GUNREDDY RAMKOTI REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This writ petition, filed under Article 226 of the Constitution of India, assails the Award No.74/2006-2007 dated 29.06.2006, passed by the Special Deputy Collector Land Acquisition, AMRP Unit-II, Nalgonda, the third respondent herein.

(2.) The pleaded case of the petitioners is as follows:

(3.) After coming to know about the above said order, petitioners 1 to 4 filed W.P.No.15995/2006 ,assailing Section 4 (1) notification and the action of the respondents in dispensing with the 5-A enquiry by invoking Section 17 (4) of the Act and the petitioners 5 to 8 filed W.P.No.15450/2006 questioning the same. W.P.No.15995/2006 was disposed of on 01.08.2006, directing to hold 5-A enquiry and the respondents thereafter filed a review application on the ground that the Award No.74/2006-2007 was already passed on 29.06.2006 and the said review was allowed by this Court. Challenging the said award passed by the third respondent herein and while contending that the action of the respondents is arbitrary, illegal and contrary to the provisions of the Act, the present writ petition has been filed.