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Karnataka High Court
Karnataka Industrial Area Development ... vs Sri Krishnappa on 7 April, 2026
-1-
NC: 2026:KHC:18816-DB
WA No. 847 of 2025
C/W WA No. 820 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF APRIL, 2026
PRESENT
THE HON'BLE MR. JUSTICE D K SINGH
AND
THE HON'BLE MR. JUSTICE T.M.NADAF
WRIT APPEAL NO. 847 OF 2025 (LA-KIADB)
C/W
WRIT APPEAL NO. 820 OF 2025 (LA-KIADB)
IN WA No. 847/2025
BETWEEN:
1. KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
EAST WING, KHANIJA BHAVANA,
RACE COURSE ROAD,
BENGALURU-560 001.
Digitally REPRESENTED BY ITS
signed by CHIEF EXECUTIVE OFFICER
VASANTHA
KUMARY B
K 2. SPECIAL LAND ACQUISITION OFFICER-2
Location: KARNATAKA INDUSTRIAL
HIGH
COURT OF AREAS DEVELOPMENT BOARD
KARNATAKA NO.39, SHANTHI GRUHA,
BHARATH SCOUTS AND GUIDES BUILDING,
4TH FLOOR, PALACE ROAD,
BENGALURU-560001
...APPELLANTS
(BY SRI. H L PRADEEP KUMAR., ADVOCATE)
AND:
1. SRI KRISHNAPPA,
-2-
NC: 2026:KHC:18816-DB
WA No. 847 of 2025
C/W WA No. 820 of 2025
HC-KAR
S/O LATE MUNISHAMAPPA @
DODDA MUNIPAPAIAH,
AGED ABOUT 74 YEARS,
2. SRI. BASAVARAJU,
S/O KRISHNAPPA
AGED ABOUT 43 YEARS
3. SMT. PREMA.V.
W/O BASAVARAJU
AGED ABOUT 43 YEARS
4. SRI. MUNIRAJU,
S/O KRISHNAPPA,
AGED ABOUT 41 YEARS
5. SMT.ARCHANA KUMARI K.,
W/O MUNIRAJU,
AGED ABOUT 40 YEARS
6. SRI.VENKATESH,
S/O KRISHNAPPA,
AGED ABOUT 39 YEARS
7. SMT. SHOBHA PM
W/O VENKATESH,
AGED ABOUT 34 YEARS
8. SRI. K. MUNIYAPPA,
S/O KRISHNAPPA
AGED ABOUT 37 YEARS
9. SMT. SOWMYA K.,
W/O MUNIYAPPA,
AGED ABOUT 29 YEARS
10. SRI.MUNI NAGA,
S/O KRISHNAPPA,
AGED ABOUT 38 YEARS
11. SMT. SARITHA T..
-3-
NC: 2026:KHC:18816-DB
WA No. 847 of 2025
C/W WA No. 820 of 2025
HC-KAR
C/O MUNI NAGA.
AGED ABOUT 37 YEARS
12. SMT. NAGAVENI
W/O NARAYANASWAMY,
AGED ABOUT 32 YEARS
ALL ARE RESIDING AT JANATHA COLONY,
AMRUTHAHALLI, SAHAKARANAGAR,
PO, BENGALURU-560092
13. STATE OF KARNATAKA,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIKASA SOUDHA, BANGALORE 560001.
REPRESENTED BY ITS SECRETARY
...RESPONDENTS
(BY SRI. M.N.SUDEV HEGDE, AGA FOR R13;
R1 TO R12 ARE SERVED)
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER DATED
24.04.2025 IN WP No. 8830/2025 (LA-KIADB) PASSED BY THE
LEARNED SINGLE JUDGE AND DISMISS THE WRIT PETITION
WITH COSTS THROUGHOUT IN THE INTEREST OF JUSTICE AND
EQUITY.
IN WA NO. 820/2025
BETWEEN:
1. KARNATAKA INDUSTRIAL
AREA DEVELOPMENT BOARD
EAST WING, KHANIJA BHAVANA,
RACE COURSE ROAD,
BENGALURU-560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER
2. SPECIAL LAND ACQUISITION OFFICER-2
KARNATAKA INDUSTRIAL AREAS DEVELOPMENT
BOARD NO.39, SHANTHI GRUHA,
-4-
NC: 2026:KHC:18816-DB
WA No. 847 of 2025
C/W WA No. 820 of 2025
HC-KAR
BHARATH SCOUTS AND GUIDES BUILDING,
4TH FLOOR, PALACE ROAD,
BENGALURU-560001
...APPELLANTS
(BY SRI. H L PRADEEP KUMAR., ADVOCATE)
AND:
1. SRI NAGARAJU
S/O LATE BADIGAPPA URF MUNIYAPPA,
AGED ABOUT 54 YEARS,
2. SRI. MUNIRAJU.M,
S/O LATE BADIGAPPA URF MUNIYAPPA,
AGED ABOUT 53 YEARS
3. SMT. R. JAYALAKSHMI
W/O LATE RAMACHANDRA,
AGED ABOUT 47 YEARS
4. SRI. R. BHARATH,
S/O LATE RAMACHANDRA,
AGED ABOUT 30 YEARS
5. SMT. SUSHMITHA R,
W/O LATE RAMACHANDRA,
AGED ABOUT 28 YEARS
6. SRI. PRAKASH B.M
S/O S/O LATE BADIGAPPA URF MUNIYAPPA,
AGED ABOUT 49 YEARS
ALL ARE RESIDING AT
BANDIKODIGEHALLI POST,
BENGALURU NORTH,
BENGALURU-562149.
7. STATE OF KARNATAKA,
DEPARTMENT OF COMMERCE
AND INDUSTRIES,
VIKASA SOUDHA,
-5-
NC: 2026:KHC:18816-DB
WA No. 847 of 2025
C/W WA No. 820 of 2025
HC-KAR
BANGALORE 560001.
REPRESENTED BY ITS SECRETARY
...RESPONDENTS
(BY SRI. M.N.SUDEV HEGDE, AGA FOR R7;
SRI. SRIHARI A.V., ADVOCATE FOR R1 TO R6)
THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 24/04/2025 IN WP NO.8866/2025 PASSED
BY THE LEARNED SINGLE JUDGE AND DISMISS THE WRIT
PETITION WITH COSTS THROUGHOUT.
THESE APPEALS, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE D K SINGH
and
HON'BLE MR. JUSTICE T.M.NADAF
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE D K SINGH)
These intra Court appeals have been filed impugning
the judgment and order dated 24.04.2025 passed by the
learned Single Judge in W.P.No.8830/2025 (LA-KIADB)
C/w W.P.No.8866/2025 (LA-KIADB), filed by respondent
Nos.1 to 12 and respondent Nos.1 to 6 herein respectively.
2. The parties are referred to as per their ranking
before the writ Court, for the sake of convenience.
NC: 2026:KHC:18816-DB
HC-KAR
3. The writ petitions were filed by the petitioners
alleging that no award was passed in respect of two acres
of land in Survey No.74/313 and 74/315 (Block 2 and 3)
situated at Bandikodigehalli Village, Jala Hobli, Bangalore
North Taluk, which was notified for acquisition vide
preliminary notification dated 03.11.2006 and final
notification dated 07.05.2007.
4. The learned Single Judge having considered the fact
that no award was passed in respect of the land in
question, set aside the preliminary and final notifications
issued by the appellants acquiring the land in question.
5. Sri. H.L. Pradeep Kumar, learned counsel appearing
for the appellants/KIADB submits that even though the
land was mentioned in the notifications, but physically
their lands have not been acquired and it is free from
acquisition.
6. Considering the said submission, we dispose of the
present writ appeals noting the aforesaid stand of the
NC: 2026:KHC:18816-DB
HC-KAR
appellants that the petitioners land has not been acquired
and it is free from acquisition.
7. We therefore, hold that the petitioners have right
over their land, since their land has not been acquired by
the appellants/KIADB.
8. In view of disposal of the appeals, pending
interlocutory applications, if any do not survive for
consideration, hence stand disposed of.
Sd/-
(D K SINGH)
JUDGE
Sd/-
(T.M.NADAF)
JUDGE
NG
CT: SN
List No.: 1 Sl No.: 12
