DAGGUBATI VENKATESWARA RAO Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) The 3rd respondent issued notification under Sec. 3(A) of National Highway Act in "Andhra Prabha' newspaper dtd. 11/11/2022. Petitioner's land is shown in the notification. The purpose of acquisition is for the expansion and widening of vadarevu to nakerekal National Highway No.167A. Pursuant to the above notification, the petitioner submitted objections on 18/11/2022 to the 3rd respondent within 21 days as mandated.

(3.) The grievance of the petitioner is that without considering the objections, the authorities are proceeding further. According to the petitioner, the respondent authorities are erecting survey stone in his land. Hence, the writ petition.