GUTHALA SESHAGIRI RAO Vs. COLLECTOR

JUDGEMENT

(1.) AT the interlocutory stage, the writ petition itself is taken up for hearing and disposal with the consent of the learned counsel for the parties.

(2.) THIS writ petition is filed for a writ of mandamus to direct the respondents to consider the claim of the petitioner for benefits under Section 28-A of the Land acquisition Act, 1894 (for short 'the Act')in terms of decree, dated 6/9/2000 passed by the learned Additional Senior Civil judge, Rajahmundry, East Godavari District in O. P. No. 133 of 1989 as confirmed by this Court by judgment and decree, dated 25/2/2003 in A. S. No. 3415 of 2000.

(3.) HEARD Sri A. V. Sesha Sai, learned counsel for the petitioner and Sri K. Venkaia Rao, learned Standing Counsel for respondent Nos. 2 and 3.