G. HARI BABU Vs. PRL. SECY

JUDGEMENT

(1.) This writ petition is filed under Art. 226 of the Constitution of India seeking the following relief:

(2.) Heard learned counsel for the petitioners and learned Government Pleaders for Revenue and Land Acquisition appearing for the respondents and perused the prayer in the writ petition with supporting affidavit and other material on record.

(3.) Perused the impugned orders of the District Collector, SPSR Nellore District, which are by referring to the earlier order of this Court dated 17.09.2016 in W.P.No. 31504 of 2016 saying the respective petitioners are in long standing possession and the Authorities are initiating the land acquisition proceedings ignoring their rights, though, they are also entitled to compensation/rehabilitation from the Act 30 of 2013. The District Collector passed individual orders by field inspection also saying, on field there are shrubs in growth and there is no cultivation or any dwelling respectively.