Krishna Bhagya Jala Nigama Ltd vs The Special Land Acquisiton Officer
2025 Latest Caselaw 5946 Kant

Citation : 2025 Latest Caselaw 5946 Kant
Judgement Date : 27 May, 2025

Karnataka High Court

Krishna Bhagya Jala Nigama Ltd vs The Special Land Acquisiton Officer on 27 May, 2025

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                                                                        NC: 2025:KHC-D:7237
                                                                     WP No. 103346 of 2025




                                         IN THE HIGH COURT OF KARNATAKA,
                                                  DHARWAD BENCH
                                       DATED THIS THE 27TH DAY OF MAY, 2025
                                                       BEFORE
                                 THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
                                       WRIT PETITION NO. 103346 OF 2025 (LA-RES)
                            BETWEEN:
                            KRISHNA BHAGYA JALA NIGAMA LTD.,
                            UPPER KRISHNA PROJECT, ALMATTI,
                            TQ. NIDAGUNDI, VIJAYAPUR DIST.-586201
                            REP. BY ITS MANAGING DIRECTOR
                                                                               ...PETITIONER
                            (BY SRI. YATNAL PARASAPPA GURAPPA, ADVOCATE)

                            AND:
                            1.    THE SPECIAL LAND ACQUISITION OFFICER
                                  BTDA, BAGALAKOT - 586201.

                            2.    THE STATE OF KARNATAKA
                                  REP. THE DEPUTY COMMISSIONER,
                                  BAGALAKOT - 586201.

                            3.    PANDU
                                  S/O BASAPPA @ HALABASAPPA BADIGER
                                  AGE. 56 YEARS, OCC. AGRICULTURE,
CHANDRASHEKAR
LAXMAN
KATTIMANI                   4.    SMT. KRISHNAVVA
Digitally signed by
CHANDRASHEKAR LAXMAN
KATTIMANI
                                  W/O BASAPPA BADIGER
Location: High Court of
Karnataka, Dharwad Bench
Date: 2025.05.29 14:36:08
+0530                             AGE. 85 YEARS, OCC. AGRICULTURE,

                            5.    YANKAPPA S/O BASAPPA BADIGER
                                  AGE. 61 YEARS, OCC. AGRICULTURE,

                            6.    ASHOK
                                  S/O BASAPPA BADIGER
                                  AGE. 59 YEARS, OCC. AGRICULTURE,

                            7.    MOUNESH
                                  S/O BASAPPA BADIGER
                                  AGE. 53 YEARS, OCC. AGRICULTURE,
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                                            NC: 2025:KHC-D:7237
                                         WP No. 103346 of 2025




8.   SURESH
     S/O BASAPPA @ HOSABASAPPA BADIGER
     AGE. 51 YEARS, OCC. AGRICULTURE,

9.   KALAPPA
     S/O BASAPPA BADIGER
     AGE. 46 YEARS, OCC. AGRICULTURE,
     RESPONDENTS NO. 03 TO 09 ARE
     R/O. H NO.100A, WARD NO. 6 MADU ONI,
     HALAPETH, BAGALKOTE,
     TQ AND DIST. BAGALKOTE - 586201.

10. YAMUNA @ YAMANAVVA
    W/O PANDAPPA BADIGER
    AGE. 51 YEARS, OCC. HOUSEHOLD WORK,
    R/AT 83, SHRI KALIKAMABA NILAYA, 1ST MAIN,
    8TH CROSS, KRISHNAPPA LAYOUT, RHB COLONY,
    BENGALURU NORTH, BENGALURU - 560048.

11. THE MANAGER
    CANARA BANK, BAGALAKOTE BRANCH,
    BAGALAKOTE TQ. AND DIST.- 586201.

                                                  ...RESPONDENTS
(BY SRI. T. HANUMAREDDY, AGA FOR R2)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO, ISSUE A WRIT OF
CERTIORARI   QUASHING   THE    JUDGMENT     AND   ORDER    DATED
10/09/2024   HEREBY   PRODUCED      AS    ANNEXURE-D      IN   LAC
NO.1348/2019 BY THE HON'BLE II ADDL. DISTRICT JUDGE AND
ADDL. LAND ACQUISITION, REHABILITATION AND RESETTLEMENT
AUTHORITY, BAGALAKOTE & ETC.

      THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:


CORAM:    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
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                                               NC: 2025:KHC-D:7237
                                           WP No. 103346 of 2025




                              ORAL ORDER

Learned AGA is directed to accept notice for

respondent No.2.

2. In the captioned petition, the petitioner is

assailing the order of Reference Court passed in LAC

No.1348/2019. The common judgment is rendered under

Sections 64(1) and (2) of Right to Fair Compensation and

Transparency in Land Acquisition, Rehabilitation and

Resettlement Act, 2013 (for short 'the Act'). The order

under Sections 64(1) and (2) of the Act is appealable

under Section 74 of the Act. Office has rightly raised

objection with regard to the maintainability of the writ

petition