State Of Telangana vs Chikinam Rajubai
2023 Latest Caselaw 2586 Tel

       THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                        AND
        THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR
                                W.A.No.917 of 2023
JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

        Dr. J.Vijayalaxmi, learned Government Pleader for

Assignment for the appellants; Mr. S.Laxminarayana, learned

counsel for respondents No.1 to 8/writ petitioners; and

Mr. Malugari Sudarshan, learned Government Pleader for

Forest Department for respondents No.9, 11 and 12.

2. This intra court appeal has been filed against an order

dated 10.03.2023 passed by a learned Single Judge, by which a

writ petition viz., W.P.No.2506 of 2021, preferred by

respondents No.1 to 8/writ petitioners, has been disposed of.

3. The parties shall be referred to as per their rankings

before the learned Single Judge.

4. The petitioners had filed the aforesaid writ petition

seeking an order of prohibition against the respondents not to ::2::

dispossess them from the land in question. The aforesaid

relief was sought on the basis that the petitioners were

assignees in respect of the land in their occupation.

5. The learned Single Judge, by an order dated 10.03.2023,

by taking into account the stand taken by the Mandal Revenue

Officer that the petitioners are assignees of land bearing

Survey No.427 of Parpelli Village and are also shown as

pattadars in the revenue records, directed that the entire

exercise of identifying the land assigned to the petitioners shall

be completed within a period of three months and thereafter,

the respondents were directed to either provide alternative

land to the petitioners or to pay them compensation under the

Right to Fair Compensation and Transparency in Land

Acquisition, Rehabilitation and Resettlement Act, 2013.

6. In the aforesaid factual background, this appeal has

been filed.

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7. Learned Government Pleader for Assignment submitted

that the time for identifying the land in occupation of the

petitioners be extended by a further period of three months.

8. Aforesaid prayer has not been opposed on behalf of the

petitioners.

9. In view of the aforesaid submission and in the facts of

the case, taking into account the fact that even according to

the respondents, the petitioners are assignees in respect of the

land situated in Survey No.427 of Parpelli Village, the time for

compliance of the direction issued by the learned Single Judge

is extended by a further period of three months from today.

10. To the aforesaid extent, order dated 10.03.2023, passed

by the learned Single Judge in W.P.No.2506 of 2021, is

modified.

11. Accordingly, the Writ Appeal is disposed of. No costs.

::4::

As a sequel, miscellaneous petitions, pending if any,

stand closed.

__________________ ALOK ARADHE, CJ

_______________________ N.V.SHRAVAN KUMAR, J Date: 21.09.2023 LUR