HAREESH KOLPURU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed seeking a Writ of Mandamus declaring the action of the respondents in not returning the subject lands to the petitioners Nos.1 to 70 situated in Nanakramguda village, Ranga Reddy District despite the fact that the said acquisition was fraudulent from its inception and not having completed the process of acquisition for more than 15 years and acquired vide Award dt.30/11/2005 of the 10th respondent as illegal and arbitrary and consequently direct the respondents to return the subject lands to the petitioner Nos.1 to 70.

(2.) Heard Smt. B.Rachana, learned counsel for the petitioners and the learned Government Pleader for Land Acquisition, appearing for the respondent Nos.4, 5 and 9 to 12.

(3.) Learned counsel for the petitioners had further contended that some of the persons aggrieved by the issuance of Sec. 4 (1) Notification have filed W.P.No.21712 of 2002 before this Court and this Court was pleased to dispose of the said Writ Petition vide orders dt.25/4/2003 directing the respondents to conduct enquiry under Sec. 5 (a) of the Act, 1894. The petitioners had further contended that Sec. 6 Notification was also published on 27/4/2005 and respondents have conducted land acquisition proceedings behind the back of petitioners and no opportunity was given to the petitioners and the petitioners have repeatedly making representations to the respondents to give an opportunity to hear them. But the respondents have not given any notice to the petitioners.