KANCHARLA RAMABRAHMAM Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed for the following relief:

(2.) This Court has heard Sri C.V.Mohan Reddy, learned senior counsel appearing for the writ petitioners as instructed by Sri M.Karthik Pavan Kumar. Learned Government Pleader for Municipal Administration, learned Government Pleader for Revenue and Sri Surya Kiran Kumar, learned standing counsel for VMRDA / VUDA, for the main answering respondent (Respondent No.3).

(3.) The petitioners are aggrieved by the acquisition of land measuring Ac.1-13 cents situated in Sy.No.63/8 and 63/15 of Kurmanapalem village and the failure of the respondents to compensate them for the same. They are questioning the action of the respondent, in particular respondent No.3 in laying a public road over the land without payment for the acquisition of the same. They also alleged that the 3rdrespondent has reneged on their promise to pay compensation or in the alternative to issue Transferable Development Rights or equivalent land in the vicinity. Hence, the Writ is filed for the above mentioned reliefs.