[Cites 1, Cited by 0]
Karnataka High Court
Karnataka Industrial Area Development ... vs Srinivas Reddy on 21 January, 2026
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NC: 2026:KHC:3308-DB
WA No. 1224 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF JANUARY, 2026
PRESENT
THE HON'BLE MR. JUSTICE D K SINGH
AND
THE HON'BLE MR. JUSTICE S RACHAIAH
WRIT APPEAL NO. 1224 OF 2024 (LA-KIADB)
BETWEEN:
1. KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
4TH AND 5TH FLOOR
EAST WING, KHANIJA BHAVAN
RACE COURSE ROAD
BANGALORE - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER/
Digitally signed EXECUTIVE MEMBER.
by
SREEDHARAN
BANGALORE
SUSHMA
LAKSHMI 2. THE SPECIAL LAND ACQUISTION OFFICER
Location: High
Court of THE KARNATAKA INDSUTRIAL AREA
Karnataka
DEVELOPMENT BOARD
3RD FLOOR,
NO.3 KHENYY BUIODNG
1ST CROSS, 1ST MAIN
GANDHINAGAR
BANGALORE - 560 001.
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NC: 2026:KHC:3308-DB
WA No. 1224 of 2024
HC-KAR
PRESENTLY NO. 39,
BHARAT SCOUTS AND GUIDES BUILDING,
SHANTI GRUHA,
4TH FLOOR, PALACE ROAD,
BANGALORE - 560 001.
3. THE SPECIAL DEPUTY COMMISSIONER
THE KARNATAKA INDUSTIRAL AREA
DEVELOPMENT BOARD
4TH AND 5TH FLOOR
EAST WING, KAHANIJA BHAVAN
RACE COURSE ROAD
BANGALORE - 560 001.
...APPELLANTS
(BY SRI. ASHOK N NAYAK, ADVOCATE)
AND:
1. SRINIVAS REDDY
S/O MUNI REDDY
AGED 50 YEARS
2. PRAKASH REDDY
S/O MUNI REDDY
AGED 53 YEARS
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NC: 2026:KHC:3308-DB
WA No. 1224 of 2024
HC-KAR
3. SOMAHSEKAR REDDY
S/O MUNI REDDY
AGED 50 YEARS
4. M C MANJUNATHA
S/O MUNIREDDY
AGED 40 YEARS
RESPONDENT NO.1 TO 4 ARE
RESIDING AT
APPASANRA VILALGE
NARASAPURA HOBLI
KOLAR TALUK
KOLAR DISTRICT - 563 101.
5. NANDA KUMAR
S/O KUAMRAPPA
AGED ABOUT 62 YEARS
R.AT 91/1 GROUND FLOOR
8TH MAIN
KRISHNAYYANAPALYA
SADANANAGAR
INDIRANAGAR
BANGALORE - 560 038.
6. THE STATE OF KARNATAKA
DEPARTMENT OF INDUSTIRES
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NC: 2026:KHC:3308-DB
WA No. 1224 of 2024
HC-KAR
AND COMMERCE
DR. AMBEDKAR VEEDHI
VIKASA SOUDHA
BANGALORE - 560 001.
REP. BY PRINCIPAL SECRETARY
...RESPONDENTS
(BY SRI. K C PRATHEEP, ADVOCATE FOR R1-R5;
SRI. SUDEV HEGDE, AGA FOR R6)
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO ALLOW THIS WRIT APPEAL AND
SET ASIDE THE IMPUGNED JUDGEMENT DATED 18/11/2023
PASSED BY THE LEARNED SINGLE JUDGE IN WP
NO.16020/2022 AND ETC.,
THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE D K SINGH
and
HON'BLE MR. JUSTICE S RACHAIAH
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NC: 2026:KHC:3308-DB
WA No. 1224 of 2024
HC-KAR
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE D K SINGH)
1. The present intra-Court appeal has been filed impugning
the order dated 18.11.2023 passed by the learned Single
Judge in W.P No.16020/2022 filed by the respondents.
2. The learned Single Judge by the impugned order has
quashed the final notification dated 02.06.2022 issued
under Section 28(4) of the Karnataka Industrial Areas
Development Act, 1966 (for short 'KIADB') in respect of
the respondents' lands in Survey Nos.176/1, 176/2,
176/3 and 178/1 of Bavanahalli Village, Kasaba Hobli,
Malur Taluk, Kolar District with further direction to the
Special Land Acquisition Officer, KIADB to consider the
objections filed by the respondents in accordance with
the law and pass a fresh order.
3. Mr. Ashok N. Nayak, learned counsel appearing for the
KIADB submits that in compliance of the impugned order,
notices have been issued to the respondents/petitioners
for considering their objections as directed by the learned
Single Judge and their objections would be considered in
NC: 2026:KHC:3308-DB
HC-KAR
accordance with the law. Thereafter, the KIADB may
issue a fresh notification.
4. In view of the aforesaid developments, the learned
counsel for KIADB submits that the writ appeal may be
disposed of.
5. The counsels appearing for the respondents have no
objection to the prayer made by Mr. Ashok N. Nayak,
learned counsel for the KIADB.
6. Considering the aforesaid facts and the submissions
advanced, we dispose of this appeal with a direction to
the KIADB to consider the objections of the
respondents/petitioners in accordance with the law
expeditiously and take a final decision in respect of the
exclusion of the respondents/petitioners land in Survey
Nos.176/1, 176/2, 176/3 and 178/1 of Bavanahalli
Village, Kasaba Hobli, Malur Taluk, Kolar District and
necessary order be passed within the period of two
months from today.
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HC-KAR
7. In the meantime, the petitioners and the respondents
shall maintain status quo in respect of the land in
question.
In view of the disposal of this writ appeal, pending IA's, if
any, stands disposed of.
Sd/-
(D K SINGH)
JUDGE
Sd/-
(S RACHAIAH)
JUDGE
UN
List No.: 1 Sl No.: 6
