DUMALA ANJANEYULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri P. Devender, learned counsel for the petitioners and Sri N. Praveen Kumar, learned Standing counsel appearing for 2nd respondent. With their consent, this writ petition is disposed of, at the admission stage itself.

(2.) This writ petition is filed to declare the action of respondent Nos.3 and 4 and their subordinates in trying to dispossess the petitioners from their lands i.e., Ac.0.0250 gts in Sy.No.1538/J, Ac.0.050 gts in Sy.No.1538/J, and 480.5 sq.yards in Sy.Nos.1538/M&L and Ac.0.0500 gts in Sy.No.1538/K respectively situated at Siricilla Town and Mandal, Rajanna Siricilla District, without following due process of law, as illegal and arbitrary.

(3.) The petitioners herein claim to be the owners of land i.e., Ac.0.0250 gts in Sy.No.1538/J, Ac.0.050 gts in Sy.No.1538/J, and 480.5 sq.yards in Sy.Nos.1538/M&L and Ac.0.0500 gts in Sy.No.1538/K respectively situated at Siricilla Town and Mandal, Rajanna Siricilla District. In proof of the same, they have filed pahani copies and gift settlement deeds and other documents. Now, the grievance of the petitioners is that the 3rd respondent without following the procedure laid down under law including issuance of notice, payment of compensation under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short 'the Act ') is trying to dispossess the petitioners from the subject land. Therefore, the present writ petition.