PENDYALA PARIJATHA Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) This writ petition is filed seeking to declare the action of the respondents in not providing approach road to the land of the petitioners to an extent of Ac:0-9 gts, Ac.0-04 1/2 gts and Ac.0.04 1/2 gts respectively in Sy.No.349 situated at Pedda Amberpet Village, Hayathnagar Mandal, Ranga Reddy District as arbitrary and illegal and alternatively direct the respondents to acquire the said land and pay the compensation.

(2.) Heard Ms. A. Satya Sri, learned counsel for the petitioners, Smt. D. Madhavi, learned Standing Counsel for the respondents-HMDA for the respondents.

(3.) Learned Counsel for the petitioners submits that the petitioners are absolute owners and possessors of different extents of lands in Sy.No.349 situated at Pedda Amberpet Junction and Village, Hayathnagar Mandal, Ranga Reddy District. Pursuant to the notification issued in the year, 2005, the lands of the petitioners were acquired for construction of Outer Ring Road and as per the compensation package laid down in G.O.Ms.No.14 Infrastructure and Investment (IID-2) Department dtd. 18/12/2006, consent awards were passed in Lok Adalath awarding compensation of Rs.22,72,000.00 per acre and compensation was paid to them by way of cheques.