Jarupula Venkanna vs State Of Telangana

Heard learned counsel appearing for the petitioners, learned Assistant Government Pleader for Land Acquisition and learned Assistant Government Pleader for Irrigation.

The issue involved in these three Writ Petitions is with regard to the payment of compensation in respect of the lands covered by the respective Writ Petitions, which are being claimed by the petitioners.

All these three Writ Petitions were referred to Lok-Adalat for settlement. Pursuant thereto, settlement has arrived at between the parties and the petitioners in all the three Writ Petitions, except petitioner No.2 in W.P.No.43216 of 2016, agreed to receive compensation at Rs.15,00,000/- (Rupees Fifteen Lakh Only) per acre and the compromise terms arrived at before the Lok-Adalat read as under:-

“In view of the compromise, the respondents offered to pay an amount of Rs.15, 00,000/- (Rupees Fifteen Lakh Only) per acre which includes all statutory benefits under Law and the petitioners (except petitioner No.2 in W.P.No.43216 of 2016 namely Tejavath Simla @ Serla, S/o Somla) have agreed to receive the said amount and benefits with full and final settlement. The petitioners (except petitioner No.2 in W.P.No.43216 of 2016 namely Tejavath Simla @ Serla, S/o Somla) have expressed their willingness of delivering the possession of their land, as per award of Land Acquisition Officer, to the respondents immediately after receipt of the requisite amount from the requisition Authority to which the amount of Rs.1, 71, 84,375/-sanctioned vide G.O.Rt.No.332 of Government of Telangana (Irrigation and CAD Department), dated 13.10.2022. Both the parties agreed for the settlement, except the petitioner No.2 in W.P.No.43216 of 2016 namely Tejavath Simla @ Serla, S/o Somla.”

It is brought to the notice of this Court by the learned counsel for the petitioners that there is a standing crop existing as on date in the subject lands that are sought to be acquired by the respondents and two (02) months time may be granted to the petitioners to harvest the said crop and then to handover the subject lands to the respondents.

In the light of the above and the compromise arrived at between the parties, all these three Writ Petitions are disposed of with a direction to respondent No.3 to pass appropriate orders in terms of compromise arrived at between the parties and pay compensation to the petitioners as per their entitlement and complete the process within a period of four (04) weeks from the date of receipt of a copy of this order. Insofar as petitioner No.2 in W.P.No.43216 of 2016 is concerned, the Writ Petition shall continue and the petitioner No.2 is at liberty to prosecute his case.

It is further directed that the respondents shall not disturb the possession of the petitioners’ lands for a period of two (02) months from today or till the existing crop is harvested by the petitioners, whichever is earlier.

Miscellaneous Petitions, if any, pending in all these writ petitions shall stand closed.