KEERTHI KUMAR JAIN Vs. DISTRICT COLLECTOR WEST GODAVARI

JUDGEMENT

(1.) THIS Writ Petition is filed for a mandamus to set-aside notification Roc.No.292/2007/G2(SW), dated 18-5-2007 and proceedings Roc.No.G2/292/2007(SW) dated 24-12-2008 and the consequential declaration under Section 6 of the Land Acquisition Act, 1894, (for short "the Act") vide proceedings Roc.No.G2/292/2007/SW, dated 5-1-2009.

(2.) THE petitioner is the owner of Ac.5-43 cents of land in Sy.Nos.463/1B, 463/1C, 463/1D, 463/2A, 463/2B, 463/2C, 463/2D, 463/2E, 463/2F, 463/2G, 463/3A, 463/3B1 and 463/3C1. Notification under Section 4(1) of the Act was issued on 18-5-2007 for acquiring the said land along with other extents belonging to third parties for providing house sites to the weaker sections. THE petitioner filed W.P.No.12091/2007 questioning the said notification. THE said Writ Petition was dismissed on 18-1-2008 with liberty to the petitioner to file objections under Section 5-A of the Act. THE petitioner has accordingly submitted his objections. However, by the impugned proceedings, declaration under Section 6 of the Act was published. Assailing these proceedings, the present Writ Petition is filed.

(3.) AS a sequel to dismissal of the Writ Petition, interim order dated 28-1- 2009 stands vacated; WPMP No.1045/2009 is dismissed and WVMP No.3275/2010 is