A. VIJAYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Land Acquisition representing learned Advocate General appearing for the respondents. With the consent of learned counsel on either side, these writ petitions are disposed of by this common order, as the property which is the subject matter of both the writ petitions is one and the same.

(2.) W.P.No.23941 of 2019 is filed questioning the award passed by respondent No.4 in proceedings No.D1/600/2017, dtd. 7/9/2019, insofar the land admeasuring Ac.1.02 1/2 guntas in Survey No.328/E/16 situated at Mutrajupally Village, Gajwel Nagara Panchayat, Gajwel Mandal, Siddipet District, on various grounds, including the ground that the declaration under Sec. 19(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short Act, 2013) was published beyond the period of time prescribed and on various other grounds including on the manner in which calculation arrived at for payment of compensation for which the petitioner is entitled to.

(3.) After hearing the matter for a considerable time and taking into consideration the totality of the circumstances and also the urgency pleaded by the respondents, on the ground that 98% of the Project is already completed and only a small part of land is left out and is stalled, the Court suggested for an amicable resolution of the matter and pursuant thereto, respondent No.4 has agreed to pay the compensation taking the market value at Rs.14,70,000.00 per acre with all other benefits provided under the Act, 2013 in respect of the petitioner 's land.