STATE OF TELANGANA Vs. KUMMARI NARSIMHULU

JUDGEMENT

(1.) This Writ Appeal is preferred by the appellants against the order dtd. 6/3/2025 passed by the learned Single Judge in W.P. No. 31004 of 2023. By the said order, the learned Single Judge disposed of the Writ Petition filed by the respondent Nos. 1 and 2 herein by setting aside the impugned proceedings No.E1/1969/2023 dtd. 13/10/2023 passed by present Appellant No. 2 while directing the appellant No.2 to initiate fresh land acquisition proceedings in respect of subject land of the writ petitioners admeasuring Acs.2.00 guntas each and to pay compensation in accordance with the provisions of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 (for short "the Act of 2013") within a period of eight months from the date of receipt of the order.

(2.) The respondent Nos. 1 and 2 as writ petitioners approached this Court by filing Writ Petition No.31004 of 2023, challenging the proceedings bearing No. E1/1969/2023 dtd. 13/10/2023 passed by the Appellant No.2 contending that the said proceedings were illegal, arbitrary, violative of principles of natural justice and without adherence to the due procedure prescribed for acquisition of land and accordingly sought to have the same set aside.

(3.) Admittedly, the Government had assigned the land to the respective fathers of the respondent Nos. 1 and 2 herein to an extent of Acs.3.00 guntas each in Survey No.321/PP situated at Karakapatla Village, Markook Mandal, Siddipet District, under D-form pattas vide File Nos. A3/96/76 at Sl.No.54 and Sl. No.55 both dtd. 22/2/1977. Upon their demise, the names of the respondent Nos. 1 and 2 were mutated in the revenue records and they have since been in possession and cultivation of the said land.