K. SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner, learned Government Pleader for Land Acquisition appearing for respondents 1 and 2 and learned senior designate counsel, Sri A. Venkatesh, appearing on behalf of the Respondent No.3.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring the award proceedings dtd. 1/11/2022 in the File No. AA/61/2016 as contrary to the provision of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, more particularly Sec. 26 & 29 of the Act as illegal, arbitrary and further declare the action of the respondents in repeatedly passing an award contrary to the provision of LA Act (30 of 2013) and the judgement of this in W .P. No. 21380 of 2021 as colorable exercise of power and for extraneous considerations and consequently direct the respondents to pass an award by following the provision of LA Act (30 of 2013) scrupulously.

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