VISAKHAPATANAM URBAN DEVELOPMENT AUTHORITY Vs. RANI KAMALA DEVI

JUDGEMENT

(1.) Heard both the counsel.

(2.) Since both the appeals arise out of the same judgment passed by the learned single Judge in W.P.No.2151 of 1988 dated 26.08.1998, they are being disposed of by this common judgment.

(3.) By the impugned order, the learned single judge quashed the award passed by the Land Acquisition Officer under Section 11 of The Land Acquisition Act, 1894, (for short 'the Act') on the ground that it was not passed within two years from the date of publication of the declaration or at least within two years from the date of commencement of the Land Acquisition (Amendment) Act, 1984, under Section 11-A of the Act and directed for issuance of the fresh Section 4(1) notification and further directed that the date of notification shall be taken as 24.9.1986, since on the said date, the earlier acquisition proceedings stood lapsed by operation of law.