GEETA MIHU Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Mr. R. Saikia, learned counsel appearing for the petitioner and also heard Mr. K. Ete, learned Sr. Additional Advocate General appearing for the respondents No. 3 assisted by Ms. G. Ete, learned Addl. Senior Government Advocate, Mr. D. Kamduk, learned Standing counsel, Land Management department appearing on behalf of the respondents No. 1 & 2 and Mr. M. Kato, learned ASGI appearing for the respondents No. 4 to 8.

(2.) The facts and circumstances which led to the filing of this writ petition are briefly stated as follows;

(3.) The case of the petitioner as submitted by Mr. R. Saikia, learned counsel in brief is that, since the necessary notifications under the relevant law have been issued and the award has also been notified by the Deputy Commissioner (Collector) of the District, and the Army also has already been in possession of the land of the petitioner since 2012, the State Government cannot cancel or recall the acquisition proceedings and the award.