SHAIK HASEENA BEGUM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri P. Sesidhar Reddy, learned counsel for the petitioner and learned Government Pleader for Revenue for the respondents.

(2.) It is brought to the notice of this Court by learned counsel for the petitioner that this Court, under similar circumstances, has passed an order in W.P.No.2792 of 2018, dtd. 3/1/2023, directing the respondents therein, to initiate proceedings for acquisition of the subject land in terms of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, 'the Act, 2013) instead of paying ex-gratia to the petitioner in the said writ petition.

(3.) Learned counsel for the petitioner submitted that the petitioner herein is similarly situated like the petitioner in W.P.No.2792 of 2018 and is awaiting similar orders to be passed in this case as well.