MALIREDDY RAJASEKHARA REDDY Vs. DISTRICT COLLECTOR KRISHNA DISTRICT

JUDGEMENT

(1.) The petitioners challenge the proceedings under the Land Acquisition Act 1894 (for short 'the Act') initiated by the respondents herein in respect of the lands of the petitioners in Sy.Nos.234/lB, 234/3 and 236/1, admeasuring Ac.2.80 cents of Lingavaram village, Gudivada Mandal, Krishna District.

(2.) The lands of the petitioners, together with the neighbouring lands in Sy.Nos.234/1B, 234/2,3, 236/P and 237/A were proposed to be acquired in the year 1985. The petitioners filed W.P. No.1376 of 1986 insofar as the proceedings related to their lands. The writ petition was allowed on 9.3.1987 and the notifications under Sections 4(1) and 6 of the Act were quashed, on the ground that they were not published in the locality. However, it was left open to the respondents to acquire the lands, by issuing a fresh notification. It is in this context that the respondents issued a notification under Section 4(1) of the Act on 25.10.1994 and a declaration under Section 6 on 8.9.1995.

(3.) The notifications issued by the respondents under Sections 4(1) and 6 of the Act are challenged, mainly on the ground that the petitioners are small farmers and that alternative lands belonging to the Government are available.