BALAJI SPINNERS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is originally filed with the relief as under:-

(2.) It is the case of the petitioner that the petitioner is the absolute owner and possessor of agricultural land admeasuring Acs.78.20 gts., situated in Sy.Nos.326 and 331, i.e., an extent of Acs.60.20 gts., in Sy.No.326 and Acs.18.00 gts., in Sy.No.331 of Mutrajpally Village, Gajwel Mandal, Siddipet District, having purchased the same under registered Sale Deed vide document Nos.1722, 1723, 1724, 1725, 1726, 1728, 1729 and 1739 of 2014, dtd. 8/1/2014, 9/1/2014, 9/4/2014, 10/1/2014, 10/1/2014, 17/1/2014, 17/1/2014, and 24/1/2014 respectively, and respondent No.3 issued a preliminary notification under Sec. 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short 'the Act, 2013'), vide proceedings No.G1/521/2018, dtd. 30/1/2021, proposing to acquire an extent of land Acs.46.29 gts., out of the total extent of land admeasuring Acs.78.20 gts., owned by the petitioner.

(3.) It is the further case of the petitioner that out of the said Acs.46.29 gts., sought to be acquired from out of the land claimed by the petitioner, an extent of Acs.42.00 gts., of land is notified in the name of third parties at Sl.Nos.1 to 23 of the said preliminary notification, though the said persons have no right and title over the subject land and the petitioner herein is the absolute owner of the said extent of the land. The petitioner also claims to have raised objections against the preliminary notification by submitting his objections. From a perusal of the relief sought originally in the Writ Petition, the petitioner is already stated to have been dispossessed from the land admeasuring Acs.42.00 gts., situated in Sy.Nos.326 and 331 of Mutrajpally Village (hereinafter referred to as 'the subject land').