MARELLA SRINIVASULU Vs. DISTRICT COLLECTOR PRAKASAM DISTRICT

JUDGEMENT

(1.) The present writ petition is third in succession filed by the writ Petitioner. The Petitioner in this writ petition questions the action of the Respondents in dispensing with the enquiry under Section 5A of the Land Acquisition Act, 1894 (for short 'the Act') by invoking the provisions under Section 17(4) of the Act with regard to the impugned notification under Section 4(1) of the Act dated 23.04.2010. The Petitioner claims to be owner and possessor of land in an extent of Ac.1.45 cents in Sy. Nos. 595/10 and 618/1 of Naguluppalapadu Village and Mandal, Prakasam District.

(2.) The facts, in brief, as set out in the counter of the third Respondent - Special Deputy Collector (Land Acquisition), are as follows:

(3.) Questioning dispensing with the enquiry under Section 5A of the Act, the present writ petition is filed and this Court while admitting the writ petition, granted interim stay on 06.05.2010.