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Iranna And Anr vs State Of Karnataka And Ors
2026 Latest Caselaw 2119 Kant

Citation : 2026 Latest Caselaw 2119 Kant
Judgement Date : 10 March, 2026

[Cites 4, Cited by 0]

Karnataka High Court

Iranna And Anr vs State Of Karnataka And Ors on 10 March, 2026

Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
                                                -1-
                                                              NC: 2026:KHC-K:2273
                                                          WP No. 201292 of 2024
                                                      C/W WP No. 200930 of 2024
                                                          WP No. 201035 of 2024
                      HC-KAR                                       AND 1 OTHER


                                  IN THE HIGH COURT OF KARNATAKA

                                         KALABURAGI BENCH

                               DATED THIS THE 10TH DAY OF MARCH, 2026

                                              BEFORE
                           THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
                            WRIT PETITION NO. 201292 OF 2024 (LA-RES)
                                              C/W
                            WRIT PETITION NO. 200930 OF 2024 (LA-RES)
                           WRIT PETITION NO. 201035 OF 2024 (LA-KIADB)
                           WRIT PETITION NO. 202289 OF 2025 (LA-KIADB)

                      IN WP No. 201292/2024:

                      BETWEEN:

                      1.   BHAGANNA S/O KALYANRAO SWADI,
                           AGED: 41 YEARS, OCC: AGRICULTURE

                      2.   SUVARNADEVI W/O BASAVARAJ SWADI,
                           AGED: 40 YEARS, OCC: AGRICULTURE

                      3.   IRANNA S/O BASAVANAPPA
Digitally signed by        @ BASAVARAJ (ADOPTED),
SWETA KULKARNI
Location: HIGH
                           (S/O KALYANRAO (NATURAL FATHER),
COURT OF                   AGED: 40 YEARS, OCC: AGRICULTURE
KARNATAKA

                      4.   SANGAMMA W/O JAGADISH,
                           AGED: 40 YEARS, OCC: AGRICULTURE

                           ALL R/O SHIEK ROZA AREA
                           KALABURAGI-585104

                                                                   ...PETITIONERS

                      (BY SRI HARSHAVARDHAN R. MALIPATIL, ADVOCATE)
                             -2-
                                         NC: 2026:KHC-K:2273
                                      WP No. 201292 of 2024
                                  C/W WP No. 200930 of 2024
                                      WP No. 201035 of 2024
HC-KAR                                         AND 1 OTHER


AND:

1.   STATE OF KARNATAKA,
     DEPARTMENT OF REVENUE,
     VIDHANA SOUDHA,
     BENGALURU-560001.
     BY ITS SECRETARY.

2.   STATE OF KARNATAKA,
     DEPARTMENT OF INDUSTRIES,
     VIDHANA SOUDHA,
     BENGALURU-560001.
     BY ITS SECRETARY.

3.   DEPUTY COMMISSIONER
     MINI VIDHANA SOUDHA,
     KALABURAGI-585102.

4.   SPL. LAND ACQUISITION OFFICER,
     KIADB, HUMNABAD ROAD,
     KALABURAGI-585104.

                                             ...RESPONDENTS

(BY SRI MALLIKARJUN SAHUKAR, AGA FOR R1 TO R3;
 SRI A.M. NAGARAL, ADVOCATE FOR R4)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO, I)
ISSUE A WRIT OF CERTIORARI QUASHING NOTIFICATION OF
RESPONDENT NO.4 DATED 13.05.2010 BEARING NO. CI 269
SPQ 2010 VIDE ANNEXURE-A, AND ALSO THE NOTICE OF
RESPONDENT NO.4 DATED 18.06.2010 BEARING NO. KIADB/
ACQ/ GU/ 10-11 VIDE ANNEXURE-B IN SO FAR AS IT
PERTAINS TO THE LAND OF THE PETITIONERS BEARING
SY.NO.73 TO AN EXTENT OF 09 ACRES 05 GUNTAS OF SHIEK
ROZA VILLAGE, TQ AND DIST. KALABURAGI PRESENTLY RE-
NUMBERED AS SY.NO.73/1; II) ISSUE ANY OTHER ORDER,
DIRECTION OR WRIT AS THIS COURT DEEMED FIT IN THE
FACTS AND CIRCUMSTANCES OF THE CASE AS STATED ABOVE
WITH COSTS.
                            -3-
                                        NC: 2026:KHC-K:2273
                                     WP No. 201292 of 2024
                                 C/W WP No. 200930 of 2024
                                     WP No. 201035 of 2024
HC-KAR                                        AND 1 OTHER


IN WP NO. 200930/2024:

BETWEEN:

1.   IRANNA
     S/O BASAVANAPPA @ BASAVARAJ,
     (S/O KALYANRAO (NATURAL FATHER),
     AGED: 44 YEARS, OCC: AGRICULTURE.

2.   GUNDAMMA W/O BASAVANAPPA @ BASAVARAJAPPA,
     AGED: 74 YEARS, OCC: AGRICULTURE,

     BOTH R/O SHEIK ROZA AREA,
     KALABURAGI-585103.
                                            ...PETITIONERS

(BY SRI HARSHAVARDHAN R. MALIPATIL, ADVOCATE)

AND:

1.   STATE OF KARNATAKA,
     DEPARTMENT OF REVENUE,
     VIDHANA SOUDHA,
     BENGALURU-560001.
     BY ITS SECRETARY.

2.   STATE OF KARNATAKA,
     DEPARTMENT OF INDUSTRIES,
     VIDHANA SOUDHA,
     BENGALURU-560001,
     BY ITS SECRETARY.

3.   DEPUTY COMMISSIONER
     MINI VIDHAN SOUDHA,
     KALABURAGI-585102.

4.   SPL. LAND ACQUISITION OFFICER,
     KIADB, HUMNABAD ROAD,
     KALABURAGI-585104.
                                           ...RESPONDENTS
                           -4-
                                       NC: 2026:KHC-K:2273
                                    WP No. 201292 of 2024
                                C/W WP No. 200930 of 2024
                                    WP No. 201035 of 2024
HC-KAR                                       AND 1 OTHER


(BY SRI MALLIKARJUN SAHUKAR, AGA FOR R1 TO R3;
 SRI A.M. NAGARAL, ADVOCATE FOR R4)

    THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO, I) ISSUE
A WRIT OF CERTIORARI QUASHING NOTIFICATION OF
RESPONDENT NO.4 DATED 13.05.2010 BEARING NO. CI 269
SPQ 2010 VIDE ANNEXURE-A, AND ALSO THE NOTICE OF
RESPONDENT NO.4 DATED 18.06.2010 BEARING NO. KIADB/
ACQ/ GU/ 10-11 VIDE ANNEXURE-B IN SO FAR AS IT
PERTAINS TO THE LAND OF THE PETITIONERS BEARING
SY.NO.73 TO AN EXTENT OF 09 ACRES 04 GUNTAS OF SHIEK
ROZA VILLAGE, TQ AND DIST. KALABURAGI PRESENTLY RE-
NUMBERED AS SY.NO.73/3; II) ISSUE ANY OTHER ORDER,
DIRECTION OR WRIT AS THIS COURT DEEMED FIT IN THE
FACTS AND CIRCUMSTANCES OF THE CASE AS STATED ABOVE
WITH COSTS.


IN WP NO. 201035/2024:

BETWEEN:

1.   IRANNA
     S/O BASAVANAPPA @ BASAVARAJ,
     (S/O KALYANRAO (NATURAL FATHER),
     AGED: 42 YEARS, OCC: AGRICULTURE.

2.   GUNDAMMA W/O BASAVANAPPA @BASAVARAJ,
     AGED: 74 YEARS, OCC:AGRICULTURE,

     BOTH R/O SHEIK ROZA AREA,
     KALABURAGI-585103.
                                           ...PETITIONERS

(BY SRI HARSHAVARDHAN R. MALIPATIL, ADVOCATE)

AND:

1.   STATE OF KARNATAKA,
     DEPARTMENT OF REVENUE,
                               -5-
                                           NC: 2026:KHC-K:2273
                                        WP No. 201292 of 2024
                                    C/W WP No. 200930 of 2024
                                        WP No. 201035 of 2024
HC-KAR                                           AND 1 OTHER


     VIDHANA SOUDHA,
     BENGALURU-560001.
     BY ITS SECRETARY.

2.   STATE OF KARNATAKA,
     DEPARTMENT OF INDUSTRIES,
     VIDHANA SOUDHA,
     BENGALURU-560001,
     BY ITS SECRETARY.

3.   DEPUTY COMMISSIONER
     MINI VIDHAN SOUDHA,
     KALABURAGI-585102.

4.   SPL. LAND ACQUISITION OFFICER,
     KIADB, HUMNABAD ROAD,
     KALABURAGI-585104.
                                              ...RESPONDENTS

(BY SRI MALLIKARJUN SAHUKAR, AGA FOR R1 TO R3;
 SRI A.M. NAGARAL, ADVOCATE FOR R4)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO, I) ISSUE
A    WRIT   OF   CERTIORARI   QUASHING      NOTIFICATION   OF
RESPONDENT NO.4 DATED 13-05-2010 BEARING NO. CI 269
SPQ 2010 VIDE ANNEXURE-A, AND ALSO THE NOTICE OF
RESPONDENT       NO.4   DATED   18-06-2010     BEARING     NO.
KIADB/ACQ/GU/10-11 VIDE ANNEXURE-B, IN SO FAR AS IT
PERTAINS TO THE LAND OF THE PETITIONERS BEARING SY
NO. 65 TO AN EXTENT OF 17 ACRES 02 GUNTAS OF SHIEK
ROZA VILLAGE, TQ AND DIST KALABURAGI; II) ISSUE ANY
OTHER ORDER, DIRECTION OR WRIT AS THIS COURT DEEMED
FIT IN THE FACTS AND CIRCUMSTANCES OF THE CASE AS
                            -6-
                                        NC: 2026:KHC-K:2273
                                     WP No. 201292 of 2024
                                 C/W WP No. 200930 of 2024
                                     WP No. 201035 of 2024
HC-KAR                                        AND 1 OTHER


STATED ABOVE WITH COSTS.


IN WP NO. 202289/2025:

BETWEEN:

1.   NAGARAJ S/O DHARMASHETTY,
     AGE: 31 YEARS, OCC: GOVT SERVANT,
     R/O H NO. 9-934, SHAHABAZAR,
     KALABURAGI- 585101.

2.   VIJAYALAXMI D/O DHARMASHETTY,
     AGE: 43 YEARS, OCC: HOUSEHOLD,
     R/O BEHIND POLICE QTRS, NEAR HANUMAN TEMPLE,
     SULTANPUR KALABURAGI.

3.   UMA D/O DHARMASHETTY,
     AGE: 36 YEARS, OCC: HOUSEHOLD,
     R/O H NO. 601/44A, M B NAGAR, 4TH CROSS,
     M G ROAD, NAVANI MEDICAL, KALABURAGI.

                                            ...PETITIONERS

(BY SRI HARSHAVARDHAN R. MALIPATIL, ADVOCATE)

AND:

1.   STATE OF KARNATAKA,
     DEPARTMENT OF REVENUE, VIDHAN SOUDHA,
     BANGALORE-560001,
     BY ITS SECRETARY.

2.   STATE OF KARNATAKA,
     DEPARTMENT OF INDUSTRIES, VIDHAN SOUDHA,
     BANGALORE-560001,
     BY ITS SECRETARY.

3.   DEPUTY COMMISSIONER
     MINI VIDHAN SOUDHA,
     KALABURAGI-585102.
                                 -7-
                                              NC: 2026:KHC-K:2273
                                          WP No. 201292 of 2024
                                      C/W WP No. 200930 of 2024
                                          WP No. 201035 of 2024
HC-KAR                                             AND 1 OTHER




4.   SPL. LAND ACQUISITON OFFICER,
     KIADB, HUMNABAD ROAD,
     KALABURAGI-585104.

                                                ...RESPONDENTS

(BY SRI MALLIKARJUN SAHUKAR, AGA FOR R1 TO R3;
 SRI A.M. NAGARAL, ADVOCATE FOR R4)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO, A) ISSUE
A    WRIT   OF    CERTIORARI    QUASHING      NOTIFICATION    OF
RESPONDENT NO.4 DATED 13.05.2010 BEARING NO.CI 269
SPQ 2010 VIDE ANNEXURE-A AND ALSO THE NOTICE OF
RESPONDENT         NO.4       DATED      18.06.2010      BEARING
NO.KIADB/ACQ/GU/10-11 VIDE ANNEXURE-B, IN SO FAR AS
IT PERTAINS TO THE LAND OF THE PETITIONERS BEARING
SY.NO.73 TO AN EXTENT OF 09 ACRES 04 GUNTAS OF SHIEK
ROZA VILLAGE, TQ AND DISTRICT KALABURAGI, PRESENTLY
RE-NUMBERED AS SY.NO.73/2; B) ISSUE ANY OTHER ORDER,
DIRECTION OR WRIT AS THIS COURT DEEMED FIT IN THE
FACTS AND CIRCUMSTANCES OF THE CASE AS STATED ABOVE
WITH COSTS.



      THESE      PETITIONS,   COMING     ON   FOR     PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, ORDER WAS MADE
THEREIN AS UNDER:


CORAM:      HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
                             -8-
                                         NC: 2026:KHC-K:2273
                                      WP No. 201292 of 2024
                                  C/W WP No. 200930 of 2024
                                      WP No. 201035 of 2024
HC-KAR                                         AND 1 OTHER




                       ORAL ORDER

In the above captioned four petitions, the petitioners

have questioned the preliminary notification issued by the

State dated 13.05.2010 and also the notice at Annexure-B

issued by respondent No.4 under Section 28(2) of the

Karnataka Industrial Areas Development Act, 1966 [for

brevity, 'the KIAD Act'] and therefore, these writ petitions

are heard together and disposed of by this common order.

2. Learned counsels appearing for the parties in the

above captioned writ petitions jointly submit that the

question that arises for consideration in these petitions is

already considered by the Co-ordinate bench of this Court

in W.P.No.201571/2015 and following the said order, this

Court in similar petition has quashed the impugned

notification and communication at Annexure-A. Annexure-

F is one such order passed by the Co-ordinate bench of

this Court in W.P.No.203701/2015 dated 17.07.2015

wherein similar writ petition has been disposed of following

NC: 2026:KHC-K:2273

HC-KAR AND 1 OTHER

the judgment passed in W.P.No.201571/2015.

Accordingly, the following:

ORDER

This Writ Petition is disposed of in terms of the order

passed in W.P.No.201571/2015. Accordingly, writ petition

is allowed. The preliminary notification dated 13.05.2010

at Annexure-A and the subsequent notice under Section

28(2) of KIAD Act at Annexure-B issued by respondent

No.4 are quashed insofar as it relates to the lands

belonging to the petitioners herein.

Sd/-

(S.VISHWAJITH SHETTY) JUDGE

SWK List No.: 1 Sl No.: 56 CT:PK

 
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