ANDELA ESWARAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Appeal is arising out of Order dtd. 5/11/2007, passed by the learned Single Judge in W.P.No.21635 of 2007.

(2.) The facts of the case reveal that the writ petition was preferred by the present appellants with the prayer for withdrawal of land acquisition proceedings under Sec. 48(1) of the Land Acquisition Act, 1894 (for short 'the Act') in respect of the lands admeasuring Ac.0.24 guntas in S.No.28/3, Ac.0.01 guntas in S.No.29/1 and Ac.0.08 guntas in S.No.30/2 of Serilingampally Village and Mandal, Ranga Reddy District.

(3.) The facts of the case further reveal that the said land was acquired for construction of a track for Metro Rail Transport Services and an award was passed on 10/4/2003.