BUMANAPALLI RAVINDRANATH REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) Since these Writ Petitions raise the same facts and the points involved in all the Writ Petitions are one and the same, at request of all the counsel, these Writ Petitions are being disposed of, by way of this common order.

(2.) Writ Petition Nos. 10084 of 2023, 14025 of 2023 and 14414 of 2023 are filed by owners of various lands seeking to declare the Notification issued under Sec. 3A of the National Highways Act, 1956 (Act 48 of 1956), published in Praja Sakthi daily newspaper dtd. 21/11/2022, and the declaration under Sec. 3D of the Act, 1956 published in Gazette Notification in S.O.1366 (E), dtd. 22/3/2023 issued by 1st respondent, insofar as the lands of the petitioners therein, as illegal and arbitrary.

(3.) Writ Petition No.4510 of 2024 is filed seeking to declare the Notification issued under Sec. 3A of the Act, 1956, published in Hans Daily newspaper dtd. 14/8/2023, and the declaration under Sec. 3D of the Act, 1956 published in Gazette Notification in S.O.443(E), dtd. 2/2/2024 issued by 1st respondent, insofar as the lands of the petitioners therein viz. land in survey No.246/1B admeasuring an extent of 1.157 hectares and survey No.246/2B admeasuring 0.497 hectares, of Velpula village, Vemula mandal, YSR Kadapa district, as illegal and arbitrary.