K. PEDDANNA Vs. G. GANESH

JUDGEMENT

(1.) These appeals would call in question the order dtd. 21/2/2022 passed by the learned single Judge in W.P.No.6033 of 2021.

(2.) The lis brought before the learned single Judge concerns Ac.150.00 cts of land acquired for establishment of Nizam Sugar Factory at Parigi, Hindupur Taluq, Ananthapuram District. For establishment of the said factory and for the purpose of acquiring land, the State Government contributed a sum of Rs.100.00 for payment of compensation in respect of the land notified in the concerned G.O. There is no dispute about the fact that the writ petitioners' land was also acquired for the establishment of said sugar factory. However, in due course of time, the Nizam sugar factory was laid off by the Government of Telangana in 2015 on the ground that they will completely handover the factory to the Government. According to the writ petitioners, their lands were forcibly acquired by the Government promising to provide employment in the sugar factory, however, they were not provided employment and despite the forcible acquisition, the writ petitioners did not assail the same in view of the sovereign promise made by the State. It is contended that even though the land is acquired for industrial purpose, a lay-out is sanctioned and the land is sold out to individuals.

(3.) It is further contended that the Nizam Sugars Limited has sold the property to Sri Renuka Sugars Limited, vide Registered Sale deed dtd. 24/8/1998. Thereafter, Sri Renuka Sugar Factory has executed a Sale deed bearing Document No.8126 of 2007 in favour of Rassai Properties and Industries Limited. Thereafter, the Rassai Properties executed an agreement of Sale " " cum - General Power of Attorney vide Document No.8214 of 2007 in favour of Beneficent Knowledge Parks and Properties Limited before sanction of layout.