MOHAMMED GHOUSE KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Land Acquisition for respondents. With their consent, the Writ Petition is disposed of at the stage of admission itself.

(2.) The main grievance of the petitioner in this writ petition is that respondent No.3 -Land Acquisition Officer-cum-Revenue Divisional Officer, Banswada Division, Kamareddy District, is not considering the representation dated 14.05.2020 made by the petitioner for allotment of alternative land in Survey No.560 of Achampet Village in lieu of the land in survey No.74 by cancelling the name of the petitioner in revenue records from survey No.74 on the ground of land to land compensation.

(3.) Learned Government Pleader, on instructions, has stated that due to various administrative exigencies as well as the pandemic situation prevalent in the entire State, respondent No.3 could not consider the representation made by the petitioner on 14.05.2020 and requests to grant some time to pass necessary orders thereon.