LAND ACQUISITION OFFICER VIJAYAWADA GUNTUR TENALI URBAN DEVELOPMENT AUTHORITY VIJAYAWADA Vs. JONNADULA SAMBASIVA RAO

JUDGEMENT

(1.) This order will dispose of Writ Appeals Nos. 1241, 1242, 1243, and 1244 of 1990 which arise from the judgment of the learned single Judge dated 31st July 1990 passed in Writ Petitions Nos. 6444 and 6445 of 1990.

(2.) Out of the four writ-appeals, two have been filed by the writ petitioners and two have been filed by the respondents in the writ-petitions.

(3.) The writ-petitions came to be filed in the following circumstances ; Four Notifications under Section 4 (1) of the Land Acquisition Act (herein after referred to as "the Act"), were issued on 9-12-1980 in respect of contiguous lands/in the villages of Mangalagiri and Nowluru, acquiring 96 acres and 69 cents, and 359 acres and 41 cents of land (comprised in three notifications) respectively. Declarations under Section 6 of the Act were also issued on the same day dispensing with inquiry under Section 5-A of the Act.