YEPURI SAMBASIVA RAO Vs. DISTRICT COLLECTOR KRISHNA DISTRICT

JUDGEMENT

(1.) The petitioner is the owner of Acs.2-50 cents of land in Sy.No.389 of Velagaleru, Konduru Mandal, Krishna District. A notification under Section 4(1) of the Land Acquisition Act, 1894 (for short the Act) was published on 26.10.2006 by the District Collector, Krishna District, 1st respondent herein, for providing house sites to weaker sections. THE Revenue Divisional Officer, Vijayawada, 2nd respondent herein, was appointed as Land Acquisition Officer.

(2.) Since the urgency clause was not invoked, it became necessary for the respondents to conduct enquiry under Section 5-A of the Act.

(3.) Heard learned counsel for the petitioner and learned Government Pleader for Land Acquisition.