GONEMONI ACHAMMA Vs. PRINCIPAL SECY TO GOVT

JUDGEMENT

(1.) The Petitioners were assigned various extents of land in Sy. No. 18 of Ravirala Village of Maheshwaram, Ranga Reddy District, at different points of time. The total extent assigned to them is said to be Ac.65.35 guntas. It is stated that an extent of Ac.23.17 guntas was acquired by the Government for the purpose of Outer Ring Road, and that compensation in the form of ex gratia was paid to the pattadars.

(2.) The Petitioners contend that when the authorities of the Revenue Department have tried to forcibly dispossess them from the remaining land, in their possession, by destroying the properties, etc., they filed W.P. No. 27233 of 2008 before this Court. It is in the course of hearing of the writ petition, that the Petitioners were informed that their lands were resumed, through proceedings dated 18-03-2008. The writ petition was disposed of, leaving it open to the Petitioners to avail the remedy of appeal. Accordingly, the Petitioners filed Appeal before the Appellate Authority, and that the appeal was heard on 22-08-2009.

(3.) During the pendency of the appeal preferred by the Petitioners, against the orders of resumption, the Tahsildar, Maheshwaram Mandal, issued show cause notices dated 05-09-2009 to the Petitioners, stating that the Government has decided to resume the land by paying ex gratia in terms of G.O. Ms. No. 1307, dated 23-12-1993. The Petitioners submitted their reply and they initially claimed ex gratia @ Rs. 72 lakhs per acre and thereafter, they revised it to Rs. 27.50 lakhs, per acre. In the meanwhile, the Appellate Authority i.e. the Joint Collector passed the orders dated 24-10-2009, confirming the orders of resumption. The Petitioners filed W.P. No. 24506 of 2009, challenging the same.