YEDLA BABULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The background facts : The petitioners are residents of Mamidyala Village, Mulugu Mandal, Siddipet District in the State of Telangana. They have all attained the age of majority, but are unmarried (except the 18th petitioner who is stated to have got married in April, 2019). They claim to be working on the lands of their parents and others in the village and thus contributing to the income of their respective families.

(2.) The parents of the petitioners had houses in the above village and the petitioners, since they did not have any houses of their own, claim to be living with their parents.

(3.) A preliminary notification under Section 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, 'the Act 30 of 2013') was issued for acquiring 45 houses in the said Village including that of the parents of the petitioners [Ex.P.3 Award Enquiry Notice under Rule 26 read with Section 21(4) of Act 30 of 2013 issued to the father of the 1st petitioner gives these details] under Act 30 of 2013 as amended by the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016 (for short, 'Act 21 of 2017) for constructing 'Kondapochamma Sagar Reservoir' under the 'Kaleswaram Irrigation Project' by the District Collector, Siddipet District. This was published in 'Eenadu Telugu Daily Newspaper' on 24.09.2018 and in the 'Times of India' English Daily Newspaper on 26.09.2018. No objections were filed by the petitioners to the said acquisition. Declaration under Section 19 was published on 31.08.2019 in Vaartha Telugu Newspaper and 'The Hindu' English Daily newspaper.