UMMENTHALA MUTHA REDDY Vs. D. KRISHNA BHASKAR

JUDGEMENT

(1.) This Contempt Case is preferred by the petitioners to punish the respondents for willful disobedience of the order dt.12.10.2018 in I.A.No.1 of 2018 in Writ Petition No.37623 of 2018 passed by this Court under Sections 10 to 12 of the Contempt of Courts Act, 1971.

(2.) Petitioners are land owners and small farmers of agricultural lands in Anantagiri village, Illanthakunta Mandal, Rajanna Sircilla District of erstwhile Karimnagar District. Their lands along with those of others were acquired for construction of Anantagiri Reservoir under Kaleswaram Project Package No.10 under two preliminary notifications issued under Section 11(1) of the Right to Fair Compensation, Rehabilitation and Resettlement Act, 2013 (Act 30 of 2013). The first of such notifications was published in the Telangana Gazette No.01, dt.08.05.2016, for Acs.69.22 1/2 gts. and the second such notification was published in proceeding No.G/555/2017 dt.01.02.2017 for Acs.257.37 gts.

(3.) Petitioners filed the above Writ Petition in October, 2018 contending that the respondents in the Writ Petition did not follow any mandatory procedure with regard to conduct of Grama Sabha under Section 11(2) of the said Act, updating of land records under Section 11(5) of the Act, affording personal hearing on objections filed under Section 15(2) of the Act and procedures relating to determination of Resettlement and Rehabilitation entitlements as per Sections 16 to 18 of the said Act. It is also contended that the District Collector did not revise and update the market value of the lands as per third proviso to Sub-Section (3) of Section 26 of the Act. They alleged that without following the above mandatory procedures two declarations under Section 19(1) of the Act were issued vide proceedings No.G/555/2017 dt.01.01.2017 and 16.05.2017. They alleged that their names were mentioned in these two declarations. Details of lands of petitioners are mentioned in an Annexure filed to the affidavit in the Writ Petition.