GOVERNMENT OF ANDHRA PRADESH Vs. V.VASUMATHI REDDY

JUDGEMENT

(1.) Heard Ms. P. Bhavana Rao, learned Government Pleader for Land Acquisition appearing for the appellants and Mr. K. Sunil, learned counsel appearing for respondent Nos.1 to 5.

(2.) This writ appeal, under Clause 15 of Letters Patent, is directed against the orders passed by the learned Single Judge in W.P.No.22165 of 2006 dtd. 13/6/2011 in allowing the writ petition filed seeking to quash the notification issued in G.O.Ms.No.721 dtd. 19/6/2006 under Sec. 4(1) of the Land Acquisition Act, 1894 (briefly "the Act", hereinafter) and published in the A.P. Gazette dtd. 6/7/2006 and the declaration made in Government Memo No.40870/LA/A2/2005-1 dtd. 19/6/2006 under Sec. 6 of the Land Acquisition Act published in the A.P.Gazette dtd. 7/7/2006 to an extent of Ac.1.31 guntas in Survey No.149/4 of Jillelaguda Village, Saroornagar Mandal, Ranga Reddy District.

(3.) Respondent Nos.1, 2 and 3 in the writ petition are the appellants herein and respondent Nos.1 to 5 herein are the writ petitioners. For the sake of convenience, the parties are referred to as arrayed in the writ petition.