ANUMULA LACHI REDDY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioners are challenging notification dated 13.09.2008 issued under Section 4(1) of the Land Acquisition Act, 1894 (for short, the 'Act') and draft declaration dated 13.11.2008 issued under Section 6 of the Act and the award dated 29.11.2010 opposing the acquisition of their lands.

(2.) Petitioners were holding different extent of agricultural lands in Vardavelli village and Kodurupaka village in Boinipalli Mandal, Karimnagar District. Section 4(1) notification was issued on 13.09.2008 proposing to acquire the land to an extent of Ac.103.14 guntas for the public purpose i.e., to provide house site pattas to the project displaced persons. Section 6 declaration was published in the Gazette on 14.11.2008. According to the petitioners, paper publication of Section 6 declaration was made on 15.11.2008 in Eenadu Telugu daily newspaper and on 17.11.2008 in Deccan Chronicle English daily newspaper and award was passed on 29.11.2010 acquiring the lands of the petitioners.

(3.) Heard Sri V.V.Ramana Rao, counsel for the petitioners and the learned Government Pleader for Land Acquisition.