KONDAREDDI NAGAMANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petition is filed seeking a writ of mandamus to declare the action of the respondents in passing Award No.2/2019/Ungutur/Toll/N.H.16, dated 15.6.2019 basing on the Notification published vide S.O.No.717E, dated 15.3.2013 as barred by limitation, illegal, arbitrary, unjust and contrary to Sections 24, 25 and 26 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013 (hereinafter referred to as, Act 30 of 2013) and for a consequential direction to set aside the same and pass such other orders as may be just and necessary.

(2.) The brief facts set out in the affidavit of the petitioners giving rise to the present writ petition for better appreciation of their case may be narrated:

(3.) As seen from the Awards, Section 3A Notification was issued in the year 2013 in Unguturu Mandal for 10,076 Sq.Mtrs and for further extent another publication has been issued in the year 2018 for 11,292 Sq.Mtrs. The petitioners have no knowledge about acquisition of their land and passing of Award until 06.6.2020. The respondents completely ignored the procedure contemplated under the Act of serving notice, giving opportunity of hearing and calling for objections. The entire proceedings have been conducted behind the back of the petitioners.