Telangana High Court
Peddapally Jaya vs The State Of Telangana on 15 October, 2024
Author: T. Vinod Kumar
Bench: T. Vinod Kumar
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
WRIT PETITION No.28462 OF 2024
ORDER:
This Writ Petition is filed for issuance of Writ of Mandamus to declare the action of respondent Nos.2, 3, 4, and 8 in not considering the representations submitted by the petitioner by taking coercive steps for disconnection of electricity and dispossessing the petitioner from house site admeasuring 370 square yards as being violating the guidelines/provisions in the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 and the Rules framed thereunder, as being illegal and arbitrary.
2. Heard learned Counsel for the petitioner, learned Government Pleader for Land Acquisition appearing for respondent Nos.1 to 6, Sri P. Sriharsha Reddy, learned Standing Counsel appearing on behalf of respondent Nos.7 and 8, learned Government Pleader for Roads & Buildings appearing for respondent Nos.9 to 11 and Sri Jakir Ali Danish, learned Standing Counsel appearing for respondent Nos.12 and 13 and with the consent of learned Counsel appearing for the parties, the Writ Petition is taken up for hearing and disposal at the stage of admission.
3. Learned counsel appearing on behalf of petitioner submits that the issue involved in the present Writ Petition is squarely covered by an 2 order of this Court in WP.No.28106 of 2024, dt.14.10.2024, and the said order would apply in all force to the facts of the present case.
4. The aforesaid submission made on behalf of the petitioner is not disputed by both the Government Pleader and the learned Standing Counsel appearing for the respective respondents.
5. Recording the same, for reasons alike as were stated in the order passed in the aforesaid Writ Petition, vide WP.No.28106 of 2024, dt.14.10.2024, and in terms thereof, this Writ Petition is also disposed of. No order as to costs.
6. Registry is directed to append a copy of the order passed in WP.No.28106 of 2024, dt.14.10.2024 to this order.
7. Consequently, miscellaneous petitions, if any, pending in these writ petitions shall stand closed.
__________________ T. VINOD KUMAR, J Dt.15.10.2024 GJ