BILDKINA SUBBARAYUDU Vs. DISTRICT COLLECTOR EAST GODAVARI DISTRICT

JUDGEMENT

(1.) In this writ petition, 1 acte, 62 cents of land belonging to the petitioner in Survey Numbers 99/10, 99/11, 99/12 and 99/13 have been acquired, under a Notification published in the Gazette on 18.12.81 under Sec.4 of the Land Acquisition Act. On the same day, a declaration under Sec.6 has also been published in the Gazette.

(2.) The record of the case and the counter affidavit reveal that the local publication of the substance of Sec.4 Notification has been made on 24.1.1982. The petitioner filed the present writ petition in this Court on 18.2.1982 and obtained stay of all further 'proceedings.

(3.) The main points urged on behalf of the petitioner by the learned counsel for the petitioner is that the simultaneous publication of Sections 4 and 6 Notification is illegal. This point is already covered by a judgment rendered by me in W.P.2487/ 1981 dated 27.2.1985 against the petitioner. So, this contention is rejected.