RAMOJA SATYANARAYANA Vs. JAYA LAKSHMI

JUDGEMENT

(1.) CONTEMPT Case is filed alleging violation of the judgment of this Court dated 20-08-2007 in W. P. No. 19643 of 2006.

(2.) THE Writ petition was filed by the petitioner seeking a direction to respondents 1 to 4 to issue notices under Sections 9 and 10 of the Land Acquisition Act, 1894 (for short 'the Act') to him and his brother one brahmam to enable them to participate in the award enquiry and to direct respondents 1 to 4 not to disburse the compensation amount to respondents 5 to 9, in respect of agricultural land in Ac. 3. 67 cents in sy. No. 992/2a Polavaram Village and mandal, West Godavari District, which was acquired under the provisions of the Act. In the acquisition notification, the name of the petitioner was not reflected though he claimed to be the owner of the lands. He, thereupon, submitted a representation on 04-03-2005 claiming title to land in question and seeking compensation for its acquisition. There being no response to the said representation, the writ petition was filed.

(3.) IN the writ petition, the Special Deputy collector (Land Acquisition), Indira Sagar, polavaram Project, Kovvur, West Godavari district, filed a counter affidavit admitting to the representation of the petitioner and stating that the claim of the petitioner was under verification and the title to the property would be decided at the time of passing of the award on the basis of the evidence on record. It was also asserted, in the counter affidavit, that notices would be issued to the petitioner to attend award enquiry. In the light of these averments in the counter affidavit of the second respondent, the writ petition was dismissed.