SINGARENI COLLIERIES CO LTD Vs. REVENUE DIVISIONAL OFFICER AND LAND ACQUISITION OFFICER OF RDO MANCHERIAL

JUDGEMENT

(1.) At the request made by the learned Counsel for both the parties, the above two writ petitions, which are filed in pursuance of award proceedings in Rc.No.4106/97 dated 29.1.1999 on the file of the respondent-the Revenue Divisional Officer and Land Acquisition Officer, Mancherial, are heard together and are being disposed of by this common order. Writ Petition No. 18382 of 1999.

(2.) The petitioners in W.P. No. 183 83 of 1999 state that the 2nd respondent in this writ petition - M/s. Singareni Collieries Company Limited, submitted requisition to the Revenue Divisional Officer, Nirmal, in reference Nos.91/88/124, dated 19-8-1988 and 91/88/48 dated 28-2-1989 for acquisition of the lands to the extent of Ac.95-14 guntas of Mandamarri Village, Adilabad District and requested to initiate land acquisition proceedings.

(3.) Subsequently, the proposals for approval of notification under Section 4(1) and declaration under Section 6 of the Land Acquisition Act, (for short "the Act"), have been submitted to the Government. The petitioners, initially, however, filed Writ Petition No. 14574 of 1997 praying this Court to direct the respondent No.l therein to issue a notification under Section 4(1) of the Act, and to pay the compensation under the provisions of the Act. This Court by its order dated 9.9.1997 allowed the said writ petition directing the respondents therein to complete the acquisition proceedings as expeditiously as possible preferably within a period of one year from the date of receipt of a copy of that order. However, it is stated that after filing C.C.No.1850 of 1998, alleging wilful disobedience of the orders passed by this Court in Writ Petition No,14574 of 1997, the first respondent herein-Land Acquisition Officer, Mancherial passed an award in reference No. A/4106/97, dated 29.1.1999.