GHANTASALA RAMBABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This intra Court appeal would call in question the order dtd. 7/9/2022 passed in W.P.No.15840 of 2012 by the learned single Judge, whereby the writ petition filed by the writ petitioners seeking a direction to the respondents to issue a notification under Sec. 48 (1) of the Land Acquisition Act, 1894 (for short "the Act") has been dismissed. The petitioners in the writ petition are the appellants before us.

(2.) Admittedly, notification under Sec. 4 (1) of the Act was issued on 1/7/2006 invoking urgency clause under Sec. 17 (4) of the Act dispensing with enquiry under Sec. 5-A of the Act. Thereafter, declaration under Sec. 6 of the Act was issued on 14/7/2006. After completion of the acquisition proceedings, award No.5 of 2007 dtd. 8/3/2007 was passed, amount of compensation was deposited on 2/1/2008 and possession of the land has been taken on 23/1/2008 after recording panchanama.

(3.) After completion of land acquisition proceedings, the writ petitioners moved a representation in June, 2011 under Sec. 48 (1) of the Act requesting the Government to withdraw the notification issued under Sec.