- (1.) This Writ Petition is filed for a Mandamus to direct respondent No.3 to pay compensation to the petitioner in respect of the land admeasuring Ac.0.27 guntas in Sy.No.40 of Gopanpally Village, Bichkunda Mandal, Nizamabad District (for short, "the subject land"), in terms of award, dated 07.04.2010, passed by him.
(2.) I have heard Sri V. Ravi Kiran Rao, learned counsel for the petitioner and the learned Assistant Government Pleaders for Land Acquisition and Endowments representing respondent Nos.2 and 3 and respondent No.4 respectively.
(3.) The subject land was notified for acquisition for construction of Lendi Inter State Project. The land was notified in the name of the wife of the petitioner. The petitioner averred that during the pendency of the acquisition proceedings, his wife died and that he has pursued the acquisition proceedings. The petitioner has narrated several steps taken by the Land Acquisition Officer in the course of acquisition proceedings such as publication of notification under Section 4(1), declaration under Section 6 and issuance of notices under Sections 9(1) and 10 and 9(3) and 10 and holding of award enquiry in the month of March 2009. He has further averred that on considering his claim, respondent No.3 has determined compensation at Rs.52,290/-and submitted the same to respondent No.2 for his approval on 07.04.2010. When the petitioner has not received the compensation amount, he made enquiries, which revealed that respondent No.4 has approached respondent No.3 with a representation that the land in question belongs to Sri Hanuman Temple, Gopannapally Village, Bichkunda Mandal and requested not to disburse the compensation amount. Thereafter, respondent No.3 has issued a notice to the petitioner's son to produce documentary evidence in support of his claim. Feeling aggrieved by non-payment of compensation and the attempt of respondent No.3 to hold an enquiry on the representation of respondent No.4, the petitioner filed the present Writ Petition.;