NAGAVANI FILLING STATION Vs. STATE OF A.P.

JUDGEMENT

(1.) The present appeal filed under Clause 15 of the Letters Patent has been preferred against the judgment and order dtd. 12/12/2023 passed in W.P.No.31332 of 2023.

(2.) Briefly stated, the material facts are as under:

(3.) A piece of land measuring 6,250 sft came to be allotted to the Indian Oil Corporation Limited by the Department of Irrigation over which the petitioner claimed that he was running a petrol station since 1964. The period of lease, it is stated, was being extended from time to time in favour of Indian Oil Corporation. The Ministry of Road, Transport & Highways appears to have sanctioned work for construction of two-lane Major Bridge across Penna River at 739.234 Km on NH-67 including approaches parallel to existing 2 lane bridge for which the Revenue Divisional Officer, Nellore, was appointed as the Competent Authority for land acquisition.