K SOMARAJU Vs. STATE OF A P

JUDGEMENT

(1.) These two writ petitions are filed seeking a declaration that the proceedings initiated under the Land Acquisition Act, 1894 (for short, 'the Act') for acquiring the lands of the Petitioners situated in Moolapet and Ponnada Villages of U. Kothapalli Mandal and K. Perumallapuram Village of Thondangi Mandal in East Godavari District for Special Economic Zone (for Refinery and other Industries and later stage for future requirement) are arbitrary and illegal.

(2.) The Petitioners in W.P. No. 19941 of 2008 claim to be the absolute owners and possessors of the different extents of land situated in Sy. No. 45/1 of Moolapet Village and Sy. No. 367 of Ponnada Village of U. Kothapalli Mandal, E.G. District. By notifications dated 29.12.2005 and 1.1.2006 published under Section 4(1) of the Land Acquisition Act, 1894 their lands were sought to be acquired for a public purpose to wit., for Special Economic Zone (for Refinery and other Industries and later stage for future requirement).

(3.) The lands of the Petitioners in W.P. No. 28012 of 2008 situated in R.S. Nos. 619, 621, 622, 623, 705/4, 705/5, 706/1, 708/1, 707/1 and 709/1 of K. Perumallapuram Village, Thondangi Mandal, are also sought to be acquired for the same purpose under two notifications dated 5.1.2006.