE LEGAL SUBMISSIONS.

IN WP NO. 201875/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT,
ALMATTI, TQ NIDAGUNDI,
VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
- 22 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, RLY STATION, INDI,
VIJAYAPURA 586201.

2. THE GENERAL MANAGER
(LAO) UKP, NAVANAGAR,
BAGALKOT 5867103.

3. BABUGOUDA @ BABAGOUDA,
S/O NINGONDAPPA @ NINGANGOUDAPPA BIRADAR,
AGE 65 YEARS, OCC AGRICULTURE,
R/O DEVAR HIPPARAGI,
VIJAYAPURA 586128.

4. NIRMALA
W/O ARAVIND BIRADAR,
AGE 59 YEARS
OCC H H WORK AND AGRICULTURE
R/O DEVAR HIPPARAGI
VIJAYAPURA 586128

5. SHIVANAGOUDA
S/O NINGONDAPPA
@ NINGANGOUDAPPA BIRADAR
AGE 54 YEARS OCC AGRICULTURE
R/O DEVAR HIPPARAGI
VIJAYAPURA 586128

6. KASHIBAI
W/O BABUGOUDA PATIL
AGE 52 YEARS OCC H H WORK
- 23 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

R/O DEVAR HIPPARAGI
VIJAYAPURA 586128
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 AND R2; SMT.RATNA N.SHIVAYOGIMATH,
ADVOCATE FOR R3 TO R6)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 15.10.2022 IN LAC NO.473/2020,
PASSED BY LEARNED I ADDITIONAL DIST. JUDGE AND
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIAJAPURA; REMAND THE MATTER TO THE
TRIAL COURT WITH SPECIFIC DIRECTION TO REHEAR THE
MATTER AFRESH AFTER MANDATORILY IMPLEADING THE
PETITIONER NIGAM AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE EVIDENCE
AND MAKE LEGAL SUBMISSIONS.

IN WP NO. 201879/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT,
ALMATTI TQ NIDAGUNDI,
VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP ALMATTI, TQ B BAGEWADI
- 24 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

VIJAYAPURA 586203

2. THE COMMISSIONER
REHABILITATION AND RESETTLEMENT SECRETARY
FOR LAND ACQUISITION DIVISION
GOVERNMENT OF KARNATAKA NAVANAGAR
BAGALKOT 587103

3. THE GENERAL MANAGER (LAQ)
REHABILITATION AND RESETTLEMENT
NAVANAGAR BAGALKOT 587103

4. THE SPECIAL DEPUTY COMMISSIONER
REHABILITATION AND RESETTLEMENT
NAVANAGAR BAGALKOT 587103

5. EXECUTIVE ENGINEER
CHIMMALAGI LIFT IRRIGATION
ALBC DIVISION TQ B BAGEWADI
VIJAYAPURA 586203

6. SHARANAPPA
S/O SHARANAPPA INGALAGERI @ KOLUR
R/O INGALAGERI TQ MUDDEBIHAL
VIJAYAPURA 586212

7. BASALINGAPPA
S/O SHARANAPPA KOLUR
AGE MAJOR R/O INGALAGERI
TQ MUDDEBIHAL
VIJAYAPURA 586212

8. SHANKARGOUD
S/O SHARANAPPA KOLUR
AGE MAJOR R/O INGALAGERI
- 25 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

TQ MUDDEBIHAL VIJAYAPURA 586212

9. SANGANGOUD
S/O SHARANAPPA KOLUR
AGE MAJOR R/O INGALAGERI
TQ MUDDEBIHAL VIJAYAPURA 586212

10. RAMANNA
S/O MUDAKAPPA HULAGANNI
AGE MAJOR R/O KUNTOJI
TQ MUDDEBIHAL VIJAYAPURA 586212

...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 TO R5; SRI HARSHAVARDHAN R.MALIPATIL,
ADVOCATE FOR R6 TO R10)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 28.08.2023 IN LAC NO.196/2019, AND
DATED 05.10.2023 IN LAC NO.200/2019 PASSED BY
LEARNED III ADDITIONAL DIST. JUDGE AND ADDL. LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIAJAPURA; REMAND THE MATTER TO THE
TRIAL COURT WITH SPECIFIC DIRECTION TO REHEAR THE
MATTER AFRESH AFTER MANDATORILY IMPLEADING THE
PETITIONER NIGAM AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE
EVIDENCE, AND MAKE LEGAL SUBMISSIONS.
- 26 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

IN WP NO. 201881/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT , ALMATTI ,
TQ NIDAGUNDI , VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP ALMATTI,
TQ B BAGEWADI, VIJAYAPURA 586203.

2. THE COMMISSIONER,
REHABILITATION AND RESETTLEMEN
SECRETARY FOR LAND ACQUISITION DIVISION,
NAVANAGAR, BAGALKOT 587103.

3. VEERESH
S/O YALLAPPA MANKANI,
AGE 37 YEARS,
OCC AGRICULTURE,
R/AT BASARKOD,
TQ MUDDEBIHAL,
VIJAYAPURA 586212.

4. IRANGOUD
S/O SANGAPPA BIRADAR,
AGE 50 YEARS,
OCC AGRICULTURE,
R/O BIDARKUNDI,
TQ MUDDEBIHAL,
VIJAYAPURA 586212.
- 27 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

5. SHANKRGOUD
S/O SANGAPPA BIRADAR,
AGE 53 YEARS, OCC AGRICULTURE,
R/O BIDARKUNDI, TQ MUDDEBIHAL,
VIJAYAPURA 586212.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 AND R2; SRI HARSHAVARDHAN R.MALIPATIL,
ADVOCATE FOR R3 TO R5)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 23.02.2024 IN LAC NO.936/2020, AND
DATED 23.02.2024 IN LAC NO.937/2020 PASSED BY
LEARNED III ADDITIONAL DIST. AND SESSIONS JUDGE
AND LAND ACQUISITION REHABILITATION AND
RESETTLEMENT AUTHORITY, VIAJAPURA; REMAND THE
MATTER TO THE TRIAL COURT WITH SPECIFIC DIRECTION
TO REHEAR THE MATTER AFRESH AFTER MANDATORILY
IMPLEADING THE PETITIONER NIGAM AS ONE OF THE
RESPONDENTS AND AFFORD IT FULL OPPORTUNITY TO
PARTICIPATE IN THE PROCEEDINGS, PRESENT ITS
DEFENSE, ADDUCE EVIDENCE, AND MAKE LEGAL
SUBMISSIONS.

IN WP NO. 201884/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT, ALMATTI,
TQ. NIDAGUNDI, VIJAYAPUR DIST.
...PETITIONER
- 28 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALMATTI, TQ B.BAGEWADI,
VIJAYAPURA 586203.

2. THE COMMISSIONER,
REHABILITATION AND RESETTLEMENT
SECRETARY FOR LAND ACQUISITION DIVISION,
GOVERNMENT OF KARNATAKA, NAVANAGAR,
BAGALKOT 587103.

3. THE GENERAL MANAGER,
REHABILITATION AND RESETTLEMENT,
NAVANAGAR, BAGALKOT - 587103.

4. THE SPECIAL DEPUTY COMMISSIONER,
REHABILITATION AND RESETTLEMENT
NAVANAGAR, BAGALKOT 587103.

5. THE EXECUTIVE ENGINEER,
CHIMMALAGI LIFT IRRIGATION,
ALBC DIVISION, TQ B.BAGEWADI,
VIJAYAPURA 586203.

6. DEVEKKAMMA
W/O SIDDAPPA BIRADAR,
AGE 77 YEARS,
OCC HH WORK
R/O INGALAGERI,
TQ MUDDEBIHAL,
VIJAYAPURA - 586212.
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NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

7. JAYASHRI
W/O CHANNAPPA KARADDI,
AGE 61 YEARS,
OCC HH WORK,
R/O INGALAGERI,
TQ MUDDEBIHAL,
VIJAYAPURA 586212.

8. BASAVARAJ
S/O SIDDAPPA BIRADAR,
AGE 47 YEARS,
OCC SOFTWARE ENGINEER,
R/O INGALAGERI,
TQ MUDDEBIHAL,
VIJAYAPURA 586212.

9. SAROJA
W/O SHANTGOUD MALIPATIL,
AGE 45 YEARS,
OCC HH WORK,
R/O INGALAGERI,
TQ MUDDEBIHAL,
VIJAYAPURA 586212.

10. BASANGOUDA
S/O DYAMANGOUD BIRADAR,
AGE : MAJOR
R/O KUNTOJI, TQ MUDDEBIHAL,
VIJAYAPURA 586212.

11. NARASANGOUD
S/O DYAMANGOUD BIRADAR,
AGE MAJOR,
R/O KUNTOJI, TQ MUDDEBIHAL,
VIJAYAPURA 586212.
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NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

12. GANGUBAI
W/O DYAMANGOUD BIRADAR,
AGE MAJOR,
R/O KUNTOJI, TQ MUDDEBIHAL,
VIJAYAPURA 586212.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 TO R5; SRI HARSHAVARDHAN R.MALIPATIL,
ADVOCATE FOR R6 TO R12)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 27.09.2023 IN LAC NO.617/2020,
DATED 03.04.2024 IN LAC NO.1080/2019 PASSED BY
LEARNED I ADDITIONAL DIST. JUDGE AND LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIAJAPURA; REMAND THE MATTER TO THE
TRIAL COURT WITH SPECIFIC DIRECTION TO REHEAR THE
MATTER AFRESH AFTER MANDATORILY IMPLEADING THE
PETITIONER NIGAM AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE
EVIDENCE, AND MAKE LEGAL SUBMISSIONS.

IN WP NO. 201895/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD,
REPRESENTED BY ITS MANAGING DIRECTOR,
- 31 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

UPPER KRISHNA PROJECT, ALMATTI,
TQ. NIDAGUNDI, VIJAYAPURA DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP RAILWAY STATION, INDI
VIJAYAPURA 586203.

2. THE GENERAL MANAGER (LAQ),
UKP NAVANAGAR, BAGALKOT 587103.

3. RAJSHEKHAR
S/O GOLLAPPA BIRADAR,
AGE MAJOR, R/O DEVARHIPPARAGI,
TQ. SINDAGI, VIJAYAPURA 586128.

4. SUMA @ SUMITRA
D/O GOLLAPPA BIRADAR AND W/O GURANNA @
GURAPPA HUMANABAD,
AGE MAJOR R/O DEVARHIPPARAGI,
TQ. SINDAGI, VIJAYAPURA 586128.

5. LAXMI D/O GOLLAPPA BIRADAR AND
W/O RAMANNA HUMANABAD
R/O DEVARHIPPARAGI
AGE MAJOR TQ. SINDAGI,
VIJAYAPURA 586128.

6. SHARANAPPA S/O BASAPPA SALAKKI
AGE MAJOR R/O VITHAL MANDIR,
DEVARHIPPARAGI, TQ. SINDAGI
VIJAYAPURA 586128.
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NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

7. VEERABHADRAPPA
S/O SHIVAPPA ODDODAGI.
AGE MAJOR R/O DEVARHIPPARAGI,
TQ. SINDAGI VIJAYAPURA 586128.

8. SHANTABAI @ SHANTA
W/O APPA YARAGAL ,
AGE MAJOR R/O DEVARHIPARAGI,
TQ. SINDAGI DIST VIJAYAPURA
NOW AT BAGYAVATI NILAYA,
DANESHWARI COLONY, RAJRAM NAGAR,
JATH, DIST SANGLI 416416.

9. RAMESH S/O BAGAPPA YARAGAL
AGE MAJOR R/O DEVARHIPARAGI,
TQ. SINDAGI DIST VIJAYAPURA
NOW AT BAGYAVATI NILAYA,
DANESHWARI COLONY, RAJRAM NAGAR,
JATH, DIST SANGLI 416416.

10. GURAPPA @ GURAPPAGOUDA
S/O SHIVARAY PATIL, AGE MAJOR
R/O DEVARHIPARAGI TQ. SINDAGI
DIST VIJAYAPURA - 586 128.
NOW AT ANAND NAGAR,
VIJAYAPURA 586103.

11. SAHEBGOUDA
S/O GURABASAPPA BIRADAR,
AGE MAJOR, R/O DEVARHIPPARAGI,
TQ. SINDAGI, DIST VIJAYAPURA 586128.

...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
- 33 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 AND 2; SMT.RATNA N.SHIVAYOGIMATH, ADVOCATE
FOR R3 TO R11)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 17.02.2023 IN LAC NO.2381/2020,
DATED 17.02.2023 IN LAC NO.2379/2020, DATED
28.02.2023 IN LAC NO.2357/2020, DATED 28.02.2023 IN
LAC NO.2376/2020, DATED 28.02.2023 IN LAC
NO.2380/2020, AND DATED 28.02.2023 IN LAC
NO.2383/2020, PASSED BY LEARNED III ADDITIONAL
DIST. AND SESSIONS JUDGE AND LAND ACQUISITION
REHABILITATION AND RESETTLEMENT AUTHORITY,
VIAJAPURA; REMAND THE MATTER TO THE TRIAL COURT
WITH SPECIFIC DIRECTION TO REHEAR THE MATTER
AFRESH AFTER MANDATORILY IMPLEADING THE
PETITIONER NIGAM AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE
EVIDENCE, AND MAKE LEGAL SUBMISSIONS.

IN WP NO. 201897/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT,
ALMATTI, TQ NIDAGUNDI,
VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)
- 34 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP ALMATTI,
TQ B BAGEWADI,
VIJAYAPURA 586203.

2. THE COMMISSIONER,
REHABILITATION AND RESETTLEMENT SECRETARY
FOR LAND ACQUISITION DIVISION,
GOVERNMENT OF KARNATAKA,
NAVANAGAR, BAGALKOT 587103.

3. THE GENERAL MANAGER (LAQ),
REHABILITATION AND RESETTLEMENT,
NAVANAGAR, BAGALKOT 587103.

4. THE SPECIAL DEPUTY COMMISSIONER,
REHABILITATION AND RESETTLEMENT,
NAVANAGAR, BAGALKOT 587103.

5. EXECUTIVE ENGINEER,
CHIMMALAGI LIFT IRRIGATION,
ALBC DIVISION, TQ B BAGEWADI,
VIJAYAPURA 586203.

6. EXECUTIVE ENGINEER,
MULAWAD LIFT IRRIGATION,
MATTIHAL DIVISION, TQ B BAGEWADI,
VIJAYAPURA 586203.

7. RUDRAPPA
S/O CHANDAPPA HATTI,
AGE MAJOR,
R/O KUNTOJI,
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WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

TQ MUDDEBIHAL,
VIJAYAPURA 586212.

8. SANGAPPA S/O CHANDAPPA HATTI
AGE MAJOR R/O KUNTOJI,
TQ MUDDEBIHAL VIJAYAPURA 586212.

9. SANGANABASAPPA
S/OTIPPANNA BIRADAR
AGE MAJOR, R/O KUNTOJI,
TQ MUDDEBIHAL VIJAYAPURA 586212.

10. SHRISHAIL
S/O SANGANABASAPPA GOUDA BIRADAR,
AGE MAJOR, R/O KUNTOJI,
TQ MUDDEBIHAL, VIJAYAPURA 586212.

11. MALLABASAPPA @ MALIBASAPPA,
S/O SANGANABASAPPA BIRADAR,
AGE MAJOR, R/O KUNTOJI,
TQ MUDDEBIHAL,
VIJAYAPURA 586212.

12. TIPPANGOUDA
S/O SANGANABASAPPA BIRADAR,
AGE MAJOR, R/O KUNTOJI,
TQ MUDDEBIHAL, VIJAYAPURA 586212.

13. NAGANGOUDA
S/O SANGANABASAPPA BIRADAR,
AGE MAJOR, R/O KUNTOJI,
TQ MUDDEBIHAL VIJAYAPURA 586212.

14. RAMANNA
S/O SIDDAPPA JODI,
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NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AGE MAJOR, R/O ABBIHAL,
TQ MUDDEBIHAL VIJAYAPURA 586212.

15. BASALINGAPPA
S/O TIPPANNA BIRADAR,
AGE MAJOR, R/O KUNTOJI,
TQ MUDDEBIHAL, VIJAYAPURA 586212.

16. AIYALLAPPA
S/O SIDDAPPA JODI,
AGE MAJOR,
R/O ABBIHAL TQ MUDDEBIHAL,
VIJAYAPURA 586212.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 TO R6; SRI HARSHAVARDHAN R.MALIPATIL,
ADVOCATE FOR R7 TO R16)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 28.08.2023 IN LAC NO.753/2019,
DATED 31.08.2023 IN LAC NO.789/2019, DATED
28.11.2023 IN LAC NO.197/2019, DATED 28.11.2023 IN
LAC NO.790/2019, DATED 04.01.2024 IN LAC NO.199/2019
PASSED BY LEARNED III ADDITIONAL DIST. AND
SESSIONS JUDGE AND ADDL. LAND ACQUISITION
REHABILITATION AND RESETTLEMENT AUTHORITY,
VIAJAPURA; REMAND THE MATTER TO THE TRIAL COURT
WITH SPECIFIC DIRECTION TO REHEAR THE MATTER
AFRESH AFTER MANDATORILY IMPLEADING THE
PETITIONER NIGAM AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE
- 37 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

EVIDENCE, AND MAKE LEGAL SUBMISSIONS.

IN WP NO. 201899/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT,
ALMATTI, TQ NIDAGUNDI,
VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP ALMATTI, TQ B BAGEWADI
VIJAYAPURA - 586203

2. THE COMMISSIONER
REHABILITATION AND RESETTLEMEN
SECRETARY FOR LAND ACQUISITION DIVISION
GOVERNMENT OF KARNATAKA NAVANAGAR
BAGALKOT 587103

3. THE GENERAL MANAGER (LAQ)
REHABILITATION AND RESETTLEMENT
NAVANAGAR BAGALKOT 587103

4. THE SPECIAL DEPUTY COMMISSIONER
REHABILITATION AND RESETTLEMENT
NAVANAGAR BAGALKOT - 587103

5. REVANSIDDAPPA
S/O NURANDAPPA HOKRANI
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NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AGE MAJOR
R/O KAWADIMATTI
TQ MUDDEBIHAL
VIJAYAPURA - 586212

6. NINGAPPA
S/O NURANDAPPA HOKRANI
AGE MAJOR
R/O KAWADIMATTI
TQ MUDDEBIHAL
VIJAYAPURA 586212

7. JUMAVVA
D/O NURANDAPPA HOKRANI
AGE MAJOR
R/O KAWADIMATTI
TQ MUDDEBIHAL
VIJAYAPURA 586212

8. KUTBUDDIN
S/O BUDDESA NAYAKODI
AGE 41 YEARS
R/O KAWADIMATTI
TQ MUDDEBIHAL
VIJAYAPURA 586212

9. REWANAPPA
S/O MAHADEVAPPA HOKRANI
AGE MAJOR R/O KAWADIMATTI
TQ MUDDEBIHAL
VIJAYAPURA 586212

10. BASAMMA
W/O MAHADEVAPPA HOKRANI
AGE MAJOR
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NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

R/O KAWADIMATTI
TQ MUDDEBIHAL
VIJAYAPURA 586212

11. NABIRASUL
S/O RAJAQSAB NAYAKODI
AGE 46 YRS
OCC AGRICLTURE
R/O KAWADIMATTI
TQ MUDDEBIHAL
VIJAYAPURA - 586212
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 TO R4; SRI HARSHAVARDHAN R.MALIPATIL,
ADVOCATE FOR R5 TO R11)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 19.12.2023 IN LAC NO.404/2019,
DATED 12.01.2024 IN LAC NO.405/2019, DATED
22.01.2024 IN LAC NO.1343/2019, AND DATED 19.02.2024
IN LAC NO.407/2019 PASSED BY LEARNED III ADDITIONAL
DIST. AND SESSIONS JUDGE AND LAND ACQUISITION
REHABILITATION AND RESETTLEMENT AUTHORITY,
VIAJAPURA; REMAND THE MATTER TO THE TRIAL COURT
WITH SPECIFIC DIRECTION TO REHEAR THE MATTER
AFRESH AFTER MANDATORILY IMPLEADING THE
PETITIONER NIGAM AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE
EVIDENCE, AND MAKE LEGAL SUBMISSIONS.
- 40 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

IN WP NO. 201902/2025
BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT, ALMATTI,
TQ. NIDAGUNDI, VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP ALMATTI, TQ. B. BAGEWADI
DIST VIJAYAPURA 586203.

2. THE COMMISSIONER
REHABILITATION AND RESETTLEMENT SECRETARY
FOR LAND ACQUISITION DIVISION,
GOVERNMENT OF KARNATAKA,
NAVANAGAR, BAGALKOT 587103

3. THE GENERAL MANAGER (LAQ)
REHABILITATION AND RESETTLEMENT
NAVANAGAR, BAGALKOT 587103

4. THE SPECIAL DEPUTY COMMISSIONER
REHABILITATION AND RESETTLEMENT
NAVANAGAR, BAGALKOT 587103

5. HANAMANTH
S/O CHANDAPPA PUJARI
AGE MAJOR R/O KAWADIMATTI,
TQ. MUDDEBIHAL,VIJAYAPURA 586212
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NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

6. RAVUTAPPA
S/O CHANDAPPA PUJARI
AGE MAJOR R/O KAWADIMATTI,
TQ. MUDDEBIHAL,VIJAYAPURA 586212

7. YAMANAPPA
S/O CHANDAPPA PUJARI
AGE MAJOR R/O KAWADIMATTI
TQ. MUDDEBIHAL,VIJAYAPURA 586212

8. GIRIYAPPA S/O CHANDAPPA PUJARI
AGE MAJOR R/O KAWADIMATTI,
TQ. MUDDEBIHAL,VIJAYAPURA 586212

9. BASAMMA W/O RAVUTAPPA HADAGGALI
AGE MAJOR R/O KAWADIMATTI,
TQ. MUDDEBIHAL,VIJAYAPURA 586212

10. GOURAMMA W/O SHRISHAIL HALAYAL
AGE MAJOR R/O KAWADIMATTI,
TQ. MUDDEBIHAL,VIJAYAPURA 586212

11. LAXMIBAI W/O CHANDAPPA PUJARI
AGE MAJOR R/O KAWADIMATTI,
TQ. MUDDEBIHAL,VIJAYAPURA 586212

12. BIMAPPPA S/O SHIDDAPPA KOKRANI
AGE MAJOR R/O KAWADIMATTI,
TQ. MUDDEBIHAL,VIJAYAPURA 586212

13. SANGAPPA
S/O SIDDAPPA HADAPAD
AGE 49 YEARS
R/O KAWADIMATTI,
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NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

TQ. MUDDEBIHAL,
VIJAYAPURA 586212

14. NEELAMMA
W/O SIDDAPPA HADAPAD
AGE 67 YEARS R/O KAWADIMATTI,
TQ. MUDDEBIHAL,VIJAYAPURA 586212

15. SANGAMMA
W/O SHIVASHANKARA HADAPAD
AGE 43 YEARS, R/O KAWADIMATTI,
TQ. MUDDEBIHAL,VIJAYAPURA 586212

16. SUDHA W/O AMARESH HADAPAD
AGE 40 YEARS, R/O KAWADIMATTI,
TQ. MUDDEBIHAL,VIJAYAPURA 586212

17. BASAMMA
W/O UMESH HADAPAD AGE 38 YEARS
R/O KAWADIMATTI, TQ. MUDDEBIHAL,
VIJAYAPURA 586212

18. BASAVARAJ
S/O SIDDAPPA HADAPAD
AGE 35 YEARS, R/O KAWADIMATTI,
TQ. MUDDEBIHAL,VIJAYAPURA 586212

19. HANAMANTH
S/O TAMMANNA PUJARI HADAPAD
AGE MAJOR R/O KAWADIMATTI,
TQ. MUDDEBIHAL,VIJAYAPURA 586212

20. LAXMIBAI W/O LAXMAN WALKIAR
- 43 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AGE MAJOR R/O KAWADIMATII
TQ. MUDDEBIHAL
VIJAYAPURA 586212
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M.,
AGA FOR R1 TO R4; SRI HARSHAVARDHAN R.MALIPATIL,
ADVOCATE FOR R5 TO R20)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT OF CERTIORARI AND QUASH THE
IMPUGNED JUDGMENT DATED 08.11.2023 IN LAC
NO.400/2019, DATED 08.11.2023 IN LAC NO.395/2019,
DATED 08.12.2023 IN LAC NO.760/2019 AND DATED
22.01.2024 IN LAC NO.397/2019 PASSED BY LEARNED
III ADDITIONAL DIST. AND SESSIONS JUDGE AND LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIAJAPURA; REMAND THE MATTER TO THE
TRIAL COURT WITH SPECIFIC DIRECTION TO REHEAR
THE MATTER AFRESH AFTER MANDATORILY IMPLEADING
THE PETITIONER NIGAM AS ONE OF THE RESPONDENTS
AND AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN
THE PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE
EVIDENCE, AND MAKE LEGAL SUBMISSIONS.

IN WP NO. 201904/2025

BETWEEN:
KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
UPPER KRISHNA PROJECT ALMATTI
TQ NIDAGUNDI VIJAYAPUR DIST.
...PETITIONER
- 44 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP RLY STATION INDI
VIJAYAPURA 586201.

2. ALLISAB
S/O HASINASAB MASALI
AGE MAJOR
R/O DEVARHIPPARAGI
TQ SINDAGI
VIJAYAPURA - 586128.

3. HUSEENA
S/O AMEENSA MASALI
AGE MAJOR
OCC AGRICULTURE
R/O DEVARHIPPARAGI
TQ SINDAGI
VIJAYAPURA - 586213.

4. YAMANAPPA
S/O RAMAPPA DALER
AGE MAJOR
OCC AGRICULTURE
R/O DEVARHIPPARAGI
TQ SINDAGI
VIJAYAPURA - 586213.

5. SHRISHAIL
S/O SHIVAPPA VIJAPUR
- 45 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AGE MAJOR
OCC AGRICULTURE
R/O DEVARHIPPARAGI
TQ SINDAGI
VIJAYAPURA - 586213.

6. GAFURSAB
S/O AMEENSA HACHHYAL
AGE MAJOR
OCC AGRICULTURE
R/O DEVARHIPPARAGI
TQ SINDAGI
VIJAYAPURA 586213.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1; SRI SUNIL S.CHOUDHARI, ADVOCATE FOR R2 TO
R6)

THIS PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 18.03.2023 IN LAC NO.497/2020,
DATED 18.03.2023 IN LAC NO.506/2020, DATED
18.03.2023 IN LAC NO.495/2020, DATED 18.03.2023 IN
LAC NO.504/2020 AND DATED 18.03.2023 IN LAC
NO.501/2020 PASSED BY LEARNED I ADDITIONAL DIST.
AND SESSIONS JUDGE AND LAND ACQUISITION
REHABILITATION AND RESETTLEMENT AUTHORITY,
VIAJAPURA; REMAND THE MATTER TO THE TRIAL COURT
WITH SPECIFIC DIRECTION TO REHEAR THE MATTER
AFRESH AFTER MANDATORILY IMPLEADING THE
PETITIONER NIGAM AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE
- 46 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

EVIDENCE, AND MAKE LEGAL SUBMISSIONS.

IN WP NO. 201908/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD
REPRESENTED BY ITS MANAGING DIRECTOR
UPPER KRISHNA PROJECT ALMATTI
TQ NIDAGUNDI VIJAYAPURA DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP ALMATTI TQ B BAGEWADI
VIJAYAPURA 586201.

2. CHANNABASAPPA
S/O SIDRAMAPPA MANAGOUDA
AGE 62 YEARS OCC AGRICULTURE
R/O NIDAGUNDI TQ NIDAGUNDI
VIJAYAPURA 586213.

3. IRAPPA
S/O MAHADEVAPPA VANDAL
AGE 60 YEARS OCC AGRICULTURE
R/O NIDAGUNDI TQ NIDAGUNDI
VIJAYAPURA 586213.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M.,
AGA FOR R1; SRI SANGANABASAVA B.PATIL, ADVOCATE
- 47 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

FOR R2 R3- SERVED)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT OF CERTIORARI AND QUASH THE
IMPUGNED JUDGMENT DATED 02.09.2022 IN LAC
NO.229/2018, DATED 08.12.2022 IN LAC NO.303/2018
PASSED BY LEARNED III ADDITIONAL DIST. AND
SESSIONS JUDGE AND LAND ACQUISITION
REHABILITATION AND RESETTLEMENT AUTHORITY,
VIAJAPURA; REMAND THE MATTER TO THE TRIAL COURT
WITH SPECIFIC DIRECTION TO REHEAR THE MATTER
AFRESH AFTER MANDATORILY IMPLEADING THE
PETITIONER NIGAM AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE
EVIDENCE, AND MAKE LEGAL SUBMISSIONS.

IN WP NO.201909/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.
REPRESENTED BY ITS
MANAGING DIRECTOR ,
UPPER KRISHNA PROJECT,
ALMATTI , TQ . NIDAGUNDI ,
VIJAYAPUR DIST.
...PETITIONER

(BY SRI. P.P.HEGDE, LEARNED SENIOR COUNSEL FOR
SRI.RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP ALMATTI, TQ. B.BAGEWADI,
- 48 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

VIJAYAPURA - 586203.

2. THE COMMISSIONER,
REHABILITATION AND RESETTLEMEN
SECRETARY FOR LAND ACQUISITION DIVISION,
GOVERNMENT OF KARNATAKA,
NAVANAGAR, BAGALKOT - 587103.

3. THE GENERAL MANAGER (LAQ),
REHABILITATION AND RESETTLEMENT,
NAVANAGAR, BAGALKOT - 587103.

4. THE SPECIAL DEPUTY COMMISSIONER,
REHABILITATION AND RESETTLEMENT,
NAVANAGAR, BAGALKOT - 587103.

5. EXECUTIVE ENGINEER,
KBJNL, ALBC DIVISION,
CHIMMALAAGI LIFT IRRIGATION PROJECT,
ALMATTI, TQ. B.BAGEWADI,
VIJAYAPURA - 586203.

6. SANGANNA
S/O CHANDAPPA BIRADAR,
AGE : MAJOR, OCC : AGRICULTURE,
R/AT KAVADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.

7. SIDDAPPA
S/O SANGAPPA WALIKAR,
AGE : MAJOR, R/O KAWADIMATTI,
TQ. MUDDEBIHAL, VIJAYAPURA - 586212.
- 49 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

8. SIDDALINGAYYA
S/O BASALINGAYYA GANACHARI,
AGE : MAJOR, R/O KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.

9. VEERABHADRAYYA
S/O ADAVAYYA GANACHARI,
AGE : MAJOR, R/O KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.

10. SADASHIVAYYA
S/O ADAYYA GANACHARI,
AGE : MAJOR, R/O KAWADIMATTI,
TQ. MUDDEBIHAL,
VIJAYAPURA - 586212.

...RESPONDENTS

(BY SRI MALHAR RAO AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M.,
AGA FOR R1 TO R5;
SRI HARSHAVARDHAN R.MALIPATIL, ADVOCATE FOR R6
TO R10)

THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO 1) ISSUE A WRIT OF CERTIORARI AND QUASH THE
IMPUGNED JUDGMENT DATED 17.06.2023, 29.11.2023,
28.02.2024 IN LAC NO.646/2019, 432/2019, 379/2019,
367/2019 AND 374/2019 PASSED BY LEARNED 3RD ADDL.
DISTRICT AND SESSIONS JUDGE, VIJAYAPURA; B)
- 50 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

REMAND THE MATTERS TO THE TRIAL COURT WITH
SPECIFIC DIRECTION TO REHEAR THE MATTERS AFRESH
AFTER MANDATORILY IMPLEADING THE PETITIONER
NIGAM AS ONE OF THE RESPONDENTS AND AFFORD IT
FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE
EVIDENCE, AND MAKE LEGAL SUBMISSIONS; 2) ISSUE
ANY OTHER WRIT, ORDER OR DIRECTION AS THIS
HON'BLE COURT DEEMS FIT AND PROPER IN THE
INTEREST OF JUSTICE, FAIRNESS AND EQUITY UNDER
THE CIRCUMSTANCES OF THIS CASE.

IN WP NO. 201911/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD
REPRESENTED BY ITS MANAGING DIRECTOR
UPPER KRISHNA PROJECT ALMATTI
TQ NIDAGUNDI VIJAYAPUR DIST.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP ALMATTI VIJAYAPURA 586201.

2. SHYAMARAO @ SWAMIRAO
S/O PANDURANG PARVATIKAR
AGE MAJOR
OCC AGRICULTURE
R/O NIDAGUNDI
TQ B BAGEWADI
- 51 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

VIJAYAPURA 586213.

3. SMT SANKAWWA @ SANGAWWA
W/O YAMANAPPA HUGGI
AGE MAJOR
OCC AGRICULTURE
R/O NIDAGUNDI
TQ B BAGEWADI
VIJAYAPURA 586213.

4. SHYAMARAO @ SWAMIRAO
S/O PANDURANG PARVATIKAR
AGE MAJOR
OCC AGRICULTURE
R/O NIDAGUNDI
TQ B BAGEWADI
VIJAYAPURA 586213.

5. GORAVVA
W/O BALAPPA HUGGI
AGE 73 YEARS
OCC HH WORK
R/O NIDAGUNDI
TQ B BAGEWADI
VIJAYAPURA 586213.

6. GURAPPA
S/O BALAPPA HUGGI
AGE 58 YEARS
OCC AGRICULTURE
R/O NIDAGUNDI
TQ B BAGEWADI
VIJAYAPURA 586213.
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HC-KAR AND 64 OTHERS

7. SIRIYAPPA
S/O BALAPPA HUGGI
AGE 53 YEARS
OCC AGRICULTURE
R/O NIDAGUNDI
TQ B BAGEWADI
VIJAYAPURA 586213.

8. DYAMAWWA
W/O LAXMAN HUGGI
AGE 53 YEARS
OCC H H WORK
R/O NIDAGUNDI
TQ B BAGEWADI
VIJAYAPURA 586213.

9. RENAWWA
W/O YALLAPPA GUDDAD
AGE 48 YEARS
OCC H H WORK
R/O NIDAGUNDI
TQ B BAGEWADI
VIJAYAPURA 586213.

10. BASAPPA
S/O SOMAPPA HUGGI
AGE MAJOR
OCC AGRICULTURE
R/O NIDAGUNDI
TQ B BAGEWADI
VIJAYAPURA 586213.

11. NINGAPPA
S/O SOMAPPA HUGGI
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AGE MAJOR
OCC AGRICULTURE
R/O NIDAGUNDI
TQ B BAGEWADI
VIJAYAPURA 586213.

...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1; SRI HARSHAVARDHAN R.MALIPATIL, ADVOCATE
FOR R2 TO R11)

THIS PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 20.01.2022 IN LAC NOS.302/2018,
304/2018 AND 306/2018, DATED 16.02.2022 IN LAC
NO.292/2018, DATED 17.02.2022 IN LAC NO.294/2018
PASSED BY LEARNED III ADDITIONAL DIST. AND
SESSIONS JUDGE AND LAND ACQUISITION
REHABILITATION AND RESETTLEMENT AUTHORITY,
VIAJAPURA; REMAND THE MATTER TO THE TRIAL COURT
WITH SPECIFIC DIRECTION TO REHEAR THE MATTER
AFRESH AFTER MANDATORILY IMPLEADING THE
PETITIONER NIGAM AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE
EVIDENCE, AND MAKE LEGAL SUBMISSIONS.

IN WP NO. 201975/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LIMITED,
LIAISON OFFICE, PWD OFFICE ANNEX,
3RD FLOOR, K R CIRCLE,
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

BENGALURU 560001,
REPRESENTED BY ITS MANAGING DIRECTOR.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI SHARANABASAVESHWAR MAMADAPUR, ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP RLY STATION, INDI DIST VIJAYAPURA.

2. THE GENERAL MANAGER
(LAQ) UKP NAVANAGAR,
BAGALKOT.

3. SHRIMANTH
S/O PARASAPPA UPPAR
AGE 60 YEARS OC AGRICULTURE
R/O RUGI TQ INDI
DIST VIJAYAPURA.

...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 AND R2; SMT.RATNA N.SHIVAYOGIMATH,
ADVOCATE FOR R3)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT IN THE NATURE OF CERTIORARI QUASHING THE
IMPUGNED JUDGMENT DATED 05.09.2022 PASSED IN LAC
NO.90/2021 ON THE FILE OF I ADDITIONAL DIST. AND
SESSIONS JUDGE AND LAND ACQUISITION
REHABILITATION AND RESETTLEMENT AUTHORITY,
VIAJAYPURA; ISSUE A WRIT IN THE NATURE OF
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

MANDAMUS DIRECTING THE REFERENCE COURT TO
REOPEN THE PROCEEDINGS AFTER IMPLEADING THE
PRESENT PETITIONER AS A PARTY/RESPONDENT.

IN WP NO.201976/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LIMITED,
REPRESENTED BY ITS MANAGING DIRECTOR,
LIAISON OFFICE, PWD OFFICE,
ANNEX 3RD FLOOR, K R CIRCLE,
BENGALURU - 560001.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR SRI.
S.S.MAMADAPUR, ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, RAILWAY STATION, TQ. INDI,
DIST VIJAYAPURA.

2. THE GENERAL MANAGER,
R/R AND LAQ, NAVANAGAR,
BAGALKOT.
3. SRI BHAGWANTRAY
S/O VITTOBHA BADIGER,
AGED ABOUT 43 YEARS,
OCC AGRICULTURE,
R/O GORNAL, TQ. INDI,
DIST : VIJAYAPURA.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
- 56 -
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 AND R2; SRI G.G.CHAGASHETTI, ADVOCATE FOR
R3)

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 QUASHING
THE JUDGMENT AND AWARD DATED 02.01.2023 PASSED IN
LAC NO.126/2019 BY THE COURT OF THE 3RD ADDITIONAL
DISTRICT JUDGE AND THE ADDITIONAL LAND
ACQUISITION, REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR; AND ISSUE A WRIT IN THE
NATURE OF MANDAMUS DIRECTING THE REFERENCE
COURT TO REOPEN THE PROCEEDINGS AFTER IMPLEADING
THE PRESENT PETITIONER AS A PARTY RESPONDENT.

IN WP NO. 201981/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LIMITED
LIAISON OFFICE, PWD OFFICE ANNEX,
3RD FLOOR K R CIRCLE, BENGALURU 560001,
REPRESENTED BY ITS MANAGING DIRECTOR.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI SHARANABASAVESHWAR MAMADAPUR, ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP RLY STATION, INDI
DIST VIJAYAPURA.

2. THE GENERAL MANAGER
(LAQ) UKP NAVANAGAR,
BAGALKOT.
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WP No. 201855 of 2025
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3. BABU S/O KULLAPPA JUMBAGI
AGE 45 YEARS OCC AGRICULTURE,
R/O ROOGI TQ. INDI DIST VIJAYAPURA.

...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 AND R2; SMT.RATNA N.SHIVAYOGIMATH,
ADVOCATE FOR R3)

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 QUASHING
THE JUDGMENT AND AWARD DATED 26.02.2019 PASSED
IN LAC NO.66/2018 BY THE COURT OF THE I ADDITIONAL
DISTRICT AND SESSIONS JUDGE AND THE LAND
ACQUISITION, REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR; AND ISSUE A WRIT IN THE
NATURE OF MANDAMUS DIRECTING THE REFERENCE
COURT TO REOPEN THE PROCEEDINGS AFTER IMPLEADING
THE PRESENT PETITIONER AS A PARTY RESPONDENT.

IN WP NO. 201982/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LIMITED
RPERESENTED BY ITS MANAGING DIRECTOR
LIAISON OFFICE PWD OFFICE ANNEX 3RD FLOOR
K R CIRCLE BENGALURU 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI SHARANABASAVESHWAR MAMADAPUR, ADVOCATE)
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP RAILWAY STATION TQ INDI
DIST VIJAYAPURA.

2. THE GENERAL MANAGER
R/R AND LAQ NAVANAGAR
BAGALKOT.

3. GURUBASU @ GURUBASAPPA
S/O VITTOBHA KUMBAR
AGED ABOUT 71 YEARS,
OCC AGRICULTURE
R/O GORNAL TQ INDI DIST VIJAYAPURA.

...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 AND R2; SRI G.G.CHAGASHETTI, ADVOCATE FOR
R3).

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 QUASHING
THE JUDGMENT AND AWARD DATED 02.01.2023 PASSED IN
LAC NO.128/2019 BY THE COURT OF THE III ADDITIONAL
DISTRICT JUDGE AND THE ADDITIONAL LAND
ACQUISITION, REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR; AND ISSUE A WRIT IN THE
NATURE OF MANDAMUS DIRECTING THE REFERENCE
COURT TO REOPEN THE PROCEEDINGS AFTER IMPLEADING
THE PRESENT PETITIONER AS A PARTY RESPONDENT.
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

IN WP NO. 201985/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LIMITED
REPRESENTED BY ITS MANAGING DIRECTOR
LIAISON OFFICE PWD OFFICE ANNEX 3RD FLOOR
K R CIRCLE BENGALURU 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI SHARANABASAVESHWAR MAMADAPUR, ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP ALMATTI TQ B BAGEWADI
DIST VIJAYAPURA

LATE NIJALINGAPPA NAGAPPA BENKI
DECEASED BY HIS LRS

2. JAYAWWA
W/O SIDDAPPA BENKI
AGED ABOUT 62 YEARS,
OCC H H WORK.

3. SHANTABAI
W/O RAMCHANDRA TEGGI
AGED ABOUT 58 YEARS,
OCC H H WORK.

4. MAHADEVI
W/O GANGADHAR TELAGI
AGED ABOUT 56 YEARS,
OCC AGRICULTURE.
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5. NAGAPPA
S/O NIJALINGAPPA BENKI
AGED ABOUT 55 YEARS,
OCC AGRICULUTRE.

6. SANGAPPA
S/O NIJALINGAPPA BENKI
AGED ABOUT 54 YEARS
OCC AGRICULTURE.

7. PREMA
W/O CHANDRAKANT BALLURAGI
AGED ABOUT 45 YEARS,
OCC H H WORK.
8. NINGAPPA
S/O NIJALINGAPPA BENKI
AGED ABOUT 46 YEARS,OCC AGRICULTURE
RESPONDENTS 2 TO 8 ARE ALL
R/O NANDIHAL PU TQ B BAGEWADI
DIST VIJAYAPURA.

...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1; SRI SANGANABASAVA B.PATIL ADVOCATE FOR R6,
R2 TO R5, R7 AND R8 - 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
QUASHING THE JUDGMENT AND AWARD DATED 17.04.2023
PASSED IN LAC NO.161/2020 BY THE COURT OF THE I
ADDITIONAL DISTRICT AND SESSIONS JUDGE AND THE
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT
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WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AUTHORITY, VIJAYAPUR; AND ISSUE A WRIT IN THE
NATURE OF MANDAMUS DIRECTING THE REFERENCE
COURT TO REOPEN THE PROCEEDINGS AFTER IMPLEADING
THE PRESENT PETITIONER AS A PARTY RESPONDENT.

IN WP NO. 201989/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LIMITED
REPRESENTED BY ITS MANAGING DIRECTOR
LIAISON OFFICE PWD OFFICE ANNEX,
3RD FLOOR, K.R.CIRCLE
BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI SHARANABASAVESHWAR MAMADAPUR, ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALMATTI TQ.B.BAGEWADI
DIST.VIJAYAPURA.

2. SHRI SIDDAPPA S/O JATTEPPA KURI
AGED ABOUT 61 YEARS,
OCC AGRICULTURE
R/O HADALGERI
TQ.MUDDEBIHAL
DIST.VIJAYAPURA.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1; R2 - SERVED)

THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
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WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

TO ISSUE A WRIT IN THE NATURE OF CERTIORARI
QUASHING THE JUDGMENT AND AWARD DATED 01.08.2023
PASSED IN LAC NO.2183/2020 BY THE COURT OF THE I
ADDITIONAL DISTRICT AND SESSIONS JUDGE AND THE
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR; AND ISSUE A WRIT IN THE
NATURE OF MANDAMUS DIRECTING THE REFERENCE
COURT TO REOPEN THE PROCEEDINGS AFTER IMPLEADING
THE PRESENT PETITIONER AS A PARTY RESPONDENT.

IN WP NO. 202002/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM
LIAISON OFFICE PWD OFFICE ANNEX
3RD FLOOR K R CIRCLE BENGALURU 560001,
REPRESENTED BY ITS MANAGING DIRECTOR.

...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR SRI
GOURISH S KHASHAMPUR, ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITON OFFICER
UKP RLY STATION INDI
DIST VIJAYAPURA 586209.

2. SURESH S/O YAMANAPPA GOLAGERI
AGE MAJOR OCC AGRICULTURE
R/O IBRAHIMPUR TQ SINDAGI
DIST VIJAYAPURA 586218.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M.,
AGA FOR R1; SRI SUNIL S.CHOUDHARI, ADVOCATE FOR
R2)

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
QUASHING THE JUDGMENT AND AWARD DATED
28.02.2024 PASSED IN LAC NO.1621/2019 BY THE
COURT OF THE I ADDITIONAL DISTRICT JUDGE AND THE
LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT AUTHORITY, VIJAYAPUR; AND ISSUE A
WRIT IN THE NATURE OF MANDAMUS DIRECTING THE
REFERENCE COURT TO REOPEN THE PROCEEDINGS
AFTER IMPLEADING THE PRESENT PETITIONER AS A
PARTY RESPONDENT.

IN WP NO. 202033/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS,
MANAGING DIRECTOR,
UPPER KRISHNA PROJECT, ALMATTI,
TQ. NIDAGUNDI,
VIJAYAPURA586 213.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
SRI. GOURISH S.KHASHAMPUR, ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALMATTI,
TQ. B. BAGEWADI,
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WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

VIJAYAPURA-586 201.

2. SPECIAL DEPUTY COMMISSIONER
KBJNL, NAVANAGAR,
BAGALKOT.

3. THE COMMISSIONER
KBJNL, NAVANAGAR,
BAGALKOT.

4. SHIVAPPA @ SHIVANAND
S/O SHANKREPPA MADAR @ BALAGANUR,
AGE : 41 YEARS,
OCC : AGRICULTURE,
R/O. HADAGALI VILLAGE,
TQ. AND DIST. VIJAYAPURA.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M.,
AGA FOR R1 TO R3; SRI SANGANAGOUDA V.BIRADAR,
ADVOCATE FOR R4)

THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO A) ISSUE A WRIT OF CERTIORARI AND QUASH THE
IMPUGNED JUDGMENT DATED 18.07.2022 IN LAC
NO.1849/2020, PASSED BY THE LEARNED III DISTRICT
JUDGE AND ADDITIONAL LAND ACQUISITION,
REHABILITATION, AND RESETTLEMENT AUTHORITY,
VIJAYAPUR; B) REMAND THE MATTERS TO THE TRIAL
COURT WITH SPECIFIC DIRECTION TO REHEAR THE
MATTERS AFRESH AFTER MANDATORILY IMPLEADING
THE PETITIONER AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

PROCEEDINGS, PRESENT ITS DEFENCE, ADDUCE
EVIDENCE, AND MAKE LEGAL SUBMISSIONS; C) ISSUE
APPROPRIATE WRITS/ORDERS DECLARING THAT ALL THE
JUDGMENTS/ORDERS OBTAINED UNDER SECTION 64(1)
OF THE RIGHT TO FAIR COMPENSATION AND
TRANSPARENCY IN LAND ACQUISITION,
REHABILITATION AND RESETTLEMENT ACT, 2013 FOR
ENHANCEMENT OF THE COMPENSATION IN RESPECT OF
THE LANDS COVERED BY UKP-III PROJECT, WITHOUT
ARRAYING PETITIONER/BENEFICIARY OF THE LANDS AS
A PARTY, IS NULL AND VOID AND IN-EXECUTABLE; D)
ISSUE APPROPRIATE WRITS/ORDERS DIRECTING ALL
THE REFERENCE COURTS EXERCISING THE POWERS
UNDER THE ACT TO IMPLEAD THE
PETITIONER/BENEFICIARY OF THE LANDS COVERED BY
UKP-III PROJECT AS A PARTY/RESPONDENT AND AFFORD
AN OPPORTUNITY OF HEARING TO THE PETITIONER,
BEFORE PROCEEDING FURTHER IN SUCH CASE; E) ISSUE
ANY OTHER WRIT, ORDER OR DIRECTION AS THIS
HON'BLE COURT DEEMS FIT AND PROPER IN THE
INTEREST OF JUSTICE, FAIRNESS AND EQUITY UNDER
THE CIRCUMSTANCES OF THIS CASE.

IN WP NO. 202064/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL)
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU-560001.
...PETITIONER

(BY SRI. HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AND:

1. ANIL
S/O SUBHASH METAGUDD,
AGE : MAJOR,

2. SUNIL
S/O SUBHASH METAGUDD,
AGE : MAJOR,

SANGAMESH S/O SUBHASH METAGUDD,
SINCE DEAD BY LRS
3.
SAVITRI
W/O SANGAMESH METAGUDD,
AGE : 38 YEARS,

4. SANVI
D/O SANGAMESH METAGUDD,
AGE :11 YEARS,

5. SABMARTH
S/O SANGAMESH METAGUDD,
AGE : 8 YEARS,

THE RESPONDENTS NO.4 AND 5 ARE MINORS,
REPRESENTED BY THEIR NATURAL MOTHER
I.E., RESPONDENT NO.3.

6. SHANTABAI
W/O SUBHASH METAGUDD,
AGE : MAJOR,

ALL ARE R/O. KADAKOL-586 203,
TQ. BASAVANA BAGEWADI,
DISTRICT VIJAYAPURA.
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WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

7. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALMATTI,
TQ. BASAVANA BAGEWADI-586 203.
...RESPONDENTS

(BY SRI. SUNIL S.CHOUDHARI, ADVOCATE FOR R1 TO R6,
SRI SRI. MALHAR RAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA,
FOR R7)

THIS PETITION IS FILED UNDER ARTICLE 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT
DATED 02.03.2022 IN LAC NO.254/2018 PASSED BY THE
COURT OF III ADDITIONAL DISTRICT JUDGE AND
ADDITIONAL LAND ACQUISITION AND RESETTLEMENT
AUTHORITY, AND REMAND THE MATTERS FOR FRESH
ADJUDICATION WITH A DIRECTION TO THE AFORESAID
COURT TO HEAR THE PARTIES HEREIN AND PASS ORDER
IN ACCORDANCE WITH LAW.

IN WP NO. 202067/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD. (KBJNL)
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE SENIOR COUNSEL FOR
Sri HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)
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WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AND:

1. APPALAL
S/O LESU LAMANI,
AGE : MAJOR,

2. RAJU S/O LESU LAMANI,
AGE : MAJOR,

3. MOTILAL S/O LESU LAMANI,
AGE : MAJOR,

4. MALLESHI LESU LAMANI,
AGE : MAJOR,

5. MALLABAI LESU LAMANI,
AGE : MAJOR,

6. SONABAI LESU LAMANI,
AGE : MAJOR,

7. LALITA LESU LAMANI,
AGE : MINOR,

8. KAMALABAI LESU LAMANI,
AGE : MINOR,

RESPONDENT NO.7 AND 8 ARE MINORS
R/BY RESPONDENT NO.5,

R/O JALAWAD, TQ.SINDAGI,
DIST.VIJAYAPURA - 586128.

9. THE SPECIAL LAND ACQUISITION OFFICER
UKP, INDI,
- 69 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

TQ BASAVANA BAGEWADI - 586203.
...RESPONDENTS

(BY SRI. SUNIL S.CHOUDHARI, ADVOCATE FOR R1 TO R8;
SRI. MALHAR RAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R9)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT
DATED 25.11.2022 IN LAC NO.901/2018 PASSED BY THE
COURT OF III ADDITIONAL DISTRICT JUDGE AND
ADDITIONAL LAND ACQUISITION AND RESETTLEMENT
AUTHORITY, AND REMAND THE MATTERS FOR FRESH
ADJUDICATION WITH A DIRECTION TO THE AFORESAID
COURT TO HEAR THE PARTIES HEREIN AND PASS ORDER
IN ACCORDANCE WITH LAW.

IN WP NO. 202069/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU-560 001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. SANGANNA
S/O NINGAPPA PATTAR,
AGE : MINOR,
- 70 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

R/O. KADAKOL-586 203,
TQ. BASAVANA BAGEWADI.

2. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALAMATTI,
TQ. BASAVANA BAGEWADI-586 203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHAR RAO, AAG A/W SRI MALLIKARJUN SAHUKAR,
AGA AND SRI SHESHADRI JAISHANKAR M.,
AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
02.03.2022 IN LAC NO.259/2018 PASSED BY THE COURT OF
III ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION AND RESETTLEMENT AUTHORITY, AND
REMAND THE MATTERS FOR FRESH ADJUDICATION WITH A
DIRECTION TO THE AFORESAID COURT TO HEAR THE
PARTIES HEREIN AND PASS ORDER IN ACCORDANCE WITH
LAW.

IN WP NO. 202070/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL)
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU-560001.
...PETITIONER

(BY SRI.P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)
- 71 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AND:

1. VENKU
S/O GOPU BHEELU LAMANI,
AGE : MAJOR,
R/O.JALAWAD, TQ.SINDAGI,
DIST.VIJAYAPURA - 586128.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, INDI, TQ.BASAVANA BAGEWADI - 586203.

...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHAR RAO, AAG A/W SRI MALLIKARJUN SAHUKAR,
AGA AND SRI SHESHADRI JAISHANKAR M.,
AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
25.11.2022 IN LAC NO.914/2018 PASSED BY THE COURT OF
III ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION AND RESETTLEMENT AUTHORITY, AND
REMAND THE MATTERS FOR FRESH ADJUDICATION WITH A
DIRECTION TO THE AFORESAID COURT TO HEAR THE
PARTIES HEREIN AND PASS ORDER I ACCORDANCE WITH
LAW.

IN WP NO. 202071/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD (KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU - 560001.
...PETITIONER
- 72 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

(BY SRI. P.P.HEGDE, LEARNED SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. NANU
S/O HARISHANDAR RATHOD (LAMANI)
AGE : MAJOR, R/O SHIVANAGI,
TQ/DIST.VIJAYAPURA - 586127.

2. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, INDI RAILWAY STATION,
TQ.BASAVANA BAGEWADI-586203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHAR RAO AAG A/W SRI MALLIKARJUN SAHUKAR,
AGA AND SRI SHESHADRI JAISHNAKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
30.07.2022 IN LAC NO.1915/2020 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW ; B) ANY OTHER
ORDER/DIRECTION CONSIDERING THE FACTS AND
CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF
JUSTICE AND EQUITY.
- 73 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

IN WP NO. 202072/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL)
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. RAMAPPA
S/O GURALINGAPPA MANGANAVAR,
AGE : MAJOR, R/O SHIVANAGI,
DIST.VIJAYAPURA - 586127.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, INDI RAILWAY STATION, TQ.
BASAVANABAGEWADI - 586203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHAR RAO, AAG A/W SRI MALLIKARJUN SAHUKAR,
AGA AND SRI SHESHADRI JAISHANKAR M.,
AGA FOR R2)

FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202073/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL)
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU - 560 001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. GANGAPPA
S/O NINGAPPA PATTAR,
AGE : MAJOR,
R/O. KADAKOL-586 203,
TQ. BASAVANA BAGEWADI.

2. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALMATTI,
TQ. BASAVANA BAGEWADI-586 203.
...RESPONDENTS

(BY SRI. SUNIL S.CHOUDHARI, ADVOCATE FOR R1;
SRI MALHAR RAO, AAG A/W SRI MALLIKARJUN SAHUKAR,
AGA AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) ISSUE
ORDER, DIRECTION IN THE NATURE OF CERTIORARI SETTING
- 75 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

ASIDE THE IMPUGNED COMMON JUDGMENT DATED
02.03.2022 IN LAC NO.252/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202074/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL)
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. RAMAPPA
S/O GURALINGAPPA MANGANAVAR,
AGE : MAJOR, R/O SHIVANAGI,
TQ/DIST.VIJAYAPURA - 586127.

2. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, INDI RAILWAY STATION,
TQ.BASAVANA BAGEWADI - 586203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHAR RAO, AAG A/W SRI MALLIKARJUN SAHUKAR,
AGA AND SRI SHESHADRI JAISHANKAR M.,
- 76 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
30.07.2022 IN LAC NO.1909/2020 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202076/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL)
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU-560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. MANOHAR
S/O NINGAPPA PATTAR,
AGE : MINOR,

2. SHENKAREPPA
S/O SAHAEBGOUDA NEERALAGI,
- 77 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AGE : MINOR,

3. SANGAMMA
W/O SIDRAMAPPA NEERALAGI,
AGE : MINOR,

ALL ARE R/O KADAKOL-586 203,
TQ. BASAVANA BAGEWADI.

4. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALMATTI,
TQ. BASAVANA BAGEWADI-586 203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHAR RAO, AAG A/W SRI MALLIKARJUN SAHUKAR,
AGA AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
02.03.2022 IN LAC NO.336/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202079/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL)
- 78 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU-560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. SIDDANNA
S/O CHANABASAPPA HACHARADDI,
AGE : 87 YEARS,
R/O. WADAWADAGI-586 208,
TQ. BASAVANA BAGEWADI.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALAMATTI,
TQ. BASAVANA BAGEWADI-586 203.
...RESPONDENTS

(BY SRI. SUNIL S.CHOUDHARI, ADVOCATE FOR R1;
SRI MALHAR RAO, AAG A/W SRI MALLIKARJUN SAHUKAR,
AGA AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
26.09.2022 IN LAC NO.753/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
- 79 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202080/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL)
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU-560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. SHIVAMMA
W/O SANGANAGOUDA BIRADAR,
AGE : MAJOR,
R/O. WADAWADAGI-586208,
TQ. BASAVANA BAGEWADI.

2. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALAMATTI,
TQ. BASAVANA BAGEWADI-586 203.
...RESPONDENTS

(BY SRI. SUNIL S.CHOUDHARI, ADVOCATE FOR R1;
SRI MALHAR RAO, AAG A/W SRI MALLIKARJUN SAHUKAR,
AGA AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202081/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL)
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. SANDEEP
S/O DEEPAK RATHOD,
AGE : MAJOR,
R/O JALAWAD, TQ.SINDAGI
DIST.VIJAYAPURA - 586128.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, INDI,
TQ.BASAVANA BAGEWADI - 586203
...RESPONDENTS

(BY SRI. SUNIL S.CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES
- 81 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
A) ISSUE ORDER, DIRECTION IN THE NATURE OF
CERTIORARI SETTING ASIDE THE IMPUGNED COMMON
JUDGMENT DATED 25.11.2022 IN LAC NO.902/2018 PASSED
BY THE COURT OF THE 3RD ADDITIONAL DISTRICT JUDGE
AND ADDITIONAL LAND ACQUISITION REHABILITATION AND
RESETTLEMENT AUTHORITY, VIJAYAPUR AND REMAND THE
MATTERS FOR FRESH ADJUDICATION WITH A DIRECTION TO
THE COURT OF 3RD ADDITIONAL DISTRICT JUDGE AND
ADDITIONAL LAND ACQUISITION REHABILITATION AND
RESETTLEMENT AUTHORITY, VIJAYAPUR TO HEAR THE
PARTIES HEREIN AND PASS ORDER IN ACCORDANCE WITH
LAW.

IN WP NO. 202082/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD (KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. DEEPAK
S/O KHEMU LAMANI,
AGE : MAJOR,
R/O JALAWAD, TQ.SINDAGI,
DIST.VIJAYAPURA - 586128.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, INDI, TQ. INDI -586201.
- 82 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
25.11.2022 IN LAC NO.932/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202083/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
(KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES
K.R.CIRCLE, BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI. HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. PARUTAPPA
S/O MALLAPPA MELASAKKARI,
AGE :MAJOR,
- 83 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

R/O CHABANUR,
TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPURA - 586214.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALAMATTI,
TQ.BASAVANA BAGEWADI - 586203
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) ISSUE
ORDER, DIRECTION IN THE NATURE OF CERTIORARI SETTING
ASIDE THE IMPUGNED COMMON JUDGMENT DATED
30.10.2021 IN LAC NO.1000/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202084/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL)
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU-560 001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
- 84 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. SANGAPPA
S/O SIDAPPA MADAR,
AGE : MAJOR,

2. AMARAPPA
S/O SIDAPPA MADAR,
AGE : MAJOR,

3. BASAPPA
S/O SIDAPPA MADAR,
AGE : MAJOR,

4. GURAPPA
S/O SIDAPPA MADAR,
AGE : MAJOR,

5. SHANKREWWA
W/O SIDDAPPA MADAR,
AGE : MINOR,

ALL ARE R/O. KADAKOL-586 203,
TQ. BASAVANA BAGEWADI.

6. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALMATTI,
TQ. BASAVANA BAGEWADI-586 203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1
TO 4; SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
- 85 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

FOR R6)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) ISSUE
ORDER, DIRECTION IN THE NATURE OF CERTIORARI SETTING
ASIDE THE IMPUGNED COMMON JUDGMENT DATED
02.02.2022 IN LAC NO.253/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202085/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
(KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES
K.R.CIRCLE, BENGALURU-560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. GURABASAPPA SIDDANAGOUDA PATIL,
AGE : MAJOR,
R/O WADDODAGI,
TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPUR - 586203.
- 86 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALAMATTI,
TQ.BASAVANA BAGEWADI - 586203,
VIJAYAPUR.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) ISSUE
ORDER, DIRECTION IN THE NATURE OF CERTIORARI SETTING
ASIDE THE IMPUGNED COMMON JUDGMENT DATED
30.10.2021 IN LAC NO.1004/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202086/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD (KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)
- 87 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AND:

1. PAMPAPATI
S/O MAHARUDRAPPA PATTAR,
AGE : MAJOR,
R/O CHABANUR, TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPUR - 586214.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALAMATTI,
TQ.BASAVANA BAGEWADI - 586203
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
30.10.2021 IN LAC NO.1012/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202087/2025

BETWEEN:
- 88 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

KRISHNA BHAGYA JALA NIGAM LTD (KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES, K.R.CIRCLE,
BENGALURU - 560001.

...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. MALLAPPA
S/O SIDDALINGAPPA MANGANAVAR,
AGE : MAJOR,
R/O SHIVANAGI,
TQ DIST.VIJAYAPURA - 586127.

2. THE SPECIAL LAND ACQUISITON OFFICER
UKP, INDI RAILWAY STATION, TQ.INDI - 586209.

...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) ISSUE
ORDER, DIRECTION IN THE NATURE OF CERTIORARI SETTING
ASIDE THE IMPUGNED COMMON JUDGMENT DATED
30.07.2022 IN LAC NO.1906/2020 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
- 89 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202089/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.
(KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. VITHAL
S/O GOPU RATHOD,
AGE : MAJOR, R/O JALAWAD,
TQ.SINDAGI, DIST.VIJAYAPURA - 586128.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, INDI,
TQ.BASAVANA BAGEWADI - 586203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
ORDER, DIRECTION IN THE NATURE OF CERTIORARI SETTING
ASIDE THE IMPUGNED COMMON JUDGMENT DATED
25.11.2022 IN LAC NO.912/2018 PASSED BY THE COURT OF
- 90 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202090/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
(KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. NINGAPPA
S/O APPANNA HIRUR,
AGE : MAJOR,
R/O CHABANUR,
TQ.BASAVANA BAGEWADI,
DIST.VIJAYAUR - 586214.

2. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALAMATTI,
TQ.BASAVANA BAGEWADI,
DIST : VIJAYAPUR - 586203.
- 91 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
30.10.2021 IN LAC NO.1013/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202091/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU-560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

SIDDAPPA S/O BALAVANTAPPA UPPALDINI,
DEAD BY HIS LEGAL HEIR
1. YELLAPPA S/O SIDDAPPA UPPALDINNI,
- 92 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AGE : MAJOR,
R/O. SHIVANAGI,
TQ. AND DIST. VIJAYAPURA-586127.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, INDI RAILWAY STATION,
TQ. BASAVANA BAGEWADI-586203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) ISSUE
ORDER, DIRECTION IN THE NATURE OF CERTIORARI SETTING
ASIDE THE IMPUGNED COMMON JUDGMENT DATED
30.07.2022 IN LAC NO.1919/2020 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202092/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU-560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
- 93 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. PREETI
W/O SHIVANAND BYAHATTI,
AGE : MAJOR,
R/O. WADAWADAGI,
TQ. BASAVANA BAGEWADI - 586208.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALAMATTI,
TQ. BASAVANA BAGEWADI-586 203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
26.09.2022 IN LAC NO.152/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202093/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD (KBJNL),
- 94 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. MALLAPPA
S/O SIDDALINGAPPA MANGANAVAR,
AGE :MAJOR, R/O SHIVANAGI,
TQ/DIST.VIJAYAPURA 586127.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, INDI RAILWAY STATION,
TQ.INDI- 586209.

...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
30.07.2022 IN LAC NO.1910/2020 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.
- 95 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

IN WP NO. 202094/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.
(KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. RAVATAPPA
S/O MALLAPPA MELASAKKARI,
AGE : MAJOR, R/O CHABANUR,
TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPURA - 586214.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALAMATTI,
TQ.BASAVANA BAGEWADI - 586203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202095/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU-560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. MADIWALAPPA
S/O SHIVAPPA HEBBAL,
AGE : MAJOR,
R/O. WADAWADAGI-586208,
TQ. BASAVANA BAGEWADI.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALAMATTI,
TQ. BASAVANA BAGEWADI-586 203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
- 97 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
26.09.2022 IN LAC NO.754/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202096/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD. (KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. GANGADHAR
S/O MADIVALAPPA MELASAKKARI,
AGE : MAJOR,
R/O CHABANUR, TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPUR - 586214.

2. THE SPECIAL LAND ACQUISITON OFFICER
UKP, ALAMATTI,
TQ.BASAVANA BAGEWADI - 586203.
- 98 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) ISSUE
ORDER, DIRECTION IN THE NATURE OF CERTIORARI SETTING
ASIDE THE IMPUGNED COMMON JUDGMENT DATED
30.10.2021 IN LAC NO.1007/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202097/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU-560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. GURUNATH
S/O SANGANBASAPPA METAGUDD,
AGE : MAJOR,
- 99 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

R/O. KADAKOL-586203,
TQ. BASAVANA BAGEWADI.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALAMATTI,
TQ. BASAVANA BAGEWADI-586 203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
02.03.2022 IN LAC NO.250/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202098/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL)
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU-560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
- 100 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. SHRISHAIL
S/O REVANSIDDAPPA MELASAKKARI,
AGE : MAJOR,
R/O. CHABANUR,
TQ. BASAVANA BAGEWADI,
DIST. VIJAYAPURA-586 214.

2. SHIVANNA
S/O REVANSIDDAPPA MELASAKKARI,
AGE : MAJOR,
R/O. CHABANUR,
TQ. BASAVANA BAGEWADI,
DIST. VIJAYAPURA-586 214.

3. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALAMATTI,
TQ. BASAVANA BAGEWADI-586 203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1
& R2; SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R3)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
30.10.2021 IN LAC NO.1006/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
- 101 -
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

IN WP NO. 202099/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
(KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. HANAMANT
S/O MALLAPPA MELASAKKARI,
AGE : MAJOR,
R/O CHANABUR TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPUR - 586214.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALAMATTI,
TQ.BASAVANA BAGEWADI - 586203.
...RESPONDENTS

(R1 - SERVED;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
- 102 -
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WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
ORDER, DIRECTION IN THE NATURE OF CERTIORARI SETTING
ASIDE THE IMPUGNED COMMON JUDGMENT DATED
30.10.2021 IN LAC NO.998/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202100/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD, (KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R.CIRCLE, BENGALURU - 560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. DEEPAK
S/O KHEMU RATHOD,
AGE : 74 YEARS, OCC AGRIL,
R/O JALAWAD, TQ.SINDAGI,
DIST.VIJAYAPURA - 586128.

2. THE SPECIAL LAND ACQUISITION OFFICER
UKP, INDI, TQ.INDI,
DIST. VIJAYAPUR 586203.
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...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR R1;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
25.11.2022 IN LAC NO.1066/2018 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202103/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD., (KBJNL),
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU-560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

1. MALLAPPA
S/O MAHADEVAPPA HIPPARAGI,
AGE : MAJOR,
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WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

R/O. SHIVANAGI,
TQ. AND DIST. VIJAYAPURA-586 127.

2. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, INDI RAILWAY STATION,
TQ. INDI, DIST : VIJAYPAUR -586 203.
...RESPONDENTS

(R1 - SERVED;
SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR, AGA
AND SRI SHESHADRI JAISHANKAR M., AGA FOR R2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
ISSUE ORDER, DIRECTION IN THE NATURE OF CERTIORARI
SETTING ASIDE THE IMPUGNED COMMON JUDGMENT DATED
30.07.2022 IN LAC NO.1904/2020 PASSED BY THE COURT OF
THE 3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR AND REMAND THE MATTERS FOR
FRESH ADJUDICATION WITH A DIRECTION TO THE COURT OF
3RD ADDITIONAL DISTRICT JUDGE AND ADDITIONAL LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPUR TO HEAR THE PARTIES HEREIN AND
PASS ORDER IN ACCORDANCE WITH LAW.

IN WP NO. 202104/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
R/BY ITS GENERAL MANAGER,
ADMINISTRATION AND HUMAN RESOURCES,
K.R. CIRCLE, BENGALURU-560001.
...PETITIONER

(BY SRI. P.P.HEGDE, SENIOR COUNSEL FOR
- 105 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

SRI HALASHETTI JAGADISH SIDRAMAPPA, ADVOCATE)

AND:

PRABHULING S/O MAHADEVAPPA PATTAR,
DEAD BY HIS LRS
1.
MANAMMA
W/O PRABHULING PATTAR,
AGE : 69 YEARS,

2. MOUNESH
S/O PRABHULING PATTAR,
AGE : 43 YEARS,

3. SATISH
S/O PRABHULING PATTAR,
AGE : 39 YEARS,

ALL ARE R/O. WADAWADAGI-586 208,
TQ. BASAVANA BAGEWADI.

4. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALAMATTI,
TQ. BASAVANA BAGEWADI-586 203.
...RESPONDENTS

(BY SRI. SUNIL SHRISHAIL CHOUDHARI, ADVOCATE FOR
R1 TO R3; SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R4)

DATED 29.09.2022 IN LAC NO.755/2018 PASSED BY THE
COURT OF THE 3RD ADDITIONAL DISTRICT JUDGE AND
ADDITIONAL LAND ACQUISITION REHABILITATION AND
RESETTLEMENT AUTHORITY, VIJAYAPUR AND REMAND THE
MATTERS FOR FRESH ADJUDICATION WITH A DIRECTION
TO THE COURT OF 3RD ADDITIONAL DISTRICT JUDGE AND
ADDITIONAL LAND ACQUISITION REHABILITATION AND
RESETTLEMENT AUTHORITY, VIJAYAPUR TO HEAR THE
PARTIES HEREIN AND PASS ORDER IN ACCORDANCE WITH
LAW.

IN WP NO. 202892/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS
MANAGING DIRECTOR,
UPPER KRISHNA PROJECT,
ALMATTI , TQ .NIDAGUNDI,
VIJAYAPUR DIST-587207.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR SRI. MONESH
KUMAR K.B., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP, ALMATTI , TQ. B.BAGEWADI,
VIJAYAPURA - 586201.

2. DANAPPA
S/O CHANNAPPA KALYANI,
AGE : NOT KNOWN ,
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WP No. 201855 of 2025
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R/O HATTARAKIHAL , TQ. B.BAGEWADI,
DIST : VIJAYAPURA-586122.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1; SRI SANGANABASAVA B.PATIL, ADVOCATE FOR
R2)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT dated 15.12.2022 IN LAC NO.1522/2020,
PASSED BY LEARNED III ADDITIONAL DIST. JUDGE AND
ADDL. LAND ACQUISITION REHABILITATION AND
RESETTLEMENT AUTHORITY, VIAJAPURA, B) REMAND THE
MATTER TO THE TRIAL COURT WITH SPECIFIC DIRECTION
TO REHEAR THE MATTER AFRESH AFTER MANDATORILY
IMPLEADING THE PETITIONER NIGAM AS ONE OF THE
RESPONDENTS AND AFFORD IT FULL OPPORTUNITY TO
PARTICIPATE IN THE PROCEEDINGS, PRESENT ITS
DEFENSE, ADDUCE EVIDENCE, AND MAKE LEGAL
SUBMISSIONS.

IN WP NO. 202905/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT, ALMATTI ,
TQ NIDAGUNDI, VIJAYAPUR DIST-587207.

...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR SRI. MONESH
- 108 -
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WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

KUMAR K.B., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER
UKP., ALMATTI , TQ. B. BAGEWADI,
VIJAYAPURA - 586201.

2. GURUBASAPPA SIDDANAGOWDA PATIL,
FATHER NAME NOT KNOWN TO THE PETITIONER,
AGE NOT KNOWN,
R/O WADDODAGI,
TQ. BASAVANA BAGEWADI,
DIST. VIJAYAPURA-586203.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1; R2 - SERVED)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 30.10.2021 IN LAC NO.1004/2018,
PASSED BY LEARNED III ADDITIONAL DIST. JUDGE AND
ADDL. LAND ACQUISITION REHABILITATION AND
RESETTLEMENT AUTHORITY, VIAJAPURA, B) REMAND THE
MATTER TO THE TRIAL COURT WITH SPECIFIC DIRECTION
TO REHEAR THE MATTER AFRESH AFTER MANDATORILY
IMPLEADING THE PETITIONER NIGAM AS ONE OF THE
RESPONDENTS AND AFFORD IT FULL OPPORTUNITY TO
PARTICIPATE IN THE PROCEEDINGS, PRESENT ITS
DEFENSE, ADDUCE EVIDENCE, AND MAKE LEGAL
SUBMISSIONS.
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

IN WP NO. 202911/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT, ALMATTI,
TQ. NIDAGUNDI,
VIJAYAPURA DIST - 587207.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR SRI. MONESH
KUMAR K.B., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALMATTI, TQ, B.BAGEWADI,
VIJAYAPURA - 586201.

2. THE COMMISSIONER,
REHABILTATION RESETTLEMENT AND LAND
ACQUISITION EX OFFICEO SECRETARY TO THE
GOVERNMENT REVENUE DEPARTMENT, UKP,
NAVANAGAR, BAGALKOT - 587103.

3. THE SPECIAL DEPUTY COMMISSIONER,
REHABILITATION, RESETTLEMENT AND LAND
ACQUISITION DIVISION, NAVANAGAR,
BAGALKOT 587103.

4. DUNDAPPA
S/O CHANNAPPA HUNASHYAL,
AGE : 83 YEARS, OCC : AGRICULTURE,
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R/O SINDAGERI, TQ B.BAGEWADI,
DIST : VIJAYAPURA 586203.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 TO 3; SRI HARSHAVARDHAN R,MALIPATIL,
ADVOCATE FOR R4)

THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 09.12.2022 IN LAC NO.740/2018,
PASSED BY LEARNED III ADDITIONAL DIST. JUDGE AND
ADDL. LAND ACQUISITION REHABILITATION AND
RESETTLEMENT AUTHORITY, VIAJAPURA, B) REMAND THE
MATTER TO THE TRIAL COURT WITH SPECIFIC DIRECTION
TO REHEAR THE MATTER AFRESH AFTER MANDATORILY
IMPLEADING THE PETITIONER NIGAM AS ONE OF THE
RESPONDENTS AND AFFORD IT FULL OPPORTUNITY TO
PARTICIPATE IN THE PROCEEDINGS, PRESENT ITS
DEFENSE, ADDUCE EVIDENCE, AND MAKE LEGAL
SUBMISSIONS.

IN WP NO. 202914/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS
MANAGING DIRECTOR,
UPPER KRISHNA PROJECT, ALMATTI,
TQ. NIDAGUNDI, VIJAYAPUR - DIST.
...PETITIONER

(BY SRI. P.P.HEGDE, LEARNED SENIOR COUNSEL FOR
- 111 -
NC: 2025:KHC-K:7924
WP No. 201896 of 2025
C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

SRI RAKSHITH K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, CHIKKAHONAKONI, DEVADURGA,
RAICHUR 584111.

2. THE COMMISSIONER,
LAND ACQUISITION, REHABILITATION
AND RESETTLEMENT, UKP,
NAVNAGAR, BAGALKOT - 587103.

3. SANNA NARASAPPA S/O UMAPATHI,
AGED 43 YRS, OCC : AGRI,
R/O.YAKLASPUR, W.NO.34,
RAICHUR.

4. VENKOBA S/O HANAMANTAPPA,
AGE MAJOR, OCC AGRIL,
R/O. YAKLASPUR VILLAGE, RAICHUR.

5. S.RAMAREDDY S/O LINGAREDDI,

6. VEERESH S/O LAXMIREDDI,

7. TAYAPPA S/O LAXMIREDDI,

8. BOLABANDI S/O TIMMAPPA,

9. DODDA NARASHIHALU S/O NARASAPPA,

10. SANNA NARASIMHALU S/O NARASAPPA,

11. RANJEET
S/O S. SHIVAREDDI,
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

RESPONDENT NO.5 TO 11 ARE
MAJORS, OCC AGRI.,
R/O RAICHUR.

12. MALLAPUDI CHANDRAKALA
W/O MALLAPUDI BHASKAR RAO,
AGE : MAJOR,
OCC : HOUSEHOLD,
R/O GANDHINAGAR, TQ.SINDHANUR,
DIST - RAICHUR.

13. P.RAMA REDDY
S/O NARASAPPA @ YARRANNA,

14. P.SRINIVAS REDDY
S/O NARASAPPA @YARRANNA,

15. P.PURUSHOTTAM REDDY
S/O SHANTA REDDY,

RESPONDENT NO.13 TO 15 ARE MAJORS,
OCC AGRIL., R/O RAICHUR.

16. SHARANAPPA S/O UMAPATHI,
AGE : MAJOR, OCC : AGRI,
R/O YAKLASPUR, RAICHUR.
...RESPONDENTS

(BY SRI. MALHAR RAO, AAG A/W SRI MALLIKARJUN
SAHUKAR, AGA AND SRI SHESHADRI JAISHANKAR M., AGA
FOR R1 AND R2;
SRI SHODHAN BABU, ADVOCATE FOR R3 TO 16)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO A)
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

ISSUE A WRIT OF CERTIORARI AND QUASH THE
IMPUGNED JUDGMENT DATED 23.02.2023 IN LAC
NOS.40/2021, 39/2021, 42/2021, 43/2021, 47/2021,
48/2021, 49/2021 AND 50/2021, BY THE LEARNED ADDL.
DISTRICT JUDGE (MACT), RAICHUR; B) REMAND THE
MATTERS TO THE TRIAL COURT WITH SPECIFIC
DIRECTION TO REHEAR THE MATTERS AFRESH AFTER
MANDATORILY IMPLEADING THE PETITIONER NIGAM AS
ONE OF THE RESPONDENTS AND AFFORD IT FULL
OPPORTUNITY TO PARTICIPATE IN THE PROCEEDINGS,
PRESENT ITS DEFENCE, ADDUCE EVIDENCE, AND MAKE
LEGAL SUBMISSIONS; C) ISSUE DIRECTION TO THE
CONCERNED PRESIDING OFFICERS TO STRICTLY OBEY THE
GUIDELINES ISSUED BY THE HON'BLE SUPREME COURT IN
U.P.AWAS EVAM VIKAS PARISHAD S. GYAN DEVI, (1995) 2
SCC 326 AT PAGA 343 AND ORDER FOR THE IMPLEADING
OF THE BENEFICIARY BEFORE PROCEEDING FURTHER AND
ANY ORDERS/JUDGMENTS OBTAINED FROM THE
REFERENCE COURTS ARRAIGNING THE BENEFICIARY IS
REQUIRED TO BE TREATED AS NULL AND VOID; D) ISSUE
APPROPRIATE WRIT/ORDERS DECLARING THAT ALL THE
JUDGMENTS/ORDERS OBTAINED UNDER SECTION 64(1) OF
THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY
IN LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT ACT, 2013 BY THE CLAIMANTS AGAINST
THE PETITIONER IN RESPECT OF THE COMPENSATION
PAYABLE FOR UPPER KRISHNA PROJECT III, WITHOUT
ARRAIGNING THE PETITIONER AS A PARTY, IS NULL AND
VOID AND CONSEQUENTLY DIRECT THE LEARNED
PRESIDING OFFICERS OF ALL REFERENCE COURTS SET UP
UNDER THE ACT TO ISSUE ORDERS TO IMPLEAD THE
PETITIONER AS PARTY IN ALL THE CASES PERTAINING TO
CLAIM PETITION FOR COMPENSATION BY THE CLAIMANTS,
LAND OWNERS ACQUIRED BY RESPONDENT NOS.1 FOR
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

UKP III. E) ISSUE ANY OTHER WRIT, ORDER OR
DIRECTION AS THIS HON'BLE COURT DEEMS FIT AND
PROPER IN THE INTEREST OF JUSTICE, FAIRNESS AND
EQUITY UNDER THE CIRCUMSTANCES OF THIS CASE.

IN WP NO. 202959/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT, ALMATTI ,
TQ . NIDAGUNDI, VIJAYAPUR DIST-587207.
...PETITIONER

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR SRI. MONESH
KUMAR K.B., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, ALMATTI , TQ . B.BAGEWADI,
VIJAYAPURA - 586201.

2. THE STATE OF KARNATAKA,
REP BY DEPUTY COMMISSIONER,
VIJAYAPURA-586201.

3. RAVI S/O SHANKRAPPA ANTARAGOND,
AGE : 46 YEARS, OCC : EX-SERVICEMAN,

4. PRAKASH
S/O SHANKRAPPA ANTARAGOND,
AGE : 48 YEARS, OCC : BUSINESS,
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WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

5. VIJAYAKUMAR
S/O SHANKRAPPA ANTARAGOND,
AGE : 29 YEARS,

ALL ARE R/O VIDYAGIRI,
17TH CROSS , BAGALKOT,
TQ AND DISTRICT-587102.
...RESPONDENTS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR,
AGA AND SRI SHESHADRI JAISHANKAR M., AGA FOR R1 AND
R2; SRI HARSHAVARDHAN R.MALIPATIL, ADVOCATE FOR R3
TO R5)

THIS PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT
OF CERTIORARI AND QUASH THE IMPUGNED JUDGMENT
DATED 07.08.2023 IN LAC NO.359/2018, PASSED BY
LEARNED III ADDITIONAL DIST. JUDGE AND ADDL. LAND
ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIAJAPURA, B) REMAND THE MATTER TO THE
TRIAL COURT WITH SPECIFIC DIRECTION TO REHEAR THE
MATTER AFRESH AFTER MANDATORILY IMPLEADING THE
PETITIONER NIGAM AS ONE OF THE RESPONDENTS AND
AFFORD IT FULL OPPORTUNITY TO PARTICIPATE IN THE
PROCEEDINGS, PRESENT ITS DEFENSE, ADDUCE EVIDENCE,
AND MAKE LEGAL SUBMISSIONS.

IN WP NO. 202973/2025

BETWEEN:

KRISHNA BHAGYA JALA NIGAM LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
UPPER KRISHNA PROJECT, ALMATTI,
TQ. NIDAGUNDI, VIJAYAPUR DIST. - 586 201.
...PETITIONER
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WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

(BY SRI P.P.HEGDE, SENIOR COUNSEL FOR SRI. RAKSHITH
K.S., ADVOCATE)

AND:

1. THE SPECIAL LAND ACQUISITION OFFICER,
UKP, CHIKKAHONAKONI,
DEVADURGA, RAICHUR - 584111.

2. THE COMMISSIONER,
LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT, UKP, NAVNAGAR,
BAGALKOT - 587103.

3. B.PRASAD
S/O ACHHAYYA, AGED : MAJOR,
OCC : AGRI. AND BUSINESS,
R/O RAICHUR - 584 101.

4. SMT DHARMAVATHI BUTHAD,
W/O VISHNUKANTH BHUTHAD,
AGE : MAJOR, OCC : HOUSEHOLD,
R/O RAICHUR - 584 101.

5. SMT JAYAPADMALAKSHMI SURYAKUMARI
ALIAS PADMAVATHI G,
W/O G RAMAKRISHNA,
AGE : MAJOR, OCC : HOUSEHOLD,
R/O RAICHUR - 584 101.

6. SMT Y RAJESHWARI
W/O Y VIJAYAKUMAR,
AGED : MAJOR, OCC : HOUSEHOLD,
R/O TQ RAICHUR - 584 101.

7. TIMMAPPA S/O AYYANNA,
AGED : MAJOR, OCC : AGRI,
R/O EKLASPUR VILLAGE,
TQ RAICHUR - 584 101.
...RESPONDENTS
- 117 -
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C/W WP No. 201854 of 2025
WP No. 201855 of 2025
HC-KAR AND 64 OTHERS

(BY SRI MALHARRAO, AAG A/W SRI MALLIKARJUN SAHUKAR,
AGA AND SRI SHESHADRI JAISHANKAR M., AGA FOR R1 AND
R2; SRI SHODHAN BABU, ADVOCATE FOR R3 TO 7)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO A)
ISSUE A WRIT OF CERTIORARI AND QUASH THE IMPUGNED
JUDGMENT DATED 13.04.2023 IN LAC NOS.30/2021,
28/2021, 31/2021, 35/2021, 36/2021 AND 37/2021 PASSED
BY THE LEARNED ADDL. DISTRICT JUDGE (MACT), RAICHUR;
B) REMAND THE MATTERS TO THE TRIAL COURT WITH
SPECIFIC DIRECTION TO REHEAR THE MATTERS AFRESH
AFTER MANDATORILY IMPLEADING THE PETITIONER NIGAM
AS ONE OF THE RESPONDENTS AND AFFORD IT FULL
OPPORTUNITY TO PARTICIPATE IN THE PROCEEDINGS,
PRESENT ITS DEFENCE, ADDUCE EVIDENCE, AND MAKE
LEGAL SUBMISSIONS; C) ISSUE DIRECTION TO THE
CONCERNED PRESIDING OFFICERS TO STRICTLY OBEY THE
GUIDELINES ISSUED BY THE HON'BLE SUPREME COURT IN
U.P.AWAS EVAM VIKAS PARISHAD VS. GYAN DEVI, (1995) 2
SCC 326 AT PAGA 343 AND ORDER FOR THE IMPLEADING OF
THE BENEFICIARY BEFORE PROCEEDING FURTHER AND ANY
ORDERS/JUDGMENTS OBTAINED FROM THE REFERENCE
COURTS ARRAIGNING THE BENEFICIARY IS REQUIRED TO BE
TREATED AS NULL AND VOID; D) ISSUE APPROPRIATE
WRIT/ORDERS DECLARING THAT ALL THE
JUDGMENTS/ORDERS OBTAINED UNDER SECTION 64(1) OF
THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT
ACT, 2013 BY THE CLAIMANTS AGAINST THE PETITIONER IN
RESPECT OF THE COMPENSATION PAYABLE FOR UPPER
KRISHNA PROJECT III, WITHOUT ARRAIGNING THE
PETITIONER AS A PARTY, IS NULL AND VOID AND
CONSEQUENTLY DIRECT THE LEARNED PRESIDING OFFICERS
OF ALL REFERENCE COURTS SET-UP UNDER THE ACT TO
ISSUE ORDERS TO IMPLEAD THE PETITIONER AS PARTY IN
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ALL THE CASES PERTAINING TO CLAIM PETITION FOR
COMPENSATION BY THE CLAIMANTS/LAND OWNERS
ACQUIRED BY RESPONDENT NOS.1 FOR UKP III. E) ISSUE
ANY OTHER WRIT, ORDER OR DIRECTION AS THIS HON'BLE
COURT DEEMS FIT AND PROPER IN THE INTEREST OF
JUSTICE, FAIRNESS AND EQUITY UNDER THE
CIRCUMSTANCES OF THIS CASE.

THESE PETITIONS HAVING BEEN HEARD AND RESERVED
FOR ORDERS ON 16.12.2025, COMING ON FOR
'PRONOUNCEMENT OF ORDERS THIS DAY, THE COURT MADE
THE FOLLOWING:

CORAM: HON'BLE MR. JUSTICE M.G.S.KAMAL

CAV ORDER
(PER: HON'BLE MR. JUSTICE M.G.S.KAMAL)

These batch of writ petitions are filed by Krishna

Bhagya Jala Nigam Limited (hereinafter referred to as

'KBJNL' for brevity), being aggrieved by the orders passed

by the III Additional District and Sessions Judge and the

Land Acquisition Rehabilitation and Resettlement

Authority, Vijayapura (hereinafter referred to as 'the

reference Court' for brevity) enhancing the compensation

payable to the respondents - landowners under Section 64

of the Right to Fair Compensation and Transparency in
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Land Acquisition, Rehabilitation and Resettlement Act,

2013 (hereinafter referred to as 'the RFCTLARR Act, 2013'

for brevity).

2. Since subject matter, questions of facts and law

involved in these batch of writ petitions are common and

identical, they are taken up for analogous hearing and

disposal.

3. Background of the case:

3.1. Lands forming part of various villages situated in the
districts of Vijayapura, Bagalkote, Kalaburagi,
Yadagiri, Jamakhandi, Hunagund, Raichur and
Belagavi approximately about 75,563 acres were
acquired by respondent No.1 - Special Land
Acquisition Officer (SLAO) for implementation of
Upper Krishna Project-III (UKP-III) under various
notifications. Awards were passed by respondent
No.1 - SLAO fixing the market value of the acquired
lands ranging between Rs.60,000/- to Rs.4,60,644/-
per acre for dry/wet land. Being dissatisfied,
respondents - landowners had sought reference
under Section 64 of the RFCTLARR Act, 2013,
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seeking enhancement of compensation before the
reference Court. The reference Court enhanced the
compensation ranging between Rs.6,34,732/- to
Rs.28,12,526/- per acre for dry/wet lands. In
addition, 100% solatium with Factor II and interest
as provided under the RFCTLARR Act, 2013. Details
of enhancement of compensation made in some of
the cases by the reference Court, subject matter of
these batch of writ petitions are as under :

Rate Factor II Total Enhanced
Sl.
enhanced 100% Solatium amount per
No. Case No.
Per Acre Interest Acre

1 WP 201896/2025 1,20,000/- 1,12,50,104/- 1,61,51,438/-
to + Per Acre
(Arising out of LAC Nos.398, 28,12,526/- 3,37,503(12%)
396, 408, and 394 of 2019 + Land Acquired:
DD 08.11.2023, - III Addl. 2,42,327(9%) 26 Guntas
Dist. Judge & Addl. Land + Wet Land
Acquisition, Rehabilitation 43,21,504(15%)
and Resettlement Authority,
Vijayapur)

WP.202064/2025 88,000/- 25,38,928/- 40,59,292/-
2 To +
(Arising out of LAC 6,34,732/- 76,168(12%) Per Acre
No.254/2018 DD +
02.03.2022, - III Addl. Dist. 4,92,059(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 9,52,098(15%)
and Resettlement Authority,
Vijayapur)

3 WP.202067/2025 66,000/- 34,20,000/-
To + 84,16,200/-
(Arising out of LAC 8,55,000/- 1,02,600(12%) Per Acre
No.901/2018 DD +
25.11.2022, - III Addl. Dist. 7,10,100(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 11,83,500(15%)
and Resettlement Authority,
Vijayapur)

4 WP.202069/2025 88,000/- 25,38,928/- 40,59,292/-
To +
(Arising out of LAC 6,34,732/- 76,168(12%)
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No.259/2018 DD +
02.03.2022, - III Addl. Dist. 4,92,059(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 9,52,098(15%)
and Resettlement Authority,
Vijayapur)

5 WP.202070/2025 66,000/- 34,20,000/-
To + 84,16,200/-
(Arising out of LAC 8,55,000/- 1,02,600(12%) Per Acre
No.914/2018 DD +
25.11.2022, - III Addl. Dist. 7,10,100(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 11,83,500(15%)
and Resettlement Authority,
Vijayapur)

6 WP 202071/2025 --
To
(Arising out of LAC 10,33,125/-
No.1915/2020 DD
30.07.2022, - III Addl. Dist.
Judge & Addl. Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

7 WP.202072/2025 --
To
(Arising out of LAC 10,33,125/-
No.1905/2018 DD
30.07.2022, - III Addl. Dist.
Judge & Addl. Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

8 WP.202073/2025 88,000/- 25,38,928/- 40,59,292/-
To +
(Arising out of LAC 6,34,732/- 76,168(12%)
No.252/2018 DD +
02.03.2022, - III Addl. Dist. 4,92,059(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 9,52,098(15%)
and Resettlement Authority,
Vijayapur)

9 WP - 202074/2025 --
To
(Arising out of LAC 10,33,125/-
No.1909/2020 DD
30.07.2022, - III Addl. Dist.
Judge & Addl. Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur

WP 202076/2025 88,000/- 25,38,928/- 40,59,292/-
10 To +
(Arising out of LAC 6,34,732/- 76,168(12%)
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No.336/2018 DD +
02.03.2022, - III Addl. Dist. 4,92,059(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 9,52,098(15%)
and Resettlement Authority,
Vijayapur)

11 WP 202079/2025 99,000/- 31,36,000/-
To +
(Arising out of LAC 7,84,000/- 94,080(12%) 48,74,080/-
No.753/2018 DD + Per Acre
26.09.2022, - III Addl. Dist. 6,16,500(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 10,27,500(15%)
and Resettlement Authority,
Vijayapur)

12 WP 202080/2025 99,000/- 31,36,000/-
To +
(Arising out of LAC 7,84,000/- 94,080(12%) 48,74,080/-
No.751/2018 DD + Per Acre
26.09.2022, - III Addl. Dist. 6,16,500(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 10,27,500(15%)
and Resettlement Authority,
Vijayapur)

13 WP 202081/2025 66,000/- 34,20,000/-
To + 84,16,200/-
(LAC.No.902/2018 8,55,000/- 1,02,600(12%) Per Acre
D.D.25.11.2022 - III Addl. +
Dist. Judge & Addl. Land 7,10,100(9%)
Acquisition, Rehabilitation +
and Resettlement Authority, 11,83,500(15%)
Vijayapura)

14 WP 202082/2025 66,000/- 34,20,000/-
To + 84,16,200/-
(LAC.No.932/2018 8,55,000/- 1,02,600(12%) Per Acre
D.D.25.11.2022 - III Addl. +
Dist. Judge & Addl. Land 7,10,100(9%)
Acquisition, Rehabilitation +
and Resettlement Authority, 11,83,500(15%)
Vijayapura)

15 WP 202083/2025 89,000/- 31,36,000/- 48,98,080/-
To + Per Acre
(LAC.No.1000/2018 7,84,000/- 94,080(12%)
D.D.30.10.2021 - III Addl. +
Dist. Judge & Addl. Land 6,25,500(9%)
Acquisition, Rehabilitation +
and Resettlement Authority, 10,42,500(15%)
Vijayapura)

16 WP 202084/2025 88,000/- 25,38,928/- 40,59,292/-
To + Per Acre
(LAC.No.253/2018 6,34,732/- 76,168(12%)
D.D.02.03.2022 - III Addl. +
Dist. Judge & Addl. Land 4,92,059(9%)
Acquisition, Rehabilitation +
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and Resettlement Authority, 9,52,098(15%)
Vijayapura)

17 WP 202085/2025 89,000/- 31,36,000/- 48,98,080/-
To + Per Acre
(LAC.No.1004/2018 7,84,000/- 94,080(12%)
D.D.30.10.2021 - III Addl. +
Dist. Judge & Addl. Land 6,25,500(9%)
Acquisition, Rehabilitation +
and Resettlement Authority, 10,42,500(15%)
Vijayapura)

18 WP 202086/2025 89,000/- 31,36,000/- 48,98,080/-
To + Per Acre
(LAC.No.1012/2018 7,84,000/- 94,080(12%)
D.D.30.10.2021 - III Addl. +
Dist. Judge & Addl. Land 6,25,500(9%)
Acquisition, Rehabilitation +
and Resettlement Authority, 10,42,500(15%)
Vijayapura)

19 WP 202087/2025 5,94,047/-
To
(LAC.No.1906/2020 23,76,188/-
D.D.30.07.2022 - III Addl.
Dist. Judge & Addl. Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapura)

20 WP 202089/2025 66,000/- 34,20,000/-
To + 84,16,200/-
(LAC.No.912/2018 8,55,000/- 1,02,600(12%) Per Acre
D.D.25.11.2022 - III Addl. +
Dist. Judge & Addl. Land 7,10,100(9%)
Acquisition, Rehabilitation +
and Resettlement Authority, 11,83,500(15%)
Vijayapura)

21 WP 202090/2025 89,000/- 31,36,000/- 48,98,080/-
To + Per Acre
(LAC.No.1013/2018 7,84,000/- 94,080(12%)
D.D.30.10.2021 - III Addl. +
Dist. Judge & Addl. Land 6,25,500(9%)
Acquisition, Rehabilitation +
and Resettlement Authority, 10,42,500(15%)
Vijayapura)

22 WP 202091/2025 --
To
(LAC.No.1919/2020 50,62,312/-
D.D.30.07.2022 - III Addl.
Dist. Judge & Addl. Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapura)

23 WP 202092/2025 99,000/- 31,36,000/-
To + 48,74,080/-
(LAC.No.152/2018 40,76,800/- 94,080(12%) Per Acre
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D.D.26.09.2022 - III Addl. +
Dist. Judge & Addl. Land 6,16,500(9%)
Acquisition, Rehabilitation +
and Resettlement Authority, 10,27,500(15%)
Vijayapura)

24 WP 202093/2025 --
To
(Arising out of 66,12,000/-
LAC.No.1910/2020
D.D.30.07.2022 - III Addl.
Dist. Judge & Addl. Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapura)

25 WP 202094/2025 89,000/- 31,36,000/- 48,98,080/-
To + Per Acre
(Arising out of LAC 7,84,000/- 94,080(12%)
No.999/2018,- DD +
30.10.2021 - III Addl. Dist. 6,25,500(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 10,42,500(15%)
and Resettlement Authority,
Vijayapur)

WP 202095/2025 99,000/- 31,36,000/-
26 To + 48,74,080/-
(Arising out of LAC 7,84,000/- 94,080(12%) Per Acre
No.754/2018 - DD. +
26.09.2022 - III Addl. 6,16,500(9%)
Dist. Judge & Addl. Land +
Acquisition, Rehabilitation 10,27,500(15%)
and Resettlement Authority,
Vijayapur)

27 WP 202096/2025 89,000/- 31,36,000/- 48,98,080/-
To + Per Acre
(Arising out of LAC 7,84,000/- 94,080(12%)
No.1007/2018 - DD. +
30.10.2021 - III Addl. Dist. 6,25,500(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 10,42,500(15%)
and Resettlement Authority,
Vijayapur)

28 WP 202097/2025 88,000/- 25,38,928/- 40,59,292/-
To +
(Arising out of LAC 6,34,732/- 76,168(12%)
No.250/2018 - DD. +
02.03.2022 - III Addl. Dist. 4,92,059(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 9,52,098(15%)
and Resettlement Authority,
Vijayapur)

29 WP 202098/2025 66,000/- 34,20,000/-
To + 84,16,200/-
(Arising out of LAC 8,55,000/- 1,02,600(12%) Per Acre
No.1006/2018 - DD. +
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30.10.2021 - III Addl. Dist. 7,10,100(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 11,83,500(15%)
and Resettlement Authority,
Vijayapur)

30 WP 202099/2025 89,000/- 31,36,000/- 48,98,080/-
To + Per Acre
(Arising out of LAC 7,84,000/- 94,080(12%)
No.998/2018 - DD. +
30.10.2021 - III Addl. Dist. 6,25,500(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 10,42,500(15%)
and Resettlement Authority,
Vijayapur)

31 WP 202100/2025 66,000/- 34,20,000/-
To + 84,16,200/-
(Arising out of LAC 8,55,000/- 1,02,600(12%) Per Acre
No.1066/2018 - DD. +
25.11.2022 - III Addl. Dist. 7,10,100(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 11,83,500(15%)
and Resettlement Authority,
Vijayapur)

32 WP 202103/2025 --
To
(Arising out of LAC 10,33,125/-
No.1904/2020 - DD.
30.07.2022 - III Addl. Dist.
Judge & Addl. Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

33 WP 202104/2025 99,000/- 31,36,000/- 48,74,080/-
To + Per Acre
(Arising out of LAC 7,84,000/- 94,080(12%)
No.755/2018 - DD. +
26.09.2022 - III Addl. Dist. 6,16,500(9%)
Judge & Addl. Land +
Acquisition, Rehabilitation 10,27,500(15%)
and Resettlement Authority,
Vijayapur)

34 WP 201909/2025 1,20,000/- 1,12,50,104/-
To +
(Arising out of LAC 13,12,520/- 3,37,503(12%)
NOS.646/2019, 432/2019, Or + 1,61,51,438/-
379/2019, 367/2019 AND 12,00,000/- 2,42,327(9%) Per Acre
374/2019 D.D. 17.06.2023, Or +
29.11.2023, 28.02.2024 - 28,12,526/- 43,21,504(15%) Land Acquired:
III ADDL. DIST. AND 14 Guntas
SESSIONS JUDGE, Wet Land
VIJAYAPURA)
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35 WP 201855/2025
1,44,449/- to 24,69,268
(Arising out of LAC 6,17,317/- + 32,21,128/-
No.305/2018 DD 18,365(12%) Per Acre
08.12.2022, - III Addl. Dist. +
Judge & Addl. Land 42,558(9%) Land Acquired:
Acquisition, Rehabilitation + 7 Guntas
and Resettlement Authority, 7,09,302(15%) Dry Land
Vijayapur)

36 WP 201976/2025
56,378/- 32,00,000/-
(Arising out of LAC To + 50,80,693/-
No.126/2019- DD. 8,00,000/- 96,000(12%)
02.01.2023 - III Addl. Dist. + Per Acre
Judge & the Addl. Land 6,69,260(9%)
Acquisition, Rehabilitation +
and Resettlement Authority, 11,15,433(15%)
Vijayapur)

37 WP 202914/2025 10,11,000/-
For land 5,22,06,300/- 7,40,00,655/-
(Arising out of abutting to + Per Acre For land
LAC.NOS.40/2021, bay pass 15,66,189(12%) abutting to bay
39/2021, 42/2021, And + pass
43/2021, 47/2021, 3,70,000/- for 75,85,564(9%)
48/2021, 49/2021 AND other dry land +
50/2021, D.D. 23.02.2023 - 1,26,42,602(15%)
ADDL. DISTRICT JUDGE To
(MACT), RAICHUR)
1,30,51,575/- 3,48,04,200/-
For land + 4,98,44,491/-
abutting to 10,44,126(12%) Per Acre for
bay pass + other dry land
And 52,48,562(9%)
87,01,050/- +
for other dry 87,47,603(15%)
land

38 WP 202959/2025
Details to be
(Arising out of LAC furnished
No.559/2018 DD
07.08.2023, - III Addl. Dist.
Judge & Addl. Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

39 WP 202973/2025
Details to be
(Arising out of LAC Nos.30, furnished
28, 31, 35, 36 and 37 of
2021 DD 13.04.2023, Addl.
Dist. Judge (MACT)
Raichur)
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40 WP 201854/2025
Details to be
(Arising out of LAC furnished
No.301/2018 DD
21.08.2023, - III Addl. Dist.
Judge & Addl. Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

41 WP 201856/2025
72,000/- 41,32,000
(Arising out of LAC to + 54,00,781/-
No.1602/2019 DD 10,32,500/- 29736(12%) Per Acre
01.02.2022, - I Addl. Dist. + 86445(9%)
Judge & Land Acquisition, + Land Acquired:
Rehabilitation and (1,44,075X8)(15% 6 Guntas
Resettlement Authority, ) Dry Land
Vijayapur) = 12,68,781

42 WP.201859/2025
72,000/- 41,32,000
(Arising out of LAC to + 54,00,781/-
No.1691/2019 DD 10,32,500/- 29736(12%) Per Acre
29.02.2024, - I Addl. Dist. + 86445(9%)
Judge & Land Acquisition, + Land Acquired:
Rehabilitation and (1,44,075X8)(15% 10 Guntas
Resettlement Authority, ) Irrigated Land
Vijayapur) = 12,68,781

43 WP 201868/2025 66,000/- 32,60,000
to +
(Arising out of LAC No.487 8,15,000/- 13,00,740(12%) 51,89,900/-
and 494 of 2020 DD + Per Acre
12.10.2023, - I Addl. Dist. 67,410(9%)
Judge & Land Acquisition, + Land Acquired:
Rehabilitation and 5,61,750(15%) 31 Guntas
Resettlement Authority, &
Vijayapur) 3 Acres, 31
Guntas
Dry Land
44 WP 201869/2025
Details to be
(Arising out of LAC furnished
Nos.1666, 1668 of 2019 DD
09.01.2024 and
LAC.No.1664, 1665 of
2019, dated 10.01.2024 - I
Addl. Dist. Judge & Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

45 WP 201871/2025 24,69,268 32,21,128/-
1,44,449/- to + Per Acre
(Arising out of LAC 6,17,317/- 18,365(12%)
No.290/2018 DD + Land Acquired:
02.02.2023, - III Addl. Dist. 42,558(9%) 28 Guntas
Judge & Addl. Land + Dry Land
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Acquisition, Rehabilitation 7,09,302(15%)
and Resettlement Authority,
Vijayapur)

46 WP 201873/2025 32,60,000
1,44,449/- to + 53,25,168/-
(Arising out of LAC 8,15,000/- 13,00,740(12%) Per Acre
No.493/2020 DD +
02.11.2023, - I Addl. Dist. 60,350(9%) Land Acquired:
Judge & Land Acquisition, + 2 Acres
Rehabilitation and 7,04,078(15%) 18 Guntas
Resettlement Authority, Irrigated Land
Vijayapur)

47 WP 201875/2025
3,54,352/- 76,58,080/-
(Arising out of LAC +
No.473/2020 DD To 8,78,765(12%) 1,02,92,034/-
15.10.2023, - I Addl. Dist. + Per Acre
and Sessions Judge & Land 19,14,520/- 1,40,415(9%)
Acquisition, Rehabilitation + Land Acquired:
and Resettlement Authority, 16,14,774(15%) 5 Acres
Vijayapur) 4 Guntas
Irrigated Land
48 WP 201879/2025
Details to be
(Arising out of LAC furnished
No.196/2019 DD
28.08.2023 and
LAC.No.200/2019 DD
05.10.2013 - III Addl. Dist.
Judge & Addl. Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

49 WP 201881/2025
Details to be
(Arising out of LAC furnished
Nos.936/2020, 937/2020-
DD. 23.02.2024 - III Addl.
Dist. & Sessions Judge &
Land Acquisition,
Rehabilitation and
Resettlement Authority,
Vijayapur)

50 WP 201884/2025 1,25,760/- 1,61,87,200
+
(Arising out of LAC to 4,85,616 (12%) 2,29,77,795/-
No.617/2020 + Per Acre
DD.27.09.2023 and LAC 40,46,800/- 3,52,894(9%)
NO.1080/2019 + Land Acquired:
DD.03.04.2024 - I Addl. (1,000 per 63,52,085(15%) 1 Acre
Dist. & Sessions Judge & SqrMtr) 16 Guntas
Land Acquisition,
Rehabilitation and
Resettlement Authority,
Vijayapur)
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51 WP 201895/2025 66,000/- 5,44,628/-
to + 6,33,053/-
(Arising out of LAC 1,36,157/- 16,339(12%) Per Acre
Nos.2881/2020 & +
2379/2020 - 6,314(9%) Land Acquired:
DD.17.02.2023, LAC + 1 Acre
Nos.2357/2020. 65,772(15%) 14 Guntas
2376/2020, 2380/2020, Wet Land
2383/2020 - DD.
28.02.2023 - III Addl. Dist.
& Sessions Judge & Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

52 WP 201897/2025 Details to be
furnished
(Arising out of LAC
No.753/2019, DD -
28.08.2023, No.789/20-19
DD. 31.08.2023, LAC
No.197/2019 - DD
28.11.2023, LAC
No.790/2019- DD
28.11.2023
LAC No.199/2019- DD
04.01.2024 - III Addl. Dist.
& Sessions Judge & Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

53 WP 201899/2025 Details to be
furnished
(Arising out of LAC
Nos.404/2019 - DD -
19.12.2023, 405/2019 -
DD 12.01.2024, 1343/2019
- DD. 22.01.2024 , LAC
No.407/2019 - DD
13.02.2024 - III Addl. Dist.
& Sessions Judge & Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

54 WP 201902/2025 Details to be
furnished
(Arising out of LAC
Nos.400/2019, 395/2019,
760/2016 - DD.
08.11.2023, LAC
Nos.397/2019 - DD.
22.01.2024 - III Addl. Dist.
& Sessions Judge & Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)
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55 WP 201904/2025 7,12,510/- 57,43,560/- 77,04,196/-
To + Per Acre
(Arising out of LAC 19,14,520/- 2,29,742(12%)
Nos.497/2020, 506/2020, + Land Acquired:
495/2020, 504/2020 and 6,49,085(9%) 2 Acres
501/2020 - DD. + 31 Guntas
18.03.2023 - I Addl. Dist. & 10,81,809(15%)
Sessions Judge & Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

56 WP 201905/2025

(Arising out of LAC
No.1004/2018
DD.30.10.2021 - III Addl.
Dist. Judge & Addl. Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapura)

57 WP 201908/2025
1,44,449/- to 24,69,268
(Arising out of LAC 6,17,317/- + 32,21,128/-
Nos.229/2018 - DD. 18,365(12%) Per Acre
02.09.2022, LAC +
No.303/2018 - DD. 42,558(9%) Land Acquired:
08.12.2022 - III Addl. + 1 Acre
Dist. & Sessions Judge & 7,09,302(15%) 11 Guntas
Land Acquisition, Dry Land
Rehabilitation and
Resettlement Authority,
Vijayapur)

58 WP 201911/2025 1,44,449/- to 24,69,268 32,21,128/-
6,17,317/- + Per Acre
(Arising out of LAC 18,365(12%)
Nos.302/2018, 304/2018, + Land Acquired:
306/2018 - DD. 42,558(9%) 9 Guntas
20.01.2022, LAC + Dry Land
Nos.292/2018 - DD 7,09,302(15%)
16.02.2022, LAC
No.294/2018 - DD
17.02.2022 - III Addl. Dist.
& Sessions Judge & Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

59 WP 201975/2025 42,65,600/- 62,37,166/-
2,98,234/- + Per Acre
(Arising out of LAC To 1,27,968 (12%)
No.90/2021 DD 05.09.2022 10,66,400/- +
- I Addl. Dist. & Sessions 6,91,349(9%)
Judge & Land Acquisition, +
Rehabilitation and 11,52,249(15%)
Resettlement Authority,
Vijayapur)
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60 WP 201981/2025 42,323/- 38,64,000/-
To + 54,48,574/-
(Arising out of LAC 9,66,000/- 1,15,920(12%) Per Acre
No.66/2018 DD 26.02.2019 +
- I Addl. Dist. & Sessions 8,31,309(9%)
Judge & Land Acquisition, +
Rehabilitation and 13,85,515(15%)
Resettlement Authority,
Vijayapur)

61 WP 201982/2025 56,378/-
To 32,00,000/-
(Arising out of LAC 8,00,000/- + 50,80,693/-
No.128/2019 - DD. 96,000(12%) Per Acre
02.01.2023 - III Addl. Dist. +
& Sessions Judge & Land 6,69,260(9%)
Acquisition, Rehabilitation +
and Resettlement Authority, 11,15,433(15%)
Vijayapur)

62 WP 201985/2025 4,60,644/- 48,71,520/-
To + 68,35,031/-
(Arising out of LAC 12,17,880/- 146145(12%)
No.161/2020 - DD + Per Acre
17.04.2023 - I Addl. Dist. & 6,81,512(9%)
Sessions Judge & Land +
Acquisition, Rehabilitation 11,35,854(15%)
and Resettlement Authority,
Vijayapur)
63 WP 201989/2025 1,22,520/- 35,00,000/-
To + 54,10,952/-
(Arising out of LAC 8,75,000/- 1,05,000 (12%)
No.2183/2020- DD + Per Acre
01.08.2023 - I Addl. Dist. & 6,77,232 (9%)
Sessions Judge & Land +
Acquisition, Rehabilitation 11,28,720(15%)
and Resettlement Authority,
Vijayapur)

64 WP 202002/2025 1,01,000/- 47,36,640/-
To + 74,78,323/-
(Arising out of LAC 11,84,160/- 1,42,099(12%) Per Acre
No.1621/2019 - DD +
28.02.2024 - I Addl. Dist. & 9,74,844(9%)
Sessions Judge & Land +
Acquisition, Rehabilitation 16,24,740(15%)
and Resettlement Authority,
Vijayapur)

65 WP 202033/2025 Details to be
furnished
(Arising out of LAC
Nos.1849/2020 DD
18.07.2022, - III Addl. Dist.
& Sessions Judge & Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)
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66 WP 202911/2025

(Arising out of LAC
Nos.740/2018 DD
09.12.2022, - III Addl. Dist.
Judge & Addl. Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

67 WP 202892/2025

(Arising out of LAC
No.1522/2020- DD.
15.12.2022 - III Addl. Dist.
& Sessions Judge & Land
Acquisition, Rehabilitation
and Resettlement Authority,
Vijayapur)

3.2. It is aforesaid orders passed by the reference
Court are impugned in these writ petitions by KBJNL
on the following amongst other principle grounds:

i) That KBJNL being a 'beneficiary' and necessary
party was neither made party in the proceedings
before the SLAO nor before the reference Court.
No notice was issued in any of the cases.

ii) That KBJNL could neither present its case on
merits nor rebut the evidence produced by the
respondents-landowners.

iii) That even the respondent - State which has filed
appeals against some of the orders passed by
the reference Court in Miscellaneous First
Appeals has not impleaded KBJNL as party.
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iv) Since, the KBJNL has not been made party to
any of the proceedings, it has preferred these
writ petitions seeking quash of judgment and
award passed by the reference Court and for
remand of matters with specific direction to
rehear afresh after impleading KBJNL as party-
respondent, with further direction to provide
opportunity to participate in the proceedings.

4. Facts as narrated in the writ petitions :

4.1 That KBJNL was incorporated on 19.08.1994
under the Companies Act, 1956 as a company wholly
owned by the Government of Karnataka,
incorporated specifically for the purpose of
implementation of Upper Krishna Project (UKP) in the
State of Karnataka. The KBJNL is statutorily
responsible for planning, investigation, estimation,
execution, operation and maintenance of all irrigation
projects coming under UKP and also responsible to
obtain clearances from Central Government to
execute the project. The KBJNL is also entrusted with
the responsibility of rehabilitation and resettlement
of people affected by the project. Thus, KBJNL is a
designated beneficiary, an entity for whose benefit
lands are being acquired and transferred for
implementation of UKP. The KBJNL being the
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beneficiary having substantially legally enforceable
interest in all the compensation proceedings is a
necessary party whose presence is indispensable.

4.2 That the respondents-landowners have deliberately
not made KBJNL a party to the proceedings. The
KBJNL sensing foul play secured the records during
the month of May-2025 and discovered the
irregularities and illegalities constraining it to
approach this Court by these writ petitions.

4.3 That the State Government by its order dated
07.03.2024 had made it mandatory that KBJNL
should be impleaded as a necessary party in all UKP
related proceedings. The original award and the
enhancement of the award amount by the reference
Court in the absence of KBJNL being a party has
caused severe financial hardship and prejudice and
has imposed unbearable financial burden on the
public exchequer.

4.4 That the reference Court has enhanced the
compensation relying upon the ex-parte precedents
resulting in exponential increase on the financial
burden in turn creating uncertainty in the
implementation of the project due to unforeseen
increase in costs and expenses. The UKP is vital
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irrigation and drinking water project serving multiple
districts, benefiting lakhs of farmers and citizens.
Impediment created by ex-parte enhancement of
amount has adversely affected the schedule of
implementation of project.

4.5 The reference Court has not been brought to the
notice about the funding arrangements, source of
payment of compensation and the compensation
disbursement process, which is the responsibility of
the KBJNL. The proceedings before the reference
Court have remained uncontested. Hence, the writ
petitions.

5. Memo dated 09.12.2025 filed by KBJNL.

5.1 In addition to documents enclosed to the writ
petitions a memo dated 09.12.2025 is filed on behalf of
KBJNL furnishing following documents:

i) Copy of the Government proceedings dated
06.05.1994,

ii) Copy of Memorandum of Association and Articles
of Association of KBJNL,

iii) Copy of requisition given by KBJNL to SLAO,
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iv) Copies of the preliminary and final notifications,

v) Copy of the award passed by the SLAO.

6. Objection statements filed on behalf of

respondent-landowners.

6.1 While denying the petition averments,
respondents-land owners have questioned
the very maintainability of the writ petitions.

6.2 That KBJNL who is claiming to be the
beneficiary, in the absence of proof thereof,
cannot maintain the writ petition. That when
a statutory right of appeal is provided under
Section 74 of the RFCTLARR Act, 2013, which
is an alternate and effective remedy, writ
petition is not maintainable.

6.3 That KBJNL is part of the respondent - State.
That the lands were not acquired for the
benefit of the KBJNL, but were acquired for
the purpose of UKP which is for the benefit of
the State.

6.4 That merely because KBJNL is responsible for
planning, investigation, estimation,
execution, operation and maintenance of
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irrigation projects, it would not become
beneficiary of acquisition. Even if the
acquired lands were transferred
subsequently, the KBJNL would not become a
necessary party to the reference
proceedings.

6.5 All references were sent by the SLAO who is
the part of the Government and cases have
been contested and it is only based on the
evidence and its independent assessment,
awards have been passed.

6.6 That these proceedings are being conducted
before the reference Court for over a decade.
The KBJNL being aware of all these
proceedings and to cover up its laches and to
overcome the impediment of delay has filed
the present writ petitions.

6.7 That KBJNL not being necessary party, the
question of issuing notice would not arise.
Since, KBJNL is a part of the Government,
the respondent- State has already filed
appeals against the order passed by the
reference Court.
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6.8 That a common writ petition against different
awards passed by the reference Court is not
maintainable in view of mandate of Rule 7 of
the Karnataka High Court Writ Proceedings
Rules, 1977. That the said Rule provides for
filing of common or joint writ petition by
several persons and there is no provision for
filing a joint writ petition in respect of
different causes of action. A joint writ
petition can be filed only if it involves
common questions of law and fact. The
impugned awards are pertaining to different
awards passed by several authorities
covering different determinations based on
different set of evidences made available in
respective cases on different dates. As such,
a common writ petition cannot be filed.

6.9 Since provisions of Code of Civil Procedure is
made applicable to the writ proceedings,
Order II Rule 3 and 6 providing for joinder of
causes of action would apply.

6.10 That writ petition is also not maintainable in
view of limitation of 120 days for filing the
appeal provided in Section 74 of the
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RFCTLARR Act, 2013. The present petitions
are filed only to overcome issue of limitation.

6.11 That the respondent-State is already in
appeals by filing Miscellaneous First Appeals,
wherein the Division Bench of this Court has
granted stay of award subject to deposit of
50% of the award amount. The present writ
petitions for the cross purposes cannot be
maintained.

6.12 That in the absence of KBJNL pleading and
making out a case of prejudice and violation
of natural justice, the present writ petitions
is not maintainable. The reference Court has
determined the market value strictly in
accordance with Section 26 of the RFCTLARR
Act, 2013, taking into consideration the
market value specified for the stamp duty
purposes, namely the guidelines value which
is fixed by the State and is entirely
independent of any participation by the
beneficiary. That the reference Court has
adopted the guidelines value, examined
comparable sale deeds, considered municipal
location of the lands and assessed its non-
agricultural/commercial potentiality. All
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objective factors drawn from the statutory
framework have been considered. As such,
presence or absence of the KBJNL would
hardly make any difference.

6.13 That a vague plea of element of fraud
without particulars is liable to be rejected.

6.14 That writ petitions also suffers from vice of
`Forum shopping' or `Bench hunting'. It also
hit by principle of res-judicata and
constructive res-judicata. Besides, petitions
being liable for dismissal due to inordinate
delay, laches, waiver and acquiescence.

6.15 It is also contented that the Secretary to the
Government, Revenue Department had in
many cases given opinion of cases being
unfit for preferring the appeals.

6.16 That the KBJNL have adopted `pick and
choose method'. In that the KBJNL itself has
satisfied few of the awards while choosing to
question some of the awards as that of the
present cases.

Hence, sought for dismissal of the writ petitions.
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7. Writ petitions in which Executive Engineer

of KBJNL has been arrayed as

party/respondent.

7.1 In some of the writ petitions, namely

W.P.No.201909/2025, W.P.No.201879/2025,

W.P.No.201884/2025 and W.P.No.201897/2025, the

Executive Engineer of KBJNL has been made party

before the reference Court. The respondents-

landowners have raised the objection with regard to

maintainability of said writ petitions on the premise

that since the Executive Engineer of the KBJNL being

a party, the plea of KBJNL not being made a party in

the reference proceedings is untenable.

7.2 In response, it is contended that KBJNL is a

corporate entity. In terms of provisions of Code of

Civil Procedure, suit by or against a Corporation shall

be in the name of the Corporation represented by the

Principal Officer, the Executive Engineer of KBJNL

being its employee can neither fulfill the criteria of
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Corporation being made as a party nor being

represented by its Principal Officer. Therefore, mere

making Executive Engineer as a party to the

reference proceeding would not satisfy the

requirement of law.

8. Submissions of Sri P.P.Hegde, learned

Senior counsel appearing for the KBJNL

8.1. Referring to the Government Order dated
06.05.1994, it is submitted that in order to
expedite the completion of UKP, the Government
constituted KBJNL. That the object and functions
enumerated thereunder would make it clear that
KBJNL is the `beneficiary' of the project and is
`person interested'.

8.2. That the main object and purpose of the KBJNL
as found in its Memorandum of Association and
Articles of Association is implementation of the
UKP.

8.3. That the very notification issued under Section
17 of the Land Acquisition Act, is in furtherance
to the projects undertaken by the KBJNL.
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8.4. That the award dated 28.02.2016 passed by the
Special Land Acquisition Officer categorically
indicate that the cost of acquisition and the
award amount payable to the land losers is
credited to the account of KBJNL. Thus, he
submits that legally and factually KBJNL being
beneficiary of the project is a necessary party to
the proceedings.

8.5. Relying upon paragraphs 19 to 25 of the
judgment of Apex Court in the case of U.P.
Awas Evam Vikas ParishadvsGyan Devi
(Dead) By L.Rs. and Ors. reported in (1995)
2 SCC 326 and paragraphs 1, 12, 13, 14, 15 in
the case of Neyvely Lignite Corporation
Limited vs. Special Tahsildar (Land
Acquisition) Neyvely and others reported in
(1995) 1 SCC 221, learned Senior counsel
emphatically submitted that KBJNL who qualifies
to be the beneficiary is entitled to be heard on
being impleaded as a necessary party to the
proceedings. It is also entitled to appear and
adduce evidence for the purpose of determining
the compensation as the financial burden of
paying the compensation would squarely fall on
the KBJNL. That since the KBJNL has neither
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been made party nor any notice has been
issued/served, it is entitled to invoke jurisdiction
of the High Court under Article 226 of the
Constitution.

8.6. That since the compensation has been awarded
and exponentially enhanced without there being
an effective contest, unbearable financial burden
has been casted on the KBJNL.

8.7. That mere pendency of the appeal filed by the
State cannot be a ground not to set-aside the
award and to remand the matter inasmuch as
upon the impleadment of the KBJNL, a
reasonable opportunity to cross-examine the
witnesses and to adduce its evidence in
justification and to rebut the claim made by the
respondent-landowners would be available.

8.8. On the question of maintainability of the writ
petition he relied upon the order dated
12.12.2018 passed by the Division Bench of
this Court in R.P.No.100069/2018 in MFA
No.20342/2013 (Krishna Bhagya Jala
Nigam Limited Vs Secretary and others).

8.9. That if in the event of KBJNL requiring to file
statutory appeal, same can be filed only on
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deposit of 50% of the compensation amount
that itself runs into several thousand crores.

8.10. That despite there being a Government order to
make KBJNL as a party to the proceedings, the
respondents-landowners have not made the
KBJNL as a party before the reference Court.

8.11. Referring to the order dated 21.11.2019 passed
by the Division Bench of this Court in
W.P.No.101473/2018 and connected matters
(Krishna Bhagya Jala Nigam Limited Vs
Secretary and others), learned Senior counsel
submitted that an issue as to whether KBJNL is a
necessary party or not is stands adjudicated
wherein Division Bench of this Court in the
aforesaid orders have held KBJNL to be the
necessary party and have remitted the matters
to the reference Court to implead KBJNL and to
decide afresh in accordance with law.

8.12. Thus, he submitted both on law and facts the
petitions are liable to be allowed directing to
remit the matter to reference Court with a
direction to the respondents-landowners to
implead KBJNL and to adjudicate the matters
afresh.
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9. Submissions of learned counsel for the

respondents.

9.1 Sri Harshavardhan R.Malipatil, learned
counsel submitted that writ petitions are not
maintainable in view of Rule 7 of the Writ
Proceedings Rules, 1977. That Rule 39 of the
Writ Proceedings Rules, 1977, makes Order II
Rule 3 and 6 of CPC applicable.

9.2 That KBJNL has joined multiple awards of
different authorities pertaining to different
acquisitions, different determination covered
under different notifications. A single writ
petition by joining of different causes of action
is therefore not permissible.

9.3 That that the State Government has already
filed appeal under Section 74 of the RFCTLARR
Act, 2013 and a parallel proceedings under writ
jurisdiction seeking setting aside of the
reference orders and remittal is impermissible.

9.4 Referring to the judgments of the Apex Court
in U.P. Awas Evam's case (supra), Neyvely's
case(supra) and Shrachi Burdwan
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Developers Private Limited vs. State of
West Bengal and others - (2022) 15 SCC
496, it is submitted that the KBJNL has
misconceived the law laid down in these
judgments. That the Apex Court has
consistently held remedy available to the
beneficiary is to challenge the award of the
reference Court by filing an appeal by seeking
leave of the Court as provided under the
provisions of law.

9.5 That when the locus of the KBJNL as a
beneficiary is being contested, a writ petition
cannot be maintained, when there is an
alternate remedy of appeal provided.

9.6 No pleading or material placed on record
regarding any prejudice having been caused to
KBJNL in reference Court passing the award in
its absence.

9.7 Referring to awards passed in LAC
Nos.97/2020 dated 01.08.2025, 1486/2022
dated 14.08.2025, 148/2021 dated 09.09.2025,
1465/2022 dated 10.10.2025, 1106/2020 dated
06.12.2025, 1462/2020 dated 01.12.2025 and
2145/2020 dated 23.09.2025, it is submitted
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that even in the cases where the KBJNL has
been made party, no witnesses have been
examined and no evidence has been led and in
fact the compensation awarded is slightly higher
than the compensation awarded in the cases
where the KBJNL has not been made party. As
such, the whole cry of award being passed in
the absence of KBJNL exponentially enhancing
the compensation is untenable.

10. Sri Sunil Choudhary, the learned counsel

appearing for some of the respondents reiterating the

contents of the statement of objection submitted that the

present writ petitions have been filed for the cross

purposes by the KBJNL.

10.1 That when the State also has filed the appeals

which are pending consideration before the Division

Bench, the KBJNL who is a part of the State has

preferred to file the writ petitions which amounts to

`Forum shopping or Bench hunting'.
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10.2 Referring to communications dated 26.06.2023

and 16.06.2023, he pointed out that the Under

Secretary, Revenue Department, Centralized Legal

Cell has opined that some of the awards passed in the

LAC cases are 'not fit' for preferring appeal. He also

pointed out that most of the awards have already

been satisfied. Therefore, there is no purpose in

KBJNL being impleaded as a party-respondent and

remitting the matter for fresh consideration.

10.3 He relied upon the judgments of the Hon'ble

Apex Court in the case of Shivappa and others vs.

The Chief Engineer and others reported in 2023

SCC OnLine SC 2027 and Kalubhai Khatubhai vs.

State of Gujrat reported in (2023) 9 SCC 182 to

contend that once the State has accepted and

satisfied the award of reference Court in respect of

the some of the claimants, it cannot adopt the

attitude of pick and choose.
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10.4 That there is a suppression of material facts. In

that he referred to an order passed in MFA

No.203283/2024 dated 04.12.2024, arising out of LAC

No.1946/2020, filed by the State Government wherein

the KBJNL is seeking impleadment and that same has

not been disclosed in these petitions.

10.5 The Division Bench of this Court has disposed of

certain appeals arising out of the same notification,

which have not been challenged by the KBJNL or by

the State Government and the same have attained

finality.

10.6 He referred to the KBJNL having filed certain

review petitions and the same has been withdrawn

without seeking any liberty to file fresh petitions.

Thus, he submitted that the KBJNL having invoked

appeal jurisdiction, review jurisdiction is now invoking

the writ jurisdiction clearly amounting to suppression

of material facts and resorting to `Forum shopping or
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Bench hunting'. That the KBJNL is guilty of

approaching the Court with unclean hands.

10.7 That there is inordinate delay in KBJNL
approaching the Court. As such, the petitions are
liable to be dismissed for delay, laches, acquiescence
and waiver.

10.8 That Chief Secretary of the Board of Member of
the KBJNL being made as party in some of the
reference Courts in the year 2018 had complete
knowledge of the proceedings and the present writ
petitions have been filed in the year 2025. The
intention is only to avoid payment of compensation,
where the present writ petitions have been filed only
to avoid the conditional orders granted by the Division
Bench of this Court in the appeals filed by the
Government for payment of 50% of the enhanced
award amount within eight weeks.

10.9 No steps have been taken by the Government to
implead the KBJNL herein as a party in the pending
appeals. That KBJNL who claims to be responsible for
acquisition and implementation of the project cannot
claim ignorance.
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10.10 He also relied upon the judgment of the Apex
court in the case of Pundalik Jalam Patil (D) by
LRs. vs. Executive Engineer, Jalgaon Medium
Project and others, reported in (2008) 17 SCC
448 and the judgment of the Apex Court in the case
of Ajith Singh Thakur Singh and another vs.
State of Gujarat, reported in 1981 Crl.L.J. 293 to
submit that the KBJNL not having taken any steps
before the expiry of the limitation cannot now resort
to file the writ petitions to over come the impediment
of delay and laches. Hence, seeks for dismissal of the
petitions.

10.11 Sri Shodhan Babu, learned counsel appearing
for some of the respondents submitted that the KBJNL
is required to plead and prove prejudice that is caused
in passing the award by the reference Court.

10.12 That the reference Court has relied upon the
market value as fixed by the State in the guidance
value of the properties for the purpose of payment of
stamp duty. That being the basis for payment of
compensation even as provided under the provisions
of Section 26 of the RFCTLARR Act, 2013 the KBJNL
cannot claim any foul play.
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10.13 That the computation of the compensation
based on the market value is just and reasonable and
therefore setting aside of the reference Court order
and remanding the matter for fresh consideration is
an exercise in futility.

10.14 He relied upon the judgment of the Apex Court
in the case of Nirmal Singh and others vs. State of
Haryana - (2015) 2 SCC 160 and State of
Uttarpradesh vs Sudhir Kumar Singh and others
- (2021) 19 SCC 706 in support of his submissions.

10.15 Sri Sanganabasava B.Patil, learned counsel
for respondents submitted that appeal filed by the
State against the award subject matter of writ petition
in W.P.No.201985/2025 has already been dismissed
on the ground of delay.

10.16 That the amount has already been deposited
out of which 50% is already paid. Therefore he
submits when the KBJNL has already satisfied the
award amount, the question of remitting the matter is
unjustified.

10.17 The counsel appearing for other
respondents/landowners have adopted the arguments
of the counsel referred to above.
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11. Heard. Perused the records.

12. Points that arise for consideration are:

1. Whether the writ petitions as filed by the
KBJNL are maintainable?
2. Whether KBJNL is beneficiary and
necessary party, if so, whether KBJNL has
made out a case for setting aside of the
award passed by the reference Court and
remand of the matter for fresh
consideration?
3. What order?

13. Regarding point No.1 - whether the writ
petitions as filed by the KBJNL are maintainable?

13.1 This point on maintainability of writ petitions
is necessitated, firstly, in view of office objection
raised by the Registry regarding maintainability of
writ petitions against the order of the reference
Court in the light of alternate remedy of appeal
being available under Section 74 of the RFCTLARR
Act, 2013. Secondly, respondents-landowners
have questioned the maintainability of writ
petitions on the ground of joinder of causes of
action with a reference to provisions contained in
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Rules 7 and 39 of the Writ Proceedings Rules,
1977.

13.2 On the first aspect of maintainability,
necessary to note that it is a trite law that a writ
petition cannot be termed as not maintainable
merely because the alternate remedy provided
under relevant statute has not been pursued by
the parties desirous of invoking writ jurisdiction.

13.3 The Hon'ble Apex Court in the case of
Godrej Sara Lee Ltd., vs Excise and Taxation
Officer-cum-Assessing Authority and others
reported in 2023 SCC online SC 95 has
reiterated the principles that power to issue
prerogative writs under Article 226 is plenary in
nature. Any limitation on exercise of such power
must be traceable in the Constitution itself. It
further held while it is true that the exercise of
powers, despite availability of a remedy under the
very statute which has been invoked and has
given rise to action impugned in the writ petition
ought not be made in a routine manner, yet, the
mere fact the petitioner before the High Court, in
a given case, has not pursued the auto remedy
available to him/it, cannot mechanically be
construed as a ground for its dismissal.
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13.4 Availability of an alternate remedy does not
operate as an absolute bar to the maintainability
of writ petition, and the rule which requires a
party to pursue the alternate remedy provided by
a statute is a rule of policy, convenience and
discretion rather than a rule of law.
'Entertainability' and 'maintainability' are two
distinct concepts. A writ petition, despite being
maintainable, may not be entertained by a High
Court for a very many reasons or a relief could
even be refused to the petitioner.

13.5 The Hon'ble Apex Court in the case of
Whirlpool Corporation. vs Registrar of Trade
Marks, reported in (1998) 8 SCC 1 at paragraph
15 has held as under:

"15. Under Article 226 of the Constitution, the
High Court, having regard to the facts of the
case, has a discretion to entertain or not to
entertain a writ petition. But the High Court
has imposed upon itself certain restrictions one
of which is that if an effective and efficacious
remedy is available, the High Court would not
normally exercise its jurisdiction. But the
alternative remedy has been consistently held
by this Court not to operate as a bar in at least
three contingencies, namely, where the writ
petition has been filed for the enforcement of
any of the Fundamental Rights or where there
has been a violation of the principle of natural
justice or where the order or proceedings are
wholly without jurisdiction or the vires of an
Act is challenged....."
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13.6 Further Division Bench of this Court coming
across an identical fact situation of the matter, in
its order dated 12.12.2018 passed in
R.P.No.100069/2018 arising out of MFA
No.20342/2013 filed by KBJNL, had held that the
office objection raised by the Registry on the
question of maintainability of the writ petition was
untenable. It was a case where KBJNL had filed a
writ petition in W.P.No.101473/2018 and
connected writ petitions assailing the judgment
and award passed by the SLAO and the judgment
and award passed in LAC No.149/2010 by the
reference Court as well as the judgment and
award dated 03.11.2014 passed in MFA
No.20342/2013 by the Division Bench. Registry
had raised the objection with regard to
maintainability of the writ petition before the
learned Single Judge. Though, the KBJNL had
sought for posting of the said matter before the
Division Bench, which was also apparently
objected to by the Registry, constraining the
KBJNL to withdraw the said writ petition having
regard to the aforesaid office objection, with
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liberty to file the review petition. Accordingly, the
review petition in R.P.No.100069/2018 was filed.

13.7 The Division Bench of this Court at Para
Nos.8, 9, 10, 11 and 14 has held as under:-

"8. We have seriously considered the submission
of learned counsel for the petitioner and learned
Additional Government Advocate appearing for
respondent Nos.1 and 2 by way of assistance and we
find that ends of justice would be met in this matter if
the petitioner herein is permitted to revive the writ
petitions so that an opportunity would be given to the
petitioner herein to establish the fraud and the manner
in which the award was passed in the first instance and
as to how the respondent-claimants are not entitled to
any compensation as contended by learned counsel for
the petitioner. In this regard we place reliance on a
judgment of the Hon'ble Supreme Court in the case of
United India Insurance Company Ltd. Vs. Rajendra
Singh reported in AIR 2000 SC 1165 wherein the
Supreme Court has held that "no judgment of a Court,
no order of a Minister can be allowed to stand if it has
been obtained by fraud, for, fraud unravels everything
(Lazarus Estate Ltd. Vs. Beasley 1956(1) QB 702)." The
Hon'ble Supreme Court has also held that if contentions
regarding fraud are not considered by the High Court in
exercise of jurisdiction under Article 226 of the
Constitution, the plenary power conferred on the High
Court by the Constitution may become a mirage and
people's faith in the efficacy of the High Courts would
corrode. Quoting the judgments in S.P.Chengalvaraya
Naidu (Dead) by LRs. vs. Jagannath (Dead) by LRs. and
others reported in (1994) 1 SCC 1 and Indian Bank Vs.
Satyam Fibres (India) Pvt. Ltd. , reported in (1996) 5
SCC 550, the Hon'ble Supreme Court has held that
"fraud avoids all judicial acts, ecclesiastical or temporal,
observed Chief Justice Edward Coke of England about
three centuries ago. It is the settled proposition of law
that a judgment or decree obtained by playing fraud on
the court is a nullity and non est in the eyes of law.
Such a judgment/decree--by the first court or by the
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highest court--has to be treated as a nullity by every
court, whether superior or inferior. It can be challenged
in any court even in collateral proceedings."

9. Therefore, the writ petitions filed by the
petitioner herein seeking to undo the judgment and
award passed by the reference Court as well as the
judgment of this Court in M.F.A.No.20342/2013 was
maintainable.

10. The Registry of this Court erroneously and
without application of mind and having no legal acumen,
raised a frivolous objection regarding the maintainability
of the Writ Petitions. On maintainability of the said Writ
Petitions, the matter was listed before the learned
Single Judge. The learned Single Judge ought to have
considered the office objection in its proper perspective
having regard to the settled position of law as referred
to above with regard to the maintainability of the writ
petition. Possibly learned Single Judge could have
referred the writ petitions before the Division Bench of
this Court as the judgment and award of the Division
Bench in M.F.A.No.20342/2013 dated 03.11.2014 was
also sought to be undone as it was assailed by the
petitioner herein, instead the petitioner was permitted to
withdraw the writ petition with liberty to file these
review petitions.

11. Now petitioner's counsel has sought liberty to
revive the writ petitions which we think is the proper
course of action to be taken in the matter. In the
circumstance, we permit withdrawal of this review
petition and we dismiss this review petition as
withdrawn and W.P.Nos.101473/2018 &
W.P.Nos.103582-585/2018 stand revived and are
restored on the file of this Court. We say so because it is
the Registry of this Court which raised a frivolous
objection on the maintainability of the writ petition and
has mislead the learned single Judge on the aspect of
maintainability and therefore, ends of justice would be
met if writ petitions are revived and restored on the file
of this Court.

12. Office is further directed to place the writ
petitions before the Division Bench of this Court, since
the judgment of the Division Bench of this Court in
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M.F.A.No.20342/2013 which has been assailed in the
Writ Petition on the ground of fraud, is maintainable.
Office is restrained from raising any further objection on
the maintainability of the writ petitions. It is on account
of frivolous of file objection being raised on the
maintainability of the writ petitions which possibly lead
the learned counsel for writ petitioner to file a memo for
withdrawing the writ petitions with liberty to file this
review petition.

13. xxxx

14. Before parting with this case, we would like to
convey to the Registry of this Court that while raising
any objection on the maintainability of writ petition filed
under Article 226 of the Constitution (and not under
Article 227 of the Constitution), the office must be very
cautious in raising objections on maintainability of such
writ petitions. It is needless to observe that remedy
under Article 226 of the Constitution is an extraordinary
remedy sought by a party and it is a constitutional
remedy not only for violation of fundamental rights but
also for violation of legal rights under Article 226 of
Constitution and the same must be given its full and
expansive interpretation so that all aggrieved persons
who may not have any other remedy in law may
approach this Court for redressal of their grievances
subject to the settled limitation on the exercise of power
under Article 226 of the Constitution. Maintainability of
writ petition under Article 226 of the Constitution is an
aspect which must be taken note of or raised by the
respondent in the writ petition or Court hearing the writ
petition suo moto, as the case may be. In the
circumstances, the Registry of this Court ought to apply
its mind and not raise frivolous objections on the
maintainability on a writ petition when it is filed under
Article 226 of the Constitution of India.."

13.8 Issue raised in these writ petitions is with

regard to petitioner being a beneficiary and

necessary party, not having been impleaded in the
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proceedings either before the SLAO or the

reference Court, thereby denying opportunity of

being heard and depriving principles of natural

justice, which requires consideration at the hands

of this Court and indeed considered while

answering point No.2 infra.

13.9 Therefore in the light of the aforesaid

principles of law and the order of the Division

Bench of this Court, similar office objection raised

by the Registry unmindful of the directions of the

Division Bench with regard to maintainability of

the present writ petitions has to be overruled even

in these petitions as well.

13.10 Second ground urged by the respondents-

landowners regarding maintainability of the writ

petitions is the aspect of joinder of causes of

action with a reference to provisions contained in

Rules 7 and 39 of the Writ Proceedings Rules,

1977. The said rules are extracted hereunder:
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"RULE 7. PROCEDURE FOR FILING
COMMON OR JOINT PETITIONS:- (1)
Several persons having similar but separate
and distinct interest in the subject matter of
controversy involving common questions of law
and facts may file a common petition. For the
purpose of Court Fees, such a petition shall be
treated as equivalent to the filing of such
number of writ petitions as there are
petitioners. The Court fee payable on such writ
petition shall be the same as payable on the
number of writ petitions, when filed separately.
For all other purposes, such as issue of notice
etc., it shall be treated as one writ petition.
Such common writ petition shall be in Form III
appended to these rules and shall be supported
by the affidavit of any one of the petitioners as
in Form II. For such common petition one
Vakalat with one set of Court fee stamp shall
be sufficient.

(2) Several persons having common or joint
interest but not seeking any individual relief,
interim or final, may file a single petition."

"RULE 39. Application of the High Court of
Karnataka Rules, etc.- The provisions of the
High Court of Karnataka Rules, 1959, the rules
made by the High Court of Karnataka under
the Karnataka Court Fees and Suits Valuation
Act, 1958, and the provisions of the Code of
Civil Procedure, 1908, shall apply, as far as
may be, to proceedings under [Article 226
and/or Article 227] and writ appeals in respect
of matters for which no specific provision is
made in these rules."

13.11 Relevant also to refer Order II Rule 3 and 6

of Code of Civil Procedure which read as under :
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"3. Joinder of causes of action.
(1) Save as otherwise provided, a plaintiff
may unite in the same suit several causes of
action against the same defendant, or the
same defendants jointly; and any plaintiffs
having causes of action in which they are
jointly interested against the same
defendant or the same defendants jointly
may unite such causes of action in the same
suit.

(2) Where causes of action are united, the
jurisdiction of the Court as regards the suit
shall depend on the amount or value of the
aggregate subject-matters at the date of
instituting the suit."

"6. Power of Court to order separate
trials. -

Where it appears to the Court that the
joinder of causes of action in one suit may
embarrass or delay the trial or is otherwise
inconvenient, the Court may order separate
trials or make such other order as may be
expedient in the interests of justice."

13.12 A close perusal of aforesaid Writ
Proceedings Rules as well as the provisions of
Code of Civil Procedure indicates that wherever
common questions of law and facts are involved, a
common petition can be filed by a person or
several persons having similar but separate and
distinct interest in the subject matter of
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controversy against one or more respondents and
join and unite the different causes of action in a
single petition. The purpose of the rule is a matter
of convenience which is more of procedure than
substantive in nature. In the instant case KBJNL
has filed these writ petitions being aggrieved by
the awards passed by the reference Court without
impleading it as a party/respondent. Learned
Senior counsel for the KBJNL submitted that two
or more impugned awards have been joined in
one writ petition based on the similarity of
notifications and villages. That since common
questions of law and facts are being determined
the technical objection raised cannot be
countenanced.

14. Regarding point No.2 - Whether KBJNL is
beneficiary and necessary party, if so, whether
KBJNL has made out a case for setting aside of the
award passed by the reference Court and remand of
the matter for fresh consideration?

14.1 Government Order dated 06.05.1994
produced along with the memo dated 09.12.2025
by the learned Senior counsel for the KBJNL,
relevant portion reads as under:
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"In order to expedite the completion of Upper
Krishna Project by 2000 AD, it is proposed to
constitute a Corporation called "the Krishna
Bhagya Jala Nigam". The Engineer-in-Chief and
Ex-Officio Special Secretary to the Government,
UKP, Almatti in his letter dated 17.02.1994 has
forwarded the Draft Memorandum of Articles of
Association for consideration of Government. The
main object and functions of the proposed
Corporations are execution including
Rehabilitation and Resettlement of the Project
affected families, operation and maintenance of
Upper Krishna Project in Karnataka and
regulating the supply of water under the project
to the beneficiaries. The proposed Corporation
shall be responsible for implementation and
operation and maintenance of Upper Krishna
Project in the first instance. The functions of the
Corporation could be extended to other similar
projects in Krishna Valley after watching its
performance and functioning in respect of Upper
Krishna Project.

2) As regards the capital structure of the
Corporation, the equity base will be of the order
of Rs.3000 crores to be contributed by the
Government of Karnataka as the major
shareholder of the Corporation. The Corporation
is also expected to raise Debt by issue of
debentures/Irrigation Lands which will be kept
within the reasonable limits so that the State
Government, if necessary, can make adequate,
budgetary provisions both for payment of
interest on these bonds as well as their
redemption.

3) The operation and maintenance cost of the
proposed Corporation would be met substantially
from the sale of water by the Corporation to
groups (Association of farmers and others
including statutory authorities like, Commend
Area Development Authority, Town/City
Municipal Councils, Industries etc.,) subject to
amendment to the Karnataka Irrigation (Levy of
Betterment Contribution and Water Rates) Act,
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1957 and the Karnataka Irrigation (Levy of
Betterment Contribution) Rules, 1965. Statutory
amendments to this Act and Rules are being
processed separately.

4) Since a portion of Upper Krishna Project is
assisted by World Bank, the connected
Agreements will have to be amended wherever
required in consultation with the World Tank. The
World Bank has agreed in principle to the
proposed change in the executing agency i.e., for
establishment of a Corporation for executing the
Upper Krishna Project.

5) The Draft Memorandum of Association and
Articles of Association of the proposed
Corporation have been scrutinized by the Law
Department vide U.O.Note No.DLPA 212 ALS
(opinion) 94 dated 4.3.1994 and it has been
decided to establish the Corporation."

14.2 Document No.2 are copies of Memorandum
of Association and Articles of Association which
also indicate the main object of incorporation of
KBJNL is undertaking, planning, investigation,
estimation, execution, operation and maintenance
and also works of Krishna CADA, UKP for field
irrigation channels. The object clause also
provides, amongst other, to borrow or raise to
secure the payment of money in furtherance to its
object.

14.3 Document No.3 is proposal forwarded by
KBJNL for acquisition of land for the purpose of
construction of Chimmalagi East canal.
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14.4 Document No.5 is the award dated
28.02.2016 passed by the SLAO in respect of the
said acquisition wherein the cost of acquisition and
payment of compensation as per the award is
directed to be debited to the account of KBJNL.

14.5 From the aforesaid Government order dated
06.05.1994 and the contents of Memorandum of
Association and Articles of Association of KBJNL as
well as other documents furnished along with the
memo dated 09.12.2025, as rightly contended by
learned Senior counsel for KBJNL there is no
ambiguity that KBJNL was specifically incorporated
for the purpose of regulating and implementation
of the project. The acquisition of land was
therefore for and in furtherance to the
incorporation of KBJNL.

14.6 Section 50 of Land Acquisition Act, 1894
reads as under:

Acquisition of land at cost of a local authority or
company
(1)Where the provisions of this Act are put in
force for the purpose of acquiring land at the
cost of any fund controlled or managed by a
local authority or of any company, the charges
of and incidental to such acquisition shall be
defrayed from or by such fund or company.
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(2)In any proceeding held before a Collector or
Court in such cases the local authority or
company concerned may appear and adduce
evidence for the purpose of determining the
amount of compensation:

Provided that no such local authority or
company shall be entitled to demand a
reference under section 18.

14.7 Section 95 of the RFCTLARR Act, 2013 which
is corresponding to Section 50 of Land Acquisition
Act, 1894 reads as under:

Acquisition of land at cost of a local
authority or Requiring Body.
(1) Where the provisions of this Act are put in
force for the purpose of acquiring land at the
cost of any fund controlled or managed by a
local authority or of any Requiring Body, the
charges of land incidental to such acquisition
shall be defrayed from or by such fund or
Requiring Body.
(2) In any proceeding held before a Collector or
Authority concerned in such cases the local
authority or Requiring Body concerned may
appear and adduce evidence for the purpose of
determining the amount of compensation:

Provided that no such local authority or
Requiring Body shall be entitled to demand a
reference to the Authority concerned under
section 64.

14.8 Also appropriate to refer definition of term
'Requiring Body', as defined under Section 3(zb)
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of the RFCTLARR Act, 2013, which reads as under
:

"Requiring Body" means a company, a body
corporate, an institution, or any other organization
or person for whom land is to be acquired by the
appropriate Government, and includes the
appropriate Government, if the acquisition of land is
for such Government either for its own use or for
subsequent transfer of such land is for public
purpose to a company, body corporate, an
institution, or any other organization, as the case
may be, under lease, licence or through any other
mode of transfer of land."

14.9 Thus by necessary implication of the language
used the aforementioned provisions of RFCTLARR
Act, 2013, KBJNL being the 'requiring body' is a
person interested in the process of acquisition and
is required to be heard in the process of
determination of compensation.

14.10 Relevant to refer to the judgment of the
Constitution Bench of the Apex Court in the case
of U.P. Awas Evam Vikas (supra) wherein at
paragraph Nos.9 to 11, the Apex Court dealing
with the locus of the local authority to participate
in the proceedings with reference to its rights
conferred under Section 50(2) of the Land
Acquisition Act has held as under:
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"9. The said right can be effectively exercised by
the local authority only if it has information for
the proceedings which are pending before the
Collector as well as the reference court. In other
words the right conferred under Section 50(2) of
the L.A. Act carries with it the right to be given
adequate notice by the Collector as well as the
reference court before whom the acquisition
proceedings are pending of the date on which
the matter of determination of the amount of
compensation will be taken up. Service of such a
notice, being necessary for effectuating the right
conferred on the local authority under Section
50(2) of the L.A. Act, can, therefore, be regarded
as an integral part of the said right and the
failure to give such a notice would result in
denial of the said right unless it can be shown
that the local authority had knowledge about the
pendency of the acquisition proceedings before
the Collector or the reference court and has not
suffered any prejudice on account of failure to
give such notice.
10. The only limitation on the right conferred
by Section 50(2) is that contained in the proviso
to Section 50(2) which precludes the local
authority from demanding a reference
under Section 18. In the report of the Select
Committee the policy underlying the proviso has
been thus explained :
"........ We cannot however agree that the
authority should be permitted to appeal from the
Collector's award. We have not given to
Government itself the power to make this appeal
because the Collector is only the agent of the
Government in the acquisition of land; his action
is taken under the rules laid down for his
guidance which include a preliminary valuation
and these rules ordinarily provide and sought to
provide, that when the Collector finds cause to
anticipate that his eventual award will
substantially exceed his provisional estimate, he
shall stay all proceedings till he receives the
further instructions of higher authority. No local
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authority or company is compelled to proceed
under the Land Acquisition Act.

If it can procure land more cheaply by private
negotiations, it is certainly at liberty to do so but
if elects to set in motion the very special power
given to the Government for public objects, it
can expect no higher privileges and powers than
those given to Government itself."* (See : V.G.
Ramachandran - Law of Land Acquisition and
Compensation, 7th Edn., Vol.-l at p. 1045).

Having regard to the difference between the
position of a local authority for whom the land is
acquired and the Government in the matter of
determination of the amount of compensation by
the Collector to which the reference has been
made by us earlier and especially after the
insertion of the proviso in Section 11(1) in L.A.
Act by the Amendment Act of 1984 the fact that
no right has been conferred on the Government
to seek a reference under Section 18 may not be
a sufficient justification for denial of such a right
to a local authority. While it is true that a local
authority is not compelled to proceed under
the L.A. Act and if it can procure land more
cheaply by private negotiations it is certainly at
liberty to do so but there may be cases, as in the
case of acquisition of land for the Board, where it
is permissible for a local authority to take
possession of the land which is being acquired
under Section 17(1) before the making of the
award by the Collector. In such a case the local
authority would have no choice but to pay the
amount of compensation as determined by the
Collector. We have adverted to these aspects not
with a view to find fault with the legislative policy
underlying the enactment of the proviso in sub-
section (2) of Section 50 of the LA. Act but only
to highlight the significance of the protection that
has been made available to a local authority in
the matter of determination of compensation
under sub-section (2) of Section 50 of the L.A.
Act.
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11. Thus, on an interpretation of the provisions
of Section 50(2) of the L.A. Act, it must be
concluded that, subject to the limitation
contained in the proviso, a local authority for
whom land is being acquired has a right to
participate in the proceedings for acquisition
before the Collector as well as the reference
court and adduce evidence for the purpose of
determining the amount of compensation and
the said right imposes an obligation on the
Collector as well as the reference court to give a
notice to the local authority with regard to the
pendency of those proceedings and the date on
which the matter of determination of amount of
compensation would be taken up. The
recognition of this right raises the question
whether the local authority, feeling aggrieved by
the determination of the amount of
compensation by the Collector or the reference
court, can take recourse to any legal remedy.
Before dealing with this question we would take
note of the decisions of this Court have a bearing
on the issue.

14.11 In the case of Neyvely Lignite (supra) at
paragraph 12 referring to Section 50(2) of the
Land Acquisition Act, 1894 the Apex Court has
held as under:

"12. It is true that Section 50(2) of the Act gives
to the local authority or the company right to
adduce evidence before the Collector or in the
reference under Section 18 as it was specifically
stated that in any proceedings held before the
Collector or the Court, the local authority or the
company may appear and adduce evidence for
the purpose of determining the amount of
compensation. However, it has no right to seek
reference. Based thereon, the contention is that
the limited right of adduction of evidence for the
purpose of determining the compensation does
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not carry with it the right to participate in the
proceedings or right to be heard or to file an
appeal under Section 54. We cannot limit the
operation of Section 3(b) in conjunction with
sub-section (2) of Section 50 of the Act within a
narrow compass. The right given under sub-
section (2) of section 50 is in addition to and not
in substituting of or in derogation to all the
incidental, logical and consequential rights
flowing from the concept of fair and just
procedure consistent with the principles of
natural justice. The consistent thread that runs
through all the decisions of this Court starting
from Himalayan Tiles case is that the beneficiary,
i.e., local authority or company, a coop. society
registered under the relevant State law, or
statutory authority is a person interested to
determine just and proper compensation for the
acquired land and is an aggrieved person. It
flows from it that the beneficiary has the right to
be heard by the Collector or the Court. If the
compensation is enhanced it is entitled to
canvass its correctness by filing an appeal or
defend the award of the Collector. If it is not
made a party, it is entitled to seek leave of the
court and file the appeal against the enhanced
award and decree of the Civil Court
under Section 26 or of the judgment and decree
under Section 54 or is entitled to file writ petition
under Article 226 and assail its legality or
correctness. When the award made under
Section 11 of the Collector is vitiated by fraud,
collusion or corruption, the beneficiary is entitled
to challenge it in the writ petition apart from the
settled law that the conduct of the collector or
Civil Judge is amenable to disciplinary enquiry
and appropriate action. These are very valuable
and salutary rights. Moreover in the language
of Order 1 Rule 10 CPC, in the absence of the
beneficiary who ultimately is to bear the higher
compensation, no complete and effectual
determination of binding just and proper
compensation to the acquired land would be
made. So it is concomitantly a proper party if not
a necessary party to the proceedings
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under Order 1 Rule 10 CPC. The denial of the
right to a person interested is in negation of fair
and just procedure offending Article 14 of the
Constitution."

14.12 Division bench of this Court in its order
dated 21.11.2019 passed in
W.P.No.101473/2018 and W.P.No.103582-
103585/2018 filed by KBJNL, relying upon the
judgment of the Apex Court in Neyvely Lignite's
case (supra) at para Nos.5 and 6 has held as
under:

"5. We have considered the submissions made
by the learned counsel for the parties. In view of
the law laid down by the Supreme Court in
Neyvely Lignite Corporation Ltd. (supra) and
taking into account the fact that the petitioner
who is, admittedly, a beneficiary was not
impleaded in the proceedings before the
Reference Court, the judgment dated 04.07.2012
passed by the Reference Court is hereby
quashed and the matter is remitted to the
Reference court to implead the petitioner herein
and to decide the proceedings afresh in
accordance with law expeditiously, preferably
within a period of six months from the date of
production of certified copy of the order passed
today.

6. It is needless to state that it will be open to
the petitioners to raise objection with regard to
the legality of the award before the Reference
Court. All the contentions are kept open. With
the aforesaid direction, writ petitions are
disposed of."
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14.13 Clearly the aforesaid facts, provisions of
law, judgments of the Apex Court and of the
Division Bench of this Court, manifestly establish
the factum that KBJNL being a Company
incorporated by the State for the implementation
of the project, is a party interested and
beneficiary whose presence is indispensable for
the purpose of effective determination of the
subject matter.

14.14 As regards setting aside of the impugned
awards and remittance of matter for fresh
consideration, the thrust of the argument of
learned Senior counsel appearing for the KBJNL is
that relegating the appellants to join as a party in
the appeals already filed by the State Government
is not an effective remedy inasmuch as the KBJNL
would lose an opportunity of cross examining the
claimant witnesses and leading rebuttal evidence
before the reference Court.

14.15 He submitted that the filing of the appeal
by the State Government pending consideration
before the Division Bench cannot be the ground to
deny the relief of setting aside of the reference
order and remanding the matter, inasmuch as
KBJNL is a different and distinct entity which has
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its own responsibilities, obligations and the
financial liabilities. Effective representation by the
KBJNL cannot be substituted by the SLAO or any
other State Authorities inasmuch as the very
constitution of KBJNL is to ensure proper and
effective implementation of the project.

14.16 In response, as already noted, counsel
appearing for the respondents-landowners have
vehemently submitted that KBJNL has not
demonstrated the prejudice which has actually
caused. Indeed referring to certain orders passed
in LAC Nos.97/2020 dated 01.08.2025,
1486/2022 dated 14.08.2025, 148/2021 dated
09.09.2025, 1465/2022 dated 10.10.2025,
1106/2020 dated 06.12.2025, 1462/2020 dated
01.12.2025 and 2145/2020 dated 23.09.2025, it
was pointed out that even in the case where
Managing Director of KBJNL was indeed a party,
no evidence has been led.

14.17 Relevant at this juncture to refer to
paragraph Nos.13 to 15 of the Judgment of the
Apex Court in Neyvely Lignite's case which read
as under:

"13. The reasons are not far to seek. It is
notorious that though the Stakes involved are
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heavy, the Govt. plead or the instructing officer
do not generally adduce, much less proper and
relevant, evidence to rebut the claims for higher
compensation. Even the cross examination will
be formal, haulting and ineffective. Generally, if
not invariably the governmental agencies
involved in the process take their own time and
many a time in collusion, file the appeals after
abnormal or inordinate delay. They remain
insensitive even if the states (sic stakes)
involved run into several crores of public
money. The courts insist upon proper
explanation of every day's delay. In this
attitudinal situation it would be difficult to meet
strict standards to fill the unbridgeable gaps of
the delay in filing the appeals and generally
entail with dismissal of the appeals at the
threshold without adverting to the merits in the
hike in the compensation. On other hand if the
notice is issued to the local authority etc. it/they
would participate in the award proceedings
under Sections 11 & 18 adduce necessary and
relevant evidence and be heard before the
Collector and the court before determining
compensation. For instance that without
considering the evidence in the proper
perspective, the court determined the
compensation.
14. If there is no right of hearing or appeal
given to the beneficiary and if the State does
not file the appeal or if filed with delay and it
was dismissed, is it not the beneficiary who
undoubtedly bears the burden of the
compensation, who would be the effected
person? Is it not interested to see that the
appellate court would reassess the evidence and
fix the proper and just compensation as per
law? For instance the reference court
determined market value at Rs.1,00,000/- while
the prevailing market value of the land is only
Rs.10,000/-. Who is to bear the burden?
Suppose State appeal was dismissed due to
refusal to condone the delay, is it not an unjust
and illegal award? Many an instance can be
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multiplied. But suffice it to state that when the
beneficiary for whose benefit the land is
acquired is served with the notice and brought
on record at the stage of enquiry by the
Collector and reference court under Section
18 or in an appeal under Section 54, it/they
would be interested to defend the award
under Sections 11 or 26 or would file an appeal
independently under Section 54 etc. against the
enhanced compensation. As a necessary or
proper party affected by the determination of
higher compensation, the beneficiary must have
a right to challenge the correctness of the
award made by the Reference Court
under Section 18 or in appeal under Section
54 etc. Considered from this perspective we are
of the considered view that the appellant-
company is an interested person within the
meaning of Section3(b) of the Act and is also a
proper if not a necessary party under Order I
Rule 10 of the CPC. The High Court had
committed manifest error of law in holding that
the appellant is not a person interested. The
orders of the High Court are accordingly set
aside.
15. Since the writ petitions filed by the
appellants were dismissed, we set aside the
orders and direct the High Court to treat them
as appeals properly filed under Section 54 of the
Act and be dealt with along with the appeals
filed by the State pending disposal in the High
Court. In the pending references under Section
18, in the Court of the Subordinate Judge,
Cuddalore, it is directed to order impleading the
appellant as a party-respondent and would give
reasonable opportunity to cross examine the
witness examined by the claimants and to
examine witnesses on its behalf to rebut the
evidence for higher compensation, the appellant
is entitled to be heard in support of the
determination of just and proper compensation.
In this view, the need to implead the appellant
as a party-respondent in the pending appeals in
the High Court does not arise."
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14.18 Also relevant to refer to the judgment of
the Constitution Bench of the Apex Court in the
case of U.P. Awas Evam Vikas (supra)
wherein at paragraph Nos.19 to 24, the Apex
Court has held as under:

19. We would now revert to the question
regarding the legal remedies that are available
to a local authority which feels aggrieved by the
determination of the amount of compensation
by the Collector or by the Reference Court. In
this context, it may be stated that the limitation
placed by the proviso on the right conferred
by Section 50(2) of the L.A. Act cannot be so
construed as to deprive the local authority
which feels aggrieved by the determination of
the amount of compensation by the Collector or
by the Reference Court to invoke the remedy
under Article 226 of the Constitution as well as
the remedies available under the L.A. Act. The
proviso to section 50(2) only takes away the
remedy of a reference under Section 18 of the
L.A. Act. Examining this question in the context
of the proceedings before the Collector we can
envisage the following situations:
(i) No notice was given to the local authority
under sub-section (2) of Section 50 of the L.A.
Act and as a result the local authority could not
appear before the Collector to adduce evidence;

(ii) Notice was served on the local authority
and in response to said notice the local
authority appeared before the Collector; and

(iii) Notice was served on the local authority
but inspite of service of such notice the local
authority failed to appear and adduce evidence
before the Collector.

20. In a case where no notice is given to the
local authority the position of the local authority
is not different from that of the Municipal
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Corporation in Neelgangabai v. State of
Karnataka, (supra). In that case there was an
express provision in section 20 of L.A. Act as
modified by Land Acquisition (Mysore Extension
Amendment) Act, 1961 providing for service of
notice on the person or local authority for whom
the acquisition is made. On a construction
of Section 50(2) we have found that service of
such a notice is implicit in the right conferred
under Section 50(2) of the L.A. Act. Since the
failure to give a notice would result in denial of
the right conferred on the local authority
under Section 50(2) it would be open to the
local authority to invoke the jurisdiction of the
High Court under Article 226 of the Constitution
to challenge the award made by the Collector as
was done in Neelgangabai case (supra). In a
case where notice has been served on the local
authority and it has appeared before the
Collector the local authority may feel aggrieved
on account of it being denied opportunity to
adduce evidence or the evidence adduced by it
having not been considered by the Collector
while making the award or the award being
vitiated by malafides. Since the amount of the
compensation is to be paid by the local
authority and it has an interest in the
determination of the said amount, which has
been given recognition in Section 50(2) of the
L.A. Act, the local authority would be a person
aggrieved who can invoke the jurisdiction of the
High Court under Article 226 of the Constitution
to assail the award in spite of the proviso
precluding the local authority from seeking a
reference. Such a challenge will, however, be
limited to the grounds on which judicial review
is permissible under Article 226 of the
Constitution. In a case where the local authority
has failed to appear inspite of service of notice
the local authority can have no cause for
grievance. Even in such a case it may be
permissible for the local authority to invoke the
jurisdiction of the High Court under Article
226 of the Constitution to assail the award if it
is vitiated by malafides or is perverse.
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21. We may now come to the stage of the
proceedings before the court in a reference
under
Section 18 of the L.A. Act made at the instance
of a person having interest in the land being
acquired. At this stage also Section 50(2) of the
L.A. Act envisages that the local authority has a
right to appear and adduce evidence before the
Court. This right is independent of the right that
is available to the local authority to appear and
adduce evidence before the Collector. Even
though the local authority had failed to appear
before the Collector inspite of notice or had
appeared in response to notice and had adduced
evidence the local authority may consider it
necessary to adduce evidence to rebut the
evidence adduced by the person who has
sought the reference and to defend the award
made by the Collector. Failure to give notice at
this stage would result in denial of the said right
of the local authority. Before we consider the
remedy that is available for seeking redress
against the denial of this right we may examine
whether the local authority has a right to be
impleaded as a party in the proceedings before
the reference court. That raises the question
whether the local authority can be regarded as
a necessary or a proper party. The law is well
settled that a necessary party is one without
whom no order can be made effectively and a
proper party is one in whose absence an
effective order can be made but whose presence
is necessary for a complete and final decision of
the question involved in the proceeding.
(See: Udit Narain Singh Malpaharia v. Additional
Member, Board of Revenue, [1963] Supp. 1
SCR 676, at p. 681. A local authority for whom
land is being acquired has a right to participate
in the acquisition proceedings in the matter of
determination of the amount of compensation
while they are pending before the Collector and
to adduce evidence in the said proceedings.
While it is precluded from seeking a reference
against the award of the Collector it can defend
the award and oppose the enhancement of the
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amount of compensation sought before the
reference court by the person interested in the
land. Moreover the local authority has a right to
appear and adduce evidence before the
reference court. Having regard to the aforesaid
circumstances, we are of the opinion that the
presence of the local authority is necessary for
the decision of the question involved in the
proceedings before the reference court and it is
a proper party in the proceedings. The local
authority is, therefore, entitled to be impleaded
as a party in the proceedings before the
reference court.
22. In case the amount of compensation has
been enhanced by the court and no appeal is
filed by the Government the local authority if
adversely affected by such enhancement may
file an appeal with the leave of the court. This
right of the local authority does not depend on
its being impleaded as a party in the
proceedings before the reference court. Even if
the local authority is not impleaded as a party
before the reference court it can file an appeal
against the award of the reference court in the
High Court after obtaining leave if it is
prejudicially affected by the award. In case the
Government files an appeal against the
enhancement of the award the local authority is
entitled to support the said appeal and get itself
impleaded as a party. When the person having
an interest in the land files an appeal in the
High Court against the award of the reference
court and seeks enhancement of the amount of
compensation the local authority should be
impleaded as a party in the said appeal and it is
entitled to be served the notice of the said
appeal so that it can defend the award of the
reference court and oppose enhancement of the
amount of compensation before the High Court.
The same will be the situation in case of an
appeal to this Court from the decision of the
High Court.
23. Under Section 50(2) of the L.A. Act the
company for whom land is being acquired is
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also entitled to appear and adduce evidence for
the purpose of determining the compensation.
Since the company for whom land is acquired
stands on the same footing as a local authority
whatever has been said with regard to an local
authority would apply to a company. It is,
however, made clear that matters which stand
finally concluded will not be reopened.
24. To sum up, our conclusions are :
1. Section 50(2) of the L.A. Act confers on a
local authority for whom land is being acquired
a right to appear in the acquisition proceedings
before the Collector and the reference court and
adduce evidence for the purpose of determining
the amount of compensation.

2. The said right carries with it the right to be
given adequate notice by the Collector as well
as the reference court before whom acquisition
proceedings are pending on the date on which
the matter of determination of compensation
will be taken up.

3. The proviso to Section 50(2) only precludes
a local authority from seeking a reference but it
does not deprive the local authority which feels
aggrieved by the determination of the amount
of compensation by the Collector or by the
reference court to invoke the remedy
under Article 226 of the Constitution as well as
the remedies available under the L.A. Act.

4. In the event of denial of the right conferred
by Section 50(2) on account of failure of the
Collector to serve notice of the acquisition
proceedings the local authority can invoke the
jurisdiction of the High Court under Article
226 of the Constitution.

5. Even when notice has been served on the
local authority the remedy under Article 226 of
the Constitution would be available to the local
authority on grounds on which judicial review is
permissible under Article 226.
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6. The local authority is a proper party in the
proceedings before the reference court and is
entitled to be impleaded as a party in those
proceedings wherein it can defend the
determination of the amount of compensation
by the Collector and oppose enhancement of the
said amount and also adduce evidence in that
regard.

7. In the event of enhancement of the amount
of compensation by the reference court if the
Government does not file an appeal the local
authority can file an appeal against the award in
the High Court after obtaining leave of the
court.

8. In an appeal by the person having an
interest in land seeking enhancement of the
amount of compensation awarded by the
reference court the local authority, should be
impleaded as a party and is entitled to be
served notice of the said appeal. This would
apply to an appeal in the High Court as well as
in this Court.

9. Since a company for whom land is being
acquired has the same right as a local authority
under Section 50(2), whatever has been said
with regard to a local authority would apply to a
company too.

10. The matters which stand finally concluded
will, however, not be reopened.

14.19 Admittedly, barring few cases as that of
the one referred to at paragraph 9.7 above where
Managing Director of the KBJNL has been made
party and also the cases namely
W.P.No.201909/2025, W.P.No.201879/2025,
W.P.No.201884/2025 and W.P.No.201897/2025
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whereby the Executive Engineer of KBJNL has been
arrayed as a party, in none of the other matters
KBJNL has been made a party either in the
proceedings before the SLAO or reference Court.

14.20 Arraying of Executive Engineer of KBJNL as
party to the proceedings in reference Court, as
rightly contended by learned Senior counsel for the
KBJNL would not meet the requirement of law
inasmuch as KBJNL being a Corporate body
incorporated under the provisions of Companies
Act, has to be made a party to the proceedings in
compliance with order XXIX of the Code of Civil
Procedure. That apart Executive Engineer of the
KBJNL being its employee can neither be
considered as its secretary nor its director nor its
principal officer. Therefore, mere making the
Executive Engineer of KBJNL as a party cannot be
a ground to contend that the requirement of
impleading KBJNL has been complied with.

14.21 In the statement of objections filed in
W.P.No.201909/2025, it is contended that the
KBJNL has been incorporated for the convenience
of the State in respect of execution and
maintenance of irrigation works of the State. The
original structure of the department of irrigation,
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Government of Karnataka could make it clear that
KBJNL is a part of the State. A copy of the
organization chart of the department of water
resources is also enclosed as Annexure-R1 and R2
to contend that the KBJNL and the Government are
one and the same. This contention and the
argument cannot be countenanced in the light of
the fact that the KBJNL is a body corporate
incorporated under the provisions of Companies
Act having its own perpetual existence. Merely
because some of the persons/ officers/authorities
of water resource department also have part to
play in the KBJNL, the same would not make
KBJNL and the State as one and the same. This
aspect of the matter has been dealt with by the
Apex Court in the case of U.P. Awas Evam Vikas
(supra) and Neyvely Lignite's case (supra).

14.22 The other submission made by learned
counsel for the respondent-landowners is that the
law laid down by the Apex Court, providing for
beneficiary to be the necessary party requiring an
opportunity to participate in the process of
determination was in the light of provisions
contained under Sections 3, and 50(2) of the Land
Acquisition Act, 1894 and that there is no
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reference to the provisions of the RFCTLARR Act,
2013 and that acquisition of lands in the present
cases are made under the provisions of RFCTLARR
Act, 2013. That there are no statutory rights
created in favour of the beneficiary under the
RFCTLARR Act, 2013.

14.23 The aforesaid contention also cannot be
accepted for the reason that scheme of RFCTLARR
Act, 2013, has indeed given broader meaning of
the definition; 'person interested'. It encompasses
more stakeholders such as affected families, land
owners, marginal farmers, displaced families,
companies, local authorities, land acquisition and
rehabilitation and resettlement authority with
specific roles as contemplated under various
provisions of the RFCTLARR Act, 2013 including
those who fund the acquisition, indicating that a
comprehensive framework with all the stakeholders
being parties including those bearing costs are
made integral part of the process, to ensure
fairness and transparency.

14.24 On a query by this Court, it is informed by
the counsel for the parties that there are
approximately about 8000 cases pending before
the various reference Courts pertaining to the
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acquisition made for UKP-III. This is in addition to
about 6000 cases which are already disposed of. In
other words, stakes of KBJNL are yet to be
determined in substantial number of cases.

14.25 Though it is also vehemently contended by
learned counsel for the respondents/landowners
that in some of the cases award amount has been
paid and satisfied and in some of the cases it has
been opined that the cases are 'not fit for
preferring appeal' and in some of the cases have
already been dismissed, they may fall under the
category of `concluded cases' as held by the Apex
Court in U.P. Awas Evam Vikas (supra) at para
24.10 as 'the matters which stand finally
concluded will, however not be reopened.'

14.26 As regards, the cases in which KBJNL is not
a party and which are pending before the reference
Court, it cannot be said that presence of the KBJNL
would not make a difference as found in LAC
Nos.97/2020, 1486/2022, 148/2021, 1465/2022,
1106/2020, 1462/2020 and 2145/2020. This is for
the reason that even in those cases where KBJNL
was a party, though evidence is not led the
appreciation of evidence may or may not be
proper. KBJNL may raise such grounds as available
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under law. Merely because, no evidence was led by
KBJNL in the said cases cannot be the yardstick not
to make KBJNL as a party in the other proceedings.

14.27 Since the Division Bench of this Court in its
order dated 21.11.2019 passed in
W.P.No.101473/2018 and W.P.Nos.103582-
103585/2018 as already extracted above has
quashed the judgment and award passed by the
reference Court and remitted the matter to the
reference Court to implead KBJNL, who is the
petitioner therein and to decide the proceedings
afresh in accordance with law within a period of six
months from the date of production of certified
copy of the order, with liberty to KBJNL to raise
objections with regard to the legality of the award
before the reference Court keeping open all the
contentions, this Court is of the considered view
that relegating the KBJNL to join State
Government in the appeal filed by it pending
consideration before this Court would neither serve
the purpose nor would meet the intended
requirement of contesting the claim for
enhancement of compensation by adducing
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evidence and rebutting the evidence produced by
the land owners.

Regarding point No.3:

15. There cannot be any dispute of the fact that
KBJNL is in existence since the year 1994. It is not an
entity which has come into existence post acquisition.
Records reveal that cost of acquisition, payment and
disbursement of compensation is to be by and through
KBJNL. State at the most can only be a formal party. A
balance needs to be maintained between the public
exchequer and the right of the landowners under Article
300A of the Constitution of India. Therefore, this Court is
of the considered view, as already held KBJNL apart from
being beneficiary and necessary party also deserves an
opportunity to participate in the process of determination
of compensation.

15.1 As regards the question of limitation, unless it
is specifically pointed out regarding KBJNL having
knowledge of pending proceedings yet not taking
any action in safeguarding its interest, a general and
omnibus statement that the claim of KBJNL suffers
from delay and laches cannot be countenanced.

15.2 Having thus held, the other question that
requires consideration is whether KBJNL needs to
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be put on terms in the event of these writ petitions
being allowed setting aside the impugned orders
and remitting the matter as sought for and if so,
the basis for such terms.

15.3 There cannot be any dispute that land owners
whose lands have been acquired have to be
necessarily compensated in accordance with the
provisions of RFCTLARR Act, 2013. Simultaneously
KBJNL under the garb of quashing of impugned
orders and remittance of matters for fresh
consideration cannot seek itself to be exempted
from any statutory liability. The dispute is only with
regard to determination and payment of
compensation. This Court cannot be oblivious of
the fact that quashing of impugned orders and
remittance of matters as sought for will have its
implication in further delaying the rightful
compensation payable to the respondents/land
owners.

15.4 Necessary in this regard to note that this
Court had suggested KBJNL, State and
respondents-land owners to explore the possibility
of amicable resolution of the matter through
mediation. Though efforts were made, the same
did not materialize. The learned Additional
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Advocate General, in response to the mediation
process had furnished the Government proceedings
and the order dated 09.10.2025 which was
apparently passed taking into consideration of the
nature of acquisition and reasonable compensation
to be paid in the event of matters being settled
through Lokadalat or Mediation. Relevant portion of
the order is extracted hereunder:

17. ಾನ ಅಡ ೇ ಜನರಲ ವರು ೊಸ ಭೂ ಾ ೕನ ಾAiÉÄÝ-2013
ರ ೆಯ "Land Acquisition, Rehabilitation and Resettlement
Authority" gÀa¸À®Ä ¥Àæ¸ÁÛ¦¹gÀÄvÁÛgÉ.
ಪ ಾವ ೆಯ ನ ಅಂಶಗಳನು# ಕೂಲಂಕಷ&ಾ' ಪ()ೕ *, ಈ
ೆಳ'ನಂ,ೆ ಆ.ೇ)*.ೆ.
ಸ ಾ/ರದ ಆ.ೇಶ ಸಂ1ೆ : ಜಸಂಇ 93 ೆ3ಎ5 2025,
¨ÉAUÀ¼ÀÆgÀÄ, ¢£ÁAPÀ: 09.10.2025
ಕೃ7ಾ8 9ೕಲ:ಂಡ ;ೕಜ ೆ ಹಂತ-III ರ ಅನು7ಾ>ನ ೆ: ಸಂಬಂ *ದಂ,ೆ
ಭೂ ಾ ೕನ ಪ @ A, ಒಪCಂದದ ಐEೕಪF/ ದರಗಳG ಾಗೂ ಸಂಬಂ *ದ
ಇH#ತರ ಾನೂ ಾತIಕ ಮತು ಆಡK,ಾತIಕ LಷಯಗKMೆ ಈ ೆಳ'ನಂ,ೆ
ಅನುNೕದ ೆ HೕO.ೆ.
।. ಆಲಮPQ ಜRಾಶಯದ SH#ೕ(ನ 75,563 ಎಕTೆ
ಮುಳGಗUೆVಾಗುವ ಭೂWMಾ' RL519.60 Wೕ. Hಂದ RL524.256 Wೕ
ವTೆMೆ ಒಂ.ೇ ಹಂತದ ಒಪCಂದದ ದರ ಅಥ&ಾ ಭೂ ಖ(ೕZ ಮು1ಾಂತರ
ಭೂ ಾ ೕನ ಾಡಲು;
॥. ಕೃ7ಾ8 9ೕಲ:ಂಡ ;ೕಜ ೆ ಹಂತ-III ;ೕಜ ೆMೆ ಅಗತ Lರುವ
ಮುಳGಗUೆ ಜWೕನು ಮತು ಾಲುªÉ ಜWೕನುಗಳನು# ಾ ೕನಪO* ೊಳ\ಲು
HಗZ¥ÀO*ದ ಒಪCಂದದ LwÃ¥ÀÄð zÀgÀUÀ¼ÀÄ (Consent Award rates):
a) ಮುಳGಗUೆ ಜWೕನುಗಳ ಭೂ ಾI ೕನ,ೆMಾ':
ಖು] (ಒಣ) ಭೂWMೆ (Dry Land) - ರೂ.30.00 ಲ_ ಪ E ಎಕTೆ.
vÀj d«ÄÃ¤UÉ (Wet Land) - ರೂ. 40.00 ಲ_ ಪ E ಎಕTೆ.
b) ಾಲು&ೆ ಜWೕನುಗಳ ಭೂ ಾ ೕನ,ೆMಾ'
ಖು] (ಒಣ) ಭೂWMೆ (Dry Land) - ರೂ.25.00 ಲ_ ಪ E ಎಕTೆ.
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vÀj d«ÄÃ¤UÉ (Wet Land) - ರೂ.30.00 ಲ_ ಪ E ಎಕTೆ.
III. ಕೃ7ಾ8 9ೕಲ:ಂಡ ;ೕಜ ೆ ಹಂತ-1 ;ೕಜ ೆMೆ ಅಗತ Lರುವ
ಮುಳGಗUೆ ೊಂದುವ ಮತು ಇತರ ಜWೕನುಗಳನು# ಾ ೕನಪO* ೊಳ\ಲು
ೇರ ಖ(ೕZ / ಒಪCಂದ ದರ (Direct Purchase/Consent Award)
ªÀÄÆ®PÀ ¨sÀÆ ¥ÀjºÁgÀªÀ£ÀÄß ¥ÁªÀw¸À®Ä d®ಸಂಪನೂIಲ ಇRಾ1ೆ
ಾಗ/ಸೂ`/Hಯ ಾವKಗಳನು# ರೂaಸುವFದು; ಮತು ಈ ಕು(,ಾ'
ಜಲಸಂಪನೂIಲ ಇRಾ1ೆ ಕಂ.ಾಯ ಇRಾ1ೆ;ಂZMೆ ಸ ಾRೋ`* ಪ ,ೆ ೕಕ
ಆ.ೇಶವನು# ೊರOಸುವFದು;
IV. Rೋಕ ಅ.ಾಲb ಮತು Mediation ಮೂಲಕ ಾ Vಾಲಯದ
ಪ ಕರಣಗಳ ಇತ ಥ/ ಾ:' ಾ Vಾಲಯದ ಪ(cಾಮ ಾ(Vಾ'
ಕ ಮವSಸಲು ಆಯುಕರು, ಭೂ ಾ ೕನ, ಮತು ಪF&ಪF dಾಗಲ ೋmÉ ಾಗೂ
Tಾಜ ಾನೂನು ತಂಡ ಕ ಮ ವSಸುವFದು;
V. ಭೂ ಾ ೕನ ಪ @ Aಯ LLಧ ಹಂತಗಳ ರುವ ಭೂ ಾ ೕನ
ಪ @ Aಯನು# ೊಸ ಭೂ ಾ ೕನ ಾAf 2013 ರ ೆ_5 23(A) ಮತು
30(A) ಅOಯ ಸೂಕ&ಾ' Consent Award/Voluntary Award
ಮೂಲಕ ೈMೊಳ\ಲು ಆಯುಕರು, ಭೂ ಾ ೕನ, ಮತು ಪF ಮತು ಪF
dಾಗಲ ೋmÉರವರು ಕ ಮ ವSಸುವFದು;

15.5 Under the aforesaid facts and circumstances
of the matter, this Court deems it appropriate that
the Consent Award rates as mentioned in the
Government Order 09.10.2025 extracted above, be
taken as tentative compensation amount only
for the purpose of putting KBJNL on terms while
accepting its plea for quashing of the impugned
awards and remittance with direction to implead
KBJNL as party/respondent for fresh consideration.
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16. For the aforesaid reasons and analysis the points

raised is answered in the affirmative. Accordingly,

following :

ORDER

(i) Writ petitions are allowed;

(ii) Impugned orders passed by the reference Court are quashed;

(iii) Matters are remitted to the reference Court with a direction to implead petitioner-KBJNL as a party/respondent;

(iv) Petitioner - KBJNL is at liberty to file statement of objection; since claimants/land owners have already led in their evidence, petitioner - KBJNL is at liberty to cross-examine the claimants/land owners witnesses and is also at liberty to lead its evidence, if any;

(v) The above remand and liberty as reserved is subject to petitioner-KBJNL depositing towards tentative compensation a sum of Rs.30,00,000/- per acre of dry land and Rs.40,00,000/- per acre of wet land in the case of submerged land; and Rs.25,00,000/- per

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(vi) Petitioner - KBJNL shall deposit the amount as above within three months from the date of receipt of certified copy of this order;

(vii) Out of the tentative compensation amount directed to be deposited as above, 50% shall be released in favour of claimants/land owners whose lands have been acquired towards submerging and for canal as the case may be subject to establishing their identity. The remaining 50% shall be paid/released, or adjusted/set off against the final award amount to be determined and arrived at in accordance with law;

(viii) Subject to compliance of the above, the reference Court shall dispose of the matters within an outer limit of one year from the date of deposit of tentative compensation amount by petitioner - KBJNL as directed above;

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(ix) It is made clear in the event of petitioner-KBJNL not depositing the amount towards tentative compensation as above, the impugned reference orders shall stand revived;

(x) This order shall not apply to the cases where the compensation is already paid, satisfied and closed;

(xi) 50% of the amount to be deposited before the reference Court shall be kept in the interest accruing account.

Sd/-

(M.G.S.KAMAL) JUDGE SN/List No.: 1 Sl No.: 10

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