P.SREEDHAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Government Pleader for Land Acquisition.

(2.) This writ petition is filed to issue a writ, order or direction and more particularly one in the nature of writ of Mandamus declaring the action of the respondents 1 to 3 in not initiating the land acquisition proceedings as per the undertaking given in Contempt Case no.774 of 2013 and orders in WPMP.No.214 of 2013 in W.P.No.164 of 2013 by not paying compensation to the petitioners for the property admeasuring 1091 sq.yrds bearing premises no: 1-7- 870(new) corresponding H.No 1/7/78(old) in Survey no: 1003 situated at Hunter Road, Subedari, Hanamkonda, Warangal which is forcibly taken more than 27 Years back for road widening without initiating proceedings under the Land Acquisition, despite various representations by the petitioners and correspondence from the respondents admitting to pay compensation or allot alternate land as per the provisions of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 as illegal, arbitrary and unconstitutional, in total violation of the orders in Contempt Case no.774 of 2013 dtd. 27/1/2015 and WPMP.No.214 of 2013 in W.P.No. 164 of 2013 apart from being contrary to the principles of natural justice and in contravention of the provisions of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 and consequently direct the respondents to initiate the land acquisition proceedings and pay the just and adequate compensation to the petitioners as expeditiously as possible or allot the alternate land at Balasamudram beside Telangana State Pollution Control Board in lieu of compensation as agreed by the petitioner.

(3.) The case of the petitioners, in brief, is as follows: