Telangana High Court
Alla Ram Prasad vs The State Of Telangana on 20 November, 2025
THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION No.26898 of 2025
ORDER:
Heard learned counsel for the petitioners and Sri Somu Srinivas Reddy, learned Assistant Government Pleader for Land Acquisition appearing for respondent Nos.1 to 4 and Sri Jalli Kambaiah, learned Senior Counsel appearing for respondent No.5. With their consent, this 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 issue a writ or more in the nature of a writ of Mandamus or any other appropriate writ order declaring the action of Respondent Nos.2 to 4 in not holding the compensation amount in respect of land admeasuring Ac.0.31 gts in Sy.No.224/C, situated at Gadepalle Village, Khila Warangal Mandal, Warangal District which is acquired for Mamnoor Airport in Proc. No.B/1590/24 dated 17-03-2025 in S1.No.37 showing Respondent No.5 as owner without considering the petitioner representation dt.02.09.2025, is illegal, arbitrary against to the principles of natural justice and consequently direct the respondent Nos.2 to 4 to hold the compensation amount of land Ac.0.31 gts in Sy.No.224/C, situated at Gadepalle Village, Khila Warangal Mandal, Warangal District which is acquired for Mamnoor Airport in Proc. No.B/ 1590/24 dated 17-03-2025 in Sl.No.37 showing Respondent No.5 as owner by considering the petitioners representation dt.02.09.2025 and to pass..."
3. The facts of the case in brief as stated are that the petitioners are minors and they are represented by their maternal grandfather. Petitioners are joint owners of land admeasuring Ac.0.32 guntas in Survey No.224/C, situated at 2 Gadepalle Village, Khila Fort Warangal Mandal, Warangal District, which is an ancestral property. The petitioners mother by name Ms.Alla Rajini got married to Mr.Venu Madhav on 21.02.2017. It is further submitted that petitioners father and respondent No.5, conspired and killed petitioners mother on 29.12.2014. A case was registered against them vide SC. No.05 of 2007, accordingly petitioners father was convicted for life imprisonment on 23.10.2017. Thereafter, disputes arose between petitioners and respondent No.5 on the subject property. It is further submitted that respondent No.5 acquired the subject land for Mamnoor Airport vide Proceedings No.B/1590/24 dated 17.03.2025. It is further submitted that if the acquisition amount is disbursed or transferred the petitioners will be put to irreparable loss and injury which cannot be compensated in any terms. Therefore, petitioners made a representation to respondent Nos.2 to 4 on 02.09.2025 to not to disburse or release the land acquisition amounts to respondent No.5. Further no orders were passed on the pending representation submitted by petitioners in holding the compensation amount of respondent No.5. Questioning the same present writ petition is filed.
4. Learned Assistant Government Pleader for Land Aquisition placed on record instructions issued by Revenue Divisional Officer, Warangal, wherein it is stated that for the purpose of 3 acquisition for development of Mamnoor Airport, the lands in Nakkallapally and Gadepally Villages to an extent of Ac.220.255 guntas is being acquired and accordingly notification was issued on 01.12.2024 and four modes of publication as required under the and any persons interested in the notified lands is supposed to file objections under Section 15(1) of the RFCT LARR Act. Thereafter, no objections were filed by the petitioners or by their maternal grand father. According to the procedure notices under Section 21(1) and 21(4) of the act award enquiry notices issued to prove the title in respect of notified lands. On 16.04.2025 served notice and petitioners failed to submit the documents in proof of their title. At this juncture, respondent No.5 filed documents in support of her claim i.e., Pattadar Passbook No.T21090090781, Khata No.60145 to an extent of Ac.0.32 guntas in Sy. No.224/C and consent in Form E-1 and G-1. At the time of finalising the Form-F, a notice from Hon'ble High Court before admission was received. Subsequently, further process was held up and the issue was kept in abeyance and it will be referred to the LARR Authority, Hyderabad under Section 77(2) of the act along with compensation amount.
5. Learned Senior Counsel appearing for respondent No.5 submits that respondent No.7 is her sister and that respondent No.5 never promised to the petitioners that she will handover the subject land to the petitioners. However, the land of respondent 4 No.5 is acquired by the Mamnoor Airport Authorities vide Proc.No.B/1590/2024 dated 17.03.2025 and that during the award enquiry no one appeared on behalf of the petitioners and that petitioners name is included in the serial No.37 and prayed this Court to pass appropriate orders.
6. Recording the submissions made by the learned counsel appearing on either side, this writ petition is disposed of with a direction to respondent No.3 to consider the title deeds, if any, furnished by the petitioners as well as those submitted by respondent No.5 and shall afford both parties a fair opportunity of personal hearing and complete the exercise and pass appropriate orders strictly in accordance to law within a period of three (03) weeks from the date of receipt of a copy of this order. Thereafter, the petitioners and respondent No.5 may be at liberty to pursue their remedies as are available under law.
7. With the above observation, 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: 20.11.2025 SPD 5 THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR WRIT PETITION No.26898 of 2025 Date:20.11.2025 SPD