SEETHARAMA SWAMY TEMPLE Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THESE two writ petitions are connected and are being disposed of by this common order.

(2.) HEARD Smt. N.Indrani, learned counsel appearing for the petitioner in W.P.No.19883 of 2004, Sri Sitharam Chaparla, learned counsel appearing for the petitioners in W.P.No.21803 of 2004 and the learned Assistant Government Pleader for Land Acquisition appearing for the official respondents in both the cases.

(3.) UNDISPUTED facts are that, the Temple is the owner of land measuring Ac.2.30 cents situated in Sy.No.85/3 of Mogilipalem Village, Kajuluru Mandal. The said land was proposed to be acquired in pursuance of the impugned notification dated 19.01.2004 (published in Gazette on 20.01.2004) for providing house sites to the poor. Draft declaration was published in the District Gazette dated 23.01.2004. While proposing to acquire the said land, urgency clause under Section 17(4) was invoked dispensing with the enquiry under Section 5-A of the Act.