C PADMAVATHI Vs. DISTRICT COLLECTOR CHITTOOR DISTRICT

JUDGEMENT

(1.) This Writ Petition is filed for a mandamus to declare notification dated 1-2-2007 issued under Section 4(1) of the Land Acquisition Act, 1894 (for short "the Act ") to the extent of the Petitioner's land admeasuring Ac. 10-20 cents in Sy. No. 339-A of Padipeta, Thirupathi Rural Mandal, Chittoor District, as illegal and arbitrary.

(2.) The Petitioner has filed, with the permission of this Court, amendment petition by including the prayer that the proposed acquisition without conversion of the land for non-agricultural purposes under the provisions of A.P. Agricultural Land (Conversion for Non-agricultural Purposes) Act 2006, (for short "the Act "), is illegal.

(3.) It requires to be noted that the issue raised based on the amended prayer needs to be rejected as the said issue is no longer res Integra in view of the judgment of this Court in R. Veera Raghava Prasad and Ors. v. District Collector, Krishna District at Machilipatnam and Anr., 2008 2 ALT 136 wherein this Court rejected an identical plea.