Karnataka High Court
The Special Land Acquisition Officer vs Nandini W/O Kashyap Majethia on 15 September, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 15TH DAY OF SEPTEMBER, 2025
BEFORE R
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 106413 OF 2025 (GM-CPC)
C/W
WRIT PETITION NO. 105023 OF 2025
WRIT PETITION NO. 105050 OF 2025
WRIT PETITION NO. 106414 OF 2025
WRIT PETITION NO. 106451 OF 2025
WRIT PETITION NO. 106553 OF 2025
WRIT PETITION NO. 106718 OF 2025
WRIT PETITION NO. 106719 OF 2025
WRIT PETITION NO. 106720 OF 2025
WRIT PETITION NO. 106721 OF 2025
WRIT PETITION NO. 106722 OF 2025
WRIT PETITION NO. 106723 OF 2025
WRIT PETITION NO. 106732 OF 2025
Digitally signed WRIT PETITION NO. 106733 OF 2025
by GIRIJA A. WRIT PETITION NO. 106739 OF 2025
BYAHATTI
Location: HIgh
WRIT PETITION NO. 106743 OF 2025
Court of WRIT PETITION NO. 106752 OF 2025
Karnataka,
Dharwad Bench,
Dharwad
IN WP.NO.106413/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY NO.63,
DHARA MAHAL, 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
-2-
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA (PIU)
SHIVAKRUPA NIVAS,
2ND CROSS, VIVEKANANDA NAGAR,
NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
MAHAGUNDAPPA
S/O. ISHWARAPPA PATTANASHETTI,
SINCE DECEASED BY HIS LRS.,
1. KASTURI W/O. MAHAGUNDAPPA PATTANASHETTI,
AGE: 62 YEARS, OCC. HOUSEHOLD,
R/O. C/O. VIJAYKUMAR S TALIKOTI,
NO.402, 5TH FLOOR,
BEHIND K.L.E.SCHOOL,
J.P.NAGAR, GOKUL ROAD,
HUBBALLI, TQ. HUBBALLLI,
DIST. DHARWAD-580030.
2. SARVAMANGALA W/O. BASAVARAJ KADAGAD,
AGE: 48 YEARS, OCC. HOUSEHOLD,
R/O. C/O. VIJAYKUMAR S TALIKOTI,
NO.402, 5TH FLOOR,
BEHIND K.L.E.SCHOOL,
J.P.NAGAR, GOKUL ROAD,
HUBBALLI, TQ. HUBBALLLI,
DIST. DHARWAD-580030.
3. MAHANTAMMA @ NAVYA
W/O. VIJAYKUMAR TALIKOTI,
AGE: 42 YEARS OCC. HOUSEHOLD,
R/O. C/O. VIJAYKUMAR S TALIKOTI,
NO.402, 5TH FLOOR,
-3-
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
BEHIND K.L.E.SCHOOL,
J.P.NAGAR, GOKUL ROAD,
HUBBALLI, TQ. HUBBALLLI,
DIST. DHARWAD-580030.
4. BASAVARAJESHWARI W/O. SHRISHAIL JOLAD,
AGE: 37 YEARS OCC. HOUSEHOLD,
R/O. C/O. VIJAYKUMAR S TALIKOTIM
NO.402, 5TH FLOOR,
BEHIND K.L.E.SCHOOL,
J.P.NAGAR, GOKUL ROAD,
HUBBALLI, TQ. HUBBALLLI,
DIST. DHARWAD-580030.
5. PRASHANTH KUMAR
S/O. MAHAGUNDAPPA PATTANASHETTY,
AGE: 35 YEARS, OCC. BUSINESS,
R/O. C/O. VIJAYKUMAR S TALIKOTI,
NO.402, 5TH FLOOR,
BEHIND K.L.E.SCHOOL,
J.P.NAGAR, GOKUL ROAD,
HUBBALLI, TQ. HUBBALLLI,
DIST. DHARWAD-580030.
...RESPONDENTS
(BY SRI. S.M. KALWAD, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ORDER 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO I) ISSUE A
WRIT IN THE NATURE OF CERTIORARI BY QUASHING THE
IMPUGNED ORDER DATED 04-08-2025 PASSED BY THE HON'BLE
PRINCIPAL DISTRICT AND SESSIONS JUDGE, DHARWAD IN
EXECUTION PETITION NO. 439/2023, VIDE ANNEXURE-G. II)
ISSUE ANY OTHER WRIT OR DIRECTION AS THIS HON'BLE
COURT THINKS FIT AND PROPER IN THE INTEREST OF JUSTICE
AND EQUITY.
-4-
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
IN WP.NO.105023/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY AUTHORITY OF INDIA,
NH-63, "DHARA MAHAL," 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR,
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
SHIVAKRUPA NIVAS, VIVEKANANDA NAGAR,
2ND CROSS, NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
BASAVANNEPPA T. ALAGAWADI
AGE: 68 YEARS, OCC. RETIRED,
R/O. BANDIWAD VILLAGE,
POST: MANTUR, TQ. HUBBALLI,
DIST. DHARWAD-580023.
...RESPONDENT
(BY SRI. C.S. SHETTAR AND
SMT. KAVYA C. SHETTAR, ADVOCATE FOR C/R1)
---
THIS WRIT PETITION IS FILED UNDER ORDER 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO I) ISSUE A
WRIT IN THE NATURE OF CERTIORARI BY QUASHING THE
IMPUGNED ORDER DATED. 25-06-2025 PASSED BY THE
HON'BLE PRINCIPAL DISTRICT AND SESSIONS JUDGE,
DHARWAD IN EXECUTION PETITION NO. 488/2023, VIDE
ANNEXURE-G AND ETC.
-5-
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
IN WP.NO.105050/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY AUTHORITY OF INDIA,
NH-63, "DHARA MAHAL," 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR,
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
SHIVAKRUPA NIVAS, VIVEKANANDA NAGAR,
2ND CROSS, NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
SHEKARAPPA T ALAGAWADI
AGE: 62 YEARS, OCC. RETIRED,
R/O. BANDIWAD VILLAGE,
POST: MANTUR, TQ. HUBBALLI,
DIST. DHARWAD 580023.
...RESPONDENT
(BY SRI. C.S. SHETTAR AND
SMT. KAVYA C. SHETTAR, ADVOCATE FOR C/R1)
THIS WRIT PETITION IS FILED UNDER ORDER 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO I) ISSUE A WRIT IN THE
NATURE OF CERTIORARI BY QUASHING THE IMPUGNED ORDER
DATED. 25-06-2025 PASSED BY THE HON'BLE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, DHARWAD IN EXECUTION
PETITION NO. 487/2023, VIDE ANNEXURE-G AND ETC.
-6-
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
IN WP.NO.106414/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY NO.63,
"DHARA MAHAL", 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
SHIVAKRUPA NIVAS,
2ND CROSS, VIVEKANANDA NAGAR,
NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
1. VIMALA URF VIMALADEVI W/O. BABULAL KOTHARI,
AGE: 66 YEARS, OCC. BUSINESS,
R/O. B MAHENDRA AND BRO,
DURGADBAIL, HUBBALLI,
TQ.HUBBALLI, DIST. DHARWAD-580029.
2. PUSHPA W/O. RAMESH KOTHARI,
AGE: 61 YEARS, OCC. BUSINESS,
R/O. B MAHENDRA AND BRO,
DURGADBAIL, HUBBALLI,
TQ.HUBBALLI, DIST. DHARWAD-580029.
3. ANITA W/O. VIKRAM KOTHARI
AGE: 56 YEARS, OCC. BUSINESS,
R/O. B MAHENDRA AND BRO,
DURGADBAIL, HUBBALLI,
TQ.HUBBALLI, DIST. DHARWAD-580029.
4. CHANDANBAI W/O. MAHENDRA KOTHARI,
AGE: 55 YEARS, OCC. BUSINESS,
-7-
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
R/O. B MAHENDRA AND BRO,
DURGADBAIL, HUBBALLI,
TQ.HUBBALLI, DIST. DHARWAD-580029.
...RESPONDENTS
(BY SRI. S.M. KALWAD, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ORDER 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO I) ISSUE A
WRIT IN THE NATURE OF CERTIORARI BY QUASHING THE
IMPUGNED ORDER DATED 04-08-2025 PASSED BY THE HON'BLE
PRINCIPAL DISTRICT AND SESSIONS JUDGE, DHARWAD IN
EXECUTION PETITION NO.443/2023, VIDE ANNEXURE-G. II)
ISSUE ANY OTHER WRIT OR DIRECTION AS THIS HON'BLE
COURT THINKS FIT AND PROPER IN THE INTEREST OF JUSTICE
AND EQUITY.
IN WP.NO.106451/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY NO.63,
"DHARA MAHAL", 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR,
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
SHIVAKRUPA NIVAS, 2ND CROSS,
VIVEKANANDA NAGAR,
NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
1. SHANKARAPPA S/O. ISHWARAPPA MUNAVALLI,
AGE: 72 YEARS, OCC. BUSINESS,
R/O. DESHAPANDE NAGAR,
-8-
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
HUBBALLI, TQ. HUBBALLLI,
DIST. DHARWAD-580029.
2. MANJUNATH S/O. SHANKARAPAP MUNAVALLI
AGE: 47 YEARS, OCC. BUSINESS,
R/O. DESHAPANDE NAGAR,
HUBBALLI, TQ. HUBBALLLI,
DIST. DHARWAD-580029.
3. RAJU S/O. SHANKARAPPA MUNAVALLI,
AGE: 46 YEARS, OCC. BUSINESS,
R/O. DESHAPANDE NAGAR,
HUBBALLI, TQ. HUBBALLLI,
DIST. DHARWAD-580029.
4. SANTOSH S/O. SHANKARAPPA MUNAVALLI,
AGE: 44 YEARS, OCC. BUSINESS,
R/O. DESHAPANDE NAGAR,
HUBBALLI, TQ. HUBBALLLI,
DIST. DHARWAD-580029.
5. SATISH S/O. SHANKARAPPA MUNAVALLI,
AGE: 42 YEARS, OCC. BUSINESS,
6. KIRAN S/O. SHANKARAPPA MUNAVALLI,
AGE: 40 YEARS, OCC. BUSINESS,
R/O. DESHAPANDE NAGAR,
HUBBALLI, TQ. HUBBALLLI,
DIST. DHARWAD-580029.
7. SANDEEP S/O. BASAVARAJ MUNAVALLI,
AGE: 34 YEARS, OCC. BUSINESS,
R/O. DESHAPANDE NAGAR,
HUBBALLI, TQ. HUBBALLLI,
DIST. DHARWAD-580029.
(SL.NO.1 TO 4 AND 6 AND 7 ARE
R/BY. THEIR GPA HOLDER RESPONDENT NO.5
I.E. SATISH S/O. SHANKARAPPA MUNAVALLI)
...RESPONDENTS
(BY SRI. S.M. KALWAD, ADVOCATE)
-9-
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
THIS WRIT PETITION IS FILED UNDER ORDER 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO I) ISSUE A WRIT IN THE
NATURE OF CERTIORARI BY QUASHING THE IMPUGNED ORDER
DATED 04-08-2025 PASSED BY THE HON'BLE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, DHARWAD IN EXECUTION
PETITION NO.470/2023, VIDE ANNEXURE-G. I) ISSUE ANY
OTHER WRIT OR DIRECTION AS THIS HON'BLE COURT THINKS
FIT AND PROPER IN THE INTEREST OF JUSTICE AND EQUITY.
IN WP.NO.106553/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY AUTHORITY OF INDIA,
NH-63, "DHARA MAHAL," 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR,
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
SHIVAKRUPA NIVAS, VIVEKANANDA NAGAR,
2ND CROSS, NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
THE FARMERS CO-OPERATIVE SPINNING
MILL LTD., HULKOTI,
R/BY. ITS MANAGING DIRECTOR,
YALLAPPA S/O. BASAPPA KARIKATTI,
AGE: MAJOR, OCC. MANAGING DIRECTOR,
R/O. HULKOTI VILLAGE, TQ. GADAG,
DIST. GADAG-582205.
...RESPONDENT
(BY SRI. S.M. KALWAD, ADVOCATE)
- 10 -
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
THIS WRIT PETITION IS FILED UNDER ORDER 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO I) ISSUE A WRIT IN THE
NATURE OF CERTIORARI BY QUASHING THE IMPUGNED ORDER
DATED. 04-08-2025 PASSED BY THE HON'BLE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, DHARWAD IN EXECUTION
PETITION NO. 327/2023, VIDE ANNEXURE-G. II) ISSUE ANY
OTHER WRIT OR DIRECTION AS THIS HON'BLE COURT THINKS
FIT AND PROPER IN THE INTEREST OF JUSTICE AND EQUITY.
IN WP.NO.106718/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY NO.63,
"DHARA MAHAL", 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
SHIVAKRUPA NIVAS,
2ND CROSS, VIVEKANANDA NAGAR,
NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
1. BASAVNNEVVA W/O. MAHADEVAPPA KUNDAGOL,
AGE: 69 YEARS, OCC. AGRICULTURE,
R/O.NALAVADI VILLAGE, TQ. ANNIGERI,
DIST.DHARWAD-580023.
2. SHAKUNTALA W/O. PURADEERAPPA BASAPUR,
AGE: 53 YEARS, OCC. AGRICULTURE,
R/O.NALAVADI VILLAGE, TQ. ANNIGERI,
DIST.DHARWAD-580023.
- 11 -
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
3. SHANKARAPPA S/O. MAHADEVAPPA KUNDAGOL,
AGE: 47 YEARS, OCC. AGRICULTURE,
R/O.NALAVADI VILLAGE, TQ. ANNIGERI,
DIST.DHARWAD-580023.
4. ROOPA W/O. SHANKAR KANAKUR,
AGE: 43 YEARS, OCC. AGRICULTURE,
R/O.NALAVADI VILLAGE, TQ. ANNIGERI,
DIST.DHARWAD-580023.
SL.NO. 1,2 AND 4 ARE R/BY. THEIR
SPL P.A.HOLDER SL.NO.3 I.E.,
SHANKARAPPA S/O. MAHADEVAPPA KUNDAGOL.
...RESPONDENTS
(BY SRI. S.M. KALWAD, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ORDER 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO I) ISSUE A
WRIT IN THE NATURE OF CERTIORARI BY QUASHING THE
IMPUGNED ORDER DATED 04-08-2025 PASSED BY THE HON'BLE
PRINCIPAL DISTRICT AND SESSIONS JUDGE, DHARWAD IN
EXECUTION PETITION NO.34/2023, VIDE ANNEXURE-G. I)
ISSUE ANY OTHER WRIT OR DIRECTION AS THIS HON'BLE
COURT THINKS FIT AND PROPER IN THE INTEREST OF JUSTICE
AND EQUITY.
IN WP.NO.106719/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY NO.63,
"DHARA MAHAL", 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
- 12 -
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
SHIVAKRUPA NIVAS,
2ND CROSS, VIVEKANANDA NAGAR,
NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
NANDINI W/O. KASHYAP MAJETHIA,
AGE: 40 YEARS, OCC. HOUSEHOLD,
R/O. 1960/10, "ASALISHAN" KRISHNA NAGAR.
NEAR DESHAPANDE NAGAR, HUBBALLI,
TQ. HUBBALLLI, DIST. DHARWAD-580020.
...RESPONDENT
(BY SRI. S.M. KALWAD, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ORDER 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO I. ISSUE A WRIT IN THE
NATURE OF CERTIORARI BY QUASHING THE IMPUGNED ORDER
DATED 04-08-2025 PASSED BY THE HON'BLE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, DHARWAD IN EXECUTION
PETITION NO.432/2023, VIDE ANNEXURE-H, II. ISSUE ANY
OTHER WRIT OR DIRECTION AS THIS HON'BLE COURT THINKS
FIT AND PROPER IN THE INTEREST OF JUSTICE AND EQUITY.
IN WP.NO.106720/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY AUTHORITY OF INDIA,
NH-63, "DHARA MAHAL,"
1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR,
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
- 13 -
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
SHIVAKRUPA NIVAS, VIVEKANANDA NAGAR,
2ND CROSS, NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
THE GADAG CO-OPERATIVE TEXTILE MILL LTD.,
HULKOTI, R/BY. ITS SECRETARY,
YALLAPPA S/O. BASAPPA KARIKATTI,
AGE: MAJOR, OCC. SECRETARY,
R/O. HULKOTI VILLAGE, TQ. GADAG,
DIST. GADAG-582205.
...RESPONDENT
(BY SRI. S.M. KALWAD, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ORDER 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO I. ISSUE A WRIT IN THE
NATURE OF CERTIORARI BY QUASHING THE IMPUGNED ORDER
DATED 04-08-2025 PASSED BY THE HON'BLE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, DHARWAD IN EXECUTION
PETITION NO.328/2023, VIDE ANNEXURE-G, II. ISSUE ANY
OTHER WRIT OR DIRECTION AS THIS HON'BLE COURT THINKS
FIT AND PROPER IN THE INTEREST OF JUSTICE AND EQUITY.
IN WP.NO.106721/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY NO.63,
"DHARA MAHAL", 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
SHIVAKRUPA NIVAS,
- 14 -
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
2ND CROSS, VIVEKANANDA NAGAR,
NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
1. HANUMANTSA S/O. PREMANATSA KATEGAR,
AGE: 51 YEARS, OCC. AGRICULTURE,
R/O. NALAVADI VILLAGE, TQ.ANNIGERI,
DIST. DHARWAD-580023.
2. ANIL S/O. PREMANATSA KATEGAR,
AGE: 43 YEARS, OCC. AGRICULTURE,
R/O. NALAVADI VILLAGE, TQ.ANNIGERI,
DIST. DHARWAD-580023.
...RESPONDENTS
(BY SRI. S.M. KALWAD, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ORDER 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO I. ISSUE A WRIT IN THE
NATURE OF CERTIORARI BY QUASHING THE IMPUGNED ORDER
DATED 04-08-2025 PASSED BY THE HON'BLE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, DHARWAD IN EXECUTION
PETITION NO.32/2023, VIDE ANNEXURE-F, II. ISSUE ANY
OTHER WRIT OR DIRECTION AS THIS HON'BLE COURT THINKS
FIT AND PROPER IN THE INTEREST OF JUSTICE AND EQUITY.
IN WP.NO.106722/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY NO.63,
"DHARA MAHAL", 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR
- 15 -
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
SHIVAKRUPA NIVAS,
2ND CROSS, VIVEKANANDA NAGAR,
NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
1. HANUMANTSA S/O. PREMANATSA KATEGAR,
AGE: 51 YEARS, OCC. AGRICULTURE,
R/O. NALAVADI VILLAGE, TQ.ANNIGERI,
DIST. DHARWAD-580023.
2. ANIL S/O. PREMANATSA KATEGAR,
AGE: 43 YEARS, OCC. AGRICULTURE,
R/O. NALAVADI VILLAGE, TQ.ANNIGERI,
DIST. DHARWAD-580023.
...RESPONDENTS
(BY SRI. S.M. KALWAD, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ORDER 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO I. ISSUE A WRIT IN THE
NATURE OF CERTIORARI BY QUASHING THE IMPUGNED ORDER
DATED 04-08-2025 PASSED BY THE HON'BLE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, DHARWAD IN EXECUTION
PETITION NO.31/2023, VIDE ANNEXURE-F. II. ISSUE ANY
OTHER WRIT OR DIRECTION AS THIS HON'BLE COURT THINKS
FIT AND PROPER IN THE INTEREST OF JUSTICE AND EQUITY.
IN WP.NO.106723/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY AUTHORITY OF INDIA,
NH-63, "DHARA MAHAL," 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
- 16 -
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR,
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
SHIVAKRUPA NIVAS, VIVEKANANDA NAGAR,
2ND CROSS, NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
ARAVIND ENTERPRISES, HULKOTI
R/BY. MANAGING PARTNER,
NARAYAN S/O. RAMAPPA SAWAKAR,
AGE: MAJOR, OCC. BUSINESS,
R/O. HULKOTI VILLAGE,
TQ.DIST.GADAG-5822050
...RESPONDENT
(BY SRI. S.M. KALWAD, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ORDER 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO I. ISSUE A WRIT IN THE
NATURE OF CERTIORARI BY QUASHING THE IMPUGNED ORDER
DATED 04-08-2025 PASSED BY THE HON'BLE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, DHARWAD IN EXECUTION
PETITION NO.329/2023, VIDE ANNEXURE-G. II. ISSUE ANY
OTHER WRIT OR DIRECTION AS THIS HON'BLE COURT THINKS
FIT AND PROPER IN THE INTEREST OF JUSTICE AND EQUITY.
IN WP.NO.106732/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY NO.63,
"DHARA MAHAL", 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR
- 17 -
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
SHIVAKRUPA NIVAS,
2ND CROSS, VIVEKANANDA NAGAR,
NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
YATENDRA S/O. VASANATH KALAL,
AGE: 28 YEARS, OCC. BUSINESS,
R/O. #45, LOKAPANHAKKALA,
VIDYANAGAR, HUBBALLI, TQ. HUBBALLI,
DIST. DHARWAD-580020.
...RESPONDENT
(BY SRI. S.M. KALWAD, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ORDER 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO I. ISSUE A WRIT IN THE
NATURE OF CERTIORARI BY QUASHING THE IMPUGNED ORDER
DATED 04-08-2025 PASSED BY THE HON'BLE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, DHARWAD IN EXECUTION
PETITION NO.435/2023, VIDE ANNEXURE-G, II. ISSUE ANY
OTHER WRIT OR DIRECTION AS THIS HON'BLE COURT THINKS
FIT AND PROPER IN THE INTEREST OF JUSTICE AND EQUITY.
IN WP.NO.106733/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY NO.63,
"DHARA MAHAL", 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
- 18 -
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
SHIVAKRUPA NIVAS,
2ND CROSS, VIVEKANANDA NAGAR,
NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
BASAVARAJ S/O. BANAPPA KUNDAGOL,
AGE: 66 YEARS, OCC. AGRICULTURE,
R/O.NALAVADI VILLAGE, TQ. ANNIGERI,
DIST. DHARWAD-580023.
...RESPONDENT
(BY SRI. S.M. KALWAD, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ORDER 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO I. ISSUE A
WRIT IN THE NATURE OF CERTIORARI BY QUASHING THE
IMPUGNED ORDER DATED 04-08-2025 PASSED BY THE HON'BLE
PRINCIPAL DISTRICT AND SESSIONS JUDGE, DHARWAD IN
EXECUTION PETITION NO.77/2023, VIDE ANNEXURE-G, II.
ISSUE ANY OTHER WRIT OR DIRECTION AS THIS HON'BLE
COURT THINKS FIT AND PROPER IN THE INTEREST OF JUSTICE
AND EQUITY.
IN WP.NO.106739/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY NO.63,
"DHARA MAHAL", 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
SHIVAKRUPA NIVAS,
- 19 -
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
2ND CROSS, VIVEKANANDA NAGAR,
NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
1. MOHAMMADA ALI @ MAHAMMEDALI
S/O. VAJIRAHMAD @ NAZIRAHMED MAKANDAR,
AGE: 53 YEARS, OCC. BUSINESS,
R/O KAGADAGERI ONI, GADAG,
DIST. GADAG-582101.
2. ABDULRAZAK S/O. VAJIRAHMAD
@ NAZIRAHMED MAKANDAR,
AGE: 53 YEARS, OCC. BUSINESS,
R/O. KAGADAGERI ONI, GADAG,
DIST. GADAG-582101.
...RESPONDENTS
(BY SRI. S.M. KALWAD, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ORDER 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO I. ISSUE A WRIT IN THE
NATURE OF CERTIORARI BY QUASHING THE IMPUGNED ORDER
DATED 04-08-2025 PASSED BY THE HON'BLE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, DHARWAD IN EXECUTION
PETITION NO.48/2024, VIDE ANNEXURE-F, II. ISSUE ANY
OTHER WRIT OR DIRECTION AS THIS HON'BLE COURT THINKS
FIT AND PROPER IN THE INTEREST OF JUSTICE AND EQUITY.
IN WP.NO.106743/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY NO.63,
"DHARA MAHAL", 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
- 20 -
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
SHIVAKRUPA NIVAS,
2ND CROSS, VIVEKANANDA NAGAR,
NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
SHANKARSA S/O. SHAMASA MIRAJKAR,
AGE: 66 YEARS, OCC. AGRICULTURE,
R/O, 1ST CROSS, BANKERS COLONY,
GADAG, DIST. GADAG-582101.
...RESPONDENT
(BY SRI. S.M. KALWAD, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ORDER 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO I. ISSUE A WRIT IN THE
NATURE OF CERTIORARI BY QUASHING THE IMPUGNED ORDER
DATED 04-08-2025 PASSED BY THE HON'BLE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, DHARWAD IN EXECUTION
PETITION NO.454/2023, VIDE ANNEXURE-G, II. ISSUE ANY
OTHER WRIT OR DIRECTION AS THIS HON'BLE COURT THINKS
FIT AND PROPER IN THE INTEREST OF JUSTICE AND EQUITY.
IN WP.NO.106752/2025:
BETWEEN:
1. THE SPECIAL LAND ACQUISITION OFFICER
NATIONAL HIGHWAY AUTHORITY OF INDIA,
NH-63, "DHARA MAHAL," 1ST FLOOR, 5TH CROSS,
UB HILL, DHARWAD-580007.
2. THE GENERAL MANAGER
AND THE PROJECT DIRECTOR,
NATIONAL HIGHWAY AUTHORITY OF INDIA, (PIU),
- 21 -
NC: 2025:KHC-D:12086
WP No. 106413 of 2025
C/W WP No. 105023 of 2025
WP No. 105050 of 2025
AND 14 OTHERS
HC-KAR
SHIVAKRUPA NIVAS, VIVEKANANDA NAGAR,
2ND CROSS, NEXT TO EXCELLENT NEET ACADEMY,
VIDYAGIRI, DHARWAD-580004.
...PETITIONERS
(BY SRI. B.P. MATHAPATI, ADVOCATE)
AND:
MAHADEVAGOUDA
S/O. PARVATAGOUD VIRANAGOUDRA @ IRANAGOUDRA,
AGE: 68 YEARS, OCC. AGRICULTURE,
R/O. KOTAGONDHUNASHI VILLAGE,
HUBBALLI, TQ. HUBBALLI,
DIST. DHARWAD-580020.
...RESPONDENT
(BY SRI. S.M. KALWAD, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ORDER 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO I. ISSUE A WRIT IN THE
NATURE OF CERTIORARI BY QUASHING THE IMPUGNED ORDER
DATED 04-08-2025 PASSED BY THE HON'BLE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, DHARWAD IN EXECUTION
PETITION NO.434/2023, VIDE ANNEXURE-G,II. ISSUE ANY
OTHER WRIT OR DIRECTION AS THIS HON'BLE COURT THINKS
FIT AND PROPER IN THE INTEREST OF JUSTICE AND EQUITY.
THESE PETITIONS COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ)
1. The petitioners are before this Court seeking for the following reliefs:
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR WP.No.106413/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no. 439/2023, vide Annexure-G. ii. Issue any other Writ or direction as this Hon'ble Court thinks fit and proper in the interest of justice and equity.
WP.No.105023/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 25-06-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no. 488/2023, vide Annexure-G. ii. Issue any other Writ or direction as this Hon'ble Court thinks fit and proper in the interest of justice and equity.
WP.No.105050/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 25-06-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no. 487/2023, vide Annexure-G. ii. Issue any other Writ or direction as this Hon'ble Court thinks fit and proper in the interest of justice and equity.
WP.No.106414/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025
- 23 -
NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no.443/2023, vide Annexure-G. ii. Issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
WP.No.106451/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no.470/2023, vide Annexure-G. ii. Issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
WP.No.106553/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated. 04-08- 2025 passed by the Hon'ble principal district and Sessions judge, Dharwad in Execution Petition no. 327/2023, vide Annexure-G. ii. Issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
WP.No.106718/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no.34/2023, vide Annexure-G.
- 24 -
NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR ii. Issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
WP.No.106719/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no.432/2023, vide Annexure-H. ii. Issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
WP.No.106720/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no.328/2023, vide Annexure-G. ii. Issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
WP.No.106721/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no.31/2023, vide Annexure-F.
- 25 -
NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR ii. Issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
WP.No.106722/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no.31/2023, vide Annexure-F. ii. Issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
WP.No.106723/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no.329/2023, vide Annexure-G..
ii. Issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
WP.No.106732/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no.435/2023, vide Annexure-G, ii. Issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
- 26 -
NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR WP.No.106733/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no.77/2023, vide Annexure-G, ii. Issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
WP.No.106739/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no.48/2024, vide Annexure-F. ii. Issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
WP.No.106743/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no.454/2023, vide Annexure-G..
ii. issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
- 27 -
NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR WP.No.106752/2025:
i. Issue a Writ in the nature of Certiorari by quashing the Impugned Order dated 04-08-2025 passed by the Hon'ble Principal district and Sessions Judge, Dharwad in Execution Petition no.434/2023, vide Annexure-G. ii. Issue any other Writ or direction as this Hon'ble court thinks fit and proper in the interest of justice and equity.
2. At the very outset, it is required to be noticed that the first petitioner is the Special Land Acquisition Officer and the second petitioner is the General Manager and Project Director, National Highways Authority of India (NHAI). The Special Land Acquisition Officer being an officer of the State of Karnataka representing the interest of the State, it is shocking that the same counsel who has filed Vakalatnama for NHAI has appeared for the Special Land Acquisition Officer. The Special Land Acquisition Officer, being a delegate of the State of Karnataka, it is not permissible for the NHAI to represent the Special Land Acquisition Officer, more so when the Special Land Acquisition Officer is
- 28 -
NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR supposed to be an independent party to assess all the issues independently and not act as the staff or as a spokesman for the beneficiary of acquisition. This aspect would have to be strictly construed by the Managing Director of the National Highways Authority of India. As such, learned counsel for the petitioners is directed to bring the above order to the notice of the Managing Director, NHAI. The Additional Registrar (Judicial) is also directed to forward a copy of this order to the Managing Director, NHAI, at his email address.
3. In W.P.Nos.106413/2025, 106414/2025, 106451/2025, 106719/2025, 106732/2025, 106743/2025, and 106752/2025 (first set of cases), in the arbitral award passed under Section 3G(5) of the National Highways Act, 1956 (hereinafter referred to as the 'Act of 1956', for short), the arbitrator appointed by the Central Government had awarded interest as per the Right to Fair Compensation and
- 29 -
NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the 'Act of 2013', for short).
4. In W.P.Nos.105023/2024, 105050/2025, 106553/2025, 106718/2025, 106720/2025, 106721/2025, 106722/2025, 106723/2025, 106733/2025 and 106739/2025 (second set of cases), the Arbitrator under Section 3G(5) of the Act of 1956, had awarded "applicable rate of interest".
5. The said awards had been questioned by the NHAI under Section 34 of the Arbitration and Conciliation Act, which came to be dismissed. Fortunately, in the said proceedings under Section 34, the petitioner was the National Highways Authority of India and the Special Land Acquisition Officer was arrayed as respondent No.3.
6. Subsequently, execution proceedings have been filed.
Memo of calculation having been submitted by the
- 30 -
NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR respective parties, the Execution Court was of the opinion that interest at the rate of 9% would be required to be paid until the date of possession, and after possession was taken, interest at the rate of 15% would have to be paid in terms of Section 72 of the Act of 2013. It is challenging this that the petitioners are before this Court.
7. Sri B. P. Mathapati, learned counsel for the National Highways Authority of India (NHAI), would submit that;
7.1. There is a special provision in terms of Section 3(H)(5) of the Act of 1956, which requires interest to be paid at 9% per annum, and on that basis he submits that the Execution Court could not have travelled beyond Section 3(H)(5) of the Act of 1956 and taken into consideration the interest at the rate of 15% for the purpose of payment of compensation amounts.
- 31 -
NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR 7.2. In terms of Section 3(H)(5) of the Act of 1956, NHAI has already deposited the awarded amount along with 9% p.a., and there is no further amount which is required to be paid by the NHAI. As such, the Execution Court could not have, by considering the rate of interest to be 15%, come to a conclusion that there is default on the part of the NHAI and issue an attachment warrant against NHAI.
7.3. In this regard, he relies upon the decision of the Hon'ble Apex Court in the case of State of Punjab and Others v. Kishan Dayal Sharma1, more particularly para 3 thereof, which is reproduced hereunder for easy reference:
3. There is no dispute between the parties that the decree which was put to execution did not contain any order or direction for the payment of any interest on the amount which was payable to the decree holder consequent to the declaration made by the Court decreeing the respondent's suit. There is further no dispute that no relief for interest 1 2011(11) SCC 212
- 32 -
NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR had been claimed by the respondent in the suit nor any such claim was discussed or awarded by the Court decreeing the suit. In the absence of pleadings and directions in the judgment or decree which was under
execution, it was not open to the executing court to award interest. The Execution Court is bound by the terms of the decree, it cannot add or alter the decree on its notion of fairness or justice. The right of the decree holder to obtain relief is determined in accordance with the terms of the decree. The Execution Court has referred to a number of decisions where interest had been granted on the arrears of salary and pension. The Execution Court failed to appreciate that in those decisions direction for payment of interest had been issued by the Court while granting relief for reinstatement or payment of arrears of salary or pension. None of those decisions relate to the grant of interest by the Execution Court. No doubt the Courts have power to award interest on the arrears of salary or pension or other amount to which a Government servant is found entitled having regard to the facts and circumstances of the case but that power cannot be exercised by the Execution Court in the absence of any direction in the decree.
7.4. His submission, by relying on the decision in Kishan Dayal Sharma's case, is that the Execution Court cannot travel beyond the decree, the decree only stating "applicable rate
- 33 -
NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR of interest," the interest applicable insofar as the second set of cases is concerned, would only mean interest at 9% in terms of Section 3(H)(5) of the Act of 1956.
7.5. Even with regard to the first set of cases, he submits that the Act of 2013 is applicable only to the extent of Schedules I, II, and III, and not otherwise. None of those schedules speak of interest, and as such, interest would have to be calculated only in terms of Section 3(H)(5) of the Act of 1956.
7.6. He relies upon the Gazette Notification dated 28.08.2015 issued by the Ministry of Rural Development, which made only Schedules I, II, and III applicable to acquisitions under the Act of 1956.
7.7. As such, he once again submits that, since interest is not part of Schedules I, II, and III, the
- 34 -
NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR question of reference to interest under Section 72 of the Act of 2013 would not arise, and interest would have to be taken into consideration in terms of Section 3(H)(5) of the Act of 1956.
7.8. He further relies upon the judgment of this Court dated 19.07.2022 in W.P.No.10103 of 2020 and other connected matters(Manohar Patel R vs. Union Of India), to contend that this Court has categorically held that, only Schedules I, II, and III are applicable to acquisitions under the Act of 1956.
7.9. He also relies upon the decision dated 26.09.2022 passed by the Central Information Commission, New Delhi, in File No.CIC/NHAIN/A/2020/117827 in the case of M. Indira vs. CPIO, National Highways Authority of India, to once again contend that,
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR even the CPIO was of the opinion that it is only Schedules I, II, and III that are applicable. He reiterates that, since those schedules do not mention interest, interest is governed solely by Section 3(H)(5) of the Act of 1956. 7.10. On all the above grounds, he submits that the calculation made by the Execution Court is not proper and is required to be set aside. Consequently, the attachment warrant issued is also required to be set aside.
7.11. He further submits that, the deposit made by the NHAI, being the entire amount along with 9% interest in conformity with Section 3(H)(5) of the Act of 1956, is required to be considered to in discharge of all the liabilities of NHAI in terms of the award passed by the Arbitrator.
8. Sri. C. S. Shettar, learned counsel appearing for the respondent in W.P.No.105023/2025 and
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR 105050/2025, and Sri.S. M. Kalwad, learned counsel appearing for the respondent in other matters, rely upon the decision of the Hon'ble Apex Court in the case of Union of India and Another Vs. Tarsem Singh and Others2, more particularly paras 48, 51 and 52 thereof, which are reproduced hereunder for easy reference:
48. It is thus clear that the Ordinance as well as the notification have applied the principle contained in Nagpur Improvement Trust [Nagpur Improvement Trust v. Vithal Rao, (1973) 1 SCC 500] , as the Central Government has considered it necessary to extend the benefits available to landowners generally under the 2013 Act to similarly placed landowners whose lands are acquired under the 13 enactments specified in the Fourth Schedule, the National Highways Act being one of the aforesaid enactments. This being the case, it is clear that the Government has itself accepted that the principle of Nagpur Improvement Trust [Nagpur Improvement Trust v. Vithal Rao, (1973) 1 SCC 500] would apply to acquisitions which take place under the National Highways Act, and that solatium and interest would be payable under the 2013 Act to persons whose lands are acquired for the purpose of National Highways as they are similarly placed to those landowners whose lands have been acquired for other public purposes under the 2013 Act. This being the case, it is clear that even the Government is of the view 2 (2019) 9 SCC 304
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR that it is not possible to discriminate between landowners covered by the 2013 Act and landowners covered by the National Highways Act, when it comes to compensation to be paid for lands acquired under either of the enactments. The judgments delivered under the 1952 Act as well as the Defence of India Act, 1971, may, therefore, require a re-look in the light of this development. The Defence of India Act, 1971, was a temporary statute which remained in force only during the period of operation of a proclamation of emergency and for a period of six months thereafter -- vide Section 1(3) of the Act. As this Act has since expired, it is not included in the Fourth Schedule of the 2013 Act.] In any case, as has been pointed out hereinabove, Chajju Ram [Union of India v. Chajju Ram, (2003) 5 SCC 568], has been referred to a larger Bench. In this view of the matter, we are of the view that the view of the Punjab and Haryana High Court [Union of India v. Tarsem Singh, 2018 SCC OnLine P&H 6036] , [Jang Bahadur v. Union of India, 2018 SCC OnLine P&H 6034] , [Union of India v. Abhinav Cotspin Ltd., 2016 SCC OnLine P&H 19319] is correct, whereas the view of the Rajasthan High Court [Banshilal Samariya v. Union of India, 2005 SCC OnLine Raj 572 : 2005-06 Supp RLW 559] is not correct.
51. We were also referred to an order in Sunita Mehra v. Union of India [Sunita Mehra v. Union of India, (2019) 17 SCC 672 : 2016 SCC OnLine SC 1128] , in which this Court held : (SCC paras 5-7) "5. The only point agitated before us by the learned Solicitor General is that in para 23 of the impugned judgment [RLF Industries Ltd. v. NHAI, 2011 SCC OnLine P&H 1687 : (2011) 1 ICC 854] of the High Court, it has been
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held that landowners would
"henceforth" be entitled to solatium and interest as envisaged by the provisions of Sections 23 and 28 of the Land Acquisition Act, 1894. In the ultimate paragraph of the impugned judgment it has, however, been mentioned that in respect of all acquisitions made under the National Highways Act, 1956, solatium and interest in terms similar to those contained in Sections 23(2) and 28 of the Land Acquisition Act, 1894 will have to be paid.
6. The learned Solicitor General has pointed out that there is an apparent inconsistency in the judgment, which needs to be clarified. It has also been submitted by the learned Solicitor General that the order of the High Court should be clarified to mean that the issue of grant of interest and solatium should not be allowed to be reopened without any restriction or reference to time. The learned Solicitor General has particularly submitted that to understand the order of the High Court in any other manner would not only seriously burden the public exchequer but would also amount to overlooking the delay that may have occurred on the part of the landowner(s) in approaching the Court and may open floodgates for en masse litigation on the issue.
7. We have considered the submissions advanced. In Gurpreet Singh v. Union of India [Gurpreet Singh v. Union of India, (2006) 8 SCC 457] , this Court, though in a different context, had restricted the operation of the judgment of this Court
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in Sunder v. Union of
India [Sunder v. Union of India,
(2001) 7 SCC 211] and had granted the benefit of interest on solatium only in respect of pending proceedings. We are of the view that a similar course should be adopted in the present case also. Accordingly, it is directed that the award of solatium and interest on solatium should be made effective only to proceedings pending on the date of the High Court order in Golden Iron and Steel Forging v. Union of India [Golden Iron and Steel Forging v. Union of India, 2008 SCC OnLine P&H 498 : (2011) 4 RCR (Civil) 375] i.e. 28-3-2008. Concluded cases should not be opened. As for future proceedings, the position would be covered by the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (came into force on 1-1-2014), which Act has been made applicable to acquisitions under the National Highways Act, 1956 by virtue of notification/order issued under the provisions of the 2013 Act."
52. There is no doubt that the learned Solicitor General, in the aforesaid two orders, has conceded the issue raised in these cases. This assumes importance in view of the plea of Shri Divan that the impugned judgments should be set aside on the ground that when the arbitral awards did not provide for solatium or interest, no Section 34 petition having been filed by the landowners on this score, the Division Bench judgments that are impugned before us ought not to have allowed solatium and/or interest. Ordinarily, we would have acceded to this plea, but given the fact that the
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR Government itself is of the view that solatium and interest should be granted even in cases that arise between 1997 and 2015, in the interest of justice we decline to interfere with such orders, given our discretionary jurisdiction under Article 136 of the Constitution of India. We therefore declare that the provisions of the Land Acquisition Act relating to solatium and interest contained in Sections 23(1-A) and (2) and interest payable in terms of Section 28 proviso will apply to acquisitions made under the National Highways Act. Consequently, the provision of Section 3-J is, to this extent, violative of Article 14 of the Constitution of India and, therefore, declared to be unconstitutional. Accordingly, appeal arising out of SLP (C) No. 9599 of 2019 is dismissed.
9. Both of them, by relying on the very same paragraphs extracted above, would submit that the Hon'ble Apex Court has categorically come to the conclusion that the principles laid down by the Apex Court in Nagpur Improvement Trust3 would also apply to acquisitions under the National Highways Act, and as such, solatium and interest would be payable under the Act of 2013 to the persons whose lands are acquired for the purpose of national highways, as they are similarly placed to those landowners whose lands have been 3 (1973) 1 SCC 500
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR acquired for other public purposes under the Act of 2013.
10. On the basis of the above, they submit that, irrespective of Section 3(H)(5) of the Act of 1956, once the Act of 2013 came into force, interest would be liable to be paid in terms of Section 72 of the Act of 2013. On that ground, they submit that the above petitions are required to be dismissed.
11. Heard the learned counsel for the petitioners and learned counsel for the respondents in the respective petitions and perused the papers.
12. The points that would arise for consideration are:
i. Whether, after the coming into force of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, the compensation is required to be considered and calculated in terms of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and
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Resettlement Act, 2013 or the
National Highways Act, 1956?
ii. Whether the compensation would
include solatium and interest?
iii. Has the executing court travelled beyond the Arbitral award in directing payment of 15% interest?
iv. What order?
13. I answer the above points as under:
14. Answer to Point No. 1: Whether, after the coming into force of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, the compensation is required to be considered and calculated in terms of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 or the National Highways Act, 1956?
14.1. Insofar as the applicability of the Act of 2013 for the purpose of calculation of compensation, the same is no longer res integra. This Court, in W.P.No.10103/2020 and connected matters (Manohar Patel R vs. Union Of India), by judgment dated 19.07.2022, has categorically
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR held that the Act of 2013 would be applicable for the purpose of calculation of compensation, by applying Schedules I, II and III of the Act of 2013. The Gazette Notification dated 28.08.2015 issued by the Ministry of Road Development also makes applicable Schedules I, II and III to acquisitions under the Act of 1956. 14.2. In that view of the matter, I answer Point No.1 by holding that the compensation required to be paid for acquisition of land under the Act of 1956 would have to be calculated in terms of the Act of 2013.
15. Answer to Point No. 2: Whether the compensation would include solatium and interest?
15.1. Much has been sought to be made out by the learned counsel for the petitioners that, it is only compensation and solatium which can be calculated in terms of Schedules I, II and III of
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR the Act of 2013 and that interest would have to be calculated in terms of Section 3H(5) of the Act of 1956.
15.2. Section 3H(5) of the Act of 1956 had been introduced along with the Act of 1956 and relates to the interest which is required to be paid on the compensation which has been determined from the date of taking possession under Section 3D of the Act of 1956 till the date of actual deposit thereof.
15.3. It is these kinds of enactments, which provided an additional benefit to the acquiring authority, that created lot of issues in acquisition proceedings. It is to bring about transparency in acquisition proceedings, to make the acquisition process fair, and to enable a land loser to obtain just compensation, that the Act of 2013 came to be introduced.
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR 15.4. The beneficiaries of acquisition and/or acquiring authorities have in the past been taking very technical contentions to reduce the cost of acquisition. Though there can be no fault found with reducing the cost of acquisition, fault must necessarily be found when the acquiring authority and/or the beneficiary deprives a land loser of just compensation. Land rights or ownership thereof, though not a fundamental right, is a constitutional right, as recognized by the Hon'ble Apex Court and this Court in a catena of cases. Thus, any deprivation thereof must be in accordance with law, as also by making payment of just compensation. 15.5. The just compensation would not only include the compensation which has been determined, but also solatium and interest payable thereof on the delay in making payment of compensation. The attribute of interest must be distinguished,
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR inasmuch as the interest is not merely required to be paid by the acquiring authority for delay on account of acceptance on the part of the land loser of the compensation amount, but on account of the delay in payment of compensation by the acquiring authority. The land loser having lost the benefit of usage of the land being required to be paid the compensation at the earliest, the delay in payment of compensation also causes injury and damage to the land loser, which is required to be compensated by payment of interest.
15.6. It is with this purpose and intent that the Act of 2013 had been brought into force, and in terms of Section 72 thereof, interest is required to be paid at 9% p.a. until the date of possession and thereafter at 15% p.a. Of course, even under the Land Acquisition Act, 1894, the same rates of interest were required to be paid.
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR 15.7. The submission of Sri. Mathapati, is that there is a special provision insofar as NHAI is concerned, in terms of Section 3H(5) of the Act of 1956, that NHAI is required to make payment of interest only at the rate of 9% p.a. on the enhanced compensation till the actual deposit, and there is no increase to 15% p.a. under Section 3H(5) of the Act of 1956. This aspect has been dealt with in detail by the Hon'ble Apex Court in Tarsem Singh's case (supra), and as extracted in para Nos. 48, 51 and 52, which clearly and categorically indicate that solatium and interest would also have to be paid under the Act of 2013.
15.8. This being for the reason that a citizen of the country cannot be differentiated or discriminated against on account of the enactment under which the land has been acquired. It could be the very same citizen who loses land under different
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR enactments, or it could be different citizens who lose land under the same or different enactments.
15.9. Firstly, if it is the same citizen losing land under different enactments, that very citizen cannot be provided discriminatory compensation/solatium or interest under different enactments. Secondly, if there are different sets of citizens losing land under different enactments, then one citizen cannot receive a higher amount than another, which would also amount to discrimination in terms of Article 14 of the Constitution of India. 15.10. Thus, the Act of 2013 has been made applicable uniformly to all acquisitions insofar as compensation is concerned. However, in respect of resettlement and rehabilitation, the same is sometimes not applicable to a particular acquisition.
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR 15.11. The submission of the learned counsels for Respondents is also that the NHAI has also adopted discriminatory policies in as much as for some land losers interest is paid as per the Act of 2013 and in respect the Petitioners the interest is sought to be paid as per Section 3H(5) of the act of 1956. Some a policy if adopted is required to be deprecated, NHAI being an instrumentality of the State is required to in a fair and transparent manner and not in such an arbitrary manner. 15.12. In that view of the matter, I answer Point No.2 by holding that compensation, including solatium and interest, is required to be calculated in terms of the Act of 2013, i.e., 9% p.a. until the date of possession and 15% p.a. thereafter. 15.13. NHAI can not after the coming into force of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR Resettlement Act, 2013, contend that interest would be liable to be paid only in terms of Section 3(H)(5) of the National Highways Act, 1956.
16. Answer to Point No. 3: Has the executing court travelled beyond the Arbitral award in directing payment of 15% interest?
16.1. The Execution Court, in my considered opinion, has rightly considered the applicability of the Act of 2013 and has not travelled beyond the Arbitral Award. The Arbitral Award only indicates interest to be paid in terms of the Act of 2013 in the first set of cases and interest as applicable in the second set of cases. There is actually no distinction per se between the first set and the second set, inasmuch as even for the second set, it is the Act of 2013 which would have to be taken into consideration for the determination of the compensation. Once the Act of 2013 is
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR applicable, the interest, as answered by me in Point No.2 above, would also have to be in terms of Section 72 of the Act of 2013, and as such, the Execution Court cannot be said to have travelled beyond the Arbitral Award which had been passed.
17. Answer to Point No. 4 - What order?
17.1. In view of my answers to Point Nos.1, 2 and 3 above, I do not find any infirmity in the orders passed by the Execution Court. The petitioner, NHAI, having failed to comply with the requirements of the Act of 2013, the orders passed are proper and correct. Of course, the petitioners could make payment of the differential interest of 6% to the land losers and bring the same to the notice of the Execution Court. If the same is brought to the notice of the Execution Court, the Execution Court can always
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NC: 2025:KHC-D:12086 WP No. 106413 of 2025 C/W WP No. 105023 of 2025 WP No. 105050 of 2025 AND 14 OTHERS HC-KAR recall the order and set aside the attachment, recalling the attachment warrant. 17.2. The petitions stand dismissed.
Sd/-
(SURAJ GOVINDARAJ) JUDGE gab CT:PA List No.: 1 Sl No.: 95