DEPUTY DIRECTOR LAND ACQUISITION Vs. MALLA ATCHINAIDU

JUDGEMENT

(1.) Leave granted in SLP (C) No. 16443 of 1994.

(2.) The appellant in Civil Appeal Nos. 6497-6500 of 1994 is the Deputy Director, Land Acquisition and the respondents are Malla Atchinaidu and Ors. These appeals were preferred against the orders dated 31.12.1993 and 18.01.1994 in CRP No. 363 of 1992 and judgment and order dated 11.03.1994 in AS No. 147 of 1994 of the High Court of Andhra Pradesh. SLP No. 16443 of 1994 was filed by the respondents in CA Nos. 6497-6500 of 1994 against the judgment and order passed in AS No. 19 and 1992 dated 11.03.1994.

(3.) The facts herein are that, on 07.03.1982, an extent of Ac. 19.87 cents of dry land in Sy. Nos. 3/1 to 3/42 of Pisinikada Village, in the outskirts of Anakapalli Town, was acquired under section 4(1) of the Land Acquisition Act (hereinafter referred to as the Act), for the provision of house sites for the weaker sections. Urgency clause under Section 17(4) of the Act was invoked and a draft declaration under Section 6(1) was also published simultaneously on the same date.