MERUGU NARSAIAH @ NARSIMHA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In these Writ Petitions filed in 2017 and 2019, the issues raised relate to (a) payment of lawful compensation under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, 'the Act 30 of 2013') to the petitioners for depriving them of their agricultural lands and structures thereon and (b) also of compensation in lieu of Rehabilitation and Resettlement under Section 31-A introduced in the Act by the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (Act 21 of 2017).

(2.) The petitioners in W.P.No.37769 of 2017, W.P.No.16344 of 2019 and W.P.No.21740 of 2019 are small farmers owning small extents of land in Allipur Village, Chinna Kondur Mandal, Siddipet District while the petitioners in W.P.No.26575 of 2019 are small farmers owning small extent of land in Ananthagiri Village, Ellanthakunta Mandal, Rajanna Siricilla District who were eking out their livelihood doing agriculture.

(3.) The State of Telangana had initiated the Kaleswaram Irrigation Project under which it proposed to construct many reservoirs down stream including the Ananthagiri Sagar Reservoir.