BEDAMPUDI KRISHNA Vs. V.K. SEENA NAYAK

JUDGEMENT

(1.) This Contempt Case is filed alleging violation of the orders, dtd. 24/4/2019, passed in W.P.No.5677 of 2019.

(2.) The said writ petition was filed to declare the action of the respondents 2, 3 and 6, in not paying compensation for acquiring the lands of the petitioners admeasuring an extent of Ac.5.00 cents, situated in Sy No 402/2, its subdivisions A, B, C, D, E, F, G, H, 1, J and K of Krishnunipalem Village, Gokavaram Mandal, East Godavari District, under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act 2013 as illegal and arbitrary.

(3.) The said writ petition was disposed of by observing as follows;