KONDURU PADMAVATHI Vs. DISTRICT COLLECTOR NELLORE DISTRICT

JUDGEMENT

(1.) This Writ Appeal by the petitioner is filed against the Order dated 29.12.2012 passed by the Hon'ble Single Judge in W.P.No.17621 of 2011.

(2.) The facts of the case briefly stated are as follows:

(3.) The Writ Petition was contested by the respondent-authorities by filing a counter-affidavit. It has been stated in the counter that the authorities have duly followed the provisions and issued notifications under Section 4(1) and Section 5-A of the LA Act and publication under Section 6(1) and thereafter passed award in the matter on 31.5.2007. It is pointed out that the infrastructure development project undertaken by the State and executed under the auspices of Respondent No.3 falls within the meaning of 'public purpose' and in support of the said contention reliance was placed on the decision of the Supreme Court in Sooraram Pratap Reddy v. District Collector, Ranga Reddy District, 2008 9 SCC 552 and submitted that in the said decision Supreme Court held that the infrastructure development project undertaken by the State Government and executed under the auspices of Respondent No.3 falls within the expression of 'public purpose'.