RANGA GUNDAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) All these Writ Petitions are filed questioning G.O.Rt.No.488 Revenue (Endowments.II) Department, dtd. 23/12/2021, and the consequential preliminary notification bearing No.G1/773/2020, dtd. 4/2/2022, issued under sub-sec. (1) of Sec. 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short 'the Act, 2013'), by the respondents and as such, all the Writ Petitions were heard together and are being disposed of by this common order.

(2.) The impugned Government Order was issued by the Government in exercise of its power under Clause (e) of Sec. 10(A) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Telangana Amendment) Act, 2016, exempting the application of the provisions of Chapter II and III of the Act, 2013, for acquisition of the private land admeasuring Acs.29.04 gts., and structures around Sri Laxmi Narasimha Swamy Devasthanam, Dharmapuri, for initiating Developmental Works. Pursuant to the said Government Order, the impugned notification, dtd. 4/2/2022, was issued by the respondents and the same was published in the Telangana Gazette No.01 of 2022, dtd. 4/2/2022.

(3.) The petitioner in Writ Petition No.18355 of 2022 is a trust, questioned the entire notification, dtd. 4/2/2022, covering an extent of Acs.11.16 gts., of agricultural land and an extent of 6209.59 Sq. Yds. of land covered by various structures. Whereas in Writ Petition Nos.37452 of 2021, 21687 of 2022 and 21734 of 2022, the petitioners therein have challenged the impugned notification only to the extent of land and structures owned by them i.e., an extent of 544 Sq. Yds., 715 Sq. Yds., and 415 Sq. Yds. respectively. The said extents are stated to be covered by houses of the respective petitioners.