VASIREDDY APPA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr M.Prateek Reddy, the learned counsel appearing on behalf of the petitioner, Mr G.Praveen Kumar. Learned Deputy Solicitor General of India appearing on behalf of respondent No.1, learned Government Pleader for Revenue appearing on behalf of respondent Nos.2, 3 and 6 and Mr Padma Rao Lakkaraju, learned standing counsel appearing on behalf of respondent Nos.4 and 5.

(2.) This Writ Petition is filed to issue a Writ of Mandamus declaring the action of the 3rd respondent in issuing Land Acquisition Award vide Rc.No.G1/2078/2018-Structure, dtd. 27/12/2022 without conducting a proper valuation of red sandalwood and sandalwood trees on the Petitioner's land measuring Ac. 11.27 Gts of agricultural land in Survey Nos. 1254, 1254/AA, 1263, 1264, 1265, 1274/AA at Yerraboinapally Village, Kalluru Mandal, Khammam District, Telangana, the action of Respondent No.1 in issuing notification under Sec. 3D of the National Highways Act, 1956 published in Central Gazette No. 4862, dtd. 16/12/2021 and in issuing notification under Sec. 3D of the National Highways Act, 1956 in Central Gazette No. 3463, dtd. 30/10/2020 without disposing the petitioner's objections under Sec. 3C of the said Act and the actions of the 5th respondent in attempting to fell the said red sandalwood and sandalwood trees on the Petitioner's land as illegal and unjust and consequently, direct the respondents not to interfere with the red sandalwood and sandalwood trees on the Petitioner's land without conducting a proper and reasonable valuation of the said trees.

(3.) The case of the Petitioner, in brief, is as follows: