SPECIAL DEPUTY COLLECTOR LA Vs. N GOPALAKRISHNAIAH

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for the writ petitioner-respondents.

(2.) Writ petitioner-respondents had come to this Court in Writ Petition No.9538 of 1982 questioning the notification under Section 4(1) of the Land Acquisition Act I of 1894 as amended by the Land Acquisition (Amendment) Act XXXVIII of 1923 and further amended by me Visakhapatnam Steel Project (Acquisition of Lands) Act XX of 1972. This Court, on 4-12-1985, ordered as follows:

(3.) A fresh notification under Section 4(1) of the Land Acquisition Act has been issued, however, vide G.O.Rt.No.1141, Industries & Commerce (SP) department, dated 15-9-1989 and published in gazette part I - extraordinary No.358, dated 25-9-1989 for acquisition. The petition i.e., Writ Petition No.6254 of 1990 has been disposed of by a learned single Judge of the Court in which he has noted the contentions of the parties and ordered as follows: