India Seeking To Declare The ... vs Racharla Village
2022 Latest Caselaw 2600 AP

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               THE HON'BLE SRI JUSTICE D. RAMESH
                    WRIT PETITION NO.15709 of 2022
ORDER:-

       This Writ Petition is filed under Article 226 of the Constitution of

India seeking to declare the action of the respondents in forcibly

dispossessing the petitioners from the lands admeasuring an extent of

Ac.0.44 cents in Sy.No.305/3, and Ac.1.04 Cents in Sy.No.301/7 in

Racharla Village, Varadaiahpalem Mandal, Tirupathi District, as illegal and

consequently to direct the respondents to follow the due process of law

under Right to Fair Compensation and Transparency in Land Acquisition,

Rehabilitation and Resettlement Act, 2013 in terms of order dated

22.4.2022 passed in W.A.No.377 of 2022.

2. Heard both the learned counsel appearing for the petitioners and

the learned Government Pleader appearing for the respondents.

3. Today, when the case is taken up, the learned counsel for the

petitioners submitted that the issue is squarely covered by the judgment

of the learned Single Judge of this High Court in W.P.No. 16739 of 2020

which orders were upheld by the Division Bench of this Court in

W.A.No.377 of 2022 vide orders dated 22.4.2022, wherein the learned

Division Bench of this High Court closed the Writ Appeal taking into

consideration the undertaking given by the petitioners therein to pay the

compensation to the respondents therein within certain time frame.

Hence, this Writ Petition may also be disposed in terms of the orders

passed in W.P.No. 16739 of 2020 dated 24.9.2021.

4. Recording the submissions of the learned Counsel for

the petitioners, this Writ Petition is also disposed of in terms of the orders

passed in W.P.No.16739 of 2020 dated 24.9.2021, which were confirmed

in W.A.No.377 of 2022 vide orders dated 22.4.2022. Accordingly, the

order passed by the 2nd respondent in Roc.No.G2/1696/2017 dated

28.11.2019 is set aside directing the 2nd and 3rd respondents to follow the

procedure prescribed under Act 30 of 2013 strictly and pass an award for

payment of compensation to the petitioners. Any amount of deviation

would attract serious consequences.

5. Registry is directed to enclose a copy of the order passed in

W.P.No. 16739 of 2020 dated 24.9.2021 and also in W.A.No.377 of 2022

vide orders dated 22.4.2022 to this order.

Consequently, miscellaneous applications pending if any, shall

stand closed.

__________ D.RAMESH,J Date: 22.6.2022 PA.

HON'BLE SRI JUSTICE D.RAMESH

WRIT PETITION NO. 15709 of 2022

DATED: 22.06.2022

PA.

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No:W.P.No.15709 of 2022

PROCEEDING SHEET

SL. DATE ORDER OFFICE NOTE NO.

01. 22.06.2022 DR, J

Writ Petition is disposed of. (VSO)

_______

DR,J

PA.

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