Sathrasala Venukulu, vs Revenue Divisional Officer,
2025 Latest Caselaw 1942 Tel

Telangana High Court

Sathrasala Venukulu, vs Revenue Divisional Officer, on 10 February, 2025

     THE HONOURABLE SRI JUSTICE J. SREENIVAS RAO

                  WRIT PETITION No.2975 OF 2004

ORDER:

This writ petition is filed for the following relief:

".... to issue an order, direction or writ specially writ of mandamus directing the respondents to consider the application dated 12.03.2001 filed under Section 28a of the Land Acquisition Act for redetermination of compensation amount in respect of petitioners acquired land situated at Marrepally Village, Anumula Mandal, Nalgonda District by passing award in respect of 4(1) notification issued under the Land Acquisition Act on par with other claimants as concluded by judgment dated 07.02.2003 in A.S.No.411 of 2001 by granting statutory benefits including interest on solatium and additional market value by declaring the action of respondents in not considering the application as violative of Article 14 and 300A of the Constitution of India and violative of Section 28a of the Land Acquisition Act."

2. Heard Sri L. Preetham, learned counsel representing

Sri L. Prabhakar Reddy, learned counsel appearing on behalf

of the petitioners and the learned Assistant Government

Pleader for Land Acquisition appearing on behalf of the

respondents.

3. Learned counsel for the petitioners submits that the

petitioners have submitted an application under Section 28-A

of the Land Acquisition Act, 1894 requesting the respondent

authorities to re-determine the compensation. Learned

counsel further submits that he has no instructions from the

petitioners and requested the Court to direct the respondent

authorities to consider the application submitted by the

petitioners by fixing time limit, in the event the said

application is not yet decided.

4. Learned Assistant Government Pleader has not opposed

the said request.

5. In view of the above said submissions made by both the

parties, without going into the merits of the case, the

respondents are directed to consider the application

submitted by the petitioners under Section 28-A of the Land

Acquisition Act, 1894 and pass appropriate orders in

accordance with law within a period of three months from the

date of receipt of a copy of this order, if not already disposed

of.

6. With the above direction, the writ petition is disposed of.

Miscellaneous petitions pending, if any, shall stand

closed. No order as to costs.

_______________________ J. SREENIVAS RAO, J

Date: 10.02.2025.

ES