SPECIAL COLLECTOR Vs. GORLA YERIKALAIAH

JUDGEMENT

(1.) Heard learned G.P. for Land Acquisition appearing for the appellants and Sri S. Lakshmi Narayana Reddy, learned counsel appearing for respondents.

(2.) The land of the respondents herein, along with certain structures, had been acquired under the provisions of the Land Acquisition Act, 1894 (for short 'the 1894 Act'), on the basis of a notification issued under Sec. 4(1) of the 1894 Act, dtd. 1/10/2005.

(3.) The respondents had earlier filed W.P.No.24288 of 2005 challenging the notification issued under Sec. 4(1) of the 1894 Act on the ground that certain structures, situated on the land of the respondents, had not been set out in the notification. This writ petition was disposed of with a direction to the Acquisition Authorities to note down and consider the physical features of the permanent structures. Pursuant to these directions, an inspection was carried out by an Empowered Committee, which enumerated the structures which were situated on the land of the respondents.