GOPINA VENKATESWARA RAO AND OTHERS Vs. STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT, IRRIGATION AND COMMAND AREA DEVELOPMENT DEPARTMENT AND OTHERS

JUDGEMENT

(1.) In this writ petition, under Article 226 of the Constitution of India, the petitioners are requesting to grant a writ of mandamus declaring the following actions of the respondents 1 to 3 as illegal, arbitrary and violative of the provisions of Central Act 30 of 2013, the Rules made thereunder and Articles 14, 21 and 300-A of the Constitution of India.

(2.) I have heard the submissions of Sri K.Anil Kumar, learned counsel appearing for the petitioners; learned Government Pleader for Land Acquisition (AP); and, of Sri V.S.R.Anjaneyulu, learned counsel appearing for the respondents 5, 8 and 9. I have perused the material record.

(3.) The case of the petitioners, as per their pleadings and submissions made on their behalf, in brief, is as follows: