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K. Pedda Venkataiah vs The District Collector
2023 Latest Caselaw 1473 Tel

Citation : 2023 Latest Caselaw 1473 Tel
Judgement Date : 29 March, 2023

Telangana High Court
K. Pedda Venkataiah vs The District Collector on 29 March, 2023
Bench: Mummineni Sudheer Kumar
THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR

                WRIT PETITION NO.28005 OF 2008

ORDER:

This writ petition is filed to declare the action of the

respondents in not passing the award under Section 28-A of the

Land Acquisition Act, re-determining the compensation in

pursuance of the Judgment and Decree in A.S.No.225/1995

dated 23.12.2003 for the acquired lands admeasuring Ac.4.00

guntas in survey Nos.105, 127 to 129, 141/2, 144, 249 and 133

situated at Somidi Village, Hanamkonda Mandal, Warangal

District as illegal, arbitrary and consequently direct the

respondents to pass award re-determine the compensation

under Section 28-A of the Land Acquisition Act.

Heard Mr.J.Venkateswara, learned counsel for the

petitioner and learned Government Pleader for Land Acquisition.

No counter affidavit has been filed by the respondents,

however, learned Government Pleader for Land Acquisition on

instructions submitted that the application submitted by the

petitioner under Section 28-A of Land Acquisition Act, 1894 is

pending consideration and the same is being processed by

respondent No.2. The said process is likely to take some more

time.

                                  2                   MSK,J
                                             W.P.NO.28005 OF 2008

In the light of the above, as the request of the petitioner

for passing an award under Section 28-A of Land Acquisition is

pending consideration before respondent No.2 and also taking

into consideration the long lapse of time in passing orders on

the said application submitted by the petitioner under Section

28-A, the Writ Petition is disposed of, directing respondent No.2

to pass an award under Section 28-A considering the

application submitted by the petitioner within a period of three

(03) months from the date of receipt of copy of this order.

There shall be no order as to costs. Miscellaneous

applications, if any, pending shall stand closed.

_____________________________________ (MUMMINENI SUDHEER KUMAR, J) 29th March 2023 AQS

 
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