KUNDRAPU YARRAYYAMMA Vs. STATE OF A. P.

JUDGEMENT

(1.) The writ petitioners in both these writ petitions are common. In W.P.No.353/2018, there are six respondents, out of which respondents 1, 2, 3 and 5 are arrayed as respondents 1 to 4 in W.P.No.1779/2018. The pleadings of parties in both the writ petitions are identical.

(2.) The petitioners' case is thus:

(3.) Subsequently the petitioners filed W.P.No.1779/2018 seeking mandamus declaring the land acquisition Award No.12/83 dtd. 8/11/1983 passed by 3rd respondent insofar as the land situated in Sy.nos.47/1A, 47/1B and 47/3A in an extent of Ac. Ac.1.36 cents, Ac.0.90 cents and Ac.0.72 cents of Bhimavarapukota village is null and unenforceable and lapsed in the light of Sec. 24(2) of the RFCTLARR Act and consequently direct the respondents 3 and 4 to issue Pattadar Passbook and Title Deeds in favour of the petitioners in respect of their land.