V BHAVANI DEVI Vs. DISTRICT COLLECTOR KRISHNA DISTRICT

JUDGEMENT

(1.) This Writ Petition is filed for a mandamus to set-aside notification dated 1-9-2006 issued under Section 4(1) and declaration under Section 6 of the Land Acquisition Act, 1894 (for short "the Act").

(2.) I have heard Sri Karra Srinivas, learned Counsel for the Petitioner and the learned Government Pleader for Land Acquisition.

(3.) The Petitioner is the owner of land admeasuring Ac. 1-59 cents in Sy. Nos. 248/5 and Ac. 1-43 in Sy. No. 248/7 of Indupalli village, Ungutur Mandal, Krishna District. By the impugned notification, they are proposed to be acquired for the purpose of providing house sites to weaker sections along with the lands of others. The objections raised by the Petitioner, having been rejected in the purported enquiry held under Section 5-A of the Act, the present Writ Petition is filed.