P LAXMI DEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petition was originally filed for a mandamus to set aside notification No. G2/25049/2011, dated 30.01.2012, issued under Section 4(1) of the Land Acquisition Act, 1894 (for short, 'the Act') by respondent No. 2 in respect of 3957 sq. yards of land in Sy. No. 491 of Aliyabad Village, Shamirpet Mandal, Ranga Reddy District. Subsequent to the filing of the writ petition, the petitioners filed W.P.M.P. No. 4797 of 2013 seeking amendment of the prayer in the writ petition to declare the action of the respondents in taking possession of 5815 sq. yards of land in the said survey number out of an extent of Acs. 5.23 guntas and handing over the same to respondent Nos. 6 and 7, as illegal.

(2.) The petitioners have also filed Contempt Case No. 765 of 2012 alleging willful disobedience of order dated 23.04.2012 in W.P.M.P. No. 14082 of 2012 in W.P. No. 11156 of 2012.

(3.) I have heard Mr. B. Chandrasen Reddy, learned counsel for the petitioners, learned Government Pleader for Roads and Buildings appearing for respondent Nos. 4 and 5, learned Assistant Government Pleader appearing for respondent Nos. 1 to 3, Mr. K.V. Subba Reddy, learned counsel appearing for respondent No. 6 and Mr. S. Niranjan Reddy, learned counsel appearing for respondent No. 7.