TUMMALAPALLI KRISHNA MURTHY VISHRANTHI BHAVANAM ALIAS SRI TUMMALLAPALLI KRISHNA MURTHY GUEST BUILDING Vs. DISTRICT COLLECTOR WEST GODAVARI

JUDGEMENT

(1.) THIS Court issued rule nisi on 30-4-2007.

(2.) COUNTER affidavit was filed.

(3.) SRI Tummalapalli Krishna Murthy Vishranthi Bhavanam @ Sri tummalapalli Krishna Murthy Guest Building, Sajjapuram, Tanuku, West Godavari district - a charitable institution, filed the present Writ Petition for a writ of mandamus declaring the Notification Rc. No. F5/sw/51/92 dated 25-12-1995 issued under Section 4 (1) of Land Acquisition Act 1894 and the consequent declaration in Rc. No. F5/sw/51/92 dated 25-12-1995 issued by the 1st respondent in respect of acs. 8. 26 cents in R. S. Nos. 156/1, 156/2, 162/1, 162/3, 163/6, 164/1, 157/2 of varigedu village, Attili Mandal, West Godavari District belonging to the petitioner as illegal, arbitrary and violative of Articles 14 and 300-A of the constitution of India and the provisions of Land Acquisition Act 1894 and consequently to direct the respondents 1 and 2 to restore possession of the said land to the petitioner and to pass such other suitable orders.