MIRZA NOWSHERWAN KHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution for the issue of a Writ of Certiorari to quash certain notifications and orders issued by the Government of Andhra Pradesh and the Land Acquisition Collector, Hyderabad, under the Hyderabad Land Acquisition Act (No. IX of 1309 F.).

(2.) The contention on behalf of the petitioners is that the notification under Section 3 (1) of the. Hyderabad Land Acquisition Act, published by the Government of Andhra Pradesh on 3/01/1957, is ultra vires the powers of the Government, and consequently all subsequent proceedings taker, under that Act are null and void and must be quashed.

(3.) Much water has flowed under the bridged since the notification of 3-1-1957, and all that is necessary in this case is to set out the history of the acquisition proceedings and point out the stand, taken by the petitioners throughout those proceedings, to show how untenable this petition is.