T SANKAR KUMAR Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) This batch of writ petitions concern common point and, therefore, they should be disposed of by a common judgment.

(2.) The writ petitions seek to issue a writ of mandamus directing the respondents not to dispossess the petitioners from the lands which they are purporting to acquire for the purpose of house sites to the members of Srinivasa Co-operative House Building Society Limited, Nandyai, Salaried Employees' Co-operative Buildings Society, Kakinada and Co-operative House Building Society Limited, Proddatur.

(3.) In the year 1979, by way of a notification u/s 4 (1) of the Land Acquisition Act, the lands of the petitioners were sought to be acquired by dispensing with the enquiry u/s. 5-A after declaration u/s. 6 of the Act. That was challenged and this court quashed the sec.4 (1) notification in various writ petitions on the ground that there was simultaneous publication of the Sec. 4(1) notification along with the sec. 6 declaration. Later, this was validated under Act 9 of 1983 which came into being on 29.6.83 treating such notifications as valid. By virtue of the same, the respondents authorities sought to initiate the action and purported to take possession of the lands. Hence, the writ petitions. Two points are canvassed in this case ;