VANACHARLA VENKATA KRISHNA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ appeals have been preferred against the judgment and order, dtd. 21/9/2023, passed in W.P. No.34565 of 2022.

(2.) A notification, dtd. 18/4/2018, came to be issued by the Ministry of Road, Transport and Highways in purported exercise of powers conferred under sub-sec. 1 of Sec. 3A of the National Highways Act, 1956 (hereinafter referred to as "the Act") declaring its intention to acquire the parcels of land mentioned in the said notification for public purpose inter alia for construction of flyovers, vehicular underpasses, Four Laning/Six Laning etc., of National Highway No.16/216A in Gundugolanu Rajamahendravaram Sec. in the West Godavari District of the State of Andhra Pradesh. The total land that was identified and was intended to be used for the aforesaid public purpose was reflected as 3.5954 Hectares.

(3.) Since objections were called by virtue of notification, dtd. 18/4/2018, objections filed by the petitioners were considered but rejected. Thereafter, notification under Sec. 3D of the Act came to be issued on 7/12/2018 by the Central Government after having considered the report of the competent authority holding that the lands specified in the schedule be acquired for the purpose as was notified in terms of notification, dtd. 18/4/2018.