AKULA SOMARAJU Vs. REVENUE DIVISIONAL OFFICER RAJAHMUNDRY

JUDGEMENT

(1.) As common questions arise in the above writ petitions, they have been heard together and are being disposed of by this common order.

(2.) In the above writ petitions, the respective petitioners seek directions for setting aside the Award No.2 of 1994, dated 6-8-1994 passed by the 1st respondent with consequential direction for re-notification of the land by issuing necessary notifications under Section 4(1) conduct of enquiry under Section 5-A and for passing of the Award.

(3.) W.P.No.21974 of 1994 : The 1st petitioner claims to be the owner of an extent of Ac.6.87 cents in Sy.Nos. 472 and 0.15 cents in Sy.No. 474/2B. The 2nd petitioner claims to be the owner of an extent of Ac. 4.65 cents in Sy.No.273/5 and Ac. 3.05 cts in Sy.Nos. 472/1. The petitioners had earlier filed W.P.No. 7187 of 1981 questioning the acquisition of land in question and the same was dismissed. However, in the appeal filed in W.A.No.483 of 1985, the Division Bench of this Court by orders dated 5-4-1990 disposed of the Appeal directing the 1st respondent to complete the enquiry under Section 5-A of the Land Acquisition Act within two months. As the enquiry was not completed, the petitioners filed W.P.No.15879 of 1992 which was allowed by orders dated 3-8-1993 directing the respondents to complete the enquiry proceedings by re-notifying and by passing Award within six months period.