Basavaraj S/O. Ningappa Neelagar vs The Special Land Acquisition Officer
2026 Latest Caselaw 3089 Kant

Karnataka High Court

Basavaraj S/O. Ningappa Neelagar vs The Special Land Acquisition Officer on 8 April, 2026

Author: Ravi V.Hosmani

Bench: Ravi V.Hosmani

                                                         -1-
                                                                    NC: 2026:KHC-D:5206
                                                                MSA No. 100098 of 2022


                             HC-KAR



                             IN THE HIGH COURT OF KARNATAKA AT DHARWAD
                                   DATED THIS THE 8TH DAY OF APRIL, 2026
                                                  BEFORE
                                 THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
                            MISCELLANEOUS SECOND APPEAL NO.100098 OF 2022 (LA)
                            BETWEEN:
                            1.   SHRI BASAVARAJ
                                 S/O NINGAPPA NEELAGAR,
                                 AGE. 38 YEARS, OCC. AGRICULTURE,
                                 R/O. BADALI, TQ. SAUNDATTI,
                                 DIST. BELAGAVI-591111.

                            2.   SHRI PRAKASH
                                 S/O NINGAPPA NEELAGAR,
                                 AGE. 36 YEARS, OCC. AGRICULTURE,
                                 R/O. BADALI, TQ. SAUNDATTI,
                                 DIST. BELAGAVI-591111.
                                                                            ...APPELLANTS
                            (BY SRI PV SAMBARGI, ADVOCATE AND
                            SRI BS BYAKOD, ADVOCATE)

                            AND:
                            1.   THE SPECIAL LAND ACQUISITION OFFICER,
                                 MALAPRABHA PROJECT II, SAUNDATTI,
                                 NOW AT OPPOSITE TO HINDI PRACHAR SABHA,
CHANDRASHEKAR
                                 UB HALLI, DHARWAD,
LAXMAN
KATTIMANI
                                 NOW AT SECTOR NO.60, NAVANAGAR,
Digitally signed by
CHANDRASHEKAR
LAXMAN KATTIMANI
Location: High Court of
                                 TQ. AND DIST. BAGALKOT-587103.
Karnataka, Dharwad Bench
Date: 2026.04.08 10:24:50
+0100



                            2.   KARNATAKA NEERAVARI NIGAM LTD.,
                                 THROUGH ITS EXECUTIVE ENGINEER (KNNL),
                                 MLBC DIVISION NO.2, NAVILUTEERTH,
                                 TQ. SAUNDATTI-591126.
                                                                           ...RESPONDENTS
                            (BY SRI PRAVEENA Y. DEVAREDDIYAVARA, HCGP FOR R1;
                            SRI LINGESH V. KATTEMANE, ADVOCATE FOR R2)

                                 THIS MSA IS FILED UNDER SECTION 54(2) OF LAND
                            ACQUISITION ACT, 1894, PRAYING TO ENHANCED THE MARKET
                            VALUE AT THE RATE OF RS.5,08,000/- ACRE WITH ALL STATUTORY
                              -2-
                                         NC: 2026:KHC-D:5206
                                     MSA No. 100098 of 2022


HC-KAR



BENEFITS BY MODIFYING THE JUDGMENT AND AWARD PASSED IN
LAC NO.57/2012 DATED 05.10.2012 BY THE SENIOR CIVIL JUDGE,
SAUNDATTI AND LAC APPEAL NO.242/2013 DATED 12.11.2014 BY THE
II ADDITIONAL SESSIONS JUDGE, BELGAUM, IN THE INTEREST OF
JUSTICE AND EQUITY & ETC.

    THIS MSA COMING ON FOR FURTHER ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:  THE HON'BLE MR. JUSTICE RAVI V.HOSMANI

                         ORAL ORDER

Learned High Court Government Pleader for respondent

no.1 and Sri Lingesh V. Kattemane, for respondent no.2 present.

There is no representation on behalf of appellant. Appeal is

dismissed for non-prosecution.

Sd/-

(RAVI V.HOSMANI) JUDGE

CLK CT:VP LIST NO.: 1 SL NO.: 7