M RAJENDRA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed for a mandamus to declare the action of the respondents in acquiring part of the petitioners' buildings as per notifications bearing No. D3/266/2007, dated 26.02.2007, and 18.12.2007, as illegal and arbitrary. The petitioners sought for the consequential relief of setting aside award, dated 19.12.2009, passed by respondent No. 4 insofar as it relates to the petitioners' buildings bearing Nos. 6-1-1062/5 to 11 and 6-1-1062/12 to 17, inclusive of 6-1-1062/10/B and 6-1-1062/2/A of Lakdikapool, Hyderabad.

(2.) I have heard Sri Vedula Venkata Ramana, learned Senior Counsel appearing for the petitioners, and perused the record.

(3.) The petitioners are the respective owners of the above-mentioned premises, which were notified for acquisition under the impugned notification issued on 26.02.2007. It is not in dispute that several writ petitions were filed since the issuance of the said notification for different reliefs concerning the acquisition. The last of such writ petition is W.P. No. 14345 of 2011, wherein the following relief was claimed: