G KRISHNA PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE petitioners in both the writ petitions are owners of different extents of land in Sy. No.351 of Bomraspet Village, Shameerpet Mandal, Ranga Reddy District. THE erstwhile Hyderabad Urban Development Authority, which has now become the Hyderabad Metropolitan Development Authority, has taken up the project of formation of Outer Ring Road, encircling Hyderabad City, and quite large number of sub-urban villages. That needed acquisition of huge extents of land. THE road was to pass through Bomraspet Village. A notification under Section 4(1) of the Land Acquisition Act (for short 'the Act') was published on 23.4.2005, proposing acquisition of the said land. Declaration under Section 6 of the Act was published on 30.4.2006.

(2.) THE petitioners state that they raised several objections for the acquisition, at various stages, particularly as to frequent changes of alignment, yielding to pressures. It is alleged that on 27.3.2007, as many as three notices were issued, proposing to conduct award enquiry and requiring the petitioners to appear before the Special Deputy Collector (Land Acquisition), i.e. the 3rd respondent herein, on 11.4.2007. THE petitioners contend that, when they appeared before the 3rd respondent, no survey or enquiry has taken place on 11.4.2007. THE petitioners state that to their surprise, their Watchman received notice dated 24.2.2010, purported to be under Section 12(2) of the Act, stating that an award was passed on 18.4.2008. THEy contend that at no point of time, they are served with the notices under Sections 9(3) and 10 of the Act. It is stated that on their verification, notices dated 27.3.2008 were issued by the 3rd respondent, proposing to hold award enquiry on 8.4.2008, whereas in the award, it was mentioned that the award was conducted in the year 2006 itself. THE petitioners challenge the award passed in respect of their lands. THEy state that, neither any compensation was paid, nor offered to them.

(3.) THE three sets of notices dated 27.3.2007 were dispatched to the petitioners. THE purport of all the notices is that, the survey of the land and further verification will be undertaken on 11.4.2007. THE petitioners state that no survey or any other proceedings have taken place on 11.4.2007. THEreafter, the petitioners were not served with proceedings, till March, 2010, when a notice dated 24.2.2010 was served, under Section 12(2) of the Act.