POTHAPI CHINA PENCHALAIAH Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) HEARD Sri N. Vasudeva Reddy, the learned counsel representing the writ petitioners and the learned Assistant Government Pleader for Land Acquisition.

(2.) THIS Court issued Rule Nisi on 11-09-2007. Counter-affidavit and reply affidavit also had been filed. Records had been produced before this Court. The writ petitioners filed the present writ petition praying for a Writ of certiorari calling for the records relating to proceedings No. D/12/2007, dated 21-08-2007 of the Special Deputy Collector, Land Acquisition, Telugu Ganga project, Unit-II, Cuddapah (3rd respondent herein) and quash the same as arbitrary, illegal and without jurisdiction and consequently direct the respondents to consider the petitioners' applications under Section 28-A of the Land Acquisition Act, dated 12-08-2002, and pass award in terms of judgment in L. A. O. P. No. 890 of 1999 dated 25-02-2002 and pass such other orders.

(3.) THE relevant portion of the said proceedings dated 21-08-2007 reads as hereunder: