SEETHA SULOCHANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ appeal is filed challenging the order of the learned Single Judge dated 13.05.2021 dismissing WP.No.11582 of 2020, filed by the appellant.

(2.) The parties herein are referred to as arrayed before the learned Single Judge. The brief facts of the case are as under:

(3.) The learned Single Judge dismissed the writ petition holding that the subject land of the petitioner was acquired by duly complying with the provisions of the Act of 2013. There was substantial compliance of mandatory requirements under Sections 11 and 19 of the Act of 2013. The petitioner did not file any objection for issuance of Section 11 notification. Therefore, the question of dealing with the objections under Section 58 of the Act of 2013, does not arise. It was further observed that the Court sitting under Article 226 of the Constitution of India cannot go into technical aspects with regard to the alignment of the canal. It is for the technical experts to deal with the technical aspects and not for the Courts to propose some other alternate route or design.