GOLRLE SATYANARAYANA Vs. DISTRICT COLLECTOR VISAKHAPATNAM

JUDGEMENT

(1.) This is an application filed under Article 226 of the Constitution of India for the issuance of an appropriate writ to declare the notification issued under sections 4 and 6 of the LAND ACQUISITION ACT, 1894 published in the Visakhapatnam District Gezette dated 12-1-1977 and 6-6-1977 respectively relating to the petitioners'land covered by Survey Nos. 310/19, 310/18 part, 310/22 part, 310/23 part and 317/2 to 9 and 11 to 20, Sub-Divisions in the above said survey Nos. 317 comprising an extent of Acs. 3-18 cents situate in Anthakapalli Village, Anakapalli Taluk, Visakhapatnam District as being illegal, unjust, improper and violalive of principles of natural justice.

(2.) The petitioners are ten in number. The 1st petitioner filed an affidavit in support of the writ petition The petitioners are all residents of Anthakapalli village, Anakapalli Taluk. The affidavit di closes that they are owning small extents of lands ranging from Acs. 0-40 cents to Acs. 1 -40 cents. They have no other source of income excepting the income derived from these lands possessed by them for their livelihood. They have large size families consisting of 6 to 12 members in each family

(3.) The 5th petitioner has got Ac. 0-12 cents of wet land in survey No.317/20. He also possesses an extent of Ac.0-12 cents of wet land in Survey No.317/13. He is a Harijan who belongs to scheduled caste working in Defence in the State of Assam. He has no other land excepting the lands stated above and his family consisting of his wife, children, mother, brother, and his children are living in the field for whom the said land is only the livelihood.