BANDLAMURI JAGANNADHA RAO Vs. DISTRICT COLLECTOR GUNTUR

JUDGEMENT

(1.) AN extent of Ac. 1-74 cents in S. Nos. 30-A and 30-B of Narasaraopet in Guntur District was acquired under a notification issued under Sec. 4(1) of the Land Acquisition Act in Rc. No. 63/84 dated 2-2-1984. The notification was published in the Guntur District Gazette dated 7-2-1984. The land was acquired for house-site pattas. Advance possession ot the land was taken by the Revenue Inspector on 27-3-1984 and pattas were distributed to the beneficieries on 30-3-1984. However, no award is passed uptill now, in spite of the fact that in W.P. No. 7108/84 a Mandamus was issued by this court to give notices under Section 9(3) and 10 of the Land Acquisition Act and to finalise the award proceedings thereafter. It is not known why the award has not been passed even after the lapse of six years when pattas have also been granted to the beneficieries as far back as 30-3-1984. No counter is filed in this case. It is imperative that the award should be passed within two years from the date of notification. But since a period of more than two years has elapsed, it would be necessary to issue fresh notification under Sec. 4(1) of the Land Acquisition Act in view of the provision of Section 11-A of the Act.

(2.) THEREFORE, the writ petition is allowed with a direction to issue fresh notification under Section 4(1) of the Act and complete the award proceedings including the passing of award within six months from the date of receipt of this order. No costs: Advocate's fee Rs. 150/-.