LANKA PRABHAKAR RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are challenging the award No.12/2013/NH-5 in Rc.No.4211/2011(SDT) dated 27.12.2013 and revised award No.06/2015/NH-5 in Rc.No.4211/2011(SDT) dated 16.11.2015 in this writ petition aggrieved on account of acquiring the lands claimed by them for the purpose of widening the existing 4-lane road in to 6-lanes of a stretch of National Highway No.5, particularly at Venkatapalem village.

(2.) An extent of 2,41,063 Sq.mtrs in Venkatapalem village of Tullur Mandal, Guntur District was proposed for acquisition by the Central Government for public purpose for formation of Vijayawada bypass as a part of, for widening and extending 4-lane into 6-lane of National Highway No.5 from Vijayawada to Gundugolanu section from K.M.0-0040 to K.M.16.000 in exercise of its powers conferred by sub Section (1) of Section 3A of National Highways Act, 1956. An award was passed thereon in Rc.No.4211/2011(SDT), dated 27.12.2013 by the 4th respondent. It shall be called hereinafter as, 'the 1st award', for convenience.

(3.) In respect of an extent of land covering 9431 Sq.mts.of Venkatapalem village in Tulluru Mandal, Guntur District was acquired for the same purpose stated above by the Central Government invoking the same powers conferred under Section 3A(1) of the National Highways Act upon passing an award therefor by the 4th respondent in Rc.No.4211/2011(SDT), dated 16.11.2015. It shall be called hereinafter as, ' the 2nd award', for convenience.