R D CHAND Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners in these writ petitions are two of the owners of certain lands in the village of Balanagar and Kazigadda, Hyderabad West Taluk, Hyderabad District.

(2.) The petitioner in W. P. No. 411/62 is the owner of the property bearing S. Nos. 25 to 30 of the total extent of Ac. 97.30 guntas. The petitioner in the other two writ petitions is the owner of Serial Nos. 3 to 9, 10/1, 10/2, 11, 12/1 and 12/2 of the extent of Ac. 143-30 guntas. The rst respondent in the writ petitions is the State of Andhra Pradesh represented by the Secretary to the Government, Industries Department. The 2nd respondent is the Special Deputy Collector, Land Acquisition, Hyderabad. The 3rd respondent is M/s. Jay Engineering Works Limited. The ist respondent issued G. O. Rt. No. 124 Industries, dated 19-5-1961 and published in the Andhra Pradesh Gazette dated 22-5-1961 under Section 4(1) of the Land Acquisition Act I of 1894 notifying that it appears to the Government of Andhra Pradesh that the lands specified in the said notification are needed for a public purpose, to wit, for establishment of Jay Engineering Factories. The said notification authorised the Special Deputy Collector (Land Acquisition) to exercise the powers conferred by Section 4(2) of the Act. The notification further stated that under Sub-section (4) of Section 17 of the Act, the Governor of Andhra Pradesh directs that in view of the urgency of the case, the provisions of Section 5-A of the Act shall not apply to the acquisition of the arable lands specified in the notification. This notification is numbered as 84-A. On the same date, another notification No. 84-B was issued with respect to six guntas in Dry S. No. 26 (One house) belonging to Abdul Khader Razvi along with one house, who is the petitioner in W. P. No. 411/62. Since this property is not arable land, the Special Deputy Collector (Land Acquisition), Hyderabad is appointed to perform the functions of Collector under Section 5-A of the Act. This was followed up by the notification, G. O. Rt. No. 178, Industries, D/_- 1/07/1961 under Section 6 of the Land Acquisition Act declaring that the lands described in the said notification measuring about Ac. 219-00 are needed for a public purpose to wit, for establishment of Jay Engineering Factories for manufacturing sewing machines and other engineering products. The Special Deputy Collector (Land Acquisition) Hyderabad District was appointed to perform the functions of a Collector under the Act and was directed to take order for the acquisition of the said lands and under Subsection (i) of Section 17 of the Act, the Governor of Andhra Pradesh further directed that the possession of the said lands may be taken on the expiry of fifteen days from the date of the publication of the notification of the notice mentioned in Section 9(1) of the Act. The validity of these two notifications is in question in these writ petitions.

(3.) It is first contended by Mr. Balaparames-wari Rao, the learned counsel; who argued the writ petitions for the petitioners that dispensing with the notice under Section 5-A of the Land Acquisition Act is not warranted on the facts of this case. The acquisition of the immoveable property in this case is for a Company i.e. Jay Engineering Works Limited. The notification, though it states that, in view of the urgency of the case, the provisions of Section 5-A of the Act shall not apply to the acquisition of the arable lands specified therein, it does not indicate the reasons for the urgency. Hence, the said notification issued under Section 4 read with Section 17(4) of the Act is illegal and has to be quashed. Under the Act, the preliminary notification has to be published under Section 4. Section 5-A Sub-section (i) provided that: "Any person interested in any land which has been notified under Section 4, Sub-section (i) as being needed or likely to be needed for a public purpose or for a company may within thirty days after the issue of the notification, object to the acquisition of the land or of any land in the locality, as the case may be". And Sub-section (2) of Section 5-A is as follows: