Telangana High Court
Kailash Singh Rajpurohit vs The State Of Telangana on 12 May, 2022
Author: T. Vinod Kumar
Bench: T. Vinod Kumar
HONOURABLE SRI JUSTICE T. VINOD KUMAR
WRIT PETITION No.23470 of 2022
ORDER :
Heard learned counsel for petitioners, learned Government Pleader for Municipal Administration and Urban Development appearing for 1st respondent and Sri Chatla Madhu, learned Standing Counsel appearing for respondent Nos.2 to 5. With their consent, their Writ Petition is taken up for hearing and disposal at the stage of admission.
2. Petitioners contend that aggrieved by the notice dt.18-04-2022, petitioners have filed their objections with respondent Nos.2 and 4 on 26-04-2022 and respondents, without considering the said objections filed, are taking steps to dispossess the petitioners from the subject property.
3. Petitioners also contend that they are not interested to avail any of the concessions extended by the respondents under the notice dt.18-04-2022; and that since petitioners are not interested to avail any of the any of the concessions extended by the respondents, it is incumbent on respondent-authorities to initiate proceedings under the Right to Fair Compensation and Transparency in Land Acquisition Act, 2013 (for short 'the Act') and take further action thereon.
4. The above said legal position is not disputed by learned counsel appearing for respondents.
5. Having regard to the above submissions, and considering the fact that petitioners are not interested to avail any of the concessions extended by the respondents, the respondents shall take steps to acquire the land of the petitioners in accordance with law by initiating proceedings under the Act and paying compensation as may be determined thereunder. Till such time the respondents initiate proceedings and pay compenstion, the respondents shall not dispossess the petitioners from the subject property.
6. With the above directions, the Writ Petition is disposed of. No costs.
7. As a sequel thereto, miscellaneous petitions, if any, pending in this writ petition stand closed.
______________________ T. VINOD KUMAR, J Date : 12.05.2022 Vsv