C MUNIKRISHNAIAH Vs. DISTRICT COLLECTOR CHITTOOR DISTRICT

JUDGEMENT

(1.) COMMON ORDER :It is expedient to dispose of all the six writ petitions by a common order as common questions of fact and law arise for consideration.

(2.) The petitioners in all the matters seek a declaration that the award being Award No.1 of 1998, dated 12-3-1998 passed by the Special Deputy Collector/Land Acquisition Officer (L.A.O.), Tirupati Urban Development Authority (hereinafter called 'TUDA') is arbitrary, illegal and violative of Section 11-A of the Land Acquisition Act, 1894 ('the Act' for brevity) insofar as the same deals with the lands owned by the respective petitioners.

(3.) All the petitioners are residents of Tirupati town. They own agricultural land in various survey numbers of Vedanthapuram village totalling an extent of the details of which are as under. <FRM>JUDGEMENT_184_ALD2_2003Html1.htm</FRM>