Karnataka High Court
The Spl Land Acquisition Officer vs M Ramappa Since Dead By Lrs on 25 March, 2025
Author: R Devdas
Bench: R Devdas
-1-
NC: 2025:KHC:12562
WP No. 41786 of 2019
C/W WP No. 42380 of 2019
WP No. 42381 of 2019
AND 3 OTHERS
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 41786 OF 2019 (GM-CPC)
C/W
WRIT PETITION NO. 42380 OF 2019 (GM-CPC)
WRIT PETITION NO. 42381 OF 2019 (GM-CPC)
WRIT PETITION NO. 42382 OF 2019 (GM-CPC)
WRIT PETITION NO. 43683 OF 2019 (GM-CPC)
WRIT PETITION NO. 14129 OF 2020 (GM-CPC)
IN WP No. 41786/2019
BETWEEN:
THE SPL. LAND ACQUISITION OFFICER
CITY IMPROVEMENT BOARD NOW
Digitally signed
by KRISHNAPPA DAVANAGERE-HARIHARA URBAN
LAXMI DEVELOPMENT AUTHORITY,
YASHODA
Location: HIGH SRI.D.DEVARAJU URS LAYOUT,
COURT OF "A" BLOCK, P.B. ROAD,
KARNATAKA
DAVANAGERE-577006.
...PETITIONER
(BY SRI. MAHESH S., ADVOCATE)
AND:
1. SRI.SADASHIVAPPA
SINCE DEAD BY LRS
1.a) SMT.GOWRAMMA
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WP No. 41786 of 2019
C/W WP No. 42380 of 2019
WP No. 42381 of 2019
AND 3 OTHERS
W/O LATE SADASHIVAPPA
AGED ABOUT 55 YEARS,
1.b) SRI.BASAVARAJ
S/O LATE SADASHIVAPPA
AGED ABOUT 41 YEARS,
1.c) SRI.BASAVARAJ
S/O LATE SADASHIVAPPA
AGED ABOUT 36 YEARS,
1.d) SMT.PREMALEELA
D/O LATE SADASHIVAPPA
AGED ABOUT 31 YEARS,
ALL ARE R/AT SHAMANUR VILLAGE,
DAVANAGERE TALUK AND DISTRICT-577006.
...RESPONDENTS
(BY SRI.RAVI G SABHAHIT., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR
THE RECORDS IN EX.CASE NO.312/2011 ON THE FILE OF I ST
ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, DAVANGERE
QUASH THE IMPUGNED ORDER DATED 15.07.2019 VIDE
ANNEXURE -E PASSED IN EX.CASE NO.312/2011 ON THE FILE
OF IST ADDITIONAL SENIOR CIVIL JUDGE AND JMFC,
DAVANGERE AND ETC.
IN WP NO. 42380/2019
BETWEEN:
THE SPL. LAND ACQUISITION OFFICER
CITY IMPROVEMENT BOARD
NOW DAVANAGERE-HARIHARA URBAN
DEVELOPMENT AUTHORITY
SRI D DEVARAJU URS LAYOUT
A BLOCK, P B ROAD
-3-
NC: 2025:KHC:12562
WP No. 41786 of 2019
C/W WP No. 42380 of 2019
WP No. 42381 of 2019
AND 3 OTHERS
DAVANAGERE-577006
...PETITIONER
(BY SRI. MAHESH S .,ADVOCATE)
AND:
SRI. SREEKANTAPPA
S/O HANUMANTHAPPA @ HANUMAPPA
R/A SHAMANUR VILLAGE
DAVANAGERE TALUK AND DISTRICT-577006
...RESPONDENT
(BY SRI.RAVI G SABHAHIT., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL
FOR THE RECORDS IN EX CASE NO.313/2011 ON THE FILE
OF 1ST ADDITIONAL SENIOR CIVIL JUDGE AND JMFC
DAVANGERE QUASH THE IMPUGNED ORDER DATED
15.07.2019 VIDE ANNEXURE-E PASSED IN EX CASE
NO.313/2011 ON THE FILE OF IST ADDITIONAL SENIOR
CIVIL JUDGE AND JMFC DAVANGERE AND ETC.
IN WP NO. 42381/2019
BETWEEN:
THE SPL. LAND ACQUISITION OFFICER
CITY IMNPROVEMENT BOARD
NOW DAVANGERE-YHARIHARA URBAN
DEVELOPMENT AUTHORITY
SRI.D. DEVARAJU URS LAYUT,
"A" BLOCK, P.B. ROAD,
DAVANGERE 577 006.
...PETITIONER
(BY SRI. MAHESH S .,ADVOCATE)
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WP No. 41786 of 2019
C/W WP No. 42380 of 2019
WP No. 42381 of 2019
AND 3 OTHERS
AND:
1. ALU SHANKARAPPA
SINCE DEAD BY LRS
1a) SMT. THYAMMA
D/O LATE ALUR SHANKARAPPA
AGED 54 YEARS
1b) SMT. PREMAKUMARI
D/O LATE ALUR SHANKARAPPA
AGED 56 YEARS
BOTH ARE R/O K.B.N LAYOUT,
DAVANGERE-577006.
...RESPONDENTS
(BY SRI.RAVI G SABHAHIT., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL
FOR THE RECORDS IN EX CASE NO.138/2014 ON THE FILE OF
1ST ADDITIONAL SENIOR CIVIL JUDGE AND JMFC DAVANGERE
QUASH THE IMPUGNED ORDER DATED 15.07.2019 VIDE
ANENXURE-E PASSED IN EX.CASE NO.138/2014 ON THE FILE OF
1ST ADDITIONAL SENIOR CIVIL JUDGE AND JMFC DAVANGERE
AND ETC.
IN WP NO. 42382/2019
BETWEEN:
THE SPL. LAND ACQUISITION OFFICER
CITY IMPROVEMENT BOARD
NOW DAVANGERE-HARIHARA URBAN
DEVELOPMENT AUTHORITY,
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NC: 2025:KHC:12562
WP No. 41786 of 2019
C/W WP No. 42380 of 2019
WP No. 42381 of 2019
AND 3 OTHERS
SRI. D. DEVARAJU URS LAYOUT,
"A" BLOCK, P.B. ROAD,
DAVANGERE 577006.
...PETITIONER
(BY SRI. MAHESH S .,ADVOCATE)
AND:
1. SRI. S.G. CHANNABASAVANNA GOWDA
SINCE DEAD BY LRS
1a. SMT. KARIBASAMMA
W/O LATE CHANNABASAVANA GOWDA
AGED 60 YEARS
1b. SRI. S.G. JAGADEESH
S/O LATE CHANNABASAVANA GOWDA
AGED 30 YEARS
1c. S.G. KIRAN
S/O LATE CHANNABASAVANA GOWDA
AGED 28 YEARS
ALL ARE R/AT SHAMANUR VILLAGE
DAVANAGERE TALUK-577006.
2. SRI.G.R MUDDEGOWDDAPPA
S/O RAMANA GOWDARU
AGED 60 YEARS
R/AT SHAMANUR VILLAGE
DAVANAGERE TALUK-577006.
...RESPONDENTS
(BY SRI.RAVI G SABHAHIT., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS IN EX. CASE NO.140/2014 ON THE FILE OF 1ST
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NC: 2025:KHC:12562
WP No. 41786 of 2019
C/W WP No. 42380 of 2019
WP No. 42381 of 2019
AND 3 OTHERS
ADDITIONAL SENIOR CIVIL JUDGE AND JMFC DAVANGERE
AND QUASH THE IMPUGNED ORDER DATED 15.07.2019 ON
IA I VIDE ANENXURE-E PASSED IN EX CASE NO.140/2014
ON THE FILE OF 1ST ADDITIONAL SENIOR CIVIL JUDGE
AND JMFC DAVANGERE AND ETC.
IN WP NO. 43683/2019
BETWEEN:
THE SPL. LAND ACQUISITION OFFICER
CITY IMPROVEMENT BOARD
NOW DAVANAGERE HARIHARA
URBAN DEVELOPMENT AUTHORITY
SRI D DEVARAJU URS LAYOUT
A BLOCK, P B ROAD
DAVANGERE - 577006
...PETITIONER
(BY SRI. MAHESH S .,ADVOCATE)
AND:
1. M RAMAPPA SINCE DEAD BY LRS
1a. SMT CHANDRAMMA
W/O LATE RAMAPPA
AGED 70 YEARS
R/O D NO 281/2 2ND CROSS,
NEAR DEGGAMMA TEMPLE
THYAPPERAGALLI, DAVANGERE-57701
1b. SMT RENUKA P RAO
W/O PARASHURAM RAO
AGED 45 YEARS
R/O NO 267, FARM HOUSE
N R T B CIRCLE VANIVILASAPURA
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WP No. 41786 of 2019
C/W WP No. 42380 of 2019
WP No. 42381 of 2019
AND 3 OTHERS
HIRIYUR TALUK
CHITRADURGA DISTRICT-57701
1c. SMT S LAKSHMI BAI
W/O ANAND RAO
AGED 43 YEARS
R/O D NO 91 6TH CROSS
PATEL NAGARA BELLARY-06.
1d. RAGHAVENDRA M R
S/O LATE RAMAPPA
AGED 39 YEARS
R/O D NO 281/2 2ND CROSS
NEAR DUGGAMMA TEMPLE
THYAPPERAGALLI DAVANAGERE -57701
2. SRI N S SATHYANARAYANA RAO
S/O SEENAPPA
AGED 60 YEARS
R/O THYAPPERAGALLI
DAVANGERE - 1
3. SMT NAGAMMA
W/O SEENAPPA
SINCE DEAD BY HER LRS
R/O THYAPPERAGALLI
DAVANGERE - 1
...RESPONDENTS
(BY SRI.RAVI G SABHAHIT., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS IN EX.CASE NO.319/2014 ON THE FILE OF 1st
ADDL. SENIOR CIVIL JUDGE AND JMFC
DAVANAGERE.QUASH THE IMPUGNED ORDER DATED
-8-
NC: 2025:KHC:12562
WP No. 41786 of 2019
C/W WP No. 42380 of 2019
WP No. 42381 of 2019
AND 3 OTHERS
15.07.2019 VIDE ANNX-C PASSED IN EX.CASE
NO.139/2014 ON IA I ON THE FILE OF 1st ADDL. SENIOR
CIVIL JUDGE AND JMFC DAVANAGERE.
IN WP NO. 14129/2020
BETWEEN:
THE SPL. LAND ACQUISITION OFFICER
CITY IMPROVEMENT BOARD
NOW DAVANGERE HARIHARA URBAN
DEVELOPMENT AUTHORITY
SRI D DEVARAJU URS LAYOUT
A BLOCK P B ROAD DAVANGERE - 577006
...PETITIONER
(BY SRI. MAHESH S.,ADVOCATE)
AND:
1. SRI SHEKHARAPPA
SINCE DEAD BY LRS
1a. G.S. RUDRAMANI
S/O LATE SHEKHARAPPA
AGE 61 YEARS
2. SRI G S SHANMUKAPPA
SINCE DEAD BY LRS
2a. SMT NEELAMMA
W/O LATE G S SHANMUKAPPA
2b. SRI. G.S. SOMASHEKARAPPA
S/O LATE G.S.SHANMUKAPPA
BOTH ARE R/A SHAMANURU VILLAGE,
DAVANAGERE TALUK
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WP No. 42381 of 2019
AND 3 OTHERS
3. NAGAMMA @ NAGARATHNAMMA
AGE 28 YEARS
4. PUSHPA
AGE 24 YEARS
5. MAMATHA
AGE 22 YEARS
6. GEETHA
AGE 20 YEARS
7. G S PARAMESHWARAPPA
AGE 48 YEARS
8. G S NAGARAJ
AGE 38 YEARS
9. G S SATHISH
AGE 32 YEARS
ALL ARE R/A SHAMANURU VILLAGE,
DAVANAGERE TALUK.
...RESPONDENTS
(BY SRI.RAVI G SABHAHIT., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS IN EX CASE NO.311/2011 ON THE FILE OF 1ST
ADDITIONAL SENIOR CIVIL JUDGE AND JMFC
DAVANAGEREQUASH THE IMPUGNED ORDER
DTD.15.7.2019 VIDE ANENXURE-B PASSED IN EX CASE
NO.311/2011 ON THE FILE OF 1ST ADDITIONAL SENIOR
CIVIL JUDGE AND JMFC DAVANAGEREHOLD THAT EX CASE
NO.311/2011 IS NOT SUSTAINABLE IN LAW AND
CONSEQUENTLY DISMISS THE SAME AND ETC.
THESE WRIT PETITIONS, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC:12562
WP No. 41786 of 2019
C/W WP No. 42380 of 2019
WP No. 42381 of 2019
AND 3 OTHERS
CORAM: HON'BLE MR JUSTICE R DEVDAS
ORAL ORDER
Learned Counsel for the petitioner appearing for the Special Land Acquisition Officer, City Improvement Board, now Davanagere-Harihara Urban Development Authority, has filed a memo dated 04.02.2025 stating that the disputes in these petitions have been settled before the Lok-Adalath at Davanagere and hence, the petitioners do not press these writ petitions.
2. The memo is taken on record subject to all just exceptions.
3. Accordingly, these writ petitions are disposed of in view of the above.
4. Pending I.As., if any, stand disposed of.
Sd/-
(R DEVDAS) JUDGE DL CT: JL