Telangana High Court
Sarikonda Eshwaramma vs The State Of Telangana on 5 March, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
HYDERABAD
THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION No.35210 of 2024
DATE OF ORDER:05.03.2026
Between:
Sarikonda Eshwaramma and 7 others
...Petitioners
AND
The State of Telangana, represented by its Principal Secretary,
Revenue Department, Secretariat, Hyderabad and four others
...Respondents
ORDER:
Heard learned counsel for the petitioner and learned Government Pleader for Revenue for respondent Nos.1 to 4, learned Government Pleader for Home for respondent No.5. With their consent, this writ petition is being taken up for disposal.
2. This writ petition has been filed seeking the following prayer:-
"...to issue a Writ, Order or directions more particularly a Writ in the nature of mandamus declaring the action of the respondents, more particularly that of the respondent Nos.3 and 4 in seeking taking over the land and dispossessing the petitioners from the subject land without following due process of Law or without invoking either the Land Acquisition Act or Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, is challenged in this writ petition as being arbitrary, illegal and violative of Articles 14, 19 (d), 21 and 300-A of Constitution of India and consequently direct the respondents not to take over the land or dispossess the petitioners from the land in Sy.No.154/5, 154/26/1 to 154/26/7 admeasuring Ac.0.625 guntas each totally Ac.1.10 guntas, situated at Chinthapalli Village & Mandal, Nalgonda District without following due process of Law and without the provisions of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013..."2
3. On the directions of the Hon'ble Division Bench of this Court vide order dated 30.06.2025 passed in W.A.No.640 of 2025, this writ petition is restored to its original, for re-hearing.
4. Learned Government Pleader for Land Acquisition would submit that the schedule lands of the petitioners are required for providing R & R Center for Narsireddygudem village of Marriguda Mandal of Nalgonda District whose lands were submerged under Shivannagudem Balancing Reservoir under DLIS and it is necessary to acquire the PDF's of Narsireddygudem village before the rainy season as the Shivannagudem Balancing Reservoir Project Works almost completed and storage of water in the reservoir will submerge the Narsireddygudem village and in order to take advance possession of the subject lands to an extent of Ac.28.22 guntas in Sy.No.154 of Chinthapally village and mandal, the respondents are ready to pay 80% of advance compensation amount to the petitioners to an extent of Ac.1-10 guntas in Sy.No.154 of Chintapalli village under Section 40 of RFCT in L.A.& R & R Act, 2013. Learned Government Pleader fairly submits that since the Hon'ble Division Bench of this Court in W.A.No.640 of 2025 had disposed the appeal with a direction of re- hearing on the entire relief, the respondent authorities would now initiate the land acquisition proceedings in so far as petitioners land from the stage of Section 11 of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. The entire acquisition proceedings would be initiated and 3 completed under the provisions of Act 30 of 2013 and the compensation would be paid to the petitioners. The entire exercise would be completed within a period of (04) months.
5. In that view of the matter, this writ petition is disposed of directing the respondent authorities not to dispossess the petitioners from the subject lands till the completion of the Land Acquisition Proceedings which would effect the petitioners land. It is also left open to the petitioners to approach the respondents in case if they opt for consent awards, otherwise, the respondents are directed to pass general awards.
6. With these observations, this writ petition is disposed of with consent. However, it is made clear that if the petitioners are otherwise effected by the acquisition proceedings, liberty is granted to the petitioners to seek appropriate remedies as available under law.
Miscellaneous applications, if any pending, shall stand closed. No order as to costs.
_________________________________ JUSTICE N.V.SHRAVAN KUMAR Date:05.03.2026 VRKS