SONTI KAMALA KUMARI Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Petition, under Art. 226 of the Constitution of India, is filed by the petitioners requesting to issue a Writ of Mandamus or any appropriate Writ or order or direction declaring the action of the respondents in issuing notice under Sections 9 (3) and 10 of the Land Acquisition Act, 1894 (for brevity, 'the Act'), without issuing a declaration under Sec. 6 of the said Act with respect to the land of the petitioners in a total extent of Ac.3-68 cents in R.S.no.104 of Bommuluru Village, Gudivada Mandal, Krishna District, as illegal, arbitrary and violative of principles of natural justice and consequently direct the respondents to drop all further proceedings.

(2.) I have heard the submissions of Sri Ch. Dhanamjaya, learned counsel for the petitioners, and of the learned Government Pleader for Land Acquisition, appearing for the respondents. I have perused the material record.

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