GENERAL MANAGER SOUTH CENTRAL RAILWAY Vs. D VIJYALAKSHMI

JUDGEMENT

(1.) THE General Manager, Secunderabad and divisional Manager, vijayawada of the South central Railway and Union of India filed the writ Appeals Nos. 752 and 753 of 1999 aggrieved by the common order dated 24. 03. 1999 passed by a learned single judge in W. P. 20360/1996 and W. P. No. 17068/1997 respectively. The same appellants filed Writ Appeal No. 1550/2003 against the interlocutory order dated 15. 04. 2003 in dismissing the WPMP. 23679/ 2002 in W. P. No. 32745/1997.

(2.) WRIT Appeal Nos. 853 and 979 of 1999 are filed by the Land Acquisition Officer (Sub-Collector), Vijayawada aggrieved by the very same common order of a learned single judge in W. P. Nos. 17068/1997 and 20360/ 1996, dated 24. 03. 1999. Thus, these four writ appeals arise out of the common order dated 24. 03. 1999 made in W. P. Nos. 17068/ 1997 and 20630/1996 at the instance of the south Central Railway, Union of India and land Acquisition Officer.

(3.) W. P. NO. 16060/2002 is filed by Dulipala venkata Satyanarayana, questioning the jurisdiction of the Principal Suboridinate judge, Vijayawada in entertaining and deciding the compensation, payable for the land, admeasuring Ac. 1. 48 cents covered by NTS No. 2, acquired by 4 (1) notification, dated 26. 03. 1990, in view of the pendency of the Writ Appeal Nos. 752 and 753 of 1999 on the file of this Court questioning the validity of Award No. 11/1996 by the Land acquisition Officer and consequently return the reference to the Land Acquisition Officer.