KASIRAJU SEETHARAMAIAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are the owners of different extents of lands in different survey numbers in Devarapalli Village and Mandal, West Godavari District filed writ petitions under Article 226 of Constitution of India seeking Writ of Mandamus. Writ Petition No.13720 of 2017 is filed for the following relief:

(2.) Writ petition No.21718 of 2017 is filed for the following relief.

(3.) The petitioners are owners of different extents of land in different survey numbers of Devarapalli Village and Mandal, West Godavari District and that pursuant to notification of the Government of India in the Ministry of Road transport and Highways, number S.0.2848 E dated 2nd September, 2016, published in Gazette of India, Extraordinary, Part II, Section, Sub-Section (ii) issued under subsection (1) of section 3A of the National Highways Act 1956 (for short "NH Act 1956"), the Central government declared its intention to acquire the land specified in the Schedule for building (widening/6 lining etc.,) maintenance, management and operation of realigned portion of National Highway No.16 on the stretch of land from Km., 15.7000 to km., 81.400 from (Gundugolanu-Kovvuru) section in the district of West Godavari in Andhra Pradesh. The said notification has been published in 'The Hindu," and "Sakshi' both dated. 09.09.2016 under Sub-section (3) of section 3A of the said NH Act, 1956. Government also called for objections in view of Section 3C(1) of the NH Act, 1956 and specific objections were disposed of pursuant to Section 3 (2) of the said Act vide rec.no.487/EGK/NHAI/2016/41 dt.06.11.2016 by the Competent authority. Pursuant to Sub-Section (1) 3D of the said Act, the competent authority has also submitted its report to the central government and the central government has also declared the said land pursuant to sub-section (2) of Section 3D of the said Act, dated 30.01.2017.