Magundappa Hosamani S/O Dundappa vs The State Of Karnataka
2026 Latest Caselaw 3152 Kant

Karnataka High Court

Magundappa Hosamani S/O Dundappa vs The State Of Karnataka on 9 April, 2026

                                                -1-
                                                          NC: 2026:KHC-D:5339
                                                       WP No. 109185 of 2025


                      HC-KAR




                     IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                          DATED THIS THE 9TH DAY OF APRIL, 2026
                                           BEFORE
                               THE HON'BLE MS. JUSTICE JYOTI M
                      WRIT PETITION NO. 109185 OF 2025 (LA-RES)
                     BETWEEN:

                     1.   MAGUNDAPPA HOSAMANI S/O DUNDAPPA,
                          AGE: 50 YEARS, OCC. AGRICULTURIST,
                          R/O. #429, KALADAGI,
                          BAGALKOT-587 204.

                     2.   ARAVIND HOSAMANI
                          S/O CHAMUNDAPPA KALADAGI,
                          BAGALKOT-587 204.
                                                                 ... PETITIONERS
                     (BY SRI. B.V. PATIL, ADVOCATE)

                     AND:

                     1.   THE STATE OF KARNATAKA,
                          BY ITS SECRETARY TO THE
                          REVENUE DEPARTMENT,
                          (LAND ACQUISITION),
         Digitally
         signed by
         SAMREEN
SAMREEN AYUB
                          VIKASA SOUDHA,
AYUB    DESHNUR
DESHNUR Location:
         HIGH
         COURT OF
                          BENGALURU-560 001.
         KARNATAKA




                     2.   THE COMMISSIONER,
                          UPPER KRISHNA PROJECT (UKP),
                          NAVANAGAR, BAGALKOTE-587 101.

                     3.  THE SPECIAL LAND ACQUISITION OFFICER,
                         UPPER KRISHNA PROJECT (UKP),
                         NAVANAGAR, BAGALKOT-587 101.
                                                              ... RESPONDENTS
                     (BY SMT. NANDINI B. SOMAPUR, AGA)
                              -2-
                                            NC: 2026:KHC-D:5339
                                         WP No. 109185 of 2025


HC-KAR




     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.

    THIS WRIT PETITION IS LISTED FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, AN ORDER IS MADE AS
UNDER:

                         ORAL ORDER

Sri.B.V.Patil., counsel for the petitioners and

Smt.Nandini B.Somapur., AGA for the respondents have

appeared in person.

2. Counsel for the petitioners submits that the

petition may be disposed of in terms of the order dated

04.12.2025 passed by the Co-ordinate Bench of this Court

in Writ Petition Nos.106191 of 2024 C/w 107317 of 2024.

3. Urging other contentions, AGA submits that a

suitable order may be passed.

4. Heard the arguments and perused the papers

with care.

5. Taking note of the issue involved in the present

writ petition, the writ petition is disposed of in terms of the

NC: 2026:KHC-D:5339

HC-KAR

order passed by the Co-ordinate Bench of this Court in Writ

Petition Nos.106191 of 2024 C/w 107317 of 2024.

6. The benefit of the Government order dated

09.10.2025 shall be accorded to the petitioners in

accordance with the law, if not already paid, in terms of the

Government Order by drawing a consent award qua the

petitioners as expeditiously as possible from the date of

receipt of certified copy of this order.

7. The petitioners are directed to appear before the

concerned SLAO on 21.04.2026 at 11:00 a.m., and on

appearance of the petitioners, the concerned SLAO shall act

in accordance with the Government order and disburse the

award amount.

8. With above observations, the writ petition stands

disposed of.

Sd/-

(JYOTI M) JUDGE MRP LIST NO.: 1 SL NO.: 105