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Judgment
This Writ Petition came to be filed under Article 226 of the Constitution of India, seeking the following prayer:
“…to issue an appropriate Writ, Order, or Direction, preferably one in the nature of a Writ of Mandamus, declaring the action of Respondent No. 2 in taking steps to dispossess the Petitioners from the land admeasuring an extent of Ac3-57cents in S.No. 30, 31/1 and 32/1 including the house bearing D.No. 17-3-781/1 and three sheds bearing D.Nos. 17-3-781/2, 17-3-781/3 and 17-3-781/4 in Undavalli Village, Tadepalli Mandal, Guntur District without following the process under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 as arbitrary, illegal, unwarranted, unsustainable and violative of Articles 14, 19(1)(g), 21, and 300-A of the Constitution of India and consequently direct the Respondents not dispossess the Petitioners from the subject land without following due process of law and payment of compensation under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013…”
The petitioners claim to be the owners and possessors of the land admeasuring a total extent of Acs.3.57 cents (Acs.0.77 cents in S.No.30, Acs.0.08 cents in S.No.31/1 and Acs.2.72 cents in S.No.32/1) in Undavalli village, Tadepalli mandal, Guntur having purchased the same by way of a registered sale deed bearing document No.1192/1997, dated 03.04.1997. The petitioners were issued pattadar passbooks, title deeds and their names were mutated in the relevant revenue records. In the subject land, the petitioners are said to have constructed house bearing D.Nos.17-3-781/1 and three sheds bearing D.Nos.17-3-781/2, 17-3-781/3 and 17-3-781/4 after obtaining necessary permissions from the concerned gram panchayat.
While the matter stood thus, the 2nd respondent allegedly visited the subject property on 14.10.2026 and threatened to demolish the house and sheds constructed by the petitioners in the subject land for the purpose of road widening, without following the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. Aggrieved by the same, this writ petition is filed.
Heard Ms. Sodum Anvesha, learned counsel for the petitioners and Mrs. S. Pranathi, learned Standing Counsel for the 2nd respondent.
Perused the entire material available on record. During the course of hearing, learned Standing Counsel, on oral instructions, stated that if the subject land of the petitioners is required for the purpose of road widening, the respondent authorities would acquire the same after following the due process of law.
Recording the said submission, this writ petition is disposed of directing the respondent authorities not to interfere with the petitioners’ possession over the land admeasuring Acs.3.57 cents (Acs.0.77 cents in S.No.30, Acs.0.08 cents in S.No.31/1 and Acs.2.72 cents in S.No.32/1) in Undavalli village, Tadepalli mandal, Guntur, without following due process of law. There shall be no order as to costs.
Consequently, Miscellaneous Petitions, if any, pending in this Petition shall stand closed.