Danda Laxma Reddy vs The Union Of India
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Telangana High Court

Danda Laxma Reddy vs The Union Of India on 25 November, 2025

     THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR

                    WRIT PETITION No.35857 of 2025

ORDER:

Heard learned counsel for the petitioner and Sri.Medishetty Ramu,

learned Standing counsel for NHAI appearing for respondent Nos.2 and 3

and learned Assistant Government Pleader for Land acquisition appearing for

respondent Nos.4 to 8. With their consent, the writ petition is being taken up

for disposal at the admission stage itself.

2. This writ petition has been filed seeking the following prayer:-

"to declare the action of the Respondents herein seeking to take possession of lands of the petitioner situated at Adivarampeta Revenue Village, Ramagiri Mandal, Peddapalli District, Telangana, without fully completing the land acquisition proceedings in pursuance of the Notification of the Respondent No.1 in S.O.1015(E) dated 02.03.2021 as Ex facie, illegal, arbitrary, discriminatory, unconstitutional, violation of fundamental rights under Article 14, 19, 21, 300-A of constitution of India and violation in implementation with true spirit of Section 23, 30 and 31 of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 and further violation of the National Highways Act, 1956 violation to the Hon'ble Apex Court Judgments and consequently direct the Respondents not to take possession until total compensation payment to the petitioner except after following due process of law, duly considering the petitioner's representations dated 29.02.2024, 05.08.2024, 31.12.2024 and 15.02.2025...."

3. Though various grounds are raised in the writ petition, learned counsel

for the petitioner restricts his prayer seeking a direction to respondent

authorities to dispose the petitioner's representations dated 29.02.2024,

05.08.2024, 31.12.2024 and 15.02.2025, in a time bound period.

4. Learned counsel appearing for respondents submits that if the

petitioner's representations dated 29.02.2024, 05.08.2024, 31.12.2024 and

15.02.2025 are still pending for consideration, respondent authorities may be

directed to pass appropriate orders.

5. Recording the submission made by learned counsel appearing on

either side and without expressing any opinion on the merits of the case, this

writ petition is disposed of directing the respondent authorities to dispose the

petitioner's representations dated 29.02.2024, 05.08.2024, 31.12.2024 and

15.02.2025 and take appropriate action strictly in accordance with law, as

expeditiously as possible and communicate the same to the petitioner.

6. Accordingly this writ petition is disposed of. Miscellaneous

applications, if any pending, shall stand closed. No order as to costs.

_________________________________ JUSTICE N.V.SHRAVAN KUMAR Date: 25.11.2025 SU