ETHAKOTA ADILAXMI Vs. COLLECTOR WEST GODAVARI

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 certiorari to quash notification in ROC No. F5/SW/290/2006, dated 30.06.2006, issued by Respondent No. 1 under Section 4(1) of the Land Acquisition Act, 1894 (for short 'the Act') and published in A.P. Gazette, dated 03.07.2006.

(3.) I have heard Sri Srinivas Karra, learned Counsel for the Petitioner, and the learned Government Pleader for Land Acquisition.