KOSURI VEERA PRAJANAICK Vs. GOVT. OF A.P.

JUDGEMENT

(1.) W.P.No.36083 of 2013 is filed questioning the action of Respondents in laying a road in part of the Petitioner's house site of a total extent of 1047 Sq. Yards in T.S.No.1967/1, Kakinada Municipal Corporation Area, Kakinada and also not paying compensation despite notice dtd. 12/1/2009, as illegal and arbitrary.

(2.) W.P.No.33130 of 2016 is filed questioning the action of the Respondents in not handing over the alternate site of an extent of 665 Sq. Yards earmarked in LP.No.421/81 as per Resolution No.249, dtd. 28/6/1985 passed by Respondent No.2 in lieu of the Petitioner's land of an extent of 665 Sq. Yards, which is part of 1047 1/9 Sq. Yards situated in T.S.No.1966/1, Block No.16 (Old Block No.2) Dairy Farm Area, Suryaraopeta, Kakinada, East Godavari District and not permitting the Petitioner to make constructions in the above referred site, as illegal and arbitrary.

(3.) As the issue in these Writ Petitions is common, with the consent of both the counsel, a Common Order is being passed.