Telangana High Court
Mrs.Ghazala Abdul Sattar vs The State Of Telangana, on 25 October, 2021
Author: T.Vinod Kumar
Bench: T.Vinod Kumar
HONOURABLE SRI JUSTICE T.VINOD KUMAR
WP.No.23330 OF 2021
ORDER:
This Writ Petition has been filed seeking a direction to the respondents to pass an award in respect of the petitioner's property situated at Raidurg Panmaktha Village, Serilingampally Mandal, Ranga Reddy District, which is getting affected due to road widening by 215 Ft. width from Narayanamma College to Gachibowli Flyover.
2. Petitioner contends that despite the property having been acquired by the respondents, no compensation has been paid to the petitioner till date.
3. Learned Government Pleader for Land Acquisition on the other hand submits that Section 19 Gazette in respect of the property in the above said area has been issued on 28.12.2020 and the respondents have one year time there from to complete the enquiry and to pass an award. She further submits that a public notice has also been issued on 30.09.2021 under Sections 21 & 22 of the Right to Fair Compensation and Transparency in Land Acquisition and Rehabilitation and Resettlement Act (Act 30 of 2013), 2013, and on completion of hearing, ::2::
an Award would be passed by the respondents within the time prescribed under the statute.
4. In view of the above submissions of the learned Government Pleader for Land Acquisition that within one year from the date of Section 19 gazette notification, an award would be passed by the respondents, no further orders are necessary in the Writ Petition, except directing the respondents to comply with the undertaking as given before this Court.
5. With the above direction, this Writ Petition is disposed of. No order as to costs.
6. Consequently, miscellaneous petitions pending, if any, shall stand closed.
______________________ T.VINOD KUMAR, J 25th October, 2021.
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