As per case facts, petitioners, residents of Gunadala, Vijayawada, claimed long-term possession of property through ancestors, paying taxes. Respondent corporation sought to acquire this land for a railway over bridge, ... asserting it was government land. Petitioners requested compensation under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, citing their continuous possession. Respondents countered it was government poramboke land, offering housing on humanitarian grounds. The question arose whether petitioners, as long-term occupants of government land without formal title, are statutorily entitled to compensation under the Land Acquisition Act, 2013. Finally, the High Court ruled that illegal encroachers cannot claim compensation under the Act. Petitioners lacked title documents, and their prolonged possession did not grant ownership or qualify them as "landowners" under the Act. Notices were issued and alternative housing provided on humanitarian grounds. The writ petitions and contempt cases were dismissed.