VISAKHAPATNAM URBAN DEVELOPMENT AUTHORITY Vs. S S NAIDU

JUDGEMENT

(1.) This Writ Appeal and Cross-Objections are directed against the order of the learned Single Judge dated 13.11.1998 made in W.P. No.14818 of 1998.

(2.) Writ Appeal No. 2312 of 198 is filed by the Visakhapatnam Urban Development authority (for short ' VUDA'), the 3rd respondent in the writ petition, whereas the cross-objections are filed by the writ petitioner.

(3.) In the writ petition, the validity of the Government Order in G.O.Ms. No. 222 M.A. dated 30.4.1998 cancelling its earlier order in G.O.Ms. No. 156 M.A. dated 25.2.1982 as modified by G.O.Ms. No. 121 M.A. 27.2.1990, whereunder the Land Acquisition proceedings were withdrawn is assailed.