V PAKEERA REDDY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Common points arise in all these writ petitions and therefore,they could be disposed of by a common judgment.

(2.) An area of Ac. 102-63 cents of land in Koritipadu village hasbeen acquired, by way of a notification under Section 4(1) of the Land Acquisition Act (for short 'L.A. Act') dated 15-9-1986, for the purpose of development of the same into plots by the Urban Development Authority, the 3rd respondent herein, and for allotment of the same for construction of the houses. That is the subject-matter of challenge in these writ petitions.

(3.) Seven contentions are raised on behalf of the petitioners by SriV.L.N.G.K. Murthy :