DANTHAKALA CHINNAKKA , CHINNAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed with the following prayer:

(2.) Heard T.Rajalaxmi, learned counsel representing Mr. M.Srikanth, learned counsel for petitioner, Mr. Ramesh Chander Goud, learned Government Pleader for Land Acquisition and Ms. Dara Haritha Kiran, learned Assistant Government Pleader for Revenue, for respondents.

(3.) Petitioner states that she is a native of Kustapur Village in Mallapur Mandal of Karimnagar District, had a house and agricultural land, was dependant on the income derived from the land. Land got submerged under Sriramsagar Project. Suitable alternate land was to be given to the land losers under rehabilitation and resettlement scheme.