PAIYAVULA LAXMI Vs. P VENKAT RAMI REDDY

JUDGEMENT

(1.) C.C.No.1962 of 2018 is filed on 19-07-2018 by the petitioners alleging willful disobedience of the order dt.25-06-2018 in I.A.No.1 of 2018 in W.P.No.15444 of 2018.

(2.) Later when there were further violations of the said order, in February, 2019, C.C.No.136 of 2019 was again filed by petitioners therein.

(3.) For acquiring the lands of private persons for public purpose inter alia the Parliament enacted the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short 'Act 30 of 2013') repealing the Land Acquisition Act, 1894. The said Act came into force on 01-01-2014.