YERRANNAGARI KAMALAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Ch.Ravi Kumar, learned counsel for the petitioners and Sri A.Sanjeev Kumar, learned Special Government Pleader representing the learned Additional Advocate General for the respondents.

(2.) All the petitioners herein are the widows or widowers and single persons being adult members of the displaced family within the meaning of Clause (k) of Sec. 3 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short 'the Act, 2013') and they also come within the meaning of affected family under Clause (c) of Sec. 3 of the Act, 2013.

(3.) The petitioners in Writ Petition No.14399 of 2019 are all the persons belonging to Vemulaghat Village, Thoguta Mandal, Siddipet District, whereas, the petitioners in Writ Petition No.6268 of 2021 are all the persons belonging to Yetigadda Kistapur Village, Thoguta Mandal, Siddipet District.