Karnataka High Court
Sri Basappa Fakirappa Madar vs The State Of Karnataka on 25 April, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
1
IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH
DATED THIS THE 25TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
WRIT PETITION No.101921 OF 2025 (GM - RES)
C/W
WRIT PETITION No.101924 OF 2025 (GM - RES)
WRIT PETITION No.102769 OF 2025 (GM - RES)
WRIT PETITION No.102798 OF 2025 (GM - RES)
WRIT PETITION No.102848 OF 2025 (GM - RES)
IN WRIT PETITION No.101921 OF 2025
BETWEEN:
1. SRI BASAPPA FAKIRAPPA MADAR
AGED ABOUT 69 YEARS,
OCC. AGRICULTURE,
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
2. SRI RAMESH SHIDLEPPA MADAR
AGED ABOUT 68 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
3. SRI IRAPPA BASAPPA MADAR
AGED ABOUT 65 YEARS
OCC: AGRICULTURE
2
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
4. SRI SHIVANAND BHIMAPPA SOGALAD
AGED ABOUT 65 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
5. SRI NAGAPPA HANAMANTHAPPA KATRAL
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
6. SRI SHANKAR HANAMANTHAPPA KARADE
AGED ABOUT 74 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
7. SRI NAGAPPA BASAPPA SOGALAD
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
8. SRI BASAPPA MAHADEVAPPA ULLIGERI
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
3
9. SRI FAKIRAPPA GANGAPPA KATRAL
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
10. SRI YALLAPPA SHIVAPPA HONGAL
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
11 SRI HANAMANTH SHIVAPPA AMBIGER
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
12. SRI PRAKASH HANAMANTHAPPA PUJER
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
13. SRI SHANKAREPPA KALLAPPA SUNAGAR
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
RAMESH NAGAPPA KATRAL
SINCE DECEASED BY HIS LR's
4
14. SMT.KASTURI RAMESH KATRAL
AGED ABOUT 50 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
SRIKANTHAYYA PADADHAYYA HIREMATH
SINCE DECEASED BY HIS LRS
15. SRI SRISHAIL SRIKANTHAYYA HIREMATH
AGED ABOUT 40 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
16. SRI CHANDRAYYA SRIKANTHAYYA HIREMATH
AGED ABOUT 45 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
BASAPPA RAMAPPA SOGALAD
SINCE DECEASED BY HIS LRs
17. SRI ARJUN BASAPPA SOGALAD
AGED ABOUT 45 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
... PETITIONERS
(BY SRI H.M.DHARIGOND, ADVOCATE)
5
AND:
1. THE STATE OF KARNATAKA
THE DESK OFFICER [TECHNICAL CELL],
COMMERCE AND INDUSTRIES DEPARTMENT
M.S.BUILDING,
BENGALURU - 560 001.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF FOREST
M.S.BUILDING
BENGALURU - 560 001.
3. THE DEPUTY COMMISSIONER
BELAGAVI DISTRICT
BELAGAVI - 590 001.
4. THE ASSISTANT COMMISSIONER
BAILHONGAL SUB-DIVISION
BAILHONGAL
TALUK:BAILHONGAL
DISTRICT: BELAGAVI - 591 101.
5. THE TAHASILDAR
SOUNDATTI TALUK
SOUNDATTI
DISTRICT: BELAGAVI - 591 123.
6. THE CHIEF CONSERVATOR OF FORESTS
BELAGAVI CIRCLE
BELAGAVI
DISTRICT: BELAGAVI - 590 001.
7. THE DEPUTY CONSERVATOR OF FORESTS
MUNAVALLI TALUK
SOUNDATTI
6
DISTRICT: BELAGAVI - 591 123.
8. THE ASSISTANT CONSERVATOR OF FORESTS
RAMDURG TALUK:RAMDURG
DISTRICT: BELAGAVI - 591 126.
9. THE RANGE FOREST OFFICER
REGIONAL ZONE, SOUNDATTI
SOUNDATTI TALUK, SOUNDATTI
DISTRICT: BELAGAVI - 591 123.
10. THE TALUK SOCIAL WELFARE OFFICER
SOUNDATTI TALUK,
SOUNDATTI
DISTRICT: BELAGAVI - 591 123.
11. THE PANCHAYATI DEVELOPMENT OFFICER
GRAM PANCHAYAT YAKKUNDI TALUK
SOUNDATTI
DISTRICT: BELAGAVI - 591 123.
12. THE PRESIDENT
FOREST RIGHTS COMMITTEE
GRAM SABHA YAKKUNDI
SOUNDATTI TALUK, SOUNDATTI
DISTRICT: BELAGAVI - 591 123.
13. THE REVENUE INSPECTOR
MUNAVALLI CIRCLE, MUNAVALLI
SOUNDATTI TALUK, SOUNDATTI
DISTRICT: BELAGAVI - 591 123.
14. THE CHAIRMAN
M/S.GREENKO SOLAR ENERGY PRIVATE LTD.,
SUIT NO.701 AND 702, 7TH FLOOR
PRETIGE MERIDIAN - II
M.G.ROAD
7
BENGALURU - 560 001.
... RESPONDENTS
(BY SRI V.S.KALSURMATH, AGA FOR R-1 TO R-10 AND R-13;
SRI V.SHIVARAJ HIREMATH, ADVOCATE FOR R-11 AND R-12;
SRI ANANTH MANDGI, SR.ADVOCATE FOR
SRI SANGRAM S. KULKARNI, ADVOCATE R-14)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) A WRIT IN
THE NATURE OF CERTIORARI TO QUASH THE IMPUGNED
GOVERNMENT ORDER NO. CI/83 SPI/2018 BENGALURU DATED
12-03-2018 PASSED BY THE 1ST RESPONDENT VIDE ANNEXURE-F;
B) A WRIT IN THE NATURE OF MANDAMUS DIRECT THE 4TH
RESPONDENT TO CONSIDER AND PASS APPROPRIATE ORDER ON
RESOLUTION PASSED BY THE FOREST RIGHTS GRAM SABHA
COMMITTEE ON 18.11.2015 VIDE ANNEXURE-D IN SO FOR AS
PETITIONERS CLAIM ARE CONCERNED; C) A WRIT IN THE NATURE
OF MANDAMUS DIRECT THE RESPONDENTS TO REGULARIZE THE
LAND MEASURING 2 ACRES EACH IN LAND BEARING R S NO. 4
SITUATED AT KAGIHAL VILLAGE OF SOUNDATTI TALUK IN
BELAGAVI DISTRICT IN THE LIGHT OF RECOMMENDATION MADE
BY THE FOREST RIGHTS GRAM SABHA COMMITTEE. FURTHER TILL
CONSIDERATION OF THE APPLICATIONS SUBMITTED BY THE
PETITIONERS BEFORE THE FOREST RIGHTS GRAM SABHA
COMMITTEE, DIRECT THE RESPONDENT NO.12 RESTRAINING THEM
FROM INTERFERING WITH PEACEFUL POSSESSION AND
ENJOYMENT OF THE LAND IN QUESTION; D) A WRIT IN THE
NATURE OF MANDAMUS DIRECT THE 3RD RESPONDENT TO
CONSIDER THE REPRESENTATION SUBMITTED BY THE BY THE
PETITIONERS 6-2-2025 VIDE ANNEXURE-K.
8
IN WRIT PETITION No.101924 OF 2025
BETWEEN:
1. SMT. YAMANAVVA IRAPPA MADAR
AGED ABOUT 69 YEARS,
OCC.: AGRICULTURE,
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
SRI FAKEERASAB
S/O KHANASAB PINJAR @ NADAF
SINCE DECEASED BY HIS LRs
2. SRI DILAWARSAB FAKEERSAB PINJAR @ NADAF
AGED ABOUT 49 YEARS,
OCC.: AGRICULTURE,
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
3. SRI HUSENASAB FAKEERASAB PINJAR @ NADAF
AGED ABOUT 48 YEARS,
OCC.: AGRICULTURE,
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
4. SRI IBRAHIM FAKEERASAB PINJAR @ NADAF
AGED ABOUT 41 YEARS,
OCC.: AGRICULTURE,
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
9
5. SRI NABISAB FAKEERASAB PINJAR @ NADAF
AGED ABOUT 44 YEARS,
OCC.: AGRICULTURE,
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
6. SRI SMEENASAB FAKEERASAB PINJAR @ NADAF
AGED ABOUT 46 YEARS,
OCC.: AGRICULTURE,
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
SRI ARJUNAPPA
S/O KHANAPPA JEEVAPUR
SINCE DECEASED BY HIS LRs
7. SRI MANJUNATH ADOPTED SON OF
ARJUNAPPA JEEVAPUR
AGED ABOUT 40 YEARS,
OCC.: AGRICULTURE,
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
8. SRI BASAPPA
S/O SHIVAPPA MADAR
AGED ABOUT 70 YEARS,
OCC.: AGRICULTURE,
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
9. SRI HANAMANTHAPPA
S/O SAMBAJI KARADE
AGED ABOUT 70 YEARS,
OCC.: AGRICULTURE,
10
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
10. SRI BASAPPA
S/O PARASAPPA AMBIGER
AGED ABOUT 60 YEARS,
OCC.: AGRICULTURE,
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
11. SRI SHIVAPPA
S/O KALLAPPA SUNAGAR
AGED ABOUT 60 YEARS,
OCC.: AGRICULTURE,
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
SRI SHIVAPPA APPAYYAPPA HONGAL
SINCE DECEASED BY HIS LRs
12. SRI APPAYYAPPA
S/O SHIVAPPA HONGAL
AGED ABOUT 50 YEARS,
OCC.: AGRICULTURE,
R/O. YAKKUNDI VILLAGE,
TALUK: SOUNDATTI,
DISTRICT: BELAGAVI - 591 123.
... PETITIONERS
(BY SRI H.M.DHARIGOND, ADVOCATE)
11
AND:
1. THE STATE OF KARNATAKA
THE DESK OFFICER [TECHNICAL CELL],
COMMERCE AND INDUSTRIES DEPARTMENT
M.S.BUILDING,
BENGALURU - 560 001.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF FOREST
M.S.BUILDING
BENGALURU - 560 001.
3. THE DEPUTY COMMISSIONER
BELAGAVI DISTRICT
BELAGAVI - 590 001.
4. THE ASSISTANT COMMISSIONER
BAILHONGAL SUB-DIVISION
BAILHONGAL
TALUK: BAILHONGAL
DISTRICT - BELAGAVI - 591 101.
5. THE TAHASILDAR
SOUNDATTI TALUK
SOUNDATTI
DISTRICT: BELAGAVI - 591 123.
6. THE CHIEF CONSERVATOR OF FOREST
BELAGAGI CIRCLE
BELAGAVI
DISTRICT: BELAGAVI - 590 001.
7. THE DEPUTY CONSERVATOR OF FORESTS
MUNAVALLI TALUK: SOUNDATTI
DISTRICT:BELAGAVI - 591 123.
12
8. THE ASSISTANT CONSERVATOR OF FORESTS
RAMDURG TALUK: RAMDURG
DISTRICT: BELAGAVI - 591 126.
9. THE RANGE FOREST OFFICER
REGIONAL ZONE, SOUNDATTI
SOUNDATI TALUK, SOUNDATTI
DISTRICT: BELAGAVI - 591 123.
10. THE TALUK SOCIAL WELFARE OFFICER
SOUNDATTI TALUK
SOUNDATTI
DISTRICT BELAGAVI - 591 123.
11. THE PANCHAYATH DEVELOPMENT OFFICER
GRAM PANCHAYAT YAKKUNDI
TALUK:SOUNDATTI
DISTRICT: BELAGAVI - 591 123.
12. THE PRESIDENT
FOREST RIGHTS COMMITTEE
GRAM SABHA YAKKUNDI
SOUNDATTI TALUK
SOUNDATTI
DISTRICT: BELAGAVI - 591 123.
13. THE REVENUE INSPECTOR
MUNAVALLI CIRCLE
MUNAVALLI
SOUNDATTI TALUK
SOUNDATTI
DISTRICT: BELAGAVI - 591 123.
14. THE CHAIRMAN
M/S GREENKO SOLAR ENERGY PRIVATE LTD.,
SUIT NO.701 AND 702
7TH FLOOR
PRETIGE MERIDIAN - II
M.G.ROAD
13
BENGALURU - 560 001.
... RESPONDENTS
(BY SRI V.S.KALASURMATH, AGA FOR R-1 TO R-10, R-13;
SRI V.SHIVARAJ HIREMATH, ADVOCATE FOR R-11 AND R-12;
SRI ANANTH MANDGI, SR.COUNSEL FOR
SRI SANGRAM S. KULKARNI, ADVOCATE R-14)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO - A) A WRIT IN
THE NATURE OF CERTIORARI TO QUASH THE IMPUGNED
GOVERNMENT ORDER NO. CI/83 SPI/2018 BENGALURU DATED
12-03-2018 PASSED BY THE 1ST RESPONDENT VIDE ANNEXURE-J;
B) A WRIT IN THE NATURE OF MANDAMUS AND DIRECT THE 4TH
RESPONDENT TO CONSIDER AND PASS AN APPROPRIATE ORDER
ON RESOLUTION PASSED BY THE FOREST RIGHTS GRAM SABHA
COMMITTEE ON 18.11.2015 VIDE ANNEXURE-G IN SO FOR AS
PETITIONERS CLAIM ARE CONCERNED; C) A WRIT IN THE NATURE
OF MANDAMUS AND DIRECT THE RESPONDENTS TO REGULARIZE
THE LAND MEASURING 2 ACRES EACH SITUATED AT KARLAKATTI
VILLAGE OF SOUNDATTI TALUK IN BELAGAVI DISTRICT IN THE
LIGHT OF RECOMMENDATION MADE BY THE FOREST RIGHTS GRAM
SABHA COMMITTEE. FURTHER TILL CONSIDERATION OF THE
APPLICATIONS SUBMITTED BY THE PETITIONERS BEFORE THE
FOREST RIGHTS GRAM SABHA COMMITTEE, DIRECT THE
RESPONDENT NO.12 RESTRAINING THEM FROM INTERFERING
WITH PEACEFUL POSSESSION AND ENJOYMENT OF THE LAND IN
QUESTION; D) A WRIT IN THE NATURE OF MANDAMUS AND
DIRECT THE 3RD RESPONDENT TO CONSIDER THE
REPRESENTATION SUBMITTED BY THE BY THE PETITIONERS
DATED 6-2-2025 VIDE ANNEXURE-N.
IN WRIT PETITION No.102769 OF 2025
BETWEEN:
1. SRI DURGAPPA SHIVAPPA MADAR
AGED ABOUT 69 YEARS
14
OCC: AGRICULTURE
R/O YAKKUNDI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
2. SRI SANNAKHANAPPA SHIVAPPA MADAR
AGED ABOUT 68 YEARS
OCC: AGRICULTURE
R/O YAKKUNDI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
3. SRI MAHADEVAPPA SHIVAPPA MADAR
AGED ABOUT 71 YEARS
OCC: AGRICULTURE
R/O YAKKUNDI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
4. SRI SHIVAJI SAMBAJI KARADE
AGED ABOUT 65 YEARS
OCC: AGRICULTURE
R/O YAKKUNDI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
5. SRI BALAPPA ARJUNAPPA PUJER
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
R/O YAKKUNDI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
6. SRI GANGAPPA ARJUNAPPA PUJER
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
R/O YAKKUNDI VILLAGE
TALUK SOUNDATTI
15
DISTRICT BELAGAVI - 591 123.
7. SRI BASAPPA BHIMAPPA SOGALAD
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
R/O YAKKUNDI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
8. SRI MAHADEVAPPA YALLAPPA ULLIGERI
AGED ABOUT 70 YEARS
OCC: AGRICULTURE
R/O YAKKUNDI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
9. SMT. KHANAVVA MARUTHI ULLIGERI
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
R/O YAKKUNDI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
... PETITIONERS
(BY SRI H.M.DHARIGOND, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
THE DESK OFFICER (TECHNICAL CELL)
COMMERCE AND INDUSTRIES DEPARTMENT
M.S.BUILDING
BENGALURU - 560 001.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF FOREST,
16
M.S.BUILDING
BENGALURU - 560 001.
3. THE DEPUTY COMMISSIONER
BELAGAVI DISTRICT,
BELAGAVI - 590 001.
4. THE ASSISTANT COMMISSIONER
BAILHONGAL SUB-DIVISION
BAILHONGAL
TALUK BAILHONGAL
DISTRICT BELAGAVI - 591 101.
5. THE TAHASILDAR
SOUNDATTI TALUK
SOUNDATTI
DISTRICT BELAGAVI - 591 123.
6. THE CHIEF CONSERVATOR OF FOREST
BELAGAVI CIRCLE, BELAGAVI
DISTRICT BELAGAVI - 590 001.
7. THE DEPUTY CONSERVATOR OF FORESTS
MUNAVAVALLI TALUK, SOUNDATTI
DISTRICT BELAGAVI - 591 123.
8. THE ASSISTANT CONSERVATOR OF FORESTS
RAMDURG, TALUK: RAMDURG
DISTRICT BELAGAVI - 591 126.
9. THE RANGE FOREST OFFICER
REGIONAL ZONE, SOUNDATTI,
SOUNDATTI TALUK,
SOUNDATTI,
DISTRICT BELAGAVI - 591 123.
10 . THE TALUK SOCIAL WELFARE OFFICER
17
SOUNDATTI TALUK,
SOUNDATTI,
DISTRICT BELAGAVI - 591 123.
11 . THE PANCHAYATI DEVELOPMENT OFFICER
GRAM PANCHAYAT YAKKUNDI
SOUNDATTI TALUK,
SOUNDATTI,
DISTRICT BELAGAVI - 591 123.
12 . THE PRESIDENT
FOREST RIGHTS COMMITTEE
GRAM SABHA YAKKUNDI
SOUNDATTI TALUK
SOUNDATTI
DISTRICT BELAGAVI - 591 123.
13 . THE REVENUE INSPECTOR
MUNAVALLI CIRCLE,
MUNAVALLI
SOUNDATTI TALUK
SOUNDATTI
DISTRICT BELAGAVI - 591 123.
14 . THE CHAIRMAN
M/S GREENKO SOLAR ENERGY PRIVATE LTD.,
SUIT NO.701 AND 702
7TH FLOOR,
PRETIGE MERIDIAN-II M.G.ROAD,
BENGALURU - 560 001.
... RESPONDENTS
(BY SRI V.S.KALASURMATH, AGA FOR R-1 TO R-10 AND R-13;
SRI V.SHIVARAJ S.HIREMATH, ADVOCATE FOR R-11 AND R-12;
SRI ANANTH MANDGI, SR.ADVOCATE FOR
SRI SANGRAM S. KULKARNI, ADVOCATE R-14)
18
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) A WRIT IN
THE NATURE OF CERTIORARI TO QUASH THE IMPUGNED
GOVERNMENT ORDER NO. CI/83 SPI/2018 BENGALURU DATED
12-03-2018 PASSED BY THE 1ST RESPONDENT VIDE ANNEXURE-J;
B) A WRIT IN THE NATURE OF MANDAMUS DIRECT THE 4TH
RESPONDENT TO CONSIDER AND PASS APPROPRIATE ORDER AND
ON RESOLUTION PASSED BY THE FOREST RIGHTS GRAM SABHA
COMMITTEE ON 18.11.2015 VIDE ANNEXURE-G IN SO FOR AS
PETITIONERS CLAIM IS CONCERNED; C) A WRIT IN THE NATURE
OF MANDAMUS DIRECT THE RESPONDENTS TO REGULARIZE THE
LAND MEASURING 2 ACRES AND EACH IN LAND BEARING R S NO.
4 SITUATED AT KAGIHAL VILLAGE OF SOUNDATTI TALUK IN
BELAGAVI DISTRICT IN THE LIGHT OF RECOMMENDATION MADE
BY THE FOREST RIGHTS GRAM SABHA COMMITTEE. FURTHER TILL
CONSIDERATION OF THE APPLICATIONS SUBMITTED BY THE
PETITIONERS BEFORE THE FOREST RIGHTS GRAM SABHA
COMMITTEE, DIRECT THE RESPONDENT NO. 14, RESTRAINING
THEM FROM INTERFERING WITH PEACEFUL POSSESSION AND
ENJOYMENT OF THE LAND IN QUESTION; D) A WRIT IN THE
NATURE OF MANDAMUS DIRECT THE 3RD RESPONDENT TO
CONSIDER THE REPRESENTATION SUBMITTED BY THE
PETITIONERS DATED 6-2-2025 VIDE ANNEXURE-N.
IN WRIT PETITION No.102798 OF 2025
BETWEEN:
1. SRI SHIVANAND KAREPPA BADLI
AGED ABOUT 46 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
2. SRI YALLAPPA APPAYYAPPA SATYANAIKAR
AGED ABOUT 61 YEARS
19
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
3. SMT.HANAMAWWA HANAMANTHGOUDA PATIL
AGED ABOUT 56 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
4. SRI BASAPPA KAREPPA BADLI
AGED ABOUT 57 YEARS
OCC:AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
5. SMT.LAXMAWWA BASAPPA DADDI
AGED ABOUT 61 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
6. SRI YALLAPPA FAKIRAPA JUMMANAVAR
AGED ABOUT 53 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
7. SRI BHIMESHAPPA ARJUN PATIL
AGED ABOUT 44 YEARS
OCC:AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
20
DISTRICT BELAGAVI - 591 123.
8. SMT.BHIMAWWA ADIVEPPA DOLLIN
AGED ABOUT 62 YEARS
OCC:AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
9. AJJESHWARKUMAR SATYAPPA SATYANAIKAR
AGED ABOUT 44 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
10 . SMT. YALLAWWA PARASURAM GARIBAR
AGED ABOUT 62 YEARS
OCC:AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
11 . SRI MALLAPPA SOMAPPA KOUJALAGI
AGED ABOUT 57 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
SRI ULAVAPPA GOUDAPPA HONNENNAVAR
SINCE DECEASED BY HIS LRS
12 . SRI HANAMANTH ULAVAPPA HONNENNAVAR
AGED ABOUT 57 YEARS
OCC:AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
21
DISTRICT BELAGAVI - 591 123.
13 . SRI BASAVARAJ ULAVAPPA HONNENNAVAR
AGED ABOUT 50 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
14 . SRI APPAYYAPPA BHIMAPPA HATTI
AGED ABOUT 57 YEARS
OCC:AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
SRI SOMALINGAPPA BASAPPA BADLI
SINCE DECEASED BY HIS LRS
15 . SRI MAHADEVAPPA SOMALINGAPPA BADLI
AGED ABOUT 36 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
16 . SMT. NINGAWWA BASANAIK MADLUR
AGED ABOUT 67 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
17 . SRI YALLAPPA ADIVEPPA DOLLIN
AGED ABOUT 45 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
22
DISTRICT BELAGAVI - 591 123.
18 . SRI MARUTI ARJUN PATIL
AGED ABOUT 57 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
19 . SRI SHANKARANAND KAREPPA BADLI
AGED ABOUT 50 YEARS
OCC:AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
20 . SRI SHIVANAIK BASANAIK PATIL
AGED ABOUT 73 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
21 . SRI HANAMANTH SABANNA MADLUR
AGED ABOUT 57 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
22 . SRI FAKIRAPPA FAKIRAPPA KITADAL
AGED ABOUT 72 YEARS
OCC:AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
23 . SRI GOUDAPPA BASANAIK PATIL
23
AGED ABOUT 63 YEARS
OCC:AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
SMT.THAYAVVA YALLAPPA BADDLI
SINCE DECEASED BY HER LRS
24 . SMT. MAHADEVI W/O TIPPANNA NAIK
AGED ABOUT 57 YEARS
OCC: AGRICULTURE
R/O KARLAKATTI VILLAGE
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
... PETITIONERS
(BY SRI H.M.DHARIGOND, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
THE DESK OFFICER (TECHNICAL CELL)
COMMERCE AND INDUSTRIES DEPARTMENT
M.S.BUILDING
BENGALURU - 560 001.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF FOREST
M.S. BUILDING
BENGALURU - 560 001.
3. THE DEPUTY COMMISSIONER
BELAGAVI DISTRICT
BELAGAVI - 590 001.
24
4. THE ASSISTANT COMMISSIONER
BAILHONGAL SUB DIVISION
BAILHONGAL TALUK
BAILHONGAL DISTRICT
BELAGAVI - 591 101.
5. THE TAHASILDAR
SOUNDATTI TALUK
SOUNDATTI,
BELAGAVI - 591 123.
6. THE CHIEF CONSERVATOR OF FOREST
BELAGAVI CIRCLE,
BELAGAVI DISTRICT
BELAGAVI - 590 001.
7. THE DEPUTY CONSERVATOR OF FORESTS
MUNAVALLI TALUK, SOUNDATTI
DISTRICT BELAGAVI - 591 123.
8. THE ASSISTANT CONSERVATOR OF FORESTS
RAMDURG TALUK
RAMDURG DISTRICT
BELAGAVI - 591 126.
9. THE RANGE FOREST OFFICER
REGIONAL ZONE,
SOUNDATTI TALUK, SOUNDATTI
DISTRICT BELAGAVI - 591 123.
10 . THE TALUK SOCIAL WELFARE OFFICER
SOUNDATTI TALUK, SOUNDATTI
DISTRICT BELAGAVI - 591 123.
11 . THE PANCHAYATI DEVELOPMENT OFFICER
GRAM PANCHAYAT YAKKUNDI
TALUK SOUNDATTI
25
DISTRICT BELAGAVI - 591 123.
12 . THE PRESIDENT
FOREST RIGHTS COMMITTEE
GRAM SABHA YAKKUNDI TALUK
SOUNDATTI
DISTRICT BELAGAVI - 591 123.
13 . THE REVENUE INSPECTOR
MUNAVALLI CIRCLE,
MUNAVALLI
SOUNDATTI TALUK, SOUNDATTI
DISTRICT BELAGAVI - 591 123.
14 . THE CHAIRMAN
M/S GREENKO SOLAR ENERGY PRIVATE LTD.,
SUIT NO.701 AND 702,
7TH FLOOR,
PRETIGE MERIDIAN-II
M.G.ROAD, BENGALURU - 560 001.
... RESPONDENTS
(BY SRI V.S.KALSURMATH, AGA FOR R-1 TO R10 AND R-13;
SRI SHIVARAJ S.HIREMATH, ADVOCATE FOR R-11 AND R-12;
SRI ANANTH MANDGI, SR. ADVOCATE FOR
SRI SANGRAM S. KULKARNI, ADVOCATE R-14)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) A WRIT IN
THE NATURE OF CERTIORARI TO QUASH THE IMPUGNED
GOVERNMENT ORDER NO. CI 83 SPI/2018 BENGALURU, DATED
12-03-2018 PASSED BY THE 1ST RESPONDENT VIDE ANNEXURE-F,
IN SO FAR PETITIONERS ARE CONCERNED; B) A WRIT IN THE
NATURE OF MANDAMUS DIRECT THE 4TH RESPONDENT TO
CONSIDER AND PASS APPROPRIATE ORDER ON RESOLUTION
PASSED BY THE FOREST RIGHTS GRAM SABHA COMMITTEE ON
18.11.2015 VIDE ANNEXURE-D IN SO FOR AS PETITIONERS CLAIM
26
ARE CONCERNED; C) A WRIT IN THE NATURE OF MANDAMUS
DIRECT THE RESPONDENTS NO.1-13 TO REGULARIZE THE LAND
MEASURING 2 ACRES EACH IN LAND BEARING R S NO. 138
SITUATED AT KARLAKATTI VILLAGE OF SOUNDATTI TALUK IN
BELAGAVI DISTRICT IN THE LIGHT OF RECOMMENDATION MADE
BY THE FOREST RIGHTS GRAM SABHA COMMITTEE. FURTHER TILL
CONSIDERATION OF THE APPLICATIONS SUBMITTED BY THE
PETITIONERS BEFORE THE FOREST RIGHTS GRAM SABHA
COMMITTEE, AS PER ANNEXURE-D, DIRECT THE RESPONDENT
NO.14 RESTRAINING THEM FROM INTERFERING WITH PEACEFUL
POSSESSION AND ENJOYMENT OF THE LAND IN QUESTION; D) A
WRIT IN THE NATURE OF MANDAMUS DIRECT THE 3RD
RESPONDENT TO CONSIDER THE REPRESENTATION SUBMITTED BY
THE BY THE PETITIONERS DATED 6-2-2025 VIDE ANNEXURE-K.
IN WRIT PETITION No.102848 OF 2025
BETWEEN:
1 . SRI BASAPPA KAREPPA MADAR
AGED ABOUT 50 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK SAUNDATTI
DISTRICT BELAGAVI - 591 123.
2 . SRI YALLAPPA FAKIRAPPA MADAR
AGED ABOUT 55 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK SAUNDATTI
DISTRICT BELAGAVI - 591 123.
3 . SMT. YALLAWWA FAKIRAPPA MADAR
AGED ABOUT 42 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK SAUNDATTI
27
DISTRICT BELAGAVI - 591 123.
4 . SRI IRAPPA DURGAPPA MADAR
AGED ABOUT 65 YEARS
OCC. AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK SAUNDATTI
DISTRICT BELAGAVI - 591 123.
5 . SRI CHANDRAPPA DURGAPPA MADAR
AGED ABOUT 60 YEARS
OCC. AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK SAUNDATTI
DISTRICT BELAGAVI - 591 123.
6 . SRI KHANAPPA DYAMAPPA MADAR
AGED ABOUT 60 YEARS
OCC. AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK SAUNDATTI
DISTRICT BELAGAVI - 591 123.
7 . SRI YAMANAPPA KAREPPA MADAR
AGED ABOUT 60 YEARS
OCC: AGRICULTURE
R/O. YAKKUNDI VILLAGE,
TALUK SAUNDATTI
DISTRICT BELAGAVI - 591 123.
8 . SMT.GADIGEVVA SIDRAYAPPA PATYAL
AGED ABOUT 65 YEARS
OCC: AGRICULTURE
R/O. MALLUR VILLAGE,
TALUK SAUNDATTI
DISTRICT BELAGAVI - 591 123.
... PETITIONERS
(BY SRI H.M.DHARIGOND, ADVOCATE)
28
AND:
1. THE STATE OF KARNATAKA
THE DESK OFFICER (TECHNICAL CELL)
COMMERCE AND INDUSTRIES DEPARTMENT
M.S.BUILDING
BENGALURU - 560 001.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF FOREST,
M.S.BUILDING
BENGALURU - 560 001.
3. THE DEPUTY COMMISSIONER
BELAGAVI DISTRICT
BELAGAVI - 590 001.
4. THE ASSISTANT COMMISSIONER
BAILHONGAL SUB-DIVISION
BAILHONGAL,
TALUK BAILHONGAL
DISTRICT BELAGAVI - 591 101.
5. THE TAHASILDAR
SOUNDATTI TALUK
SOUNDATTI,
BELAGAVI - 591 123.
6. THE CHIEF CONSERVATOR OF FOREST
BELAGAVI CIRCLE, BELAGAVI
DISTRICT BELAGAVI - 590 001.
7. THE DEPUTY CONSERVATOR OF FORESTS
MUNAVALLI TALUK, SOUNDATTI
DISTRICT BELAGAVI - 591 123.
29
8. THE ASSISTANT CONSERVATOR OF FORESTS
RAMDURG TALUK: RAMDURG
DISTRICT BELAGAVI - 591 126.
9. THE RANGE FOREST OFFICER
REGIONAL ZONE, SOUNDATTI
SOUNDATTI TALUK, SOUNDATTI
DISTRICT BELAGAVI - 591 123.
10 . THE TALUK SOCIAL WELFARE OFFICER
SOUNDATTI TALUK, SOUNDATTI
DISTRICT BELAGAVI - 591 123.
11 . THE PANCHAYATI DEVELOPMENT OFFICER
GRAM PANCHAYAT YAKKUNDI
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
12 . THE PRESIDENT
FOREST RIGHTS COMMITTEE
GRAM SABHA YAKKUNDI
TALUK SOUNDATTI
DISTRICT BELAGAVI - 591 123.
13 . THE REVENUE INSPECTOR
MUNAVALLI CIRCLE, MUNAVALLI
SOUNDATTI TALUK, SOUNDATTI
DISTRICT BELAGAVI - 591 123.
14 . THE CHAIRMAN
M/S GREENKO SOLAR ENERGY PRIVATE LTD.,
SUIT NO.701 AND 702,
7TH FLOOR, PRETIGE MERIDIAN-II
M.G.ROAD, BENGALURU - 560 001.
... RESPONDENTS
(BY SRI V.S.KALASURMATH, AGA FOR R-1 TO R-10 AND R-13;
30
SRI SHIVARAJ S.HIREMATH, ADVOCATE FOR R-11 AND R-12;
SRI ANANTH MANDGI, SR.ADVOCATE FOR
SRI SANGRAM S. KULKARNI, ADVOCATE R-14)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) A WRIT IN
THE NATURE OF CERTIORARI TO QUASH THE IMPUGNED
GOVERNMENT ORDER NO. CI/83 SPI/2018 BENGALURU DATED
12-03-2018 PASSED BY THE 1ST RESPONDENT VIDE ANNEXURE-F;
B) A WRIT IN THE NATURE OF MANDAMUS DIRECT THE 4TH
RESPONDENT TO CONSIDER AND PASS APPROPRIATE ORDER ON
RESOLUTION PASSED BY THE FOREST RIGHTS GRAM SABHA
COMMITTEE ON 18.11.2015 VIDE ANNEXURE-D IN SO FOR AS
PETITIONERS CLAIM ARE CONCERNED; C) A WRIT IN THE NATURE
OF MANDAMUS DIRECT THE RESPONDENTS TO REGULARIZE THE
LAND MEASURING 2 ACRES EACH IN LAND BEARING R S NO. 4
SITUATED AT KAGIHAL VILLAGE OF SOUNDATTI TALUK IN
BELAGAVI DISTRICT IN THE LIGHT OF RECOMMENDATION MADE
BY THE FOREST RIGHTS GRAM SABHA COMMITTEE. FURTHER TILL
CONSIDERATION OF THE APPLICATIONS SUBMITTED BY THE
PETITIONERS BEFORE THE FOREST RIGHTS GRAM SABHA
COMMITTEE VIDE ANNEXURE-D, DIRECT THE RESPONDENT NO.14
RESTRAINING THEM FROM INTERFERING WITH PEACEFUL
POSSESSION AND ENJOYMENT OF THE LAND IN QUESTION; D) A
WRIT IN THE NATURE OF MANDAMUS DIRECT THE 3RD
RESPONDENT TO CONSIDER THE REPRESENTATION SUBMITTED BY
THE BY THE PETITIONERS DATED 6-2-2025 VIDE ANNEXURE-K.
THESE WRIT PETITIONS HAVING BEEN HEARD AND
RESERVED FOR ORDERS, COMING ON FOR PRONOUNCEMENT THIS
DAY, THE COURT MADE THE FOLLOWING:-
31
CORAM: THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CAV ORDER
The petitioners in the conglomeration of these cases seek
identical relief. They are said to be in occupation of certain lands
which they claim to be the lands of the Department of Forest or
granted lands, as the case would be, which are now allotted to the
14th respondent - M/s Greenko Solar Energy Private Limited
(hereinafter referred to as 'the Company' for short). Since all the
cases seek the same relief on common facts with different bits of
lands, they are considered together in this common order.
2. Heard Sri H.M. Dharigond, learned counsel appearing for
the petitioners; Sri V.S. Kalasurmath, learned Additional
Government Advocate appearing for respondents 1 to 10 and 13;
Sri V. Shivaraj Hiremath, learned counsel appearing for
respondents 11 and 12 and Sri Ananth Mandgi, learned senior
counsel appearing for respondent No.14.
32
3. Facts in brief, in Writ Petition No.101924 of 2025, which
are common in other writ petitions except different bits of lands,
are as follows: -
3.1. The petitioners and their families are said to be belonging
to a certain stratum of society which is termed as the weaker
section and are residents of Yakkundi Village in Savadatti Taluk,
Belagavi District. The petitioners were owning certain lands and all
those lands got submerged in the waters of Malaprabha project
and, therefore, the members of the families of the petitioners are
unauthorizedly cultivating and are in physical possession of lands of
different survey numbers measuring different dimensions in all
these cases, but all pertain to Savadatti and Belagavi Taluks of
Belagavi District. The petitioners, in all these cases, have submitted
applications in Form No.A under Rule 11(a)(A) of the Scheduled
Tribes and Other Traditional Forest Dwellers (Recognition of Forest
Rights) Rules,2006 (hereinafter referred to as 'the Rules' for short)
requesting grant or according of regularization of lands over which
they are in unauthorized cultivation. The Forest Right
Committee/Gram Sabha holds a meeting and passes a resolution on
18-11-2015 that the petitioners are eligible to be granted
33
regularization of lands over which they are in unauthorized
cultivation, of different dimensions in different survey numbers. The
resolution along with list of eligible applicants is communicated to
the 4th respondent/Assistant Commissioner of Bailhongal
Sub-Division seeking performance of the needful.
3.2. When things stood thus, it appears that respondent
No.12, the President of the Forest Rights Committee, proposes
establishment of an integrated renewable energy project consisting
of a 600 MW pumped storage energy project, 1000 MW solar power
project and 400 MW wind power project with an investment of
₹11,790/- crores. According to the 12th respondent, it would
generate employment in the area and about 500 persons would get
employment if the said proposal comes through. Pursuant to the
proposal, deliberations or correspondences happen between the
quarters of the Government and the proposal was placed before the
50th Land Audit Committee. The said Committee, in its meeting
held, interacts with the representatives of the Company, accepts
the proposal on a condition that the provisions of the Land Reform
laws would be complied with, for procurement of lands, as obtaining
34
under Section 109 of the Karnataka Land Reforms Act, 1961 ('Land
Reforms Act' for short).
3.3. The Land Audit Committee further resolved to
recommend to the State High Level Clearance Committee for
approval of the project proposal of respondent No.12 to establish a
renewable energy project in 6000 acres of land to be purchased
under Section 109 of the Land Reforms Act in various survey
numbers of different Taluks of Belagavi District. The said proposal
was examined and approved by the 51st State High Level Clearance
Committee and the State after looking into the recommendations
made by the High-Level Clearance Committee passed an order
according sanction of 6000 acres of land in various survey numbers
in Tallur, Karlakatti, Basidonododdi and other villages of Savadatti
Taluk, Ramadurg, Khanapur, Bailhongal, Gokak, Kittur and Belagavi
Taluks in Belavagi District. In the lands so allotted for purchase,
they contained the lands which the petitioners were in unauthorized
occupation/cultivation of, bearing R.S.Nos.4, 53, 89 and 43 (New
No.146) in Writ Petition No.101924 of 2025. This would vary in
each of the petitions.
35
3.4. In pursuance of the Government Order permitting such
purchase which was notified on 12-03-2018, the 12th respondent
communicates to the Chief Conservator of Forest seeking
permission to undertake digital GPS survey of land in R.S.Nos.42
and 43 (New No.146). In furtherance of the request, the Chief
Conservator of Forest directs other forest authorities to conduct
spot inspection in respect of lands notified in the Government Order
and submit a report. The Assistant Conservator of Forest and the
Officers working along or under him are said to have submitted a
report without conducting proper survey. The report so submitted
states that there is availability of forest land of 503 acres in
R.S.No.42 and 445 acres in R.S.No.43. However, according to the
petitioners, they are cultivating the said lands unauthorizedly since
1971 for their livelihood and had filed applications seeking
regularization. It is the averment in the petition that the said
applications were pending with the Assistant Commissioner.
3.5. However, without issuing any notice to the petitioners
and also not indicating that they would be getting some other lands
allotted, the 12th respondent started working in the lands that were
36
being cultivated by the petitioners. The petitioners then submit
representations to the Deputy Commissioner and Tahsildar
requesting them to direct the 12th respondent and the Forest
Department to stop the work and pay compensation to these
petitioners. Some of the petitioners also did file applications before
the Assistant Commissioner to stop the work. The request made by
these petitioners to the concerned departments go unheeded.
Therefore, the petitioners are before this Court seeking the
following prayer:
(a) A writ in the nature of certiorari to quash the impugned
Government order No.CI/83 SPI/2018 BENGALURU dated
12-03-2018 passed by the 1st respondent vide Annexure-
J;
(b) A writ in the nature of mandamus and direct the 4th
respondent to consider and pass an appropriate order on
resolution passed by the Forest Rights Gram Sabha
Committee on 18-11-2015 vide Annexure-G insofar as
petitioners claim are concerned.
(c) A writ in the nature of mandamus and direct the
respondents to regularize the land measuring 2 acres
each situated at Karlakatti Village of Soundatti Taluk in
Belagavi District in the light of recommendation made by
the Forest Rights Gram Sabha Committee. Further till
consideration of the applications submitted by the
petitioners before the Forest Rights Gram Sabha
Committee, direct the respondent No.12 restraining them
from interfering with peaceful possession and enjoyment
of the land in question.
37
(d) A writ in the nature of mandamus and direct the 3rd
respondent to consider the representation submitted by
the petitioners dated 6-02-2025 vide Annexure-N.
(e) Any other writ or direction from this Hon'ble Court deems
fit under the facts and circumstances of the case in the
interest of justice.
4. The learned counsel Sri H.M. Dharigond, learned counsel
appearing for the petitioners in all these cases would vehemently
contend that the tribes i.e., the petitioners are being dislodged by
the act of the 12th respondent in commencing the work for the
project. The action of the 12th respondent is arbitrary
notwithstanding the fact that applications of the petitioners for
regularization of unauthorized cultivation are pending consideration
at the hands of the Assistant Commissioner. The petitioners are in
physical possession of lands for close to 7 decades now. The
Government has accorded sanction for deforestation of forest lands
to an extent of 1020 acres. All the lands were allotted to the
displaced persons whose dwelling houses were submerged or lands
were submerged for the Malaprabha project. The learned counsel
would submit that in the teeth of pending applications before the
Assistant Commissioner/4th respondent seeking regularization of the
38
forest lands, the same cannot be brushed aside and allotted to the
14th respondent/Company, a commercial enterprise putting the
rights of these petitioners to earn their livelihood in jeopardy.
5. Per contra, the learned senior counsel Sri Ananth Mandgi
appearing for respondent No.14/Company takes this Court through
detailed statement of objections so filed to demonstrate that the
petitioners are not in possession of lands. It is a litigation that is set
up by rival claimants or persons who are inimical to bringing up the
project on 1500 acres which would generate employment. It is his
submission that the Government Order was passed in the year
2018 and much water has flown since then. The Government and
its Authorities have acted in furtherance of the Government Order.
Seven years later the subject writ petition is preferred. Crores of
rupees are already invested. The petitioners are fully aware of the
project implementation for the last seven years and the petitioners
at best can be allotted any other land, as they are admittedly in
unauthorized occupation of lands in their possession. The proposal
of setting up of the Company did not spring from air but on
issuance of the Government Order. For this project every quarter
39
of the State Government and every statutory authority has
unanimously resolved to approve the action of the most prestigious
project of power generation. The petitioners cannot stop
development of a project on the score that their applications for
regularization of unauthorized occupation are pending
consideration. He would submit that, in fact they are not under
consideration, as they have all been rejected.
6. The learned Additional Government Advocate appearing for
respondents 1 to 10 and 13 would also toe the lines of the learned
senior counsel in contending that if the applications of the
petitioners are pending, while it is not, the rights of these
petitioners are only to seek land if they are entitled to, and their
case would be considered for allotment of land elsewhere, but they
cannot stall the subject project.
7. I have given my anxious consideration to the submissions
made by the respective learned counsel and have perused the
material on record.
40
8. The afore-narrated facts, dates, link in the chain of events
are all a matter of record. They would not require any reiteration
except the orders that are passed from time to time. The
petitioners claim to be persons whose lands/houses have been
submerged for the Malaprabha project and are said to be in
unauthorized occupation of lands which now form part of the
project for its implementation. The petitioners are in unauthorized
occupation of Government lands. It would suffice if the story would
commence from the proposal made by the 12th respondent/the
President of the Forest Rights Committee for establishment of the
project which would generate employment to the masses of Tribes
that are in the surrounding forest areas. The proposal travels
around quarters of Government and results in the Government
Order dated 12-03-2018. The said Government Order reads as
follows:
"PROCEEDINGS OF THE GOVERNMENT OF KARNATAKA
Sub: Approval to the project proposal of M/s. Greenko
Solar Energy Pvt., Ltd., to establish a unit for
"Integrated Renewable Energy Project consisting of
600 MW Pumped Storage Energy Project, 1000 MW
Solar Power Project and 400 MW Wind Power
Project" at Tallur, Karalakatti, Basidonedoddi and
other villages of Soundatti, Ramadurga,
41
Khanapura, Bailahongal, Gokak, Kittur ad Belgavi
Taluks in Belgavi District.
Read: 1) Proceedings of the 50th Land Audit Committee
(LAC) meeting held on 01.03.2018.
2) Proceedings of the 51st State High Level
Clearance Committee (SHLCC) meeting held on
02.03.2018.
-::0::-
Preamble:
M/s. Greenko Solar Energy Pvt., Ltd., has proposed to
establish a unit for "Integrated Renewable Energy Project
consisting of 600 MW Pumped Storage Energy Project, 1000 MW
Solar Power Project and 400 MW Wind Power Project" with an
investment of Rs. 11,790 crore and generating employment to
about 500 persons at Tallur, Karalakatti, Basidonidoddi and
other villages of Saundatti, Ramadurga, Khanapura,
Bailahongal, Gokak, Kittur and Belgavi Taluks in Belgavi District.
The proposal of the company has been placed before the
50th LAC meeting held on 01.03.2018. The representatives of
the company appeared before the committee and highlighted
the project proposal. They informed that they need 4600 acres
of land for 1000 MW Solar Project, 1100 acres of land for 400
MW. Wind Energy project and 300 acres of Forest land for Pump
storage to generate 600 MW Hidel energy. The representatives,
submitted that all provisions of land revenue laws would be
complied while procuring land u/s 109 of KLR Act. They
mentioned that most of the land identified for the project is dry
land without substantive cultivation. Even the reserve forest
land is having sparse vegetation.
The committee after detailed discussions, resolved to
recommend to SHLCC for approval of the project proposal of
M/s. Greenko Solar Energy Pvt., Ltd., to establish "Renewable
Energy Project in 6000 acres of land to be purchased U/s 109 of
KLR Act in various Sy. Nos, of Tallur, Karalakatti, Basidonidoddi
and other villages of Saundatti and Ramadurga Taluk, Belgavi
District.
42
The proposal was examined and approved in the 51th
SHLCC Meeting held on 02.03.2018.
Government has examined the recommendations made
by the SHLCC in all aspects.
Hence the following order.
GOVERNMENT ORDER No. CI 83 SPI 2018, BENGALURU, DATED
12.03.2018
Government is pleased to accord in-principle approval to
the investment proposal of M/s. Greenko Solar Energy Pvt.,
Ltd., to establish a unit for "Integrated Renewable Energy
Project consisting of 600. MW Pumped Storage Energy Project,
1000 MW Solar Power Project and 400 MW Wind Power Project"
with an investment of Rs. 11,790 crore and generating
employment to about 500 persons in 6000 acres of land at
various Sy. Nos of Tallur, Karalakatti, Basidonidoddi and other
villages of Saudatti, Ramadurga, Khanapura, Bailahongal,
Gokak, Kittur and Belgavi Taluks in Belgavi District with the
following infrastructure assistances, incentives and concessions:
Land: 6000 acres of land to be purchased U/s 109 of
KLR Act in various Sy.Nos, of Tallur, Karalakatti,
Basidonidoddi and other villages of Saudatti.
Ramadurga, Khanapura, Bailahongal, Gokak,
Kittur and Belgavi Taluks in Belgavi District
Water: 1.00 TMC of non-consumptive water from
Renuka Sagar reservoir by re-circulation
Incentive & As per applicable Policy of the State
Concessions:
Sanction of the above infrastructure facilities, incentives and
concessions is subject to the following terins and conditions:
1. Environment: The company to obtain Consent for
Establishment and Consent for Operation from KSPCB and
environmental clearance from MoEF, Govt. of India or the
Dept of Forest, Ecology & Environment, Govt. of Karnataka,
if applicable.
43
2. Employment: The Company shall comply with the
provisions of applicable Policy of Govt. of Karnataka with
respect to local employment on the project. Prepare a plan
for development of Human Resources required for the
project, train local people. A copy of Human Resources
Development plan shall be sent to the Commissioner for
Industrial Development & Director of Industries and
Commerce for monitoring.
3. Vendor Development: Wherever there is scope for vendor
development for the project, the company shall prepare a
vendor development plan, develop local vendors and
procure the required inputs, components and sub-
assemblies from these local vendor units. A copy of the
vendor development plan shall be sent to the
Commissioner for Industrial Development & Director of
Industries and Commerce for monitoring.
4. Social Infrastructure Development: The Company is
advised to take up social infrastructure development
projects in the vicinity of the proposed location of the unit
and comply with the stipulation of Company Act 2013. А
copy of such projects shall be sent to the Commissioner for
Industrial Development & Director of Industries and
Commerce for monitoring.
5. Others:
a) The company shall adopt rainwater harvesting, waste
water recycling and water conservation techniques. Zero
discharge facility should be adopted wherever applicable.
b) The company shall take all statutory and other necessary
clearances-from the competent authorities including Govt.
of India.
c) As part of "Ease of Doing Business" Government vide
order No. CI 89 SPI 2013, Dated: 20.12.2014 has
accorded approval to operationalise e-Udyami Phase II for
obtaining various clearances/approvals/licenses etc.
through common e-platform for the projects approved
through District Level Single Window Clearance
Committee (DLSWCC) or State Level Single Window
44
Clearance Committee, (SLSWCC) or State High Level
Clearance Committee (SHLCC) w.e.f. 01.01.2015.
d) The approvals/NOCs of following Departments have been
covered under Phase II of e-Udyami.
i. Karnataka Industrial Areas Development Board.
ii. Karnataka Small Scale Industries Development
Corporation.
iii. Karnataka State Pollution Control Board.
iv. Factories, Boilers, Industrial Safety and Health
Department
v. Industries and Commerce Department.
vi. Town Planning Department and Local Planning
Authorities
vii. Municipal Administration Department
viii. BESCOM/GESCOM/HESCOM/CESCOM/MESCOM
ix. Karnataka State Fire and Emergency Services
Department
x. Water Resources Department
e) The login and passwords which are used for filing
application through e-Udyami Phase I are also applicable
for filing application through e-Udyani Phase IT. E-Udyami
Phase II web application may be accessed
through www.ebizkarnataka.gov.in and online application
along with necessary documents may please be filed for
any of above Departments' approval/NOCs.
f) Karnataka Udyog Mitra (KUM) would provide the
necessary escort services for the speedy implementation
of your project. You are requested to inform the progress
made in the implementation of the project every quarter
in the proforma.
45
This approval is valid for a period of two years from the
date of issue of this Government Order.
By Order and in the name of the
Governor of Karnataka,
Sd/-
(NAGARATHNAMMA.G) 12/3/18
Desk Officer (Technical Cell),
Commerce & Industries Department."
Approval of the project proposal of the Company, to establish an
Integrated Renewable Energy Project, is formally given its go ahead
by the Government Order. The Government Order is dated
12-03-2018. After the Government Order, communications galore
between the quarters of the Government and on 07-09-2018, the
conduct of DGPS survey of the forest land in R.S.Nos.42 and 43 for
diversion regarding establishment of the Company also comes to be
accorded by the following order:
"ಇವ ೆ,
M/s Greenko Solar Energy Private Ltd.
Suit No.701 & 702 7th floor,
Pretige meridian-II, M.G. Road,
Bangalur Karnataka-560001
ಾನ ೇ,
«µÀAiÀÄ: Integrated renewal energy project (IREP) to be
established by M/s Greenko Solar Energy Private
Ltd. In Belagavi District of Karnataka 150ha. of
46
Forest land requested for Diversion as per FC Act
guidelines - Permission to carryout DGPS Survey of
the forest land proposed for diversion Reg.
ಉ ೇಖ : 1] M/s Greenko Solar Energy Private Ltd. ಇವರ ಪತ ಸಂ.
ಆ ಆ ಇ / ೆಎಆ /ಎ ಎ/!" ಎ#/01 $:12-3-2018 %ಾಗೂ
"ಇ ಎ(/ ಇ*ೆ+ೕ , ೇ-/2018 $.23-7-2018.
2] ಕ*ಾ/ಟಕ ಸ ಾ/ರದ ಆ2ೇಶ ಸಂ.CI/83/SPI/2018/Bengaluru
$:12-3-2018.
3] ಮುಖ ಅರಣ ಸಂರ89ಾ: ಾ ಗಳ< =ೆಳ ಾ> ವೃತ@ =ೆಳ ಾ> ಇವರ ಪvÀæ
ಸಂAೆ : ಎ7/ಎ(ಎ-!/ಎ-ಓ /!" ಎ#/ ಆ - /2018-19
$*ಾಂಕ: 29-08-2018.
*****
CೕDನ ಉ ೇಖ (1)ರ ಪತ ದD M/s Greenko Solar Eneryh Private Ltd.
%ೈದ ಾ=ಾದ ಇವರು ಈ >Gಾಗ Hಾ @ಯ ಸವದJ@ ವಲಯದ ಾಲ/ಕL, ಅ.ಸ.ನಂ.42 %ಾಗೂ 43ರD
CೕDನ >ಷಯದ ಕು ತಂNೆ !" ಎ# ಸHೆ/ ಾಮ ಾ ೈ ೊಳOಲು ಅನುಮJ Pೕಡಲು ೋ ದ
Cೕ ೆ ೆ, ಪ Rಾ@ ತ ಸSಳಗಳನುT ಪ Uೕಲ*ೆ ಾ! ವರ$ ಸDಸುವಂNೆ ಸ%ಾಯಕ ಅರಣ
ಸಂರ89ಾ: ಾ , ಾಮದುಗ/ %ಾಗೂ ವಲಯ ಅರಣ ಅ: ಾ , ಸವದJ@ ಇವ ೆ ಸೂVಸ ಾWತು@.
ಅದರಂNೆ ವಲಯ ಅರಣ ಅ: ಾ , ಸವದJ@ %ಾಗೂ ಸ%ಾಯಕ ಅರಣ ಸಂರ89ಾ: ಾ , ಾಮದುಗ/
ಇವರು ಸSಳ ಪ Uೕಲ*ೆ ಾ! ಾಲ/ಕL, ಅ.ಸ.ನಂ.42ರD 503 ಎಕ ೆ %ಾಗೂ ಅ.ಸ.ನಂ.43ರD 445
ಎಕ ೆ ಅರಣ ಪ 2ೇಶ ಇದುX, ವನ ಸಂಪತು@ %ಾಗೂ ವನ Yಾ Zಗ[ ೆ Nೊಂದ ೆ ಆಗದಂNೆ ಶರತು@ >:
ಸHೆ/ ಾಯ/ ೆ\ ಅನುಮJಸಬಹು2ೆಂಬ ಅ_Yಾ ಯ Pೕ!ರುNಾ@ ೆ.
ಾರಣ, M/s Greenko Solar Eneryh Private Ltd. %ೈದ ಾ=ಾದ ಇವ ೆ
ಸವದJ@ ವಲಯದ ಾಲ/ಕL, ಸHೆ/ ನಂ.42 & 43ರD ಈ ೆಳ ೆ ಾZ ದ ಶರತು@ಗ[ಗನುRಾರ
!" ಎ#. ಸHೆ/ ಾಯ/ ೆ\ ಅನುಮJ Pೕಡ ಾW2ೆ.
1) ಅರಣ (ಸಂರ89ಾ) ಾ`X 1980ರ ಉಲಂಘ*ೆbಾಗದಂNೆ ಅರಣ ಪ 2ೇಶದD ಸHೆ/
ಾಮ ಾ ಗಳನುT ಾಡತಕ\ದುX.
2) ಅರಣ ಪ 2ೇಶದ ಪ Hೇಶ ಾ\W ಸಂಬಂ: ದ ವಲಯ ಅರಣ ಅ: ಾ ಗಳನುT GೇLbಾW
ಬcಂ$ಗಳ ಸಹ ಾರ2ೊಂ$ ೆ ಸHೆ/ ಾಯ/ವನುT ಾಡತಕ\ದುX.
47
3) ಉಪdೕW ಸಂRೆSಯವರು bಾವe2ೇ ಅರಣ ಅಪ ಾಧ ಪ ಕರಣಗಳನುT ಎಸಗ=ಾರದು.
PಯಮಗಳನುT ಉಲಂg ದD ಮಂಜೂ ಾJ ಆ2ೇಶವನುT ರದುXಪ!ಸ ಾಗುವದು.
4) Wಡ-ಮರಗಳ iೊಂ ೆಗಳನುT ಕiಾವ ಾಡಲು Pಭ/ಂ: 2ೆ.
5) ಉಪdೕW ಸಂRೆSಯವರು ಅರಣ ಪ 2ೇಶದD NಾNಾ\DಕHಾW bಾವe2ೇ ಕಟ,ಡಗಳನುT
Pk/ಸತಕ\ದXಲ.
6) ಅರಣ ಸಂಪJ@ ೆ bಾವe2ೇ ಧ ೆ\ ಆಗದ %ಾ ೆ ಸHೆ/ ಾಮ ಾ ಗಳನುT ೈ ೊಳOತಕ\ದುX.
7) ಅರಣ ಪ 2ೇಶಗಳD ಬರುವ *ೆಡುNೋಪe ಅಥHಾ *ೈಸW/ಕHಾW =ೆmೆ$ರುವ Wಡ-ಮರಗ[ ೆ
ಧ ೆ\ ಆಗದ %ಾ ೆ *ೋ! ೊಳ<Oವeದು.
8) ಅರಣ ಪ 2ೇಶದD bಾವe2ೇ =ೆಂn ಅ*ಾಹುತ ಆಗದಂNೆ ಉಪdೕW ಸಂRೆSಯವರು
ಎಚpರವqಸತಕ\ದುX.
9) ಅರಣ ಪ 2ೇಶದD ಕಂದಕ Nೆ ೆಯುವ %ಾಗೂ ಅರಣ ೆ\ bಾವe2ೇ ಅYಾಯ ಆಗುವ
ಯಂNೊ ೕಪಕರಣಗಳನುT ಬಳಸ=ಾರದು.
10) bಾವe2ೇ ವನ "ೕ>ಗ[ ೆ ಧ ೆ\ ಆಗದ %ಾ ೆ ಸHೆ/ ಾಯ/ ೈ ೊಳ<Oವeದು.
11) ೇಂದ / ಾಜ ಸ ಾ/ರಗಳ< ಾಲ ಾಲ ೆ\ >:ಸುವ ಶತು/ಗಳನುT ಉಪdೕW ಸಂRೆSಯವರು
YಾDಸತಕ\ದುX.
12) Cೕಲ\ಂಡ ಶತು/ಗಳನುT ಉಲಂg ದD ಈಗ Pೕ!ರುವ ಅನುಮJಯನುT
ರದುXಪ!ಸ ಾಗುವದು.
ತಮr >sಾ+ ,
ಸq/-
ಉಪ ಅರಣ ಸಂರ89ಾ: ಾ ,
ಘಟಪ Gಾ >Gಾಗ, ೋ ಾಕ."
9. When things stood thus, seven years later, the petitioners
springing from nowhere, submit a representation to the Assistant
Commissioner complaining that the lands that are in their
unauthorized occupancy are being taken away. The representation
reads as follows:
48
" ೆ
ಾನ Nಾಲೂಕು ದಂuಾ: ಾ ಗಳ<
ಸವದJ@
ಾನ ೇ,
>ಷಯ: Rಾಗುವ[ ಜkೕನನುT ಕmೆದು ೊಂಡ ಬಡ ೈತ ೆ ಪ %ಾರವನುT
ಒದW ೊಡುವ ಕು ತು.
=ೆಳ ಾ> " ೆ ಸವದJ@ NಾಲೂnನD ಯಕು\ಂ!, ಧೂಪ2ಾಳ, ಾಲ/ಕL, ಾ ಮಗಳ<
ಸು ಾರು 1974 ರD ಮಲಪ Gಾ ನ$ ೆ ಅಡw ಾW ನ>ಲುJೕಥ/ uಾ ಮ ಕಟು,ವ ಉ2ೆXೕಶ$ಂದ ಈ
ಊರುಗಳD Pೕರು ಸಂಗ ಹHಾಗುವದ ಂದ ಾ ಮದ ಜನರು ಮ*ೆಗಳನುT ಜkೕನುಗಳನುT ಕmೆದು ೊಂಡ
P ಾU ತ ೆ ಸ ಾ/ರದವರು ಪeನರವಸJ ಕDy ೊL,ದX ಂದ ಸದ ಾ ಮದವರು ಮ*ೆಗಳನುT
ಕL, ೊಂಡು HಾಸHಾWರುNೇHೆ. ಜkೕನು ಕmೆದು ೊಂಡ P ಾU ತ ಬಡಕುಟುಂಬಗ[ ೆ ಸ ಾ/ರದವರು
ಾW%ಾಳ, ಾಲ/ಕL,, ಹ$Xನ ಅರಣ ದD "!# Yಾ ೆ¸ÀÖ" ಅಂNಾ ಸು ಾರು 1020 ಎಕ ೆ ಜkೕನನುT
P ಾU ತ ೆ ಹಂಚುವ ಸಲುHಾW ಕಂ2ಾಯ ಇ ಾAೆ ೆ ಹRಾ@ಂತರ ಾ!ದರು.
ಭೂRಾ+:*ಾ: ಾ ಗಳ< ಮಲಪ Gಾ dೕಜ*ೆ ಸವದJ@ ಇವರು ಾW%ಾಳ, ಾಲ/ಕL,
ಅರಣ ದD 250 ಎಕ ೆ ಜkೕನನುT P ಾU ತ ೆ ಮಂಜೂರು ಾ!ರುNಾ@ ೆ. ಇನುT[ದ 770 ಎಕ ೆ
ಜkೕನನುT ಹಂV ೆ ಾ!ರುವ$ಲ. bಾ ೆಂದ ೆ ಗುಡwದ (ಅರಣ ದ) Cೕ ೆ %ೋಗಲು ರRೆ@
=ೇ ಾWದX ಂದ ಸ ಾ/ರದವರು ಈ ಬ ೆz ಎ ,Cಂಟ ಾಡ2ೇ, ಊ[ದ 770 ಎಕ ೆ ಜkೕನನುT ಹಂV ೆ
ಾ!ರುವ$ಲ ಮತು@ 770 ಎಕ ೆ ಜkೕನನುT "Forest department division Gokak"
ಇವರD ಕ=ಾc ೊL,ರುNಾ@ ೆ.
ಸ ಾ/ರದವರು ಈ 770 ಎಕ ೆ ಜkೕನನುT P ಾU ತ ಬಡಕುಟುಂಬಗ[ ೆ ಹಂV ೆಯನುT
ಾಡ2ೇ ಇರುವ ಾರಣ$ಂದ ಈ ಬಡ ೈತ ಕುಟುಂಬದ ಜನರು ತಮr "ೕವನವನುT ನuೆಸಲು ಸ-
1973 ಂದ ಆ ಗುಡwದDರುವ ಕಲು ಮತು@ ಕಂLಯನುT Nೆರವe ೋ[ ಕೃ{ ಭೂkಯ*ಾTW Rಾಗುವ[
ಾ! ೊಂಡು ತಮr "ೕವನವನುT *ೆuೆ ೊಂಡು ಬಂ$ರುNಾ@ ೆ.
ನಂತರ $ನ ಾನಗಳD ಅರಣ ಇ ಾAೆಯವರು Rಾಗುವ[ ಾ! ೊಂ!ದX ಜkೕನುಗಳನುT
ಒNಾ@ಯ ಪ|ವ/ಕHಾW ಈ ಬಡ ೈತ ಂದ ಕ ದು ೊಂ!ರುNಾ@ ೆ. ಈ ೕJಯ ಅರಣ ಇ ಾAೆಯ
ನuೆಯನುT > ೋ: ಪ Jಭಟ*ೆ ಾ!2ಾಗ ಪ Jಭಟ*ಾ Pರತ ೈತರನುT ಅರ8ಕ ಂಬಂ:ಯವರು
49
ಬಂ: qಂಡಲ ಾ }ೈಲು =ೆಳ ಾ>ಯD %ಾnದXರು. ಎ~ೆ, ಪ Jಭಟ*ೆ ನuೆ ದರು ಸರ ಾರ ಅರಣ
*ಾಶದ *ೆಪವನುT Pೕ! bಾವe2ೆ ಪ %ಾರವನುT Pೕಡ2ೆ ಜkೕನನುT ಕ ದು ೊಂ!ರುNಾ@ ೆ.
ಆದ ೆ ದುರದೃಷ,ವsಾತ ಅ2ೇ ಸರ ಾರ ಆ ಬಡ ೈತರ Rಾಗುವ[ ಜkೕನನುT Greenko
Group ನ ಕಂಪP ೆ •ಟು, ೊL,ರುವeದು ಆ ೈತ ೆ ಾ!ದಂತಹ ಅ*ಾ ಯHಾW2ೆ. ಪ ಸು@ತ ಈ
ಬಡ ಕೃ{ ಕುಟುಂಬಗಳ< Rಾಗುವ[ ಾ! ೊಂಡು ತಮr "ೕವನವನುT ನuೆ ೊಂಡ ಬಂದಂತಹ
ಜkೕನುಗಳD "Greenko Group" ೆಲಸವನುT Yಾ ರಂಭ ಾ!2ೆ. ಇದ ಂದ ಈ ಬಡ ಕೃ{
ಕುಟುಂಬದವ ೆ ಅ*ಾ ಯ ಾ!ದಂNಾಗುತ@2ೆ %ಾಗೂ ಈ >ಷಯದ ಬ ೆz P ಾU ತ ಕುಟುಂಬಗಳ<,
ಊ ನ ಾ ಮಸ@ರು ಸ ಾ/ರ ೆ\ ಮನ>ಯನುT ಾ! ೊಂ!ರುNಾ@ ೆ. ಹಲHಾರು =ಾ ಪ Jಭಟ*ೆಗಳನುT
ಾ! ೊಂಡು ಬಂ$ರುNಾ@ ೆ. ಪ ಸ@ತ ಸ ಾ/ರವe ಬ ೈರ ಹುಕುಂ ಾ`Xಯ! Rಾಗುವ[ ಾ! ೊಂಡು
ಬಂದಂತಹ ಜkೕನುಗಳನುT ೊಡುಬಹು2ಾW ಾqJ ಇ2ೆ. ಸರ ಾರ$ಂದ ಬಡ ಕೃ{ ಕುಟುಂಬದವ ೆ
ಅಥHಾ P ಾU ತ ೆ ಪ %ಾರ 2ೊರಕುವ ಭರವRೆ ಇ2ೆ. ಸರ ಾರ$ಂದ ಪ %ಾರ 2ೊ ೆಯುವವ ೆಗೂ
ನಮr %ೋ ಾಟ ಮುಂದು ವ ೆಯುತ@2ೆ.
ಸರ ಾರವe P ಾUತ ಬಡ ೈತರ Hಾಪಸು ಹಂಚ=ೇಕು ಇಲHೆ ಅದ ೆ\ ಸೂಕ@Hಾದ
ಪ %ಾರವ*ಾTದರೂ Pೕಡ=ೇಕು. ಇದ ಂದ ಅ*ಾ Hಾದ P ಾUತ ಬಡ ೈತ ೆ *ಾ ಯ ಒದW
ೊಡ=ೇ ೆಂದು ತಮrD ಈ ಮೂಲಕ >ನಂJ ೊಳ<OJ@2ೆXHೆ. ಒಂದು Hೇmೆ ನಮr ಮನ> ೆ bಾವe2ೇ
ಸyಂದ*ೆ 2ೊ ೆಯ2ೆ ಇದXD ಎಲ ೈತರು Nಾಲೂ ಾ ದಂuಾ: ಾ ಗಳ ಕ€ೇ ಮುಂ2ೆ *ಾ ಯ ಗುವ
ವರ ೆ ಅP$/~ಾ,ವ: ಪ Jಭಟ*ೆಯನುT ನuೆಸುವ ಎಚp ೆಯನುT PೕಡುJ@2ೆXHೆ.
Nಾವ| ನಮr ಮನ>ಯನುT ಪeರಸ\ ನಮ ೆ *ಾ ಯ ೊ!ಸುJ@ ಎಂದು ನಂ•2ೆXHೆ."
Identical representation is made to the Deputy Commissioner which
reads as follows:
" ೆ
ಾನ " ಾ: ಾ ಗಳ<
=ೆಳ ಾ>.
ಾನ ೇ,
>ಷಯ: Rಾಗುವ[ ಜkೕನನುT ಕmೆದು ೊಂಡ ಬಡ ೈತ ೆ ಪ %ಾರವನುT
ಒದW ೊಡುವ ಕು ತು.
50
*****
=ೆಳ ಾ> " ೆ ಸವದJ@ NಾಲೂnನD ಯಕು\ಂ!, ಧೂಪ2ಾಳ, ಾಲ/ಕiೆ, ಾ ಮಗಳ<
ಸು ಾರು 1974 ರD ಮಲಪ Gಾ ನ$ ೆ ಅಡw ಾW ನ>ಲುJೕಥ/ uಾ ಮ ಕಟು,ವ ಉ2ೆXೕಶ$ಂದ ಈ
ಊರುಗಳD Pೕರು ಸಂಗ ಹHಾಗುವದ ಂದ ಾ ಮದ ಜನರು ಮ*ೆಗಳನುT ಜkೕನುಗಳನುT ಕmೆದು ೊಂಡ
P ಾU ತ ೆ ಸ ಾ/ರದವರು ಪeನರವಸJ ಕDy ೊL,ದX ಂದ ಸದ ಾ ಮದವರು ಮ*ೆಗಳನುT
ಕL, ೊಂಡು HಾಸHಾWರುNೇHೆ. ಜkೕನು ಕmೆದು ೊಂಡ P ಾU ತ ಬಡಕುಟುಂಬಗ[ ೆ ಸ ಾ/ರದವರು
ಾW%ಾಳ, ಾಲ/ಕL,, ಹ$Xನ ಅರಣ ದD "!# Yಾ ೆ¸ÀÖ" ಅಂNಾ ಸು ಾರು 1020 ಎಕ ೆ ಜkೕನನುT
P ಾU ತ ೆ ಹಂಚುವ ಸಲುHಾW ಕಂ2ಾಯ ಇ ಾAೆ ೆ ಹRಾ@ಂತರ ಾ!ದರು.
ಭೂRಾ+:*ಾ: ಾ ಗಳ< ಮಲಪ Gಾ dೕಜ*ೆ ಸವದJ@ ಇವರು ಾW%ಾಳ, ಾಲ/ಕiೆ,
ಅರಣ ದD 250 ಎಕ ೆ ಜkೕನನುT P ಾU ತ ೆ ಮಂಜೂರು ಾ!ರುNಾ@ ೆ. ಇನುT[ದ 770 ಎಕ ೆ
ಜkೕನನುT ಹಂV ೆ ಾ!ರುವ$ಲ. bಾ ೆಂದ ೆ ಗುಡwದ (ಅರಣ ದ) Cೕ ೆ %ೋಗಲು ರRೆ@
=ೇ ಾWದX ಂದ ಸ ಾ/ರದವರು ಈ ಬ ೆz ಎ ,Cಂಟ ಾಡ2ೇ, ಊ[ದ 770 ಎಕ ೆ ಜkೕನನುT ಹಂV ೆ
ಾ!ರುವ$ಲ ಮತು@ 770 ಎಕ ೆ ಜkೕನನುT "Forest department division Gokak"
ಇವರD ಕ=ಾ‚ ೊL,ರುNಾ@ ೆ.
ಸ ಾ/ರದವರು ಈ 770 ಎಕ ೆ ಜkೕನನುT P ಾU ತ ಬಡಕುಟುಂಬಗ[ ೆ ಹಂV ೆಯನುT
ಾಡ2ೇ ಇರುವ ಾರಣ$ಂದ ಈ ಬಡ ೈತ ಕುಟುಂಬದ ಜನರು ತಮr "ೕವನವನುT ನuೆಸಲು ಸ-
1973 ಂದ ಆ ಗುಡwದDರುವ ಕಲು ಮತು@ ಕಂLಯನುT Nೆರವe ೋ[ ಕೃ{ ಭೂkಯ*ಾTW Rಾಗುವ[
ಾ! ೊಂಡು ತಮr "ೕವನವನುT *ೆuೆ ೊಂಡು ಬಂ$ರುNಾ@ ೆ.
ನಂತರ $ನ ಾನಗಳD ಅರಣ ಇ ಾAೆಯವರು Rಾಗುವ[ ಾ! ೊಂ!ದX ಜkೕನುಗಳನುT
ಒNಾ@ಯ ಪ|ವ/ಕHಾW ಈ ಬಡ ೈತ ಂದ ಕ ದು ೊಂ!ರುNಾ@ ೆ. ಈ ೕJಯ ಅರಣ ಇ ಾAೆಯ
ನuೆಯನುT > ೋ: ಪ Jಭಟ*ೆ ಾ!2ಾಗ ಪ Jಭಟ*ಾ Pರತ ೈತರನುT ಆರ8ಕ ಂಬಂ:ಯವರು
ಬಂ: qಂಡಲ ಾ }ೈಲು =ೆಳ ಾ>ಯD %ಾnದXರು. ಎ~ೆ,ೕ ಪ Jಭಟ*ೆ ನuೆ ದರು ಸರ ಾರ ಅರಣ
*ಾಶದ *ೆಪವನುT Pೕ! bಾವe2ೆ ಪ %ಾರವನುT Pೕಡ2ೆ ಜkೕನನುT ಕ ದು ೊಂ!ರುNಾ@ ೆ.
ಆದ ೆ ದುರದೃಷ,ವsಾತ ಅ2ೇ ಸರ ಾರ ಆ ಬಡ ೈತರ Rಾಗುವ[ ಜkೕನನುT Greenko
Group ನ ಕಂಪP ೆ •ಟು, ೊL,ರುವeದು ಆ ೈತ ೆ ಾ!ದಂತಹ ಅ*ಾ ಯHಾW2ೆ. ಪ ಸು@ತ ಈ
ಬಡ ಕೃ{ ಕುಟುಂಬಗಳ< Rಾಗುವ[ ಾ! ೊಂಡು ತಮr "ೕವನವನುT ನuೆ ೊಂಡ ಬಂದಂತಹ
ಜkೕನುಗಳD "Greenko Group" ೆಲಸವನುT Yಾ ರಂಭ ಾ!2ೆ. ಇದ ಂದ ಈ ಬಡ ಕೃ{
ಕುಟುಂಬದವ ೆ ಅ*ಾ ಯ ಾ!ದಂNಾಗುತ@2ೆ %ಾಗೂ ಈ >ಷಯದ ಬ ೆz P ಾU ತ ಕುಟುಂಬಗಳ<,
51
ಊ ನ ಾ ಮಸ@ರು ಸ ಾ/ರ ೆ\ ಮನ>ಯನುT ಾ! ೊಂ!ರುNಾ@ ೆ. ಹಲHಾರು =ಾ ಪ Jಭಟ*ೆಗಳನುT
ಾ! ೊಂಡು ಬಂ$ರುNಾ@ ೆ. ಪ ಸ@ತ ಸ ಾ/ರವe ಬ ೈರ ಹುಕುಂ ಾ`Xಯ! Rಾಗುವ[ ಾ! ೊಂಡು
ಬಂದಂತಹ ಜkೕನುಗಳನುT ೊಡುಬಹು2ಾW ಾqJ ಇ2ೆ. ಸರ ಾರ$ಂದ ಬಡ ಕೃ{ ಕುಟುಂಬದವ ೆ
ಅಥHಾ P ಾU ತ ೆ ಪ %ಾರ 2ೊರಕುವ ಭರವRೆ ಇ2ೆ, ಸರ ಾರ$ಂದ ಪ %ಾರ 2ೊ ೆಯುವವ ೆಗೂ
ನಮr %ೋ ಾಟ ಮುಂದು ವ ೆಯುತ@2ೆ.
ಸರ ಾರವe P ಾUತ ಬಡ ೈತರ Hಾಪಸು ಹಂಚ=ೇಕು ಇಲHೆ ಅದ ೆ\ ಸೂಕ@Hಾದ
ಪ %ಾರವ*ಾTದರೂ Pೕಡ=ೇಕು. ಇದ ಂದ ಅ*ಾ Hಾದ P ಾUತ ಬಡ ೈತ ೆ *ಾ ಯ ಒದW
ೊಡ=ೇ ೆಂದು ತಮrD ಈ ಮೂಲಕ >ನಂJ ೊಳ<OJ@2ೆXHೆ. ಒಂದು Hೇmೆ ನಮr ಮನ> ೆ bಾವe2ೇ
ಸyಂದ*ೆ 2ೊ ೆಯ2ೆ ಇದXD ಎಲ ೈತರು ಾನ " ಾ: ಾ ಗಳ ಕ€ೇ ಮುಂ2ೆ *ಾ ಯ ಗುವ ವ ೆ ೆ
ಅP$/~ಾ,ವ: ಪ Jಭಟ*ೆಯನುT ನuೆಸುವ ಎಚp ೆಯನುT PೕಡುJ@2ೆXHೆ.
Nಾವ| ನಮr ಮನ>ಯನುT ಪeರಸ\ ನಮ ೆ *ಾ ಯ ೊ!ಸುJ@ ಎಂದು ನಂ•2ೆXHೆ.
ಧನ Hಾದಗmೆƒ ಂ$ ೆ,"
All these are now sought to be projected on the strength of an
action or resolution of the Forest Rights Committee dated
18-11-2015. The resolution of the Committee reads as follows:
".... .... ....
ಸGೆ ೆ %ಾಜ ದX ಒಟು, ಸದಸ ರು :- 106
$*ಾಂಕಃ 18.11.2005 ರಂದು ಯಕು\ಂ!, ದೂಪ2ಾಳ, ಾಲ/ಕL,, ಾಲ/ಕL, Nಾಂuೆ
ಾ ಮದ ಅರಣ ಹಕು\ ಸkJಯ ಅಧ 8ರು, ಸದಸ ರು %ಾಗೂ ಊ ನ ಾ ಮಸSರು ಈ ಸGೆ ೆ
%ಾಜ ದXರು. ಈ ಸGೆಯ ೋರಂ ಭJ/bಾದX ಂದ ಸGೆಯ ಾಯ/ಕ ಾಪಗಳ< Yಾ ರಂ_ಸ ಾ...ತು.
ಅ_ವೃ$† ಅ: ಾ ಗಳ<, ಅರಣ ಹಕು\ ಸkೕJ ಅಧ 8ರನುT ಸವ/ ಸದಸ ರನುT %ಾಗೂ >>ಧ ಇ ಾAೆ
ಅ: ಾ ಗಳನುT ಸGೆ ೆ ಆಗk ದ ಊ ನ ಎಲ *ಾಗ ಕರನುT Rಾ+ಗJ ದರು. ಈ >ಷಯHಾW
ಅ_ವೃ$† ಅ: ಾ ಗಳ< 7(ಏಳ<) $ನ ಮುಂVತHಾW Jಳ<ವ[ ೆಯ ಪತ ವನುT ಸಂGೋ: ದ
ಅ: ಾ ಗಳ< ಅಧ 8ರು %ಾಗೂ ಸದಸ ರುಗ[ ೆ Jಳ<ವ[ ೆ ಪತ ದ ಮೂಲಕ J[ಸ¯ÁV ºÁUÀÆ Hj£À
UÁæªÀĸÀÜjUÉ qÀAUÀÄgÀ ªÀÄÆ®PÀ w½¹ ಸGೆಯ ಸSಳ ೆ\ %ಾಜ ಾಗುವಂNೆ ಸyಷ,HಾW J[ ದುX ಇ2ೆ. ಸದ
52
ಅರಣ ಹಕು\ ಸkJಯ ಸGೆಯD ˆೇಮು2ಾರರ ಅ"/ಗಳನುT ಸD ದXನುT J[ಸ ಾ...ತು. *ಾಲು\
ಾ ಮಗಳD ಒಟು, 597 ಅ"/ಗಳ< ಬಂ$ದುX ಅದರD ಾಲ/ಕL,, ದೂಪ2ಾಳ ಅರಣ ಹಕು\ ಸkJ ೆ
ಒಳಪಡುವ ಅ"/2ಾರರು U ೕಃ ಬಸನ ೌಡ ಪ. YಾLೕಲ ಇವರ %ೆಸ Pಂದ %ಾಗೂ ಾಲ/ಕL, Nಾಂuಾ
ಾ ಮದ ಅರಣ ಹಕು\ ಸkJ ೆ ಒಳಪಡುವ ಅ"/2ಾರರು U ೕ. Rೋಮಪy ಲ8Šಣ *ಾಯಕ (ಲ ಾZ)
ಇವರ %ೆಸ Pಂದ ಹಣ ತುಂ•ದ +ೕಕೃJ ಪ‹ರ ಝ ಾ8 ಪ JಯನುT ಲಗJ@ ದುX ಮತು@ ಹಂ ಾk
ಾವZ ಕ ಾರು ಪತ ಇ2ೆ. ಆದ ೆ ಅವರ ಸ+ಂತ %ೆಸ Pಂದ ಹಣ ತುಂ•ದ YಾವJ ಇರುವe$ಲ.
ಾಲ/ಕL,, ಧೂಪ2ಾಳ +ೕಕೃJ ಪತ ದD 36 ಎಕ ೆ ಪ 2ೇಶ %ಾಗೂ ಸHೆ/ ನಂ. 41/ , 89 ಎಂದು
2ಾಖ ಾWರುತ@2ೆ. %ಾಗೂ ಾಲ/ಕL, Nಾಂuಾ +ೕಕೃJ ಪತ ದD 127 ಎಕ ೆ ಪ 2ೇಶ %ಾಗೂ ಸHೆ/
ನಂ. 40, 41, 52, 54 ಎಂದು 2ಾಖ ಾWರುತ@2ೆ. ಸದ ಅ"/2ಾರರು Rಾಗುವ[ಯನುT
ಾಡುJ@ರುವeದರ ಕು ತು ಸGೆಯD ಚV/ಸ ಾWದುX, ಸದ ಅನುಸೂVತ ಬುಡಕಟು,ಗಳ ಇತರ
Yಾರಂಪ ಕ ಅರಣ Hಾ ಗಳ ಅರಣ ಹಕು\ಗಳ< ಾನ Nೆಯ ಅ:Pಯಮ 2008 ಮತು@ JದುXಪ!
ಅ:Pಯಮ ಸೂಚ*ೆ $*ಾಂಕಃ 06.09.2012 ರನ+ಯ ಅರಣ ಹಕು\ ಸkೕJಯ +ೕಕ ದ ˆೇkನ
ಅ"/ಗಳ >ವರ 2ಾಖ ೆಗಳ< ಅ"/ಗmೆƒ ಂ$ ೆ ಲಗwÛಸದ 2ಾಖ ಾJಗಳನುT ಕಂ2ಾಯ P ೕ8ಕರು,
ವಲಯ ಅರಣ ಅ: ಾ ಗಳ< ಸದ ಸkೕJಯ ಅಧ ಕರು ಸದಸ ರು ಪ UೕD ದರು. ಲಭ >ರುವ
2ಾಖ ಾJಗಳ ಸqತ ಸSಳ ಪ Uೕಲ*ೆಯನುT ಾಡ ಾ...ತು. ಸSಳ ಪ Uೕಲ*ೆ %ಾಗೂ 2ಾಖ ಾJಗಳ
ಪ Uೕಲ*ೆ £ÀAvÀgÀ MlÄÖ 597 CfðUÀ¼À°è 26 CfðUÀ¼À ಅ"/2ಾರರನುT ಅಹ/ ಫ ಾನುಭ>ಗmೆಂದು
ಪ ಗZಸ ಾ...ತು. ಸದ ಅ"/2ಾರರ ಅ"/ಗಳನುT ಉಪ->Gಾಗ ಮಟ,ದ ಅರಣ ಹಕು\ ಸkೕJಯ
ಾqJ ಾW ಕಳ<qಸಲು ಈ ಸGೆಯD Pಣ/... ದಂNೆ ಠ ಾವe ಸHಾ/ನುಮತ$ಂದ YಾRಾ...ತು.
ಅಲ2ೆ ಸGೆ ೆ ಆಗk ದಂತಹ ಎಲ ಮಹPಯ ೆ ಧನ Hಾದಗmೆƒ ಂ$ ೆ ಸGೆಯನುT
ಮು ಾ@ಯ ೊ[ಸ ಾ...ತು."
This was resolved after looking into the records of those persons in
terms of the application so submitted for regularization of their
lands.
10. It is no law that no development should take place in an
area only on the score that the petitioners and the like are
admittedly in unauthorized occupation of Government lands. It is
53
not that they should be granted only these lands that are in their
occupation. The petitioners right is not akin to the property as
obtaining in Article 300A of the Constitution of India, but
nonetheless, there is a statutory right under the Rules for
consideration of their request for regularization of unauthorized
occupation. The prestigious project of this kind that would generate
employment in the area cannot be stifled at the hands of few, who
are claiming not on subsisting right, but on a right that they are
entitled to be considered for regularization of their lands. If their
prayers were to be granted, no project would get completed.
11. It is not that the petitioners became aware of the project
recently, as they are well aware of the resolution dated
18-11-2015. The Forest Rights Committee/Gram Sabha -
respondent No.12 which had recommended consideration of the
cases of these petitioners for regularization of their unauthorized
occupation itself had recommended acceptance of the proposal for
setting up of the project, as it would generate employment. Seven
years pass by, but the petitioners are now agitated. Ten years have
passed by after the resolution. No claim is made despite passage of
54
10 years. It is only when the project has begun to be implemented
in a substantive manner, these projections are made. Therefore,
finding the efforts of these petitioners, is only to stall
implementation of the project, who only have a right for a direction
to the Government, to consider allotment of land other than the
ones that are now subject matter of the project, under Section 109
of the Land Reforms Act, by the 14th respondent in terms of the
Government Order dated 12-03-2018, these petitions are required
to be disposed of.
12. For the aforesaid reasons, the following:
ORDER
(i) Writ Petitions stand disposed.
(ii) The Government Order dated 12-03-2018 stands sustained.
(ii) A direction is also issued to the respondents concerned to consider the request of the petitioners for allotment of lands in their favour if they are in unauthorized occupation of forest lands for more than four decades 55 other than the lands which are subject matter of Government Order dated 12-03-2018.
(iii) Interim order of any kind if operating, shall stand dissolved.
SD/-
(M.NAGAPRASANNA) JUDGE bkp CT:MJ