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Judgment
Heard K. Venkat Reddy, learned counsel for the petitioners and Mr. P. Shamanthak Hande, learned standing counsel for the respondents No.1 to 5.
Learned standing counsel for the respondents No.1 to 5 submitted that the separate representations of the petitioners dated 22.07.2026 seeking compensation for their land will be considered as expeditiously as possible. However, it needs to be verified whether the petitioners are the owners of the subject lands.
In view of the aforesaid submissions, the writ petition is disposed of with a direction to the respondent No.3 to consider the representations of the petitioners dated 22.07.2026 for awarding compensation at Rs.10,000/- per sq. yard towards alleged acquisition of their lands in Sy.Nos.9/4/5, 9/4/6/1, 9/4/9, 9/4/1, 9/4/2/1, 9/4/11, 9/4/4/1 and 9/4/12, Boyapalli Shivar of Tandur Mandal, Mancherial District, by affording opportunity of hearing to the petitioners and other interested persons and pass orders, in accordance with law, within a period of four (4) weeks from the date of receipt of a copy of this order.
The miscellaneous applications, pending if any, shall stand closed. There shall be no order as costs.