SOMULU Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) Mr. P. Sri Raghu Ram, learned Senior Counsel represents Mr. P. Sri Ram, learned counsel for petitioners. Mr. Mohd. Imran Khan, learned Additional Advocate General appears for the State.

(2.) In this Writ Petition, the petitioners inter alia have sought for a declaration that the action of the respondents for acquisition of the lands of the petitioners for establishing Information Technology Park for the benefit of respondent No.4 as arbitrary, illegal and mala fide and to forbear the respondent authorities from proceeding with the acquisition of lands.

(3.) Facts giving rise to filing of this petition briefly stated are that the petitioners are owners of land bearing Survey Nos.127 to 173 and Survey Nos.262 to 268 situate at Gopannapally Village, Serilingampalli Mandal, Ranga Reddy District. The aforesaid land along with other lands was required by respondent No.4 for purposes of establishment of Information Technology Park and allied projects.