K PEDA VENKATAIAH Vs. GOVT OF A P

JUDGEMENT

(1.) The unsuccessful petitioners in W.P. No. 2128 of 2003 are the appellants in this writ appeal. The learned Single Judge dismissed the said writ petition filed by them questioning the award passed by the third respondent-Revenue Divisional Officer, Warangal under the provisions of the Land Acquisition Act, 1894 (for short 'the Act').

(2.) In order to appreciate whether the order under appeal suffers from any infirmities requiring our interference, a few relevant facts leading to filing of this writ appeal may have to be noticed:

(3.) The appellants herein are the true and absolute owners of the land admeasuring Ac. 1-17 guntas in Survey No. 146 of Somidi Village, Hanamkonda Mandal, Warangal District. In the revision of survey of the village, new survey numbers 154 and 155 were assigned to old Survey No. 146.