ABDUL KHADER Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) These two Writ Petitions which involve common questions of fact and law are heard and being disposed of together. I have heard Sri Sricharan Telaprolu, learned counsel for the petitioners and the learned Government Pleader for Land Acquisition.

(2.) Certain agricultural lands belonging to the petitioners were notified for acquisition for providing house sites to landless poor persons. In pursuance of the notice issued under Section 5-A of the Land Acquisition Act, 1894 (for short "the Act") the petitioners filed their objections. As these objections have been rejected by respondent No. 2 by his order dated 22-4-2012 with the cryptic reasoning that in Chandole village, convenient land belonging to the Government is not available, the petitioners filed these Writ Petitions.

(3.) The main objection put forth by the petitioners is that the lands proposed to be acquired are agricultural wet lands and that there are vast extents of Government lands available for acquisition. Along with the Writ Petitions, the petitioners have filed a list of Government lands which were assigned to different persons. In view of the same, this Court has adjourned the case to enable the learned Government Pleader to get instructions. Accordingly, the learned Government Pleader has got instructions and placed before the Court the combined sketch.