Raghavender Reddy Gavionalla And ... vs The State Of Telangana And 3 Others
2021 Latest Caselaw 2230 Tel

       THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

                 WRIT PETITION No.19322 of 2020
ORDER:

Heard the learned counsel for the petitioners, the learned

Government Pleader for GAD & Finance and Planning for

respondent Nos.1 and 3, and the learned Government Pleader for

Land Acquisition for respondent Nos.2 and 4. With their consent,

the Writ Petition is disposed of at the stage of admission.

This writ petition is filed seeking to declare the action of

respondent Nos.1 to 4 in withholding and not transferring the

amounts as per cheques dated 10.08.2020 to the petitioners' Bank

accounts, as illegal and arbitrary.

The learned Government Pleader for GAD & Finance and

Planning, on instructions, has stated that out of the eight petitioners,

the compensation amount was already paid to the four petitioners,

i.e., petitioner Nos.1, 3, 4 and 6. But, insofar as petitioner Nos.2, 5, 7

and 8 are concerned, the cheques were returned, as there was a

discrepancy with regard to their names, and therefore, the

compensation amount could not be paid to them. The learned

Government Pleader has further stated that the judgments and

decrees passed by the Courts below in the O.Ps. and the Appeals

filed by the petitioners show the correct names of the petitioners;

that the proposals were already sent to the processing authority and

that in case the petitioner Nos.2, 5, 7 and 8 file an appropriate

application before the concerned Senior Civil Judge, Narayanpet, the

same will be considered and the amounts will deposited to the Bank

accounts of petitioner Nos.2, 5, 7 and 8.

In view of the above made submissions, the writ petition is

disposed of directing petitioner Nos.2, 5, 7 and 8 to file an

appropriate application before the Senior Civil Judge, Narayanpet,

within a period of one week from the date of receipt of a copy of this

order. On such application being filed, the Senior Civil Judge,

Narayanpet, shall consider the same and pass necessary orders

thereon, duly correcting the names of petitioner Nos.2, 5, 7 and 8, as

expeditiously as possible, preferably, within a period of four weeks

thereof. The official respondents shall deposit the compensation

amount to the Bank accounts of petitioner Nos.2, 5, 7 and 8, within a

period of four weeks thereof.

The miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

_______________________ A.ABHISHEK REDDY, J Date : 28.07.2021.

Note : Issue C.C. in two days.

B/o (va)