NERSU VEERA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ appeal has been preferred against the judgment and order dtd. 21/2/2023 passed by the Writ Court in W.P.No.2976 of 2022, whereby the writ petition has been dismissed.

(2.) In the writ petition, the petitioners had challenged the Endorsement dtd. 19/11/2021 issued by the Land Acquisition Officer-cum-Revenue Divisional Officer (Deputy Collector), Eluru, whereby the application of the petitioners under Sec. 28A of the Land Acquisition Act, 1894 (for short 'the Act of 1894') was rejected on the ground of abnormal delay.

(3.) Sec. 28A of the Act of 1894 reads thus: