A.Chandraiah And 3 Others vs The State Of Telangana And 2 Others
2021 Latest Caselaw 3180 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                          AND
          THE HON'BLE SMT. JUSTICE P. MADHAVI DEVI


                      WRIT APPEAL No.346 of 2021

JUDGMENT:       (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




       The present writ appeal is arising out of common order

dated 07.06.2021 passed in W.P.No.18372 of 2020 and batch

by the learned Single Judge.

       The facts of the case reveal that three writ petitions

were preferred by the appellants and other stating that the

National Highway Authority of India is dispossessing them

from    their    respective          houses         and,      therefore,     they   be

restrained from dispossessing the appellants from their

houses without paying the awarded amount.                                   The facts

further reveal that with the writ petitions no documents were

filed in respect of the title of the houses and documents were

filed in respect of the fact that the houses were in existence.

Not only this, earlier also writ petitions were preferred and

one such order is on record passed in W.P.No.2795 of 2020

on 18.02.2020, wherein the learned Single Judge has directed

the respondents therein to furnish a copy of the award to the

petitioners therein.

Undisputedly, in the present case also after the award

was furnished to the appellants, they have preferred an

application under Section 3G(5) of the National Highways Act,

1956 for enhancement of the awarded amount and those

applications are still pending.

Learned counsel for the appellants has fairly stated

before this Court that the respondents be directed to decide

the applications within some reasonable time.

Resultantly, without averting to the merits of the case,

respondent No.2 - Land Acquisition Officer-cum-Joint

Collector, Mancherial District, is directed to decide the

applications positively within a period of eight weeks from the

date of receipt of a certified copy of this order.

With the aforesaid, the writ appeal stands disposed of.

The appellants shall also be free to appear before the

aforesaid authority and thereafter the said authority shall

pass appropriate order in accordance with law.

Miscellaneous petitions, if any, pending in this writ

appeal shall stand closed. There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ P. MADHAVI DEVI, J

02.11.2021 ES