Karnataka High Court
Sri. Vishnu S/O Maharudrappa Badiger vs The Special Land Acquisition Officer on 18 November, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2025:KHC-D:15780
WP No. 102149 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 18TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 102149 OF 2024 (GM-RES)
BETWEEN:
SRI. VISHNU S/O MAHARUDRAPPA BADIGER
AGE 84 YEARS, OCC. RETIRED PERSON
R/O LAXMI NAGAR
BASAVAN BAGEVADI
DIST. VIJAYAPUR 586203
SINCE DECEASED R/BY HIS LR'S
1(a) SMT. PUSHPA W/O. VISHNU BADIGER
AGE: 68 YEARS, OCC: HOUSEHOLD,
R/O. LAXMI NAGAR,
BASAVAN BAGEWADI,
VIJAYAPURA-586203.
1(b) SRI. RAMKRISHNA S/O. VISHNU BADIGER
AGE: 52 YEARS, OCC:PRIVATE WORK,
R/O. J.N ROAD MADHU GLASS AND
GENERAL STORE, DANDELI (RURAL)
UTTAR KANNDA-581325.
Digitally signed by 1(c) SRI. GANAPATI S/O. VISHNU BADIGER
RAKESH S
HARIHAR AGE: 50 YEARS, OCC PRIVATE WORK,
Location: High R/O. LAXMI NAGAR, BASAVANA BAGEWADI
Court of Karnataka,
Dharwad Bench, VIJAYAPURA-586203.
Dharwad
1(d) SMT.MANJULA W/O. MANAPPA BADIGER
AGE: 39 YEARS, OCC HOUSEHOLD
R/O. 52/1, WARD NO.I,
KILLA GALLI, BAGALKOT-587101.
...PETITIONERS
(BY SRI. MRUTYUNJAYA S.HALLIKERI, ADVOCATE)
-2-
NC: 2025:KHC-D:15780
WP No. 102149 of 2024
HC-KAR
AND:
THE SPECIAL LAND ACQUISITION OFFICER
UPPER KRISHNA PROJECT, NAVANAGAR
BAGALKOTE-587113.
...RESPONDENT
(BY SRI.T. HANUMAREDDY, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND 227 OF
THE CONSTITUTION OF INDIA IS PRAYING TO:
1. ISSUE WRIT, ORDER, OR DIRECTION IN THE NATURE OF
CERTIORARI BY QUASHING THE AWARD SIGNED ON
10.04.2007 IN LAC No. 212/2002 BY THE DISTRICT LEGAL
SERVICE AUTHORITY, BAGALKOT BEFORE THE LOK ADALAT,
BAGALKOT (IN THE COURT OF THE II ADDL. CIVIL JUDGE (SN.
DN.), BAGALKOT, VIDE ANNEXURE-B, IN THE INTEREST OF
JUSTICE AND EQUITY.
2. RESTORE THE LAC NO. 212/2002 ON THE FILE OF THE HON BLE
COURT OF THE II ADDL. CIVIL JUDGE (SN. DN.), BAGALKOT,
IN THE INTEREST OF JUSTICE AND EQUITY.
THIS WRIT PETITION, COMING ON FOR PRELIMINARY HEARING
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE M.NAGAPRASANNA)
1. The petitioners are before this Court seeking the
following prayer:
a. Issue Writ, Order, or Direction in the nature of
Certiorari by quashing the award signed on
10.04.2007 in LAC No. 212/2002 by the District
NC: 2025:KHC-D:15780
HC-KAR
Legal Service Authority, Bagalkot before the Lok
Adalat, Bagalkot (In the Court of the II Addl. Civil
Judge (sn. Dn.), Bagalkot, Vide ANNEXURE-B, in the
interest of justice and equity.
b. Restore the LAC No. 212/2002 on the file of the
Hon'ble Court of the II Addl. Civil Judge (sn. Dn.),
Bagalkot, in the interest of justice and equity.
c. Pass such other order or directions that is deemed fit
under the facts and circumstances of the case, in the
interest of justice and equity.
2. The learned counsel appearing for the petitioners
submits that the issue in the lis is akin to what is decided by this
Court in Writ Petition No.102151 of 2024 disposed off on
13.10.2025, wherein this Court has held as follows:
"1. The petitioner is before this Court seeking the
following prayer:
1. Issue a WRIT, Order, or Direction in the
nature of Certiorari by quashing the award signed
on 13.04.2007 in LAC No. 163/2005 by the District
Legal Service Authority, Bagalkot before the Lok
Adalat, Bagalkot (In the Court of the II Addl. Civil
Judge (Sn. Dn.), Bagalkot, vide Annexure-B, in the
interest of justice and equity.
2. Restore the LAC No. 163/2005 on the file
of the Hon'ble Court of the II Addl. Civil Judge (Sn.
Dn.), Bagalkot, in the interest of justice and equity.
3. Pass such other order or direction that is
deemed fit under the facts and circumstances of
the case, in the interest of justice and equity.
2. Heard learned counsel Sri.Mrutyunjaya
S.Hallikeri and the learned AGA for the respondent-State.
NC: 2025:KHC-D:15780
HC-KAR
3. The land of the petitioner becomes the subject
matter of acquisition at the hands of the State, for the
purpose of Upper Krishna Project. The issue in the lis does
not pertain to the acquisition proceedings. It pertains to
enhancement of compensation. It is the case of the
petitioner that before the lok adalat, the compromise was
entered into without his consent and in identical
circumstances, for the land that is adjacent to the land of
the petitioner, the Co-ordinate Bench of this Court in a
judgment reported in ILR 2023 Karnataka 773 has set
aside the order of compromise and remitted the matter
back to the Reference Court to consider the enhancement
on the merit of the matter.
6. The learned counsel for the petitioner submits
that he is also similarly placed and is entitled to the same
benefit as the Reference Court has enhanced
compensation and the enhanced compensation is already
paid to the said land loser in the judgment rendered by
the Co-ordinate Bench. In that light, the petition deserves
to succeed as is directed by the Co-ordinate Bench in the
judgment quoted (supra). The Co-ordinate Bench has
held has follows:
ORDER
1. Sri. Praveen K Uppar, Learned HCGP accepts
notice for the respondent.
2. The petitioners are before this Court seeking for
the following reliefs:
To set aside the order on I.A. dated 02.07.2019 in
LAC No. 33/2007 passed by the II Additional Senior Civil
Judge and Judicial Magistrate First Class, Bagalkot and
restore the LAC No. 33/2007, in the interest of justice and
equity.
3. The grievance of the petitioners is that the
proceedings in LAC No. 33/2007 have been compromised
before the Lok-Adalath without the consent of the
petitioners inasmuch as the signatures of the petitioners
are not found in the compromise petition.
NC: 2025:KHC-D:15780
HC-KAR
4. It is on that basis Sri. Lingaraj Maradi, Learned
Counsel for the petitioners submits that the petitioners
had never agreed for the compensation which had been
fixed in the said proceedings and the petitioners are
entitled for just and necessary compensation.
5. In any compromise which is entered into before
the Lok-Adalath, it is but necessary that the signatures of
the counsel as also the parties are obtained both on the
joint memo as also in the order sheet. Since the same has
not been done I am left with no other option but to allow
the above petition by way of the following:
ORDER
(i) The civil revision petition is allowed.
Order dated 21.04.2007 passed in LAC
No. 33/2007 accepting the compromise is
set aside.
(ii) The Member Secretary, Karnataka State
Legal Services Authority is directed to
issue a circular to all the Member
Secretaries across the State and to all
Members of the Lok-Adalath to ensure
that the signatures of both the counsel
and the parties are obtained on the joint
memo, as also on the order sheet.
(iii) While doing so, necessary identification
papers of the parties would also be
required to be taken on record by the
Members of - 5 - HC-KAR NC: 2025:KHC-
D:13745 WP No. 102151 of 2024 the Lok-
Adalath so as to ascertain the identity of
the persons appearing before the Lok-
Adalath."
3. In the light of the issue standing answered by the
Co-ordinate Bench, I deem it appropriate to dispose the petition
NC: 2025:KHC-D:15780
HC-KAR
in the same direction that is rendered by the Coordinate Bench
quoted supra.
Ordered accordingly.
Sd/-
(M.NAGAPRASANNA)
JUDGE
KGK
CT:ANB
