K VENKATTASHYAMAPPA Vs. DISTRICT COLLECTOR ANANTAPUR

JUDGEMENT

(1.) The petitioners having failed to obtain relief at the hands of the learned single Judge in the writ petition No.17023 of 1996 which was dismissed on 23/09/1997, filed this writ appeal assailing the validity of that order.

(2.) An extent of Acs.2.00 in Survey No. 127-16A of Gollapuram village, Hindupur Mandal, Anantapur District was notified for acquisition under Section 4(1) of the Land Acquisition Act (for short 'the Act'). Statutory declaration under Section 6 of the Act was published in the Official Gazette on 8/05/1994 and publication of the same was made on 9/06/1994. The land acquisition proceedings were completed and the award was passed on 25/05/1996.

(3.) The petitioners submitted in the writ petition, that under Section 11A of the Act, the award ought to have been passed within two years from 8/05/1994 - the date of publication in the Gazette - and that not having been done, all the proceedings were vitiated. The learned single Judge did not accept this contention of the appellant-petitioners and dismissed the writ petition.