Facts
The petitioner claimed that she had been dispossessed in 2009–10 from a 1,200-square-foot site in Gangavathi, allegedly affected by a railway project, and sought consideration of her representation, acquisition proceedings, and compensation with damages and interest.
Source reference: pp. 2–4Relying on a Coordinate Bench order in W.P. No. 105416/2018, she submitted that her case was similarly situated.
Source reference: p. 4, para. 3The Court treated the matter as identical to that precedent.
Source reference: p. 7, para. 5Issues
1. Whether the petitioner was entitled to directions for consideration of her claim by the respondent authorities on the basis of the Coordinate Bench order in W.P. No. 105416/2018.
Source reference: pp. 4–7, paras. 3–52. Whether the Court should itself direct acquisition and payment of compensation, or instead require the authorities to determine the acquiring body and consider the petitioner’s representation.
Source reference: pp. 5–6, para. 4Law Applied
The petition was brought under Articles 226 and 227 of the Constitution of India.
Source reference: p. 2The Court relied on the Coordinate Bench’s order in W.P. No. 105416/2018, which directed the petitioner there to submit a detailed representation with supporting documents to the concerned authorities; those authorities were then to determine which body was responsible for acquisition and consider the representation in accordance with law within the specified period.
Source reference: pp. 5–6, paras. 4–5Reasoning
The Court found the petitioner’s matter identical to the one addressed by the Coordinate Bench and therefore applied the same approach.
Source reference: p. 7, para. 5Under that approach, the respondent authorities must resolve which body is responsible for acquisition and consider the petitioner’s claim in accordance with law, rather than the Court determining the acquiring authority or compensation entitlement in the first instance.
Source reference: pp. 5–6, paras. 4–5The Court shortened the time for compliance to six weeks.
Source reference: p. 7, para. 5Holding
The writ petition was allowed in terms of the Coordinate Bench order.
The petitioner is to submit a detailed representation with supporting documents to the concerned respondents, who must take appropriate steps and consider it in accordance with law within six weeks from 30 September 2026.
Source reference: pp. 6–7, para. 5The Court listed the matter for reporting compliance on 16 November 2026.
Source reference: p. 7, para. 6The order does not itself award compensation, damages, or interest.
Source reference: no citationOriginal Court PDF
SMT NEKKANTI VARALAXMI W/O LATE SATYANARAYANAvsTHE SPECIAL LAND ACQUISITION OFFICER MUNIRABAD
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