Karnataka High Court
Devendrappa S/O Nagappa Pujer And ... vs The State Of Karnataka on 8 January, 2024
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
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WP No. 107176 of 2023
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 08TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO. 107176 OF 2023 (LA-RES)
BETWEEN:
1. DEVENDRAPPA S/O NAGAPPA PUJER,
AGE : 50 YEARS, OCC : AGRICULTURE,
R/O :CHILAMUR, TAL : RAMADURG,
DIST :BELAGAVI - 591130.
2. CHANDRAPPA S/O NAGAPPA PUJER,
AGE : 49 YEARS, OCC : AGRICULTURE,
R/O :CHILAMUR, TAL : RAMADURG,
DIST :BELAGAVI - 591130.
3. KHANAPPA S/O NAGAPPA PUJER,
AGE : 48 YEARS, OCC : AGRICULTURE,
R/O :CHILAMUR, TAL : RAMADURG,
DIST :BELAGAVI - 591130.
SUJATA
SUBHASH 4. GANAPATI S/O NAGAPPA PUJER,
PAMMAR AGE : 46 YEARS, OCC : AGRICULTURE,
R/O :CHILAMUR, TAL : RAMADURG,
Digitally signed by
SUJATA SUBHASH DIST :BELAGAVI - 591130.
PAMMAR
Date: 2024.01.12
02:15:45 -0800
5. YALLAPPA S/O NAGAPPA PUJER,
AGE : 45 YEARS, OCC : AGRICULTURE,
R/O :CHILAMUR, TAL : RAMADURG,
DIST :BELAGAVI - 591130.
6. HANAMANT S/O GOVINDAPPA PUJER,
AGE : 55 YEARS, OCC : AGRICULTURE,
R/O :CHILAMUR, TAL : RAMADURG,
DIST :BELAGAVI - 591130.
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WP No. 107176 of 2023
7. DHARMANNA S/O GOVINDAPPA PUJER,
AGE : 53 YEARS, OCC : AGRICULTURE,
R/O :CHILAMUR, TAL : RAMADURG,
DIST :BELAGAVI - 591130.
8. SANNAHANAMANT S/O GOVINDAPPA PUJER,
AGE : 50 YEARS, OCC : AGRICULTURE,
R/O :CHILAMUR, TAL : RAMADURG,
DIST :BELAGAVI - 591130.
9. GADIGEPPA S/O MALAPPA KAMBALI,
AGE : 50 YEARS, OCC : AGRICULTURE,
R/O :CHILAMUR, TAL : RAMADURG,
DIST :BELAGAVI - 591130.
10. HANAMANT S/O LAKKAPPA PUJAR,
AGE : 55 YEARS, OCC : AGRICULTURE,
R/O :CHILAMUR, TAL : RAMADURG,
DIST :BELAGAVI - 591130.
11. BHIMAPPA S/O LAKKAPPA PUJAR,
AGE : 53 YEARS, OCC : AGRICULTURE,
R/O :CHILAMUR, TAL : RAMADURG,
DIST :BELAGAVI - 591130.
12. NAGAPPA S/O LAKKAPPA PUJAR,
AGE : 50 YEARS, OCC : AGRICULTURE,
R/O :CHILAMUR, TAL : RAMADURG,
DIST :BELAGAVI - 591130.
13. KALLAPPA S/O MARUTI HAGED,
AGE : 50 YEARS, OCC : AGRICULTURE,
R/O :CHILAMUR, TAL : RAMADURG,
DIST :BELAGAVI - 591130.
...PETITIONERS
(BY SRI B P MATHAPATI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY THE PRINCIPAL SECRETARY,
REVENUE DEPARTMENT,
M S BUILDING, BENGALURU 560001
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WP No. 107176 of 2023
2. THE SPECIAL DEPUTY COMMISSIONER,
LAND ACQUISITION, REHABILITATION &
RESETTLEMENT, MAJOR IRRIGATION PROJECTS,
SUVARNA OUDHA, BELAGAVI - 590001.
3. THE SPECIAL LAND ACQUISITION OFFICER,
MALAPRABHA PROJECT NO. 3,
SECTOR NO. 60, NAVANAGAR,
BAGALKOTE- 587103.
4. THE EXECUTIVE ENGINEER,
M.L.B.C.DIVISION NO. 1,
RAMADURG, DIST: BELAGAVI - 591123.
5. THE CHIEF ADMINISTRATIVE OFFICER,
KARNATAKA NEERAVARI NIGAMA NIYAMITA,
SRI NAGAR CIRCLE, DHARWAD - 580005.
...RESPONDENTS
(BY SRI.MAHANTESH SHETTAR, AGA FOR R1-R3;
SRI UMESH C. AINAPUR, ADVOCATE FOR R4 & R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUION OF INDIA, PRAYING TO ISSUE A WRIT IN THE
NATURE OF MANDAMUS OR ANY ORDER DIRECTING THE
RESPONDENT NOS.2 TO 5 TO AWARD INTEREST ON COMPENSATION
AMOUNT FROM THE DATE OF TAKING POSSESSION AS REQUIRED
UNDER SECTION 80 OF THE RIGHT TO FAIR COMPENSATION AND
TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT ACT, 2013, AS PER THE REPRESENTATION DATED
03-11-2023, 06-11-2023, 07-11-2023 AND 09-11-2023
RESPECTIVELY, COPIES OF WHICH ARE PRODUCED AS PER
ANNEXURE-C, C1 AND C2, AND ETC.,.
THIS PETITION COMING ON FOR PRELIMINARY HEARING THIS
DAY, THE COURT MADE THE FOLLOWING:
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WP No. 107176 of 2023
ORDER
Learned HCGP accepts notice for respondents No.1 to 3.
2. Learned counsel Sri Umesh C. Ainapur, is directed
to accept notice for respondents No.4 and 5.
3. The petitioner is seeking a direction to respondents
No.2 to 5 to award interest on the compensation amount from
the date of taking possession as stated under section 80 of the
Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, 2013, in
pursuance of the representations dated 03.11.2023,
06/07.11.2023 and 09.11.2023, vide Annexures-C, C.1 and
C.2, respectively.
4. This Court in identical circumstances in
W.P.No.106390/2017, disposed of on 29.03.2013, has allowed
the writ petition and directed the respondents therein to
consider the representation submitted by the petitioners
therein with reference to the decision of the Hon'ble Supreme
Court in the case of Balwan Singh and others vs. Land
Acquisition collector and another, AIR 2016 SC 1565.
Therefore, this writ petition also requires to be disposed of in
the light of the order passed in the aforesaid petition.
Accordingly, the writ petition is allowed.
5. Respondents No.2 to 5 are hereby directed to
consider the representations dated 03.11.2023, 06/07.11.2023
and 09.11.2023, respectively at Annexures-C, C.1 and C.2 with
reference to the judgment of the Hon'ble Supreme Court in the
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case of Balwan Singh (supra). The said exercise shall be
concluded within a period of eight weeks from the date of
receipt of a certified copy of this order.
6. Pending applications, if any, stand disposed of as
they do not survive for consideration.
Sd/-
JUDGE
MRK
