MANAGING DIRECTOR Vs. MALLESHWARI BINAGARI

JUDGEMENT

(1.) The appellants challenge a common order dtd. 18/11/2023 passed by a learned Single Judge of this Court in a batch of Writ Petitions. By the impugned order, the learned Single Judge disposed of W.P.Nos.20396, 25795 of 2002 and 8406 of 2013 inter alia by permitting the writ petitioners to submit representations before the official respondents for allotment of an alternate land in lieu of the land acquired, within three weeks from the date of receipt of the order and to consider the case of the writ petitioners for allotment of alternate land. The respondents were also directed to pass appropriate orders within three months from the date of submission of the writ petitioners' representations.

(2.) The appellants before this Court are the Managing Director, Telangana Industrial Infrastructure Corporation ('TIIC') (the appellant in W.A.No.396 of 2025) and the District Collector, Ranga Reddy District, (the appellant in W.A.No.1020 of 2025). The respondent Nos.1, 7, 8, 10, 14, 19 and 60 (in the two Writ Appeals) are represented by learned Senior Counsel.

(3.) W.A.No.396 of 2025 has been filed with a delay of 460 days and W.A.No.1020 of 2025 has been filed with a delay of 488 days.