MAMIDI RAMULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. B.Arjun Rao, learned counsel for the petitioners and Mr. A.Sanjeev Kumar, learned Special Government Pleader appearing for the respondents.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioners have assailed legality and validity of the District Level Negotiation Committee proceedings dtd. 30/12/2019 of Nalgonda District. By way of the aforesaid proceedings, award has been passed in respect of land proposed for excavation of gravity canal for Kaleshwaram Project at Veliminedu Village of Chityal Mandal, Nalgonda District, to an extent of Acs.16.32 1/2 guntas.

(3.) Learned counsel for the petitioners submits that land belonging to the five petitioners have also been acquired by virtue of the impugned proceedings. However, they have assailed the proceedings on the ground that the award was passed after one year of publication of notice under Sec. 19(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (briefly, 'the 2013 Act ' hereinafter), which is impermissible.