B SHIVA SHANKAR Vs. REVENUE DIVISIONAL OFFICER, ADONI

JUDGEMENT

(1.) This Court felt it appropriate to pass common order in all the above writ petitions as the petitioners in all the writ petitions raised common question of fact and law and challenged the consent award passed under Section 11(2) of the Land Acquisition Act, 1894 (for short 'the Act') and the learned counsels also are one and the same in all the writ petitions.

(2.) The petitioners are the agriculturists filed this writ petition seeking to issue a writ of mandamus declaring the action of the respondents in passing Award No.29/2006-07 dated 09.11.2006 without following the procedure prescribed under Andhra Pradesh Land Acquisition (Negotiation Committee) Rules, 1992 (for short 'the Rules, 1992') and Section 11(2) of the Land Acquisition Act, 1894 (for short 'the Act') and violative of Article 300-A of the Constitution of India and consequently to set aside the award and consider the case of the petitioners under Section 18 of the Act.

(3.) Heard Sri K.V.Raghuveer, learned counsel for the petitioners and the learned Government Pleader for Land Acquisition.