SANGHI TEXTILES LIMITED Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) The writ petition is filed seeking a writ of Mandamus declaring the proposed acquisition of the lands through notification issued under Section 4(1) of the Land Acquisition Act vide G.O. Rt. No.4518, dated 27-11-2000 and notification and declaration issued under Section 6 of the Land Acquisition Act, in Memo No.47777/1 and PR/A2/2000-3, dated 30-11-2000 published in Eenadu daily newspaper dated: 4-1-2001 and 6-1-2001, as illegal and without jurisdiction.

(2.) The case of the petitioners is that an extent of Ac. 1.29 guntas in Survey No.397/2 of Koheda Village and a further extent of Ac. 1-12 guntas of lands in Survey No.514/2 of Anajpur Village were sought to be acquired for the purpose of laying approach road from National Highway to the Ramoji Film City. The notification under Section 4(1) was published in the gazetted on 27-11-2000 and Section 6 declaration was made on 30-11-2000. The said orders are assailed on various grounds as mentioned in the writ petition.

(3.) Sri N. Subba Reddy, learned senior Counsel appearing for the petitioners urges the following grounds.