VARALA SUDHAKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) W.P.Nos.30587 and 30655 of 2021 are filed challenging the notification dtd. 27/9/2021 issued by the Land Acquisition Officer under Sec. 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act 30 of 2013). W.P.Nos.5498, 5512 and 5546 of 2022 are filed challenging the similar notification dtd. 7/11/2021. Petitioners in all these writ petitions are owners of land of various extents in Uppara Mallial Village, Gangadhara Mandal, Karimnagar District, Vilasagar village, Boinapalli mandal, Rajanna Sirsilla District and Kurikyala Village Gangadhara Mandal Karimnagar District respectively.

(2.) W.P.(PIL).No.126 of 2021 is filed praying to issue Writ of Mandamus by declaring the action of the Telangana State in securing loans, awarding contracts, acquiring lands and allowing the works to be taken up with public money for creation of additional one TMC per day drawing of water capacity from river Godavari as part of the Kaleshwaram Lift Irrigation Project System without necessary statutory clearances including environmental clearances.

(3.) In W.P.No.30587 and 30655 of 2021, learned single Judge of this Court, by order dtd. 26/11/2021 stayed the notification dtd. 27/9/2021. Praying to vacate the interim stay, on behalf of respondent Nos.1, 3, 4 and 5, I.A.No.2 of 2021 is filed in W.P.No.30587 of 2021. In the meantime, W.P.Nos.5498, 5512 and 5546 of 2022 are filed.