M/S Ashok Enclaveii Owners ... vs Smt. Sama Lakshmamma,
2021 Latest Caselaw 3601 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                    AND
         THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY



                   Writ Appeal No.159 of 2019


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


       The present writ appeal is arising out of an order

dated 13.04.2018 passed by the learned Single Judge in

I.A.No.1 of 2018 in W.P.No.10992 of 2018.

       The undisputed facts of the case reveal that the writ

petition was preferred by Smt. Sama Lakshmamma and

others stating that the State Government and the

Hyderabad Metropolitan Water Supply and Sewerage

Board are taking possession of their land without

following the provisions as contained under the Right to

Fair    Compensation            and       Transparency              in   Land

Acquisition, Rehabilitation and Resettlement Act, 2013.

An interim order has been passed by the learned Single

Judge directing the respondents therein not to interfere

with the peaceful possession without following due

process of law under the statute.

The present writ appeal has been filed against the

aforesaid order by certain persons claiming right over the

same land.

In the considered opinion of this Court, in case the

appellants are claiming right in respect of the aforesaid

land, which is the subject matter of W.P.No.10992 of

2018, they shall certainly be free to file an application for

impleadment before the learned Single Judge.

Resultantly, this Court does not find any reason to

interfere with the order passed by the learned Single

Judge.

The writ appeal is accordingly dismissed. The

miscellaneous applications pending in this writ appeal, if

any, shall stand closed. There shall be no order as to

costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 18.11.2021 vs