GALLA SANYASIRAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner is aggrieved by the action of respondents 1 to 3 in forming a road in the private patta land owned by the petitioner in an extent of Ac.3.40 cents situated in Sy.Nos.101/7, 101/8, 101/12, 101/19, 101/22 and 101/27 of Kurumanapalem, Gajuwaka Mandal, Visakhapatnam District without acquiring the land of the petitioner.

(2.) Sri.N.Subba Rao, learned senior counsel appearing for the petitioner submits that the action of the respondent authorities in levelling the private land belonging to the petitioner and proposing to lay a road without following the Right to Fair Compensation and Transparence in Land Acquisition, Rehabilitation and Resettlement Act, 2013 is an illegal and highhanded action on part of the respondent authority. The petitioner inherited land in Sy.No.101 and further sub-divisions admeasuring Ac.3.40 cents from his father.

(3.) It is submitted that certain portion of land in Sy.No.101 was purchased by one Ms.P.Padmavathi under different sub-divisions and sold plots by forming an unauthorized layout. The persons who purchased plots filed OS.Nos.22 of 2015, 23 of 2015, 24 of 2015, 25 of 2015, 60 of 2015 and 61 of 2015 on the file of Junior Civil Judge, Gajuwaka. The Court has ordered statusquo to be maintained.