VALLABHANENI MADHAVA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Writ Petition No. 3957 of 2006 is filed by Vallabhaneni Madhava Rao, Ch. Nirmala, V. Swarupa Rani, V. Ramprasad and V. Rajesh and whereas Writ Petition No. 24105 of 2006 is filed by Malladi Venkata Ramana Devi, Malladi Seetharamayya, Kanchubatla Manibala, Y. Ravikumar, M. Rama Krishna and Sobha Manikanth.

(2.) The Petitioners in these two writ petitions challenge award No. 5 of 2005 dated 5.8.2005 passed by the Land Acquisition Officer-cum-Sub-Collector, Vijayawada, Krishna District. The writ Petitioners in W.P. No. 3957 of 2006 are concerned with land admeasuring Ac.15.59 cents comprising Sy. No. 60/2 of Kanuru village, Penamaluru Mandal, Krishna District, and whereas Petitioners in W.P. No. 24105 of 2006 are concerned with land admeasuring Ac.8.37 cents comprising Survey Nos. 61 and 63 of Kanuru village, Penamaluru Mandal, Krishna District.

(3.) Background facts leading to filing of these two writ petitions assailing the award 5 of 2005 so far as it relates to the extents indicated above, in brief, are: