K.MOINUDDIN QUAMRI Vs. TAHSILDAR

JUDGEMENT

(1.) All these five writ petitions are filed under Article 226 of the Constitution of India by different petitioners, claiming identical relief, as such, I find it expedient to decide all the five writ petitions by common order, since the issue involved in all the writ petitions is one and the same. W.P.No.21012 of 2021 is taken as leading case.

(2.) The petitioners are the owners of land of an extent of Ac.0-65 cents in Sy.No.1227/C2 of Velugodu Village, Velugodu Mandal, Kurnool District. In the year 1984, the said land has been acquired by the Government for the purpose of construction of staff quarters of the Irrigation Department. Though the respondents passed acquisition proceedings, but the possession was not taken and accordingly the petitioners have been cultivating the land. The authorities have acquired several lands in the locality apart from the petitioners land, but they constructed only four staff quarters in the neighbouring land of an extent of Ac.0-10 cents and they are in dilapidated condition as they were not occupied because the project work is completed. The petitioners are ready to repay the compensation amount together with interest as per the prevailing market rate. But, the first respondent did not pass any orders.

(3.) Learned Assistant Government Pleader for Revenue did not file any counter affidavit, but advanced arguments.