SURYANARAYANA Vs. DISTRICT COLLECTOR E G 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.) This writ petition is filed for a mandamus to declare the action of Respondent No. 2 in not considering the Petitioners' objections with regard to payment of compensation for the land admeasuring Ac.0.30 cents in Survey No. 149/2 of Tuni Town and Mandal as illegal and arbitrary. The Petitioners sought for a consequential direction to Respondent No. 2 to pay compensation to them.

(3.) Respondent No. 1 issued notification under Section 4(1) of the Land Acquisition Act, 1894 (for short 'the Act') proposing to acquire several lands including the extent of Ac.0.30 cents in Survey No. 149/2 for the purpose of construction of an over bridge. In view of the urgency involved for acquisition, enquiry under Section 5A of the Act was dispensed with. As the extent of Ac.0.30 cents was notified in the name of Respondent No. 4, the Petitioners approached Respondent No. 2 with objection petitions and claiming compensation in respect of the said land. Even before Respondent No. 2 passed an award, the Petitioners have filed the present writ petition with the above noted relief.