UNION OF INDIA Vs. FASAHATUNNISA BEGUM

JUDGEMENT

(1.) Mr. Gadi Praveen Kumar, learned Deputy Solicitor General of India represents the appellant-Union of India.

(2.) This intra court appeal emanates from an order dtd. 29/11/2004 passed by a learned Single Judge of the erstwhile High Court of Andhra Pradesh by which W.P.No.10138 of 1992 preferred by respondent Nos.1 to 3 herein has been disposed of with a direction to the appellant and respondents No.4 and 5 to initiate proceedings under the Land Acquisition Act, 1894 (for short, 'the Act') for acquisition of the lands admeasuring Acs.3.35 guntas in Survey No.39 and Acs.4.13 guntas in Survey No.40 (briefly 'the subject land' hereinafter) situated at Kanchanbagh Village, Charminar Mandal, Hyderabad.

(3.) Brief facts: