Potharapu Srikanth vs The State Of Telangana
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Telangana High Court

Potharapu Srikanth vs The State Of Telangana on 11 February, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                            AND
           THE HON'BLE SMT. JUSTICE RENUKA YARA

                    WRIT APPEAL No.178 of 2025

JUDGMENT (Per the Hon'ble the Acting Chief Justice Sujoy Paul):

Sri M. Janardhan Rao, learned counsel for the

appellants; Sri E. Ramesh Chandra Goud, learned Government

Pleader for Land Acquisition, for respondent Nos.1 and 3 to 5;

Sri H. Rajesh Kumar, learned Government Pleader for Energy,

for respondent No.2 and Sri D. Jagan Mohan Reddy, learned

counsel for respondent Nos.6 and 7.

2. Learned Single Judge has passed the following

directions:

"6. A perusal of the impugned proceeding shows that the 5th respondent had only informed the petitioners that an R&R Award would be passed as per Chapter-V r/w Schedule-II of the Act, and nothing further has been stated therein with regard to respondent authorities not considering the objections filed by the petitioner, as contended. Thus, the petitioners cannot be said to be aggrieved by the said endorsement issued, for approaching this Court by the present Writ Petition, without even waiting for the authorities to pass an R&R Award, for them to assail the action of the respondents- authorities in passing the said Award as being contrary to Schedule-II of the Act.

7. For the aforesaid reasons, this Court is of the considered view that the present Writ Petition as filed is premature and has to fail.

8. Accordingly, the Writ Petition is dismissed. However, liberty is granted to the petitioners to assail the R&R Award as and when passed by the

respondents-authorities, if are aggrieved by the same. No order as to costs."

3. Learned counsel for the appellants fairly admitted that

the writ petition was filed based on an apprehension that the

appellants' objections would not be considered by the competent

authority while taking a final decision.

4. We find no reason to interfere in the matter on the basis

of mere apprehension. Learned Single Judge has kept it open for

the appellants to file appropriate proceedings, if their objections

have not been decided or if they are aggrieved by the final award.

No case is made out to interfere in the matter.

5. Accordingly, this Writ Appeal is disposed of. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 11.02.2025 Myk/Tsr

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT. JUSTICE RENUKA YARA

(Per the Hon'ble the Acting Chief Justice Sujoy Paul)

Date: 11.02.2025

myk/tsr