BADDAM ARAVIND REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed with the following Prayer:

(2.) Heard Mr. N. Hari Prasad, learned counsel for the petitioners, Ms. Dara Haritha Kiran, learned Assistant Government Pleader for Revenue, Ms. Swathi, learned Assistant Government Pleader for Irrigation & Command Area Development and learned Assistant Government Pleader for Land Acquisition for respondents.

(3.) Learned counsel for petitioners submits that petitioners are eligible for re-settlement and rehabilitation benefits (for short 'R&R benefits) that in the first list (initial gazette notification dtd. 23/2/2010), petitioner Nos.2, 4 and their father were shown as eligible persons for receiving R&R benefits. But, in the subsequent list (subsequent gazette notification dtd. 13/2/2015) their names were not shown, they stood deleted and the R&R benefits are not granted to them. It is the case of petitioners that objections were raised to the final list on the ground that their names were deleted, even though it was brought to the notice of authorities that they were eligible, yet they were not granted benefits.