MANIVISETTY PARVATHI Vs. COLLECTOR EAST GODAVARI DISTRICT

JUDGEMENT

(1.) This Writ Petition is filed for a Mandamus to declare the acquisition proceedings initiated in respect of the land admeasuring Ac.0-66 cents in Survey No. 86/1 of Srungarayanipalem, Kirlampudi Mandal, East Godavari District, as illegal, arbitrary, unconstitutional and contrary to the provisions of the Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006 (Act 3 of 2006) (for short 'the 2006 Act').

(2.) The Petitioner is the owner of the above-noted extent of land, which, along with other lands totalling Ac.4-04 cents, was notified for acquisition under the State Sponsored Housing Scheme. Notification, dated 04-10-2006, issued under Section 4(1) of the Land Acquisition Act, 1894 (for short 'the Act'), was published in the District Gazette and daily newspapers on 06-10-2006 and in the locality on 11-10-2006. The Petitioner, who appears to be an absentee landlady, staying away from the village, on coming to know that her land was proposed to be acquired, filed the present Writ Petition.

(3.) From the averments contained in the counter-affidavit, filed by the Respondents, it is evident that by the time, the present Writ Petition was filed, Section 5-A enquiry was held, declaration, dated 23-01-2007, was published, the publication was completed by 07-02-2007 and notices under Sections 9(1), 9(3) and 10 of the Act were issued.