P CHINNANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These are the appeals in which special leave is granted under Article 136 of the Constitution. They are directed against the common judgment dated 3/8/1993 of a division bench of the High court of A. P. by which Writ Appeal Nos. 1389 of 1991 and 608 of 1993 filed against the orders dated 10/3/1989 and 30/3/1989 of a learned Single Judge of the same court in Writ Petition Nos. 13439 of 1986 and 7689 of 1989 respectively refusing to quash acquisition of certain land acquired for a public purpose under the Land Acquisition Act, 1894 (the L. A. Act) , are dismissed.

(2.) That on 23/4/1976 Bhainsa Regulated Market Samiti made a request to the State government to acquire a compact block of 6 acres and 29 guntas of land in Survey Nos. 342/1a, 342/1b and 343 of Bhainsa Village needed for extension of its existing Cotton Market Yard. That on 6/7/1977 the State government which regarded the said request to acquire land, to be a case involving urgency, invoked its power under Ss. (4 of Section 17 of the L. A. Act and made an order directing that the provisions of Section 5-A of the L. A. Act shall not apply. Further, that on 21/7/1977, it got published in the State Gazette a notification under Section 4 (1 of the L. A. Act and a declaration under Section 6 (1 thereof, in respect of the said land, as was required under Ss. (4 of Section 17 of the L. A. Act. Thereafter, the District Collector who got published the notice mentioned in Section 9 (1 of the L. A. Act took possession of the said acquired land on 10/7/1978 as provided for in Ss. (1 of Section 17 of the L. A. Act. Such taking of possession made the said land vest absolutely in the State government free from all encumbrances as provided for in the said Ss. itself. Thereupon, the District Collector gave possession of the said acquired land to the Bhainsa Regulated Market Samiti for whom it had been acquired. When the said 6 acres and 29 guntas of land, had been so acquired and its possession was taken by the Collector resulting in its vesting in the State, the appellants in the present appeals filed WP Nos. 8433 of 1978 and 3416 of 1978 in the High court of A. P. and sought the quashing of Section 4 (1 notification and 6 (1 declaration insofar as they related to I acre 29 guntas of land claimed to have been purchased by them in April 1977. WP No. 3416 of 1978 was disposed of by the High court by a judgment dated 23/8/1982 which read thus:

(3.) An enquiry under Section 5-A of the L. A. Act appears to have been held pursuant to the said judgment of the High court in Writ Petition No. 3416 of 1978 and a decision taken by the State government, on the basis of the report of the enquiry to the effect that the land concerned shall be acquired. Thereafter, on 29/11/1984, a declaration has come to be made under Section 6 (1 of the L. A. Act in respect of the said I acre 29 guntas of land and the notification of declaration is got published on the same date in the State Gazette.