NARAYANA REDDY Vs. D KRISHNA BHASKAR

JUDGEMENT

(1.) This Contempt Case is filed alleging willful disobedience of the order dt.01-08-2019 in I.A.No.1 of 2018 in W.P.No.26136 of 2018.

(2.) The 1st petitioner herein owns Ac.6.30 gts in Sy.No.145/AA, 2nd petitioner owns Ac.4.20 gts in Sy.No.147/AA and 3rd petitioner owns Ac.6.00 gts in Sy.No.145/AA of Thipparam village, Kndapaka Mandal, Siddipet District.

(3.) A notification under Section 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short 'the Act') was issued vide proceedings No.G1/1033/2017 dt.08-06-2017 proposing to acquire Ac.59.26¼ gts of land in the said village for construction of Mallannasagar reservoir as part of Kaleswaram Project including the lands of petitioners.