G. RAMUNAIDU Vs. PRINCIPAL SECRETARY REV

JUDGEMENT

(1.) As the issues raised in all these Writ Petitions and the facts arising out of all these Writ Petitions are similar, they are being disposed of by way of this Common Order.

(2.) Heard Sri K.S. Murthy, Learned Senior Counsel appearing on behalf of Sri Ponnada Sree Vyas, learned counsel for the petitioners in W.P.Nos.43730 of 2016, 22037 of 2018 & 110 of 2019, Sri U.D. Jai Bhima Rao, learned counsel for the petitioner in W.P.No.6455 of 2022, Sri S.V.S.S. Siva Ram, learned counsel for the petitioner in W.P.No.6252 of 2021 and Smt. S. Pranathi, Learned Special Government Pleader in the office of the Learned Advocate General appearing for the respondents & Learned Government Pleader for Land Acquisition.

(3.) The Government of Andhra Pradesh, had allotted an extent of Ac.201.80 cents of land, in various survey numbers of Vangali Village, Sabbavaram Mandal, Visakhapatnam District, to the Indian Institute of Petroleum and Energy. The alienation of this land was done, under G.O.Ms.No.332, dtd. 21/7/2016, and G.O.Ms.No.499, dtd. 9/11/2017. The petitioners in these Writ Petitions, claiming ownership, occupation and other rights over an extent of Ac.20.88 cents of this land, had approached this Court by way of the above Writ Petitions complaining of non-payment of compensation, in terms of G.O.Ms.No.259, dtd. 21/6/2016, the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short "Act 30 of 2013"), the direction of the Larger Bench of the erstwhile High Court of Andhra Pradesh at Hyderabad, in the case of Land Acquisition Officer-cum-Revenue Divisional Officer, Chevella & Ors., Vs. Mekala Pandu & Ors.,2004 2 ALD 451.as well as G.O.Ms.No.571, dtd. 14/9/2012.