NARENDRA M AGARWAL Vs. GOVT OF AP

JUDGEMENT

(1.) This Writ Petition, under Art. 226 of the Constitution of India, is filed by the petitioners seeking verbatim the following relief:

(2.) I have heard the submissions of Sri D.V.Seetharam Murthy, learned Senior Counsel, representing Dr. P.B.Vijaya Kumar, learned counsel appearing for the petitioners; and of the learned Government Pleader for Land Acquisition (Telangana), appearing for the respondents 1 to 6. I have perused the material record.

(3.) The case of the petitioners, in brief, is this: