G SRIRAMULU Vs. DISTRICT COLLECTOR VELLORE DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners and the learned counsel appearing for the respondents.

(2.) IT has been stated that the petitioners are the absolute owners of the agricultural lands in No.63, Pichanoor village of Gudiyatham Taluk, Vellore District. The lands in S.Nos.30/2, 42/2, 43/2A stand in the name of the first petitioner. The lands in S.Nos.30/1, 42/1 and 43/1B stand in the name of the second petitioner. The lands are agricultural in nature. The entire extent of lands is being irrigated by well water and paddy is being cultivated therein and there are more than 200 mango, coconut and teak trees in the said lands.

(3.) IT has been further stated that the copy of the award had not been served on the petitioners by the respondents. On coming to know that an award had been passed, the petitioners had rushed to the office of the second respondent, on 27.12.2003, and had collected a copy of the said award. No report was made by the respondents considering the objections submitted, on 28.8.2003. Therefore, the said award does not disclose the application of mind by the respondents to the objections made by the petitioners, nor does it disclose compliance, under sections 5 and 6 of the Land Acquisition Act before the award No.1/2003-04 had been passed by the second respondent in R.C.A.No.469/99, dated 15.9.2003. In such circumstances, the petitioners had filed the present writ petition, under article 226 of the Constitution of India.