CHUNDU PULLAIAH Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) This writ appeal is filed against the order dated 07-04-2011 passed by the learned Single Judge in W.P.No.9688 of 2009, whereunder and whereby the said writ petition filed by the appellants herein was dismissed. The appellants herein filed W.P.No.9688 of 2009 questioning NIL award No.27/2008 dated 30-06-2008 passed by the 3rd respondent herein in pursuance of the directions issued in W.P. No.20062 of 2006 dated 07-12-2007.

(2.) The brief facts of the case are that the lands of the appellants and others situated at Kommuru Village, Nandalur Mandal, Kadapa District were notified under Section 4(1) of the Land Acquisition Act, 1894 (for short "the Act") and it was published in the news paper on 31-07-2000. Declaration under Section 6 of the Act was published on 14-08-2000. After conducting detailed enquiry, the Land Acquisition Officer passed an award on 20-04-2001. Without disclosing about passing of the said award, the appellants herein filed W.P.No.4945 of 2001 before this Court and the learned Single Judge vide order dated 20-09-2001 disposed of the said writ petition directing the respondents therein to pass award in respect of the structures, which were notified for acquisition under Section 4(1) of the Act, within a period of six weeks. As the said order not complied with, the appellants filed W.P.No.20062 of 2006 to implement the order passed by this Court in W.P.No.4945 of 2001, dated 20-09-2001 and the learned single judge vide order dated 07-12-2007 disposed of the said writ petition directing the respondents therein to pass an award after conducting due enquiry.

(3.) For non-compliance of the order of the learned Single Judge in W.P.No.20062 of 2006, C.C.No.611 of 2008 was filed and the same was closed leaving it open to the appellants to pursue appropriate remedies in accordance with law. Pursuant to the notice issued in the said contempt case, the Special Deputy Collector/3rd respondent herein passed NIL award No.27/08 dated 30-06-2008 by conducting detailed enquiry and the reasons for passing the NIL award are stated as follows:-