GUNTAKA SATYANARAYANA REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed claiming the following relief:

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

(3.) The petitioner herein is the absolute owner and possessor of the land situated in Rs.No.639/IAI to an extent of Ac.0.2250 Cents in Nunna Village, Vijayawada Rural Mandal, NTR District and he has been cultivating the subject land since long time and due to fast urbanization, he made an application seeking for conversion of subject land for non-agriculture purposes, but, the said application is pending for consideration before the Respondents / concerned Authority. Pending his application, Respondent No.3 addressed a letter to the Respondent No.4 on 15/7/2022 for fixing the compensation in respect of lands to be affected, in view of shifting /erection of electrical High Tension (HT) lines, pursuant to the laying of a National Highway bypass road from Chinna Avutapalli Village to Gollapudi in Vijayawada, Gundugolanu Sec. of NH-16 in the State of Andhra Pradesh under Bharatmala Pariyojana on Hybrid Annuity Mode. Respondent No.3 also addressed a letter to the Electrical Department Authorities requesting for taking steps for such shifting of Electrical HT lines, as per the provisions of National Highways Act, 1956 and Rules made there under.