M.PRABHAKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. A.Venkatesh, learned Senior Counsel representing Ms. L.Vani, learned counsel appearing on behalf of the petitioner and Mr.Raparthi Venkatesh, learned Standing Counsel for GHMC appearing on behalf of the respondent No.2.

(2.) The writ petition is filed to declare the action of the respondent No.2 in paying meager compensation amount for the petitioner's land admeasuring 936 Sq. Yards out of 1560 Sq. yards in Sy.No.93/A of Mailardevpally Village, Rajendranagar Mandal, Ranga Reddy District against the consent of the petitioner and against the provisions of the Greater Hyderabad Municipal Corporation Act, 1955 (for short 'the GHMC Act, 1955') as well as the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short 'the Act, 2013') as being illegal, arbitrary, unjust, against the Article 21 and 300-A of the Constitution of India.

(3.) Originally, the entire land admeasuring Ac.2.30 guntas situated in Sy.No.93 of Mailardevpally Village, Rajendranagar Mandal, Rangareddy District belonging to one Mr.A.Shankaraiah S/o.Narayana and his name was also mutated in the revenue records including Khasra Pahani of the year 1954-55. Pattadar passbooks and title deed were also issued in his favour. The said A.Shankaraiah along with his sons sold the land admeasuring Ac.1.37 guntas out of Ac.2.30 guntas to Mr. M.Veerappa and Mr.M.Veda Prakash under registered sale deed bearing Document No.7950 of 1980 dtd. 25/7/2080. Therefore, left over land was Ac.0.33 guntas.