Madanlal Vijay Kumar, vs The State Of Telangana
2022 Latest Caselaw 1631 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                  AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



             WRIT APPEAL No.1614 of 2017

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


     The present writ appeal is arising out of an order

dated 11.07.2017 passed by the learned Single Judge in

W.P.No.35113 of 2015.

     The order passed by the learned Single Judge reveals

that a liberty has been granted to the appellant/writ

petitioner for enhancement of compensation by seeking

recourse to the remedies available under the Right to Fair

Compensation and Transparency in Land Acquisition,

Rehabilitation and Resettlement Act, 2013. In respect of

the rival claims, again a liberty has been granted to the

parties to approach the appropriate forum.

     There    was      no     appearance          on     behalf      of   the

appellant/writ petitioner on 29.03.2022. Today also there

is no appearance, even though the matter is listed under

the caption "for dismissal".
                              2




     The writ appeal is, therefore, dismissed for want of

prosecution.   Otherwise also, there are no merits in the

present writ appeal.

     The miscellaneous applications pending, if any, shall

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




                           ______________________________________
                             SATISH CHANDRA SHARMA, CJ




                           ______________________________________
                              ABHINAND KUMAR SHAVILI, J


30.03.2022

vs