Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue appropriate writ, order or direction more particularly one in the nature of WRIT of MANDAMUS declaring the action of the respondents No. 2 to 6 rejection of Rehabilitation and Resettlement package to the petitioners as Non-Resident shwoing in Serail No. 283 to 287 through proceedings No. ROC No. 444/2019, DT17-01-2020 for the petitioners No. 1 to 3, 4 petitioner on 24-12-2019 and 5 petitioner through ROC. Grievance/Rand R/7/2019, DT03-01-2020 as illegal, arbitrary against princples laid down in Act No. 30 of 2013 and consequentily direct the respondents to consider the petitioners names for granting Rehabilitation and Resettlement packge as per package announced under Polavaram Project by considering the documents.
IA NO: 1 of 2020
Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the respondents No. 2 to 7 without settlement of Rehabilitation and Resettlement package of Polavaram Project to the petitioners as per Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 couldn't dispossess (Schedule dispossession from 15-07-2020) pending disposal of WP 11333 of 2020, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of NAGARAJU NAGURU Advocate for the Petitioners, GP FOR IRRIGATION COMM AREA DEVELOPMENT for the Respondents and the Court made the following.
The Order of the Court was delivered by
D.V.S.S. Somayajulu, J.:— Learned AGP appears for Respondents Nos. 1 to 5 and learned Government pleader appears for Land Acquisition. Both of them seek time to file detailed counters.
2. List on 27.07.2020.
3. In the meanwhile, the possession of the petitioners shall be protected and they shall not be evicted from the property.