[Cites 2, Cited by 0]
Karnataka High Court
Abdulhaq vs The Special Land Acquisiton Officer on 10 March, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
-1-
NC: 2026:KHC-K:2278
WP No. 201926 of 2025
C/W WP No. 201866 of 2025
WP No. 201882 of 2025
HC-KAR
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. 201926 OF 2025 (LA-KIADB)
C/W
WRIT PETITION NO. 201866 OF 2025 (LA-KIADB)
WRIT PETITION NO. 201882 OF 2025 (LA-KIADB)
IN WP No. 201926/2025:
BETWEEN:
ABDULRAJAK
S/O MOHAMMEDSAB GIRGANVI,
AGE: 45 YEARS, OCC: AGRICULTURE,
R/O MULAWAD, TQ. KOLHAR,
DIST. VIJAYAPURA-586108.
Digitally signed by
NIJAMUDDIN ...PETITIONER
JAMKHANDI
Location: HIGH
COURT OF
KARNATAKA
(BY SRI. BAPUGOUDA SIDDAPPA, ADVOCATE)
AND:
THE SPECIAL LAND ACQUISITON OFFICER,
KARNATAKA INDUSTRIAL AREAS DEVELOPMENT
BOARD, 33/A, LAKKAMANAHALLI, INDUSTRIAL AREA,
P B ROAD, DHARWAD-580004.
...RESPONDENT
(BY SRI A.M. NAGARAL, ADVOCATE)
-2-
NC: 2026:KHC-K:2278
WP No. 201926 of 2025
C/W WP No. 201866 of 2025
WP No. 201882 of 2025
HC-KAR
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO, A) A
WRIT OF MANDAMUS TO ISSUE THE DIRECTION TO THE
RESPONDENT GIVEN BY THE PETITIONER ON DATED
11.03.2025 VIDE PRODUCED AND MARKED AS VIDE AT
ANNEXURE-C. B) ISSUE ANY OTHER WRIT OR ORDER OR
DIRECTION TO MEET THE ENDS OF JUSTICE UNDER THE FACTS
AND CIRCUMSTANCES OF THE CASE.
IN WP NO. 201866/2025:
BETWEEN:
ABDULHAQ
S/O FAZALHAQ GIRGANVI,
AGE: 45 YEARS, OCC: AGRICULTURE,
R/O MULAWAD, TQ. KOLHAR,
DIST. VIJAYAPURA-586108.
...PETITIONER
(BY SRI. BAPUGOUDA SIDDAPPA, ADVOCATE)
AND:
THE SPECIAL LAND ACQUISITON OFFICER,
KARNATAKA INDUSTRIAL AREAS DEVELOPMENT
BOARD, 33/A, LAKKAMANAHALLI, INDUSTRIAL AREA,
P B ROAD, DHARWAD-580004.
...RESPONDENT
(BY SRI A.M. NAGARAL, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
A) A WRIT OF MANDAMUS TO ISSUE THE DIRECTION TO
THE RESPONDENT TO CONSIDER THE REPRESENTATION
GIVEN BY THE PETITIONER ON DATED 11.03.2025 VIDE
PRODUCED AND MARKED AS VIDE AT ANNEXURE-C. B)
ISSUE ANY OTHER WRIT OR ORDER OR DIRECTION TO
MEET THE ENDS OF JUSTICE UNDER THE FACTS AND
CIRCUMSTANCES OF THE CASE.
-3-
NC: 2026:KHC-K:2278
WP No. 201926 of 2025
C/W WP No. 201866 of 2025
WP No. 201882 of 2025
HC-KAR
IN WP NO. 201882/2025:
BETWEEN:
ABDULRAJAK
S/O MOHAMMEDSAB GIRGANVI,
AGE: 45 YEARS, OCC: AGRICULTURE,
R/O MULAWAD, TQ. KOLHAR,
DIST. VIJAYAPURA-586108.
...PETITIONER
(BY SRI. BAPUGOUDA SIDDAPPA, ADVOCATE)
AND:
THE SPECIAL LAND ACQUISITON OFFICER,
KARNATAKA INDUSTRIAL AREAS DEVELOPMENT
BOARD, 33/A, LAKKAMANAHALLI INDUSTRIAL AREA,
P B ROAD, DHARWAD-580004.
...RESPONDENT
(BY SRI A.M. NAGARAL, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO,
A) A WRIT OF MANDAMUS TO ISSUE THE DIRECTION TO
THE RESPONDENT TO CONSIDER THE REPRESENTATION
GIVEN BY THE PETITIONER ON DATED 11.03.2025 VIDE
PRODUCED AND MARKED AS VIDE AT ANNECURE-C. B)
ISSUE ANY OTHER WRIT ORDER OR DIRECTION TO MEET
THE ENDS OF JUSTICE UNDER THE FACTS AND
CIRCUMSTANCES OF THE CASE.
THESE PETITIONS, COMING ON FOR PRELIMINARY
HEARING IN B GROUP, THIS DAY, ORDER WAS MADE THEREIN
AS UNDER:
-4-
NC: 2026:KHC-K:2278
WP No. 201926 of 2025
C/W WP No. 201866 of 2025
WP No. 201882 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
ORAL ORDER
1. The petitioners in the above captioned writ
petitions are seeking for a writ of mandamus directing the
respondent to consider their representation at Annexure-C.
2. Heard the learned counsel for the parties.
3. The grievance of the petitioners is that, the land
belonging to them, the particulars of which are mentioned in
the writ petitions at Annexure-C has been acquired, but
compensation has not been granted to the Phot Kharab area
of the said land. It is under these circumstances, they have
submitted the representation at Annexure-C before the
respondent which according to them is not considered and
disposed of till date.
4. Learned counsel for the respondent submits that,
if some reasonable time is granted, the representation of the
petitioners at Annexure-C shall be considered and
appropriate orders in accordance with law will be passed.
NC: 2026:KHC-K:2278
HC-KAR
5. His submission is placed on record.
6. Accordingly, the following:
ORDER
(i) Writ petitions are disposed of with a
direction to the respondent to consider the
representations of the petitioners at Annexure-C
to these writ petitions and pass appropriate orders
on the same in accordance with law as
expedeciously as possible, but not later than three
months from the date of receipt of copy of this
order;
(ii) The petitioners are at liberty to file a
fresh representation along with the copy of this
order.
Sd/-
(S.VISHWAJITH SHETTY)
JUDGE
Svh/-
List No.: 1 Sl No.: 65
CT:PK
