JEDALA RAJAVVA Vs. D KRISHNA BHASKAR

JUDGEMENT

(1.) Heard the counsel for petitioners and Sri A. Sanjeev Kumar, Special Government Pleader on behalf of the Additional Advocate-General, for the respondents.

(2.) This Contempt Case is filed complaining of willful disobedience of the order dt.25.07.2018 in W.P.No.25511 of 2018 passed by this Court.

(3.) Petitioners are agricultural labourers and had assailed in the Writ Petition the inaction of the respondents in considering their objections filed on 15.09.2017, 19.01.2018, 21.01.2018, 31.01.2018, 01.02.2018, 06.02.2018, 21.05.2018, 22.05.2018 and 23.06.2018 under Section 15(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Resettlement and Rehabilitation Act, 2013 (Act 30 of 2013) to the Notification issued under Section 11(1) of the said Act in Form-C vide proceedings No.G1/681/2017 dt.29.07.2017 proposing to acquire lands in Vemulaghat Village, Thoguta Mandal, Siddipet District, for the purpose of Komaravelli Mallannasagar Reservoir (K.M.S.) as part of the Kaleswaram Lift Irrigation Scheme.