KETHNENI VANI Vs. DISTRICT COLLECTOR KRISHNA DISTRICT

JUDGEMENT

(1.) AT the interlocutory stage, the writ petition is taken up for hearing and disposal with the consent of the learned Counsel for the parties.

(2.) I have heard Smt. A. Chaya Devi, learned Counsel for the petitioner and the learned Government Pleader for Land Acquisition.

(3.) IN order to provide house sites to the poor, the respondents have issued notification under Section 4(1) of the Act, which was published on 8.11.2007 in two newspapers, namely, the Hindu - English Daily and Janatha - Telugu Daily. It is the specific plea of the petitioner that as the said two newspapers do not have circulation in the village in which the land is situated, objections could not be filed by her or her parents on her behalf. Consequently, the petitioner went unrepresented in the purported enquiry held under Section 5-A of the Act leading to publication of declaration under Section 6 of the Act on 22.12.2007. The petitioner, therefore, filed the present writ petition questioning the declaration made under Section 6 of the Act.