DASARAJU LAXMAIAH Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking Mandamus to direct the respondents to consider the reference applications made by the petitioners under Section 64(1) of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 (for brevity "Act No.30 of 2013") for referring the matter to the authority under Act No.30 of 2013 for enhancement of the compensation in respect of their acquired lands admeasuring Ac.0-06 gts in Sy.No.85; Ac.1-04 gts in Sy.No.104, and Ac.0-11 gts in Sy.No.105 of Venkatadripalem Village, Miryalaguda Mandal, Nalgonda District, by applying correct multiplier factor 2.00 as per Central Gazette Notification SO.No.425 (E), dated 09.02.2016 issued under Section 30 (2) of Act No.30 of 2013, and consequently, declare the inaction of the respondents in this regard as violative of Articles 21 and 300-A of the Constitution of India and contrary to the provisions of Act No.30 of 2013.

(2.) Heard Sri L. Prabhakar Reddy, learned counsel for the petitioners, and the learned Assistant Government Pleader for Land Acquisition.

(3.) Learned counsel for the petitioners submits that the only grievance of the petitioners is that the lands of the petitioners along with others were acquired and as there were some inter se disputes between the parties, ultimately, the same were settled vide order dt.19.02.2019 in LAOP.No.142 of 2018 passed by the competent Authority. Thereafter, the petitioners made a representation dt.08.04.2019 for referring the matter to the competent Authority for enhancement of compensation. As the same is not being disposed of, the petitioners have filed the present writ petition.