GOLCONDA EDUCATIONAL SOCIETY Vs. STATE OF A P

JUDGEMENT

(1.) Heard Sri P.S.Rajasekhar, learned counsel for the petitioner and the learned Advocate General assisting Sri Satya Prasad, advocate for respondents 1 to 4.

(2.) The petitioner impeaches the notification No.C/123/2005 dated 21.04.2005 issued in the Gazettee dated 21.04.2005 as ORR No.89 purporting to be a draft notification under Section 4(1) of the Land Acquisition Act, 1894, proposing acquisition of an extent of Acs. 1.50 cents of land of the petitioner situate in Sy.No.284, Vatti Nagulapalli Village, Rajendra Nagar Mandal, Ranga Reddy District. Appropriate consequential relief in respect of this grievance is sought in the writ petition apart from invalidation of the notification.

(3.) The undisputed factual matrix of the case is: the petitioner is an educational society registered under the provisions of the Telangana Societies Registration Act, established for promoting graduate and post graduation education, in particular, for the benefit and in the interest of the Muslim community. Under its aegis, several educational institutions are engendered and are managed by the petitioner society. The Hyderabad Presidency Degree College (the College) established in 1989 is an educational institution, managed by the petitioner society. The college is a recognized minority educational institution. The college owns the extent of Acs. 1.50 cents in Sy.No.284 at Vatti Nagulapalli village, Rajendra Nagar Mandal, Ranga Reddy District, which is proposed for acquisition by the impugned notification.