Monday, 01, Jun, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Karnataka Neeravari Nigam Ltd vs The Deputy Commissioner
2024 Latest Caselaw 19066 Kant

Citation : 2024 Latest Caselaw 19066 Kant
Judgement Date : 31 July, 2024

Karnataka High Court

Karnataka Neeravari Nigam Ltd vs The Deputy Commissioner on 31 July, 2024

Author: Krishna S.Dixit

Bench: Krishna S.Dixit

                                              -1-
                                                      NC: 2024:KHC-D:10745-DB
                                                        MFA No.101183 of 2014
                                                    C/W MFA No.101184 of 2014




                           IN THE HIGH COURT OF KARNATAKA,
                                   DHARWAD BENCH

                         DATED THIS THE 31ST DAY OF JULY, 2024

                                          PRESENT

                        THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

                                              AND

                      THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL

                                MFA NO.101183 OF 2014 (LAC)
                             C/W. MFA NO.101184 OF 2014 (LAC)


                 IN MFA NO.101183/2014:
                 BETWEEN:

                 KARNATAKA NEERAVARI NIGAM LTD.,
                 R/BY ITS EXECUTIVE ENGINEER,
                 UPPAR TUNGA PROJECT,
                 RANEBENNUR, DIST: HAVERI.
                                                                    ... APPELLANT
Digitally
signed by
                 (BY SRI. SHIVARAJ C. BELLAKKI, ADVOCATE)
JAGADISH T R
Location: High
Court of
Karnataka        AND:
Dharwad
Bench
                 1.   THE DEPUTY COMMISSIONER,
                      HAVERI DISTRICT, HAVERI.

                 2.   THE SPECIAL LAND ACQUISITION OFFICER,
                      UPPAR TUNGA PROJECT, RANEBENNUR.

                 3.   SRI. TUKARAM S/O PUTTAPPA ARER @ JADHAV,
                      AGE: MAJOR, OCC: AGRICULTURE,
                      R/O: RANEBENNUR, DIST: HAVERI.
                                                                  ... RESPONDENTS
                 (BY SRI. V.S. KALASURMATH, HCGP FOR R1 AND R2,
                 SRI. B.V. SOMAPUR, ADVOCATE FOR R3)
                              -2-
                                     NC: 2024:KHC-D:10745-DB
                                       MFA No.101183 of 2014
                                   C/W MFA No.101184 of 2014




      THIS MFA IS FILED UNDER SECTION 54(1)OF LA ACT, AGAINST
THE JUDGMENT AND AWARD DATED 10.10.2013 PASSED IN LAC
NO.18/2004 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE
AND JMFC., RANEBENNUR, AWARDING THE COMPENSATION OF RS.
5,60,000/- PER ACRE.

IN MFA NO.101184/2014:
BETWEEN:

KARNATAKA NEERAVARI NIGAM LTD.,
R/BY ITS EXECUTIVE ENGINEER,
UPPAR TUNGA PROJECT,
RANEBENNUR, DIST: HAVERI.

                                                   ... APPELLANT
(BY SRI. SHIVARAJ C. BELLAKKI, ADVOCATE)

AND:
1.   THE DEPUTY COMMISSIONER,
     HAVERI DISTRICT, HAVERI.

2.   THE SPECIAL LAND ACQUISITION OFFICER,
     UPPAR TUNGA PROJECT, RANEBENNUR.

3.   SRI. IRAPPA NAGAPPA KATTIMANI,
     AGE: MAJOR, OCC: AGRICULTURE,
     R/O: RANEBENNUR, DIST: HAVERI.

                                                 ... RESPONDENTS
(BY SRI. V.S. KALASURMATH, HCGP FOR R1 AND R2,
SRI. B.V. SOMAPUR, ADVOCATE FOR R3)

      THIS MFA IS FILED UNDER SECTION 54(1)OF LA ACT, AGAINST
THE JUDGMENT AND AWARD DATED 10.10.2013 PASSED IN LAC
NO.1/2004 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE AND
JMFC., RANEBENNUR, AWARDING THE COMPENSATION OF RS.
5,60,000/- PER ACRE.

     THESE APPEALS, COMING ON FOR ORDERS,            THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
           AND
           THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
                                        -3-
                                                 NC: 2024:KHC-D:10745-DB
                                                   MFA No.101183 of 2014
                                               C/W MFA No.101184 of 2014




                              ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL)

1. These appeals are filed by the beneficiaries of

the acquisition, challenging the judgment and award dated

10.10.2013, passed in LAC Nos.1/2004 & 18/2004 on the

file of the Prl. Civil Judge & JMFC, Ranebennur.

2. Learned counsel representing the parties in the

appeals fairly submit that the issue involved in these

appeals is no more res intigra and the same covered by the

decision of the Co-ordinate Bench of this Court in the case

of Karnataka Neeravari Nigam Ltd., Vs. the Deputy

Commissioner and others1.

3. In view of the said submission, we have gone

through the reasoning of the Co-ordinate Bench and taking

note of the fact that the acquisition in the present appeals

are arising out of the same notification and of the same

village. Hence, we are of the considered view that these

MFA No.101186/2014 & C/w. matters, DD 22.09.2022

NC: 2024:KHC-D:10745-DB

appeals are required to be disposed off in terms of the

aforesaid judgment of the Co-ordinate Bench of this Court.

4. Accepting the reasons assigned by the

Co-ordinate Bench in the aforesaid judgment, we proceed

to dispose off the appeals. Hence, the following:

ORDER

(i) Appeals in MFA Nos.101183/2014 &

101184/2014 are allowed.

(ii) The impugned judgments and awards

dated 10th October 2013, passed in LAC

Nos.1/2004 & 18/2004 on the file of the

Prl. Senior Civil Judge & JMFC,

Ranebennur are set aside.

(iii) The market value of the lands acquired

is fixed at Rs.2,40,000/- per acre as the

beneficiaries have conceded to the said

value and the land loosers are entitled to

all statutory benefits.

NC: 2024:KHC-D:10745-DB

(iv) However, considering the fact that the

respondents are land loosers cost of the

appeals are made easy.

Sd/-

(KRISHNA S.DIXIT) JUDGE

Sd/-

(VIJAYKUMAR A.PATIL) JUDGE

VNP / CT:VP

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter