ALURI DHANJAYA Vs. LAND ACQUISITION OFFICER SPECIAL GRADE DEPUTY COLLECTOR AND REVENUE DIVISIONAL OFFICER RANGA REDDY

JUDGEMENT

(1.) This Court issued rule nisi on 27-4-2006. On 21-10-2009, the learned Assistant Government Pleader for Land Acquisition was directed to produce the records.

(2.) Heard the Counsel.

(3.) The Writ Petition is filed for a Writ of Mandamus declaring the action of the respondents in not referring the award alleged to have been passed by acquiring the petitioner's lands to an extent of Acs.9.26 gts. in Sy.No.52/a of Nallacheruvu of Tallapalliguda village, Manchal Mandal, Ranga Reddy District to the competent Civil Court under Section 18 of the Land Acquisition Act (hereinafter in short referred to as "Act" for the purpose of convenience) pursuant to the application of the petitioner dated 29-3-2005 or in the event of non- passing of award to pass fresh award by duly deducting the amount of Rs.5,P00/- per acre paid to the petitioner, even though petitioner's land costs more than Rs.5,00,000/- per acre, as illegal, arbitrary, violative of Articles 14, 19, 21 and 300-A of the Constitution of India and consequently to direct the respondents either to refer the award if any to the competent civil court or to pass fresh award for the above said lands of the petitioner by duly deducting the amount of Rs.5,000/- per acre paid to the petitioner forthwith and to pass such other suitable orders.