RODDA SUGUNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Seeking to declare the action of respondent No.2 in changing the alignment by issuing Gazette Notification dtd. 28/1/2021 in S.O.No.416(E) issued under National Highways Act, 1956 (in short 'NH Act'), published in 'Namaste Telangana' newspaper on 3/2/2021 for acquisition of land for the purpose of NH-563 from Kms. No.26.32 to Kms 83.3 (Karimnagar) in the District of Karimnagar, as illegal and arbitrary and consequently to direct the respondents to adopt the 1st alignment in Notification in S.O.No.309(E) dtd. 19/1/2018 for acquisition of land for the purpose of NH-563 in Karimnagar District, the present Writ Petition is filed.

(2.) Heard the learned counsel for the petitioners, the learned Government Pleader for Land Acquisition for respondent Nos.1 and 4, Sri Alishetty Laxminarayana, learned Standing Counsel for respondent No.2, and the learned Government Pleader for Revenue for respondent No.3.

(3.) Learned counsel for the petitioners has contended that the official respondents with a mala fide intention have changed the alienation twice under the influence of some vested persons who are having political influence. Learned counsel has stated that initially a notification was issued on 19/1/2018 and as no award was passed, the same has lapsed. In the notification dtd. 19/1/2018, the road was passing through government lands and only few private lands were getting affected due to laying of the road. But, after the lapsing of the notification, dtd. 19/1/2018, the officials have issued another notification dtd. 5/6/2020 by changing the alignment of the road, from the earlier notified one on 19/1/2018. He has further stated that the second notification was published in 'Mana Telangana' news paper, which does not have any circulation and therefore the petitioners did not have any knowledge about the issuance of the notification, dtd. 5/6/2020. Even the notification dtd. 5/6/2020 has also lapsed as no award was passed within the time stipulated under the NH Act. Thereafter, the impugned notification is issued on 28/1/2021 wherein the alignment of the road was yet again changed and the said notification was published in 'Namaste Telangana' newspaper. Learned counsel has also stated that acquisition sought under second and third (impugned) notifications will be Acs.27-04 guntas more than the acquisition sought in the first notification, dtd. 19/1/2018. As per the alignment in the first notification, Munjampally, Annaram, Manakonduru, Bomakal and Durshed Villages will be affected to the extent of Acs.161-00 guntas, which include government lands to an extent of Acs.12-00 in Manakonduru Village, Acs.0-28 guntas in Bomkal Village and Ac. 1-33 guntas in Durshed Village. But, as per the new alignment, Munjampally, Annaram, Manakonduru, Bomakal and Durshed Villages will be affected to the extent of Acs.187-00 guntas and the distance would be increased to 3.5 kms. Learned counsel has further stated that the alignment of the road was changed at the behest of some vested interested persons whose lands were getting affected in the earlier notifications and therefore the impugned notification is issued to help them. Learned counsel has further stated that the distance under the present notification has increased by 1.8 kms and an area of Acs.27.00 more has to be acquired. That the petitioners, who were the marginal farmers and oustees under an earlier project, were allotted the present lands and even these lands are also sought to be acquired under the present notification. Even though the petitioners have given several representations to the authorities concerned to stick to the original alignment of road, but they have not bothered to consider the same.