Telangana High Court
K. Srinivas, vs The State Of Telangana, on 4 July, 2023
Author: Surepalli Nanda
Bench: Surepalli Nanda
THE HON'BLE MRS JUSTICE SUREPALLI NANDA
W.P. No. 34560 of 2018
ORDER:
This present Writ Petition is filed to issue a Writ of Writ of Mandamus, declaring the action of the Respondents, in issuing Letter No.44/W/ACP/C-9B/GHMC/2017, dated June, 2017/Individual notices, directing the Petitioners to handover possession of a portion of Apartments of the Petitioners in Laxmi Towers, bearing Municipal No.2-2-1075/2, Amberpet, New Nallakunta, Hyderabad, for the purpose of Road Widening, without causing any inspection or taking the views of the Petitioners' representations/objections into consideration, as illegal and against all tenets of Law and consequently direct the Respondents either to completely take the total area covered by the building to an extent of 600Sq. yards or abstain from the acquisition of land and structure of the Petitioners flats in Subject Property.
2. This Court vide its order dated 03.10.2018 granted status quo with regard to the subject structures.
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3. While maintaining status quo with regard to the subject property in issue, the respondents concluded the acquisition proceedings under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 and passed Award on File No.AA/61/2016, dated 11.10.2019, hence, the present writ petition has become infructuous.
4. Accordingly, the writ petition is dismissed as infructuous. However, there shall be no order as to costs.
Miscellaneous petitions, if any, pending shall stand closed.
_________________ SUREPALLI NANDA, J Date: 04.07.2023 kvrm