TOTA VENKAT REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petition is filed seeking Writ of Mandamus directing the respondents to forthwith implement the orders dated 13-11-1995 in W.P. No. 16714/1991.

(2.) It is the case of the petitioners that an extent of 25 guntas situated inS.No. 279/2 of Alwal Village, Ranga Reddy District was notified for acquisition. Notification under Section 4(1) of the Land Acquisition Act (hereinafter called the 'Act') was published on 29-12-1977 and the possession of the land was also taken on 8-2-1978. However withdrawal proposals were initiated under Section 48 of the Act, but after re-enquiry it was found that it was a patta land and therefore on 10-2-1984 withdrawal proposals were with drawn. But, however, further proceedings were not taken. Therefore, the petitioner filed W.P.No. 16714/1991 for appropriate directions. This Court by an order dated : 13-11-1995 disposed of the writ petition with the following directions:

(3.) In the counter filed on behalf of the Department, it is stated that inpursuance of the directions of this Court, necessary action was initiated by the Land Acquisition Officer and the award was passed on 12-2-1999. It is stated that the land which is acquired had already vested with the Gram Panchayat. The owners submitted lay out in respect of the land in question and the lay out was approved. The water pipeline which is passing through the road belongs to the municipality and therefore the question of payment of any compensation does not arise. However, in view of the directions of this Court, the proceedings were initiated and the award was passed. Since the title of the land was involved, a reference was made under Sections 30 and 31 of the Land Acquisition Act (for short the 'Act') to the Civil Court and the amounts were deposited in the Civil Court for further action. In view of this, the learned Govt. Pleader submitted that no further orders are necessary in the writ petition and the writ petition may be closed, since the award was passed.