K. VARALAKSHMI W/O K. KUPPUSWAMY AND OTHERS Vs. THE GOVERNMENT OF A.P. REPRESENTED BY THE DISTRICT COLLECTOR, CHITTOOR AND ANOTHER

JUDGEMENT

(1.) - This writ petition, under Art. 226 of the Constitution of India, is filed, seeking Writ of Certiorari to quash the order of the District Collector, Chittoor, first respondent herein, issued in Roc.G3/9050/06 dated 20.12.2007 and the consequential draft declaration under Sec. 6 of the Land Acquisition Act as illegal, arbitrary and devoid of jurisdiction and violative of the provisions of the Act and the rules framed thereunder.

(2.) The facts in nutshell, which are essential for resolving the controversy in the present writ petition, are as under:-

(3.) Alleging political pressure, violation of the provisions of the Act, non application of mind to the objections filed under Sec. 5-A of the Act and infraction of the constitutional rights and lapse of proceedings, the present writ petition has been filed.