Karnataka High Court
Sri Parvataswamy Mathada Trust vs The State Of Karnataka on 17 February, 2026
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 30426 OF 2025 (LB-RES)
C/W
WRIT PETITION NO. 30712 OF 2025 (LB-RES)
WRIT PETITION NO. 30723 OF 2025 (LB-RES)
WRIT PETITION NO. 30726 OF 2025 (LB-RES)
WRIT PETITION NO. 30727 OF 2025 (LB-RES)
WRIT PETITION NO. 30749 OF 2025 (LB-RES)
WRIT PETITION NO. 30795 OF 2025 (LB-RES)
WRIT PETITION NO. 30808 OF 2025 (LB-RES)
WRIT PETITION NO. 32061 OF 2025 (LB-RES)
WRIT PETITION NO. 32085 OF 2025 (LB-RES)
WRIT PETITION NO. 32111 OF 2025 (LB-RES)
WRIT PETITION NO. 32131 OF 2025 (LB-RES)
WRIT PETITION NO. 32140 OF 2025 (LB-RES)
IN WP No. 30426/2025
BETWEEN:
1. SRI B V LINGARAJU
Digitally signed
by SHWETHA AGE ABOUT 53 YEARS
RAGHAVENDRA
S/O H M VEERANNA
Location: HIGH
COURT OF R/A JAGATJYOTHI BUILDING BELLARY ROAD
KARNATAKA
CHALLAKERE
CHITRADURGA DISTRICT - 577 522
...PETITIONER
(BY SRI. K. RAMA BHAT, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
(REP BY ITS PRINCIPAL SECRETARY TO GOVERNMENT)
PUBLIC WORK DEPARTMENT
MS BUILDING
BENGALURU 560001
-2-
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
2. THE DEPUTYCOMMISIONER
CHITRADURGA DISTRICT
CHITRADURGA 577 501
(ALSO CHAIRMAN URBAN DEVELOPMENT AUTHORITY
CHITRADURGA )
3. THE COMMISSIONER
THE CITY MUNICIPAL COUNCIL
CHALLAKERE TOWN
CHITRADURGA DISTRICT
PIN 577522
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA, AGA FOR R1 AND R2
SRI. PRAKASHA V. ANGADI, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-3 NOT TO
DEMOLISH THE EXISTING BUILDING OF THE PETITIONER IN THE
SCHEDULE PROPERTY FOR THE PROPOSED WIDENING OF BELLARY
ROAD AT CHALLAKERE TOWN, CHITRADURGA DISTRICT WITHOUT
FOLLOWING THE PROVISIONS OF THE RIGHT TO FAIR
COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION
REHABILITATION AND RESETTLEMENT ACT, 2013, AS PUBLISHED IN
THE VIJAYA KARNATAKA KANNADA DAILY, CHITRADURGA DATED
31-08-2025 AS PER ANNEXURE-A AND ETC.
IN WP NO. 30712/2025
BETWEEN:
1. SMT NAGAVENI
W/O NARAYANA KAMPLI,
AGED ABOUT 68 YEARS,
RESIDING AT DOOR NO.210/18,
RASHI GATEWAY LAYOUT,
VEERAGHAVANAPALYA,
NELAMANGALA TALUK-562123
-3-
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
BENGALURU RURAL DISTRICT.
2. SRI.K.RUDRAPPA
S/O LATE.K.PAMPAPATHAPPA
AGED ABOUT 62 YEARS,
RESIDENT OF OLD TOWN,
PALAGATTA, CHALLAKERE - 577 522
CHITRADURGA DISTRICT.
3. SRI.K.KASHIVISHWANATH
S/O LATE.K.PAMPAPATHAPPA,
AGED ABOUT 58 YEARS,
RESIDENT OF VALMIKI NAGARA,
NEAR GAYATHRI KALYANA MANTAPA,
CHALLAKEKRE - 577 522,
CHITRADURGA DISTRICT.
4. SRI.K.YERRISWAMY
S/O LATE. K.PAMPAPATHAPPA
AGED ABOUT 55 YEARS,
RESIDENT OF A.G.ROAD,
SHANTHINAGARA,
NEAR GANESHA TEMPLE,
CHALLAKEKRE - 577 522,
CHITRADURGA DISTRICT.
...PETITIONERS
(BY SRI. SIDDAPPA B.M., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY,
HOUSING AND URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING, DR.AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE STATE OF KARNATAKA
BY ITS SECRETARY
PUBLIC WORKS DEPARTMENT
M.S.BUILDINGS,
-4-
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
3. THE DEPUTY COMMISSIONER,
CHITRADURGA DISTRICT,
CHITRADURGA - 577 501
4. THE ASSISTANT COMMISSIONER,
CHITRADURGA SUB-DIVISION,
CHITRADURGA - 577 501
5. THE ASST. EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
6. THE TAHSILDAR,
CHALLAKERE TALUK,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
7. THE COMMISSIONER,
CHALLAKERE CITY MUNICIPAL COUNCIL, CHALLAKERE -
577 522,
CHITRADURGA DISTRICT.
8. THE EXECUTIVE ENGINEER,
NATIONAL HIGHWAYS AUTHORITY OF INDIA,
CHITRADURGA DIVISION,
CHITRADURGA - 577 501
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA, AGA FOR R1 TO R6 AND R8
SRI. PRAKASHA V. ANGADI, ADVOCATE FOR R7)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO-DIRECT THE
RESPONDENTS, SPECIFICALLY RESPONDENT NO.7 NOT TO
DEMOLISH THE PETITIONERS PROPERTY BEARING
NO.606/569A/449A SITUATED AT BELLARY ROAD, CHALLAKERE
CITY, MEASURING EAST WEST 7.162814 MTRS, NORTH SOUTH
-5-
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
2.590805 MTRS BOUNDED BY EAST REMAINING PORTION OF
THE WEST S.B.ROAD PROPERTY OF VENDOR OF THE
PETITIONERS FATHER NORTH REMAINING PORTION OF THE
PROPERTY OF VENDOR OF THE PETITIONERS FATHER AND
SOUTH BUILDING BELONGS TO CHANDRANNA AND NOT
DISPOSSESS THE PETITIONER FROM THE PROPERTY DESCRIBED
ABOVE WITHOUT ACQUIRING AND PAYING COMPENSATION
EXCEPT UNDER DUE PROCESS OF LAW.
IN WP NO. 30723/2025
BETWEEN:
1. SRI R SUBRAMANYA GUPTA
S/O A.S.RAMAKRISHNA SHETTY,
AGED ABOUT 53 YEARS,
R/AT 2ND CROSS, BELLARI ROAD,
NEAR PEERLAGUDI,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
...PETITIONER
(BY SRI. SIDDAPPA B.M., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
THE STATE OF KARNATAKA
BY ITS SECRETARY,
HOUSING AND URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING, DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE STATE OF KARNATAKA
BY ITS SECRETARY,
PUBLIC WORKS DEPARTMENT,
M.S.BUILDINGS, DR. AMBEDKAR VEEDHI, BENGALURU-560
001.
3. THE DEPUTY COMMISSIONER,
CHITRADURGA DISTRICT,
CHITRADURGA - 577 501
-6-
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
4. THE ASSISTANT COMMISSIONER,
CHITRADURGA SUB-DIVISION,
CHITRADURGA - 577 501
5. THE ASST. EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
6. THE TAHSILDAR,
CHALLAKERE TALUK,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
7. THE COMMISSIONER,
CHALLAKERE CITY MUNICIPAL COUNCIL,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
8. THE EXECUTIVE ENGINEER,
CHITRADURGA DIVISION,
CHITRADURGA - 577 501
CENTRAL GOVERNMENT
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA, AGA FOR R1 TO R6 AND R8
SRI. PRAKASHA V. ANGADI, ADVOCATE FOR R7)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS, SPECIFICALLY RESPONDENT NO.7 NOT TO
DEMOLISH THE PETITIONERS PROPERTY BEARING NO.535-A,
PRESENT NO.8-8-535A SITUATED AT BELLARY ROAD,
CHALLAKERE CITY, MEASURING EAST WEST 17FT, NORTH
SOUTH 10FT BOUNDED BY EAST BELLARY-BENGALURU ROAD,
WEST HOUSE OF SIDDARAMA SHETTY, NORTH PROPERTY OF
DARJI BASAPPAS CHILDREN PRESENTLY HOUSE OF
JAVALAIBASAPPA AND OTHERS AND SOUTH HOUSE OF
-7-
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
SIDDARAMA SHETTY AND NOT DISPOSSESS THE PETITIONER
FROM THE PROPERTY DESCRIBED ABOVE WITHOUT ACQUIRING
AND PAYING COMPENSATION EXCEPT UNDER DUE PROCESS OF
LAW.
IN WP NO. 30726/2025
BETWEEN:
1. SRI B.G. RAVIKUMAR
S/O. B.R. GOPALACHAR
AGED ABOUT 50 YEARS,
2. SHESHIKUMAR
S/O B R GOPALACHAR
AGED ABOUT 48 YEARS,
BOTH RESIDING AT SHANTHINAGARA,
NEAR SAI CHETANA SCHOOL,
CHALLAKERE - 577 522
CHITRADURGA DISTRICT
...PETITIONERS
(BY SRI. SIDDAPPA B.M., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY,
HOUSING URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING, DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE STATE OF KARNATAKA
BY ITS SECRETARY,
PUBILC WORKS DEPARTMENT,
M.S. BUILDINGS, DR. AMBEDKAR VEEDHI, BENGALURU-560
001.
3. THE DEPUTY COMMISSIONER,
CHITRADURGA DISTRICT,
-8-
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
CHITRADURGA - 577 501
4. THE ASSISTANT COMMISSIONER,
CHITRADURGA SUB-DIVISION,
CHITRADURGA - 577 501
5. THE ASST. EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
6. THE TAHSILDAR,
CHALLAKERE TALUK,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
7. THE COMMISSIONER,
CHALLAKERE CITY MUNICIPAL COUNCIL,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
8. THE EXECUTIVE ENGINEER,
NATIONAL HIGHWAYS AUTHORITY OF INDIA,
CHITRADURGA DIVISION,
CHITRADURGA - 577 501
CENTRAL GOVERNMENT
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA, AGA FOR R1 TO R6 AND R8
SRI. PRAKASHA V. ANGADI, ADVOCATE FOR R7)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO-DIRECT THE
RESPONDENTS, SPECIFICALLY RESPONDENT NO.7 NOT TO
DEMOLISH AND DISPOSSESS THE PETITIONERS FROM
PETITIONERS PROPERTY BEARING NO. 702/660A/511C
SITUATED AT BELLARI BENGALURU ROAD, CHALLAKERE CITY
WHICH IS BOUNDED ON THE EAST- PROPERTY OF SMT.
THAYAMMA, WEST- BELLARI-BENGALURU ROAD NORTH-
-9-
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
PROPERTY OF SMT. VERAMMA, SOUTH- PROPERTY OF
H.L.JAYAKUMAR AND ETC.
IN WP NO. 30727/2025
BETWEEN:
1. SMT SANDHYA
W/O RAGHUPATHY BHATT,
AGED ABOUT 64 YEARS,
R/AT NO.1642/2, 15TH CROSS,
ANJANEYA BADAVANE,
DAVANGERE-577001.
2. SMT.K.VIDYA,
W/O YAJNYA NARAYANA AITHAL,
AGED ABOUT 62 YEARS,
R/AT NO.62, POST OFFICE ROAD, THYAGARAJANAGARA,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
3. SMT.K.USHA
W/O HARIPRASAD,
AGED ABOUT 51 YEARS,
R/AT NO.3/152, OPP. CANARA BANK, SHANKARANARAYANA
POST,
KUNDAPURA TALUK,
UDUPI DISTRICT-576227.
...PETITIONERS
(BY SRI. SIDDAPPA B.M., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY,
HOUSING URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING, DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
- 10 -
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
2. THE STATE OF KARNATAKA
BY ITS SECRETARY,
PUBLIC WORKS DEPARTMENT,
M.S.BUILDINGS, DR. AMBEDKAR VEEDHI, BENGALURU-560
001.
3. THE DEPUTY COMMISSIONER,
CHITRADURGA DISTRICT,
CHITRADURGA - 577 501
4. THE ASSISTANT COMMISSIONER,
CHITRADURGA SUB-DIVISION,
CHITRADURGA - 577 501
5. THE ASST. EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
6. THE TAHSILDAR,
CHALLAKERE TALUK,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
7. THE COMMISSIONER,
CHALLAKERE CITY MUNICIPAL COUNCIL,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
8. THE EXECUTIVE ENGINEER,
NATIONAL HIGHWAYS AUTHORITY OF INDIA,
CHITRADURGA DIVISION,
CHITRADURGA - 577 501
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA, AGA FOR R1 TO R6 AND R8
SRI. PRAKASHA V. ANGADI, ADVOCATE FOR R7)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
- 11 -
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
CONSTITUTION OF INDIA PRAYING TO A). ISSUE A WRIT OF
MANDAMUS OR ANY OTHER ORDER OR DIRECTION IN THE
NATURE OF WRIT, DIRECTING THE RESPONDENTS,
SPECIFICALLY RESPONDENT NO.7 NOT TO DEMOLISH AND
DISPOSSESS THE PETITIONERS FROM PROPERTY BEARING NO.
3/3/533/B SITUATED AT BELLARI ROAD, CHALLAKERE CITY
WHICH IS BOUNDED ON THE EAST. BELLARI-BENGALURU ROAD.
WEST. MUNICIPAL CONSERVANCY NORTH. MUNICIPAL LANE,
SOUTH. MANJUSHREE MEDICALS AND ETC.
IN WP NO. 30749/2025
BETWEEN:
1. SRI. M.S. SEETARAMA SHETTY
S/O. M.S.SIDDARAMA SHETTY,
AGED ABOUT 70 YEARS,
RESIDING AT BELLARI ROAD,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
...PETITIONER
(BY SRI. SIDDAPPA B.M., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY,
HOUSING AND URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING, DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE STATE OF KARNATAKA
BY ITS SECRETARY,
PUBLIC WORKS DEPARTMENT,
M.S.BUILDINGS,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
3. THE DEPUTY COMMISSIONER,
CHITRADURGA DISTRICT,
- 12 -
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
CHITRADURGA - 577 501
4. THE ASSISTANT COMMISSIONER,
CHITRADURGA SUB-DIVISION,
CHITRADURGA - 577 501
5. THE ASST. EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
6. THE TAHSILDAR,
CHALLAKERE TALUK,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
7. THE COMMISSIONER,
CHALLAKERE CITY MUNICIPAL COUNCIL,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
8. THE EXECUTIVE ENGINEER,
NATIONAL HIGHWAYS AUTHORITY OF INDIA,
CHITRADURGA DIVISION,
CHITRADURGA - 577 501
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA, AGA FOR R1 TO R6 AND R8
SRI. PRAKASHA V. ANGADI, ADVOCATE FOR R7
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO-DIRECT THE
RESPONDENTS, SPECIFICALLY RESPONDENT NO.7 NOT TO
DEMOLISH THE PETITIONERS PROPERTY BEARING NO.12-9-535
SITUATED AT BELLARY- BENGALURU ROAD, CHALLAKERE CITY,
MEASURING EAST WEST- 15.5FT, NORTH SOUTH 46FT
BOUNDED BY EAST BELLARY ROAD, WEST- ASSAR MOHALLA,
NORTH PROPERTY OF DARJI BASAPPAS CHILDREN PRESENTLY
- 13 -
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
BELONGS TO SMT.BHAGYAMMA AND SOUTH PROPERTY OF
SRI.RAGHUNATHAND AND DISPOSSESS THE PETITIONER FROM
THE PROPERTY DESCRIBED ABOVE WITHOUT ACQUIRING AND
PAYING COMPENSATION EXCEPT UNDER DUE PROCESS OF LAW.
IN WP NO. 30795/2025
BETWEEN:
1. SMT C.S. SHASHIKALA
W/O B.G. RAVIKUMAR,
AGED ABOUT 48 YEARS.
2. SMT. G. BHAGYALAKSHMI
W/OB.G.SHASHIKUMAR,
AGED ABOUT 45 YEARS.
BOTH RESIDING NEAR OLD SAI CHETANA SCHOOL,
SHANTHINAGARA,
CHELLAKERE - 577 522
CHITRADURGA DISTRICT.
...PETITIONERS
(BY SRI. SIDDAPPA B.M., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY,
HOUSING AND URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING, DR.AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE STATE OF KARNATAKA
BY ITS SECRETARY,
PUBLIC WORKS DEPARTMENT,
M.S.BUILDINGS, DR. AMBEDKAR VEEDHI, BENGALURU-560
001.
3. THE DEPUTY COMMISSIONER,
CHITRADURGA DISTRICT,
CHITRADURGA - 577 501
- 14 -
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
4. THE ASSISTANT COMMISSIONER,
CHITRADURGA SUB-DIVISION,
CHITRADURGA - 577 501
5. THE ASST. EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
6. THE TAHSILDAR,
CHALLAKERE TALUK,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
7. THE COMMISSIONER,
CHALLAKERE CITY MUNICIPAL COUNCIL,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
8. THE EXECUTIVE ENGINEER,
NATIONAL HIGHWAYS AUTHORITY OF INDIA,
CHITRADURGA DIVISION,
CHITRADURGA - 577 501
CENTRAL GOVERNMENT
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA, AGA FOR R1 TO R6 AND R8
SRI. PRAKASHA V. ANGADI, ADVOCATE FOR R7
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO A). ISSUE A WRIT OF
MANDAMUS OR ANY OTHER ORDER OR DIRECTION IN THE
NATURE OF WRIT, DIRECTING THE RESPONDENTS,
SPECIFICALLY RESPONDENT NO.7 NOT TO DEMOLISH THE
PETITIONERS' PROPERTIES AND DISPOSSESS THE PETITIONERS
FROM THEIR PROPERTIES DESCRIBED BELOW WITHOUT
ACQUIRING AND PAYING COMPENSATION EXCEPT UNDER DUE
PROCESS OF LAW I.E., PROPERTIES BEARING
- 15 -
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
NO.702/660/A/511/A MEASURING 31 1/4FT X 14FT SITUATED
AT BELLARI BENGALURU ROAD, CHALLAKERE CITY WHICH IS
BOUNDED ON THE EAST. PROPERTY OF SMT. THAYAMMA, WEST.
REMAINING PORTION OF THE SAME PROPERTY. NORTH. ROAD.
SOUTH. PROPERTY OF SHASHIKUMAR.B.G AND RAVIKUMAR.B.G.
AND ETC.
IN WP NO. 30808/2025
BETWEEN:
1. SRI B N MALLIKARJUNA
S/O LATE BARI NANJAPPA,
AGED ABOUT 49 YEARS,
2. SRI.B.N.RAVICHANDRA
S/O LATE. BARI NANJAPPA,
AGED ABOUT 46 YEARS,
BOTH ARE RESIDING AT AJJANAGUDI ROAD,
BARI NANJAPPA LAYOUT,
NEAR ASSAR MOHALLA,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
...PETITIONERS
(BY SRI. SIDDAPPA B.M., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY,
HOUSING URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING, DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE STATE OF KARNATAKA
BY ITS SECRETARY,
PUBLIC WORKS DEPARTMENT,
M.S.BUILDINGS, DR.AMBEDKAR VEEDHI,
BENGALURU-560 001.
- 16 -
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
3. THE DEPUTY COMMISSIONER,
CHITRADURGA DISTRICT,
CHITRADURGA - 577 501
4. THE ASSISTANT COMMISSIONER,
CHITRADURGA SUB-DIVISION,
CHITRADURGA - 577 501
5. THE ASST. EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
6. THE TAHSILDAR,
CHALLAKERE TALUK,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
7. THE COMMISSIONER,
CHALLAKERE CITY MUNICIPAL COUNCIL,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
8. THE EXECUTIVE ENGINEER,
NATIONAL HIGHWAYS AUTHORITY OF INDIA,
CHITRADURGA DIVISION,
CHITRADURGA - 577 501
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA, AGA FOR R1 TO R6 AND R8
SRI. PRAKASHA V. ANGADI, ADVOCATE FOR R7)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECTING THE
RESPONDENTS, SPECIFICALLY RESPONDENT NO.7 NOT TO
DEMOLISH THE PETITIONERS PROPERTY AND DISPOSSESS THE
PETITIONERS FROM THEIR PROPERTY DESCRIBED BELOW
WITHOUT ACQUIRING AND PAYING COMPENSATION EXCEPT
UNDER DUE PROCESS OF LAW I.E., PROPERTY BEARING
- 17 -
NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
NO.14/11/537, TOTALLY MEASURING 171.15 SQ.MTRS I.E.,
EAST WEST 16.916434 SQ.MTRS NORTH SOUTH 10.058420
SQ.MTRS, SITUATED AT BELLARI -BENGALURU ROAD,
CHALLAKERE CITY BOUNDED BY EAST BELLARY ROAD, WEST BY
PROPERTY OF SHIVASHANKARAPPA, NORTH BY PROPERTY OF
SHIVASHANKARAPPA AND SOUTH BY MUNICIPAL ROAD.
IN WP NO. 32061/2025
BETWEEN:
1. V S VASANTHA LAKSHMI
W/O C. NARENDRA
AGED ABOUT 43 YEARS
RESIDING AT AKASHARA NILIYA
BEHIND SHADI MAHAL AJJANAGUDI ROAD, CHALLAKERE -
577522
CHITRADURGA DISTRICT
...PETITIONER
(BY SRI. SIDDAPPA B.M.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY,
HOUSING URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING, DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE STATE OF KARNATAKA
BY ITS SECRETARY, PUBLIC WORKS DEPARTMENT,
M.S.BUILDINGS, DR. AMBEDKAR VEEDHI, BENGALURU-560
001.
3. THE DEPUTY COMMISSIONER,
CHITRADURGA DISTRICT,
CHITRADURGA - 577 501
4. THE ASSISTANT COMMISSIONER,
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WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
CHITRADURGA SUB-DIVISION,
CHITRADURGA - 577 501
5. THE ASST. EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
6. THE TAHSILDAR,
CHALLAKERE TALUK,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
7. THE COMMISSIONER,
CHALLAKERE CITY MUNICIPAL COUNCIL,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
8. THE EXECUTIVE ENGINEER,
NATIONAL HIGHWAYS AUTHORITY OF INDIA,
CHITRADURGA DIVISION,
CHITRADURGA - 577 501
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA, AGA FOR R1 TO R6 AND R8
SRI. PRAKASHA V. ANGADI, ADVOCATE FOR R7
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO-DIRECT THE
RESPONDENTS, SPECIFICALLY RESPONDENT NO.7 NOT TO
DEMOLISH THE PETITIONERS BUILDING BEARING KHATHA AND
ASSESSMENT NO.250/235/680/F MEASURING EAST WEST 13
FEET NORTH SOUTH 7.5 FEET TOTAL MEASURING (97.5)
SQUARE FEET SITUATED AT BELLARY ROAD CHALLAKERE.
BOUNDED BY EAST BANGALORE BELLARY ROAD WEST
SHIVANANDA SHETTYS SHOP NORTH MUNICIPAL ROAD, SOUTH
T C RAMACHANDRA NOT TO DISPOSES THE PETITIONER FROM
THE PROPERTY DESCRIBED ABOVE WITHOUT ACQUIRING AND
PAYING COMPENSATION EXCEPT UNDER DUE PROCESS OF LAW.
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WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
IN WP NO. 32085/2025
BETWEEN:
1. SMT JAYALAKSHMI
W/O N CHANDRASHEKRACHAR
AGE ABOUT 59 YEARS
R/AT SHANTHINAGARA MAIN ROAD
OLD CHETHANA OLD SCHOOL
CHALLAKERE - 577 522
CHITRADURGA DISTRICT
...PETITIONER
(BY SRI. SIDDAPPA B.M., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY
HOUSING AND URBAN DEVELOPMENT DEPARTMENT
MS BUILDILNG, DR AMBEDKAR VEEDHI
BENGALURU - 560 001
2. THE STATE OF KARNATAKA
BY ITS SECRETARY
PUBLIC WORKS DEPARTMENT
MS BUILDINGS DR AMBEDKAR VEEDHI
BENGALURU - 560 001
3. THE DEPUTY COMMISSIONER
CHITRADURGA SUB DIVISION
CHITRADURGA - 577 501
4. THE ASSISTANT COMMISSIONER
CHITRADURGA SUB-DIVISION
CHITRADURGA - 577 501
5. THE ASST EXECUTIVE ENGINEER
PUBLIC WORKS DEPARTMENT
CHALLAKERE - 577 522
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WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
CHITRADURGA DISTRICT
6. THE TAHSILDAR
CHALLAKERE TALUK
CHALLAKERE - 577 522
CHITRADURGA DISTRICT
7. THE COMMISSIONER
CHALLAKERE CITY MUNICIPAL COUNCIL
CHALLAKERE - 577 522
CHITRADURGA DISTRICT
8. THE EXECUTIVE ENGINEER
NATIONAL HIGHWAYS AUTHORITY OF INDIA CHITRADURGA
DIVISION
CHITRADURGA - 577 501
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA, AGA FOR R1 TO R6 AND R8
SRI. PRAKASH V. ANGADI, ADVOCATE FOR R7
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO A). ISSUE A WRIT OF
MANDAMUS OR ANY OTHER ORDER OR DIRECTION IN THE
NATURE OF WRIT, DIRECTING THE RESPONDENTS,
SPECIFICALLY RESPONDENT NO.7 NOT TO DEMOLISH THE
PETITIONERS BUILDING BEARING E-KATHA NO.4-1-31 KHATA
AND ASSESSMENT NO.253/238/680/1 SITUATED AT BELLARY
ROAD CHALLAKERE TOWN MEASURING EAST-WEST.3.962408
MTRS, NORTH-SOUTH-4.267209MTR TOTAL MEASURING 16.9
SQ MTRS BOUNDED BY EAST-MUNICIPAL PLACE SITUATED IN
BETWEEN BELLARY ROAD IN PROPERTY PURCHASED. WEST-
HOTEL PROPERTY TAKEN THE 1/4TH SHARE OF
K.R.RAMAKRISHNA RAO BEARING ASSESSMENT NO. 738 AND
KHATHA NO. 680, SOUTH-HOTEL BUILDING TAKEN SHARE OF
K.R.RAMAKRISHNA RAO BEARING ASSESSMENT NO.738 AND
KHATHA NO.680 NOT TO DISPOSES THE PETITIONER FROM THE
PROPERTY DESCRIBED ABOVE WITHOUT ACQUIRING AND
PAYING COMPENSATION EXCEPT UNDER DUE PROCESS OF LAW.
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C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
IN WP NO. 32111/2025
BETWEEN:
1. SMT G M JAYALAKSHMI
W/O RUDRAPRASAD,
AGED ABOUT 42 YEARS,
RESIDING AT 3RD CROSS,
VP EXTENSION,
CHITRADURGA - 577 501
2. SRI.G.S. MAHESHWARA
S/O G.M. SHIVAPRASAD,
AGED ABOUT 31 YEARS,
RESIDING AT NO.2, 1ST FLOOR,
16TH CROSS, HEBBAL DASARAHALLI MAIN ROAD,
BHUVANESHWARINAGAR,
BENGALURU-560 024
...PETITIONERS
(BY SRI. SIDDAPPA B.M., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY,
HOUSING AND URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING, DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE STATE OF KARNATAKA
BY ITS SECRETARY, PUBLIC WORKS DEPARTMENT,
M.S.BUILDINGS, DR. AMBEDKAR VEEDHI, BENGALURU-560
001.
3. THE DEPUTY COMMISSIONER,
CHITRADURGA DISTRICT,
CHITRADURGA - 577 501
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C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
4. THE ASSISTANT COMMISSIONER,
CHITRADURGA SUB-DIVISION,
CHITRADURGA - 577 501
5. THE ASST. EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
6. THE TAHSILDAR,
CHALLAKERE TALUK,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
7. THE COMMISSIONER,
CHALLAKERE CITY MUNICIPAL COUNCIL,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
8. THE EXECUTIVE ENGINEER,
NATIONAL HIGHWAYS AUTHORITY OF INDIA,
CHITRADURGA DIVISION,
CHITRADURGA - 577 501
...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA, AGA FOR R1 TO R6 AND R8
SRI. PRAKASHA V. ANGADI, ADVOCATE FOR R7)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO A). ISSUE A WRIT OF
MANDAMUS OR ANY OTHER ORDER OR DIRECTION IN THE
NATURE OF WRIT, DIRECTING THE RESPONDENTS,
SPECIFICALLY RESPONDENT NO.7 NOT TO DEMOLISH THE
PETITIONERS BUILDING BEARING KATHA AND ASSESSMENT
NO.254/249/68) MEASURING EAST WEST- 14 X 13FT. NORTH
SOUTH 9.8 FT PLUS 9.11/2FT X10 TOTALLY MEASURING 276.55
SQ.FT BOUNDED ON EAST- SELAM BELLARI ROAD, WEST-
HOTEL BUILDING BELONGS TO SADASHIVA HEBBAR, NORTH-
SHOP BELONGS TO SMT. MALLAMMA AND SOUTH- BUILDING OF
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C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
RAJASEKHARAPPA AND SITUATED AT BELLARY ROAD,
CHALLAKERE NOT TO DISPOSSESS THE PETITIONERS FROM THE
PROPERTY DESCRIBED ABOVE WITHOUT ACQUIRING AND
PAYING COMPENSATION EXCEPT UNDER DUE PROCESS OF LAW.
IN WP NO. 32131/2025
BETWEEN:
1. SMT. SHAKUNTALA
W/O LATE KESHAVACHAR
AGED ABOUT 50 YEARS
4TH CROSS, S.R.ROAD,
GANDHINAGAR
CHALLAKERE - 577 522
CHITHRADURGA.
2. SHRI. RAKESH
S/O LATE KESHAVACHAR
AGED ABOUT 33 YEARS
4TH CROSS, S.R.ROAD,
GANDHINAGAR
CHALLAKERE - 577 522
CHITHRADURGA
...PETITIONERS
(BY SRI. SIDDAPPA B.M., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY,
HOUSING AND URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING,
DR.AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE STATE OF KARNATAKA
BY ITS SECRETARY,
PUBLIC WORKS DEPARTMENT,
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C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
M.S.BUILDINGS, DR. AMBEDKAR VEEDHI, BENGALURU-560
001.
3. THE DEPUTY COMMISSIONER,
CHITRADURGA DISTRICT,
CHITRADURGA - 577 501
4. THE ASSISTANT COMMISSIONER,
CHITRADURGA SUB-DIVISION,
CHITRADURGA - 577 501
5. THE ASST. EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
6. THE TAHSILDAR,
CHALLAKERE TALUK,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT
7. THE COMMISSIONER,
CHALLAKERE CITY MUNICIPAL COUNCIL,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
8. THE EXECUTIVE ENGINEER,
NATIONAL HIGHWAYS AUTHORITY OF INDIA,
CHITRADURGA DIVISION,
CHITRADURGA - 577 501 ...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA, AGA FOR R1 TO R6 AND R8
SRI. PRAKASH V. ANGADI, ADVOCATE FOR R7)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS, SPECIFICALLY RESPONDENT NO.7 NOT TO
DEMOLISH THE PETITIONERS BUILDING BEARING KATHA AND
ASSESSMENT NO.252/237/680/H MEASURING EAST WEST
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C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
3.962408 MTS, NORTH-SOUTH 3.048006 MTS TOTALLY
MEASURING 12.077440 SQ MTS SITUATED BELLARY ROAD,
CHALLAKERE TOWN BOUNDED BY EAST.BELLARY ROAD, WEST.
HOTEL GURUDARSHINI, NORTH. MAHALAKSHMI JEWELLERS
AND SOUTH. WAY TO GURUDARSHINI HOTEL AND NOT TO
DISPOSSESS THE PETITIONERS FROM THE PROPERTY
DESCRIBED ABOVE WITHOUT ACQUIRING AND PAYING
COMPENSATION EXCEPT UNDER DUE PROCESS OF LAW.
IN WP NO. 32140/2025
BETWEEN:
1. SRI PARVATASWAMY MATHADA TRUST
BY ITS SECRETARY,
SRI.N.H.NEELAKANTAPPA,
AGED ABOUT 60 YEARS,
RESIDING AT HEAD POST OFFICE ROAD,
T.R.NAGAR, CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
...PETITIONER
(BY SRI. SIDDAPPA B.M., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY,
HOUSING AND URBAN DEVELOPMENT DEPARTMENT
M.S.BUILDING, DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. THE STATE OF KARNATAKA
BY ITS SECRETARY,
PUBLIC WORKS DEPARTMENT,
M.S.BUILDINGS, DR. AMBEDKAR VEEDHI, BENGALURU-560
001.
3. THE DEPUTY COMMISSIONER,
CHITRADURGA DISTRICT,
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C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
CHITRADURGA - 577 501
4. THE ASSISTANT COMMISSIONER,
CHITRADURGA SUB-DIVISION,
CHITRADURGA - 577 501
5. THE ASST. EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
6. THE TAHSILDAR,
CHALLAKERE TALUK,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
7. THE COMMISSIONER,
CHALLAKERE CITY MUNICIPAL COUNCIL,
CHALLAKERE - 577 522,
CHITRADURGA DISTRICT.
8. THE EXECUTIVE ENGINEER,
NATIONAL HIGHWAYS AUTHORITY OF INDIA,
CHITRADURGA DIVISION,
CHITRADURGA - 577 501 ...RESPONDENTS
(BY SRI. BOPANNA BELLIAPPA, AGA FOR R1 TO R6 AND R8
SRI. PRAKASHA V. ANGADI, ADVOCATE FOR R7)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO A). ISSUE A WRIT OF
MANDAMUS OR ANY OTHER ORDER OR DIRECTION IN THE
NATURE OF WRIT, DIRECTING THE RESPONDENTS,
SPECIFICALLY RESPONDENT NO.7 NOT TO DEMOLISH THE
PETITIONERS, BUILDING BEARING KHATA NO. 13-1-74,
ASSESSMENT NO.1/1/1, MEASURING EAST WEST 18.288037
MTR, NORTH SOUTH 34.137668 SITUATED AT BELLARI ROAD
CHALLAKERE BOUNDED BY EAST VEERABHADRASWAMY TEMPLE,
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WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
- WEST-BELLARI ROAD, NORTH- PROPERTY OF SURAIAH AND
SOUTH-TERU BEEDI RASTE AND NOT DISPOSSESS THE
PETITIONER FROM THE PROPERTY DESCRIBED ABOVE WITHOUT
ACQUIRING AND PAYING COMPENSATION EXCEPT UNDER DUE
PROCESS OF LAW.
THESE PETITIONS, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL COMMON ORDER
1. The petitioners in the above matters are before this Court
seeking for the following reliefs:
In W.P.No.30426/2025
a. Issue writ in the nature of mandamus or any other
appropriate writ, order or direction and thereby direct the
3rd Respondent not to demolish the existing building of
the Petitioner in the schedule property for the proposed
widening of Bellary Road at Challakere Town, Chitradurga
District without following the provisions of The Right to
Fair Compensation Transparency Land Acquisition
Rehabilitation & Resettlement Act, 2013, as published in
the Vijaya Karnataka Kannada daily, Chitradurga dated &
31-08-2025 as per Annexure-A;
b. Issue appropriate writ, order or direction as this Hon'ble
deems fit and appropriate in the facts and circumstances
of the case so as to cost of the proceedings in the interest
of justice and equity;
In W.P.No.30712/2025
a. Issue a writ of mandamus or any other order or direction
in the nature of writ, directing the respondents,
specifically respondent No.7 not to demolish the
petitioners' property bearing No.606/569A/449A situated
at Bellary Road, Challakere City, measuring East
West:7.162814 mtrs, North South 2.590805 mtrs
bounded by East: Remaining portion of the property of
vendor of the petitioners father West: S.B.Road North:
Remaining portion of the property of vendor of the
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HC-KAR AND 10 OTHERS
petitioners father and South: Building belongs to
Chandrannaand not dispossess the petitioner from the
property described above without acquiring and paying
compensation except under due process of law.
b. Costs and such other relief as this Hon'ble Court deem fit
under the facts and circumstances of the case including
an order as to cost.
In W.P.No.30723/2025
a. Issue a writ of mandamus or any other order or direction
in the nature of writ, directing the respondents,
specifically respondent No.7 not to demolish the
petitioners' property bearing No.535-A, present No.8-8-
535A situated at Bellary Road, Challakere City, measuring
East West:17ft, North South 10ft bounded by East:
Bellary-Bengaluru Road, West: House of Siddarama
Shetty, North: Property of Darji Basappa's children
presently House of JavalaiBasappa & Others and South:
House of Siddarama Shetty and not dispossess the
petitioner from the property described above without
acquiring and paying compensation except under due
process of law.
b. Costs and such other relief as this Hon'ble Court deem fit
under the facts and circumstances of the case including
an order as to cost.
In W.P.No.30726/2025
a. Issue a writ of mandamus or any other order or direction
In the nature of writ, directing the respondents,
specifically respondent No.7 not to demolish and
dispossess the petitioners from petitioners' property
bearing No. 702/660A/511C situated at Bellari Bengaluru
Road, Challakere City which is bounded on the
East: Property of Smt. Thayamma,
West: Bellari-Bengaluru Road
North: Property of Smt. Veramma;
South: Property of H.L.Jayakumar.
b. Costs and such other relief as this Hon'ble Court deem fit
under the facts and circumstances of the case including
an order as to cost.
In W.P.No.30727/2025
a. Issue a writ of mandamus or any other order or direction
in the nature of writ, directing the respondents,
specifically respondent No.7 not to demolish and
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C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
dispossess the petitionersfrom property bearing No.
3/3/533/B situated at Bellari Road, Challakere City which
is bounded on the
East: Bellari-Bengaluru Road.
West: Municipal Conservancy;
North: Municipal Lane,
South: Manjushree Medicals.
b. Costs and such other relief as this Hon'ble Court deem fit
under the facts and circumstances of the case including
an order as to cost.
In W.P.No.30749/2025
a. Issue a writ of mandamus or any other order or
direction in the nature of writ, directing the
respondents, specifically respondent No.7 not to
demolish the petitioners' property bearing No.12-9-535
situated at Bellary- Bengaluru Road, Challakere City,
measuring East West: 15.5ft, North South 46ft bounded
by East; Bellary Road, West: Assar Mohalla, North:
Property of Darji Basappa's children presently belongs to
Smt. Bhagyamma and South: Property of Sri.
Raghunathand and dispossess the petitioner from the
property described above without acquiring and paying
compensation except under due process of law.
b. Costs and such other relief as this Hon'ble Court deem
fit under the facts and circumstances of the case
including an order as to cost.
In W.P.No.30795/2025
a. Issue a writ of mandamus or any other order or
direction in the nature of writ, directing the
respondents, specifically respondent No.7 not to
demolish the petitioners' properties and dispossess the
petitioners from their properties described below without
acquiring and paying compensation except under due
process of law i.e., properties bearing
i). No. 702/660/A/511/Ameasuring 31 1/4ft x 14ft
situated at Bellari Bengaluru Road, Challakere City
which is bounded on the
East: Property of Smt. Thayamma,
West: Remaining portion of the same property.
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HC-KAR AND 10 OTHERS
North: Road;
South: Property of Shashikumar.B.G& Ravikumar.B.G.
II) Property bearing No. 702/660/A/511/A measuring
10ft x 14ft out of total measurement of 41 1½ x 14ft
bounded on:
East: Remaining portion of the same property;
West: Road
North: Road
South: Property of Shashikumar.B.G &
Ravikumar.B.G.
b. Costs and such other relief as this Hon'ble Court deem
fit under the facts and circumstances of the case
including an order as to cost.
In W.P.No.30808/2025
a. Issue a writ of mandamus or any other order or
direction in the nature of writ, directing the
respondents, specifically respondent No.7 not to
demolish the petitioners' property and dispossess the
petitioners from their property described below without
acquiring and paying compensation except under due
process of law i.e., property bearing No.14/11/537,
totally measuring 171.15 sq.mtrs i.e., East West
16.916434 sq.mtrs North South 10.058420 sq.mtrs,
situated at Bellari -Bengaluru Road, Challakere City
bounded by East: Bellary Road, West by: Property of
Shivashankarappa, North by: Property of
Shivashankarappa and South by: Municipal Road
b. Costs and such other relief as this Hon'ble Court deem
fit under the facts and circumstances of the case
including an order as to cost.
In W.P.No.32061/2025
a. Issue a writ of mandamus or any other order or
direction in the nature of writ, directing the
respondents, specifically respondent No.7 not to
demolish the petitioners building bearing khatha and
assessment No. 250/235/680/F measuring East west 13
feet North South 7.5 feet total measuring (97.5) square
feet situated at bellary road challakere. Bounded by
East: Bangalore Bellary road West: Shivananda shetty's
shop North :Municipal road, South: T C Ramachandra
not to disposes the petitioner from the property
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C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
described above without acquiring and paying
compensation except under due process of law.
b. Costs and such other relief as this Hon'ble Court deem
fit under the facts and circumstances of the case
including an order as to cost.
In W.P.No.32085/2025
a. Issue a writ of mandamus or any other order or
direction in the nature of writ, directing the
respondents, specifically respondent No.7 not to
demolish the petitioners building bearing E-katha no:4-
1-31 Khata and assessment No.253/238/680/1 situated
at bellary road Challakere town measuring East-West:
3.962408 mtrs, North-South-4.267209mtr total
measuring 16.9 sq mtrs bounded by East-municipal
place situated in between Bellary road in property
purchased. West-Hotel property taken the 1/4th share
of K.R.Ramakrishna rao bearing assessment no. 738
and Khatha No. 680, South-hotel building taken share of
K.R.ramakrishna rao bearing Ahnekure assessment
no:738 and Khatha no:680, Dated 13.09.2024
Annexure-A not to disposes the petitioner from the
property described above without acquiring and paying
compensation except under due process of law.
b. Costs and such other relief as this Hon'ble Court deem
fit under the facts and circumstances of the case
including an order as to cost.
In W.P.No.32111/2025
a. Issue a writ of mandamus or any other order or
direction in the nature of writ, directing the
respondents, specifically respondent No.7 not to
demolish the and assessment petitioners buildingbearing
katha No.254/249/68) measuring East West: 14 x 13ft.
North South 9.8 ft+9.11/2ft x10 totally measuring
276.55 sq.ft bounded on East: Selam Bellari Road,
West: Hotel building belongs to Sadashiva Hebbar,
North: Shop belongs to Smt.Mallamma and South:
Building of Rajasekharappa situated at Bellary Road,
Challakere and not to dispossess the petitioners from
the property described above without acquiring and
paying compensation except under due process of law.
b. Costs and such other relief as this Hon'ble Court deem
fit under the facts and circumstances of the case
Including an order as to cost.
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HC-KAR AND 10 OTHERS
In W.P.No.32131/2025
a. Issue a writ of mandamus or any other order or
direction in the nature of writ, directing the
respondents, specifically respondent No.7 not to
demolish the petitioners building bearing katha and
assessment No.252/237/680/H measuring East West:
3.962408 Mts, North-South: 3.048006 mts totally
measuring 12.077440 Sq mts situated Bellary road,
Challakere Town bounded by East:bellary road, West:
Hotel Gurudarshini, North: Mahalakshmi jewellers and
South: Way to gurudarshini hotel and not to dispossess
the petitioners from the property described above
without acquiring and paying compensation except
under due process of law.
b. Costs and such other relief as this Hon'ble Court deem
fit under the facts and circumstances of the case
including an order as to cost.
In W.P.No.30712/2025
a. Issue a writ of mandamus or any other order or
direction in the nature of writ, directing the
respondents, specifically respondent No.7 not to
demolish the bearing Khata No.13-1-74, petitioner's
building assessment No.1/1/1, measuring East West
18.288037 mtr, North South 34.137668 situated at
Bellari Road, Challakere East:Veerabhadraswamy
Temple, - bounded by West: Bellari Road, North:
Property of Suraiah and South: Teru Beedi Rasteand not
dispossess the petitioner from the property described
above without acquiring and paying compensation
except under due process of law.
b. Costs and such other relief as this Hon'ble Court deem
fit under the facts and circumstances of the case
including an order as to cost.
2. The issue in the present matters have been dealt with by
a Co-ordinate Bench of this Court vide its order dated
26.09.2025 in W.P.No.29591/2025, wherein the Co-
ordinate Bench in paragraph Nos.2 and 3 has held that:
"2. Learned counsel for respondent no.7 upon instruction
submits that the writ petition is premature. She
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NC: 2026:KHC:10047
WP No. 30426 of 2025
C/W WP No. 30712 of 2025
WP No. 30723 of 2025
HC-KAR AND 10 OTHERS
further submits that, there is a proposal to widen the
State Highway in the interest of general public and
the same will be done only in accordance with law and
not otherwise. She further submits that, in the
process of widening the State Highway, if the
property of the petitioner has to be utilized, the same
will be acquired in the manner known to law and will
be utilized only thereafter. She also submits that, if
the petitioner has encroached upon any portion of the
land, then in that event petitioner will not be entitled
to any compensation. Her submission is placed on
record.
3. Recording the submission of learned counsel for
respondent no.7, the writ petition is disposed of with
a direction to the authorities concerned to utilise the
property which is the subject matter of the writ
petition only in the manner known to law and not
otherwise."
3. Both the counsel submit that the above petitions could be
disposed of in terms of the said directions. Hence, I pass
the following:
ORDER
i) Writ petitions are disposed of with the directions to the authorities concerned to utilise the property of the petitioners only in the manner known to law and not otherwise.
SD/-
(SURAJ GOVINDARAJ) JUDGE GJM List No.: 2