MUTYAM RAVINDER GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) We have heard Mr.K.Ramakotaiah, learned counsel representing Mr.A.Jagan, learned counsel appearing for the petitioner, Mr.S.Ramesh, learned counsel representing Mr.P.Shashi Kiran, learned counsel appearing for the respondent No.2, Mr.Y.V.L.N. Prasad Sharma, learned counsel appearing for the respondent No.5 and Mr.Maturi Aravind, learned counsel appearing for the respondent No.6.

(2.) The Writ Petition is filed assailing the Lok Adalat Award dtd. 18/12/2019 passed in O.S.No.10 of 2019 by the 2nd respondent.

(3.) Learned counsel for the petitioner contends that the land in Sy.No.83, 84d, 30, 31 of Jallipalli village of Kamanpur Mandal, Peddapalli District to an extent of Ac.29.30 gts belongs to petitioner's grand father viz., Agaiah, whereas respondent Nos.9 and 10, who are the Special Deputy Collector, Land Acquisition Officer and Singareni Collieries issued land acquisition proceedings and acquired the lands and passed an award to a total amount of Rs.1,18,00,000.00.