KANDI BUCHI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking a Writ of Mandamus declaring the action of the respondents 2 to 4 in not paying compensation to the petitioner in respect of land admeasuring Ac.1.12 gts and Ac.1.05 gts situated in Survey Nos.543/2 (543-B) and 544/2 (544-B) of Paidipally Village, Hanamakonda Mandal and District ("the subject land" for short), as illegal and arbitrary.

(2.) The said Writ Petition is filed by claiming that the petitioner is the absolute owner and possessor of the subject land and that his name was also mutated in the revenue records by showing the petitioner as pattadar of the said extent of land. The subject land was acquired for the purpose of National Highway under the provisions of the National Highways Act, 1956, under an award bearing Rc.No.F/677/2013 dated 29. 03.2016 passed by the fourth respondent herein. However, after formation of new districts and Revenue Divisions, the subject land falls comes within the jurisdiction of the third respondent herein. In respect of the subject property, the compensation is fixed at Rs.2,18,45,666.00. However, the said compensation amount is not disbursed by the respondents 3 and 4 as on date. The petitioner approached this Court contending that though he is entitled to receive the said compensation amount, the respondents 2 to 4 are refusing to pay the same in favour of the petitioner.

(3.) A coordinate bench of this Court, at the time of admission, passed an interim order directing the respondents not to disburse the compensation amount in question.