DASARI NAGAMANI Vs. PRINCIPAL SECRETARY, REVENUE DEPARTMENT

JUDGEMENT

(1.) In this writ petition filed under Article 226 of the Constitution of India the petitioners prays for writ of mandamus declaring the action of official respondents 3 and 4 in proposing to pay the entire compensation amount of Rs.13,23,877.00 to the unofficial respondent No.7 exclusively instead of paying only 1/6th share therein to her in respect of the acquired land in an extent of Ac.1.51 cents in Sy.No.187/4 of Dandangi Village, Devipatnam Mandal, East Godavari District as illegal, arbitrary and contrary to the provisions of The Right to Fair compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 [for short "Act 30 of 2013"] and consequently direct the respondents 3 and 4 not to pay compensation till the title dispute determined under the Act.

(2.) Petitioners' case succinctly is thus:

(3.) 4th respondent filed counter.