YETUKURI RANGAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Land Acquisition appearing for respondent Nos.1 to 4. With their consent, the Writ Petition is disposed of at the stage of admission.

(2.) This writ petition is filed questioning the action of the respondent authorities in not taking steps to return the land, admeasuring Acs.7.14 guntas, in Survey No.122/AA, situated at Polepally Village, Khammam Rural Mandal, Khammam District, which was acquired vide Award No.17/1969, dtd. 9/3/1970, for the purpose of construction of Main Canal in the limits of Polepally Village.

(3.) Learned counsel for the petitioner has stated that originally the grandfather of the petitioner was the pattadar and possessor of the subject land, which was acquired way back in the year 1970 for construction of Main Canal in the limits of Polepally. That Award was passed on 9/3/1970 and the compensation amount was also paid to the petitioner. But, the Government failed to utilise the said land for the purpose for which it was acquired. Learned counsel has further stated that a part of the subject land along with some other extents of land was alienated to respondent No.5-Gurudakshina Foundation for the purpose of construction of 100 bed Nature Cure Hospital vide G.O.Ms.No.532 Revenue (Assn.II) Department, dtd. 23/4/2003. But, respondent No.5 also failed to utilise the land for the purpose for which it was allotted. Learned counsel has further stated that the subject land is still vacant, and therefore, the respondent authorities may be directed to take necessary action against the respondent No.5, resume the land and handover the same to the petitioner as per Sec. 101 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.