BANDA SHEKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Learned Counsel for the petitioner, Government pleader for Land Acquisition appearing for respondents 1 and 2, learned standing counsel for GHMC appearing for respondents 3, 4 and 5, learned Government Pleader for Municipal Administration and Urban Development appearing for respondent No.6 and learned standing counsel for GHMC appearing for the 7th respondent.

(2.) This Writ Petition is filed to issue a Writ of Mandamus declaring the action of the Respondents more particularly the Respondent Nos. 2, 6 and 7, who have collectively acquired the Petitioner's Land admeasuring 360 Sq. Yards (300.9 Sq.Mts.,) in Plot No. 15 covered in Sy.Nos.24 and 136, situated in Shankernagar Colony, Nagole Village, Uppal Mandal, Medchal Malkajgiri District-TS without issuing the petitioner any Notice and without following due process of Law and by acting above rule of law, besides have not yet initiated any Land Acquisition Proceedings and also not paid any single rupee of Compensation to the Petitioner under Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 and Rules, 2014, as arbitrary, ex-facie illegal, highhanded, dereliction of duty, by giving colourable exercise to their statutory powers, in violation of principles of natural justice and consequently may direct the Respondents to either return back the Petitioner's aforesaid Land or to pay Compensation to the Petitioner under the New Land Acquisition Act No.30 of 2013 along with damages.

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