ALLA SREENIVASRAO Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition is filed, under Article 226 of the Constitution of India, seeking the following relief:

(2.) Heard Mr. S.Lakshmi Narayana Reddy, learned counsel appearing on behalf of the petitioners, learned Spl. Govt. Pleader and learned standing counsel for National Highways Authority of India.

(3.) At first instance, respondent no.2 has issued a notification on 28/10/2022 and the same was published in newspapers dtd. 4/11/2022 wherein it was proposed for acquisition of land in Sy.Nos. 251A1, 251B1A, 150-3D, 149AC3-C, 149AC3-D, 149AC3, 149B3, 141- 3D, 141-B1, 151-B3, 150-3C1, 141-????, 141BB2, 152B2A1, 152C3A, 139-3, 176-A1, 166-B3, 146-AB1, 149-B1A, 150-3A, 149- AC3B, 149-AB2, 149-AC3E, 162/A3C, 162/B, 154-A and 154-B for formation of National Highway No.167-A (Construction /Widening/Paved/Shoulder/2 Lane/4 Lane, Maintenance, Management and operation from Km.35.200 to Km.81.690 in Palnadu District of Andhra Pradesh State. In the said notification, respondent no.2 has called for objections within 21 days from the said notification. Pursuant to the said 3-A notification, the petitioners have submitted objections by way of representation dtd. 16/11/2022 opposing the construction of the road through the lands of the petitioners as it was proposed without inspection and enquiry. Further the classification of the lands is fertile and double crop wet lands under the irrigation source of right canal of Nargarjunasagar project and the only source of our livelihood. Further it was also brought to the notice of the authorities that the lands were close to Narsaraopeta Town and within the Narsaraopeta Municipal Limits and they have much potentiality for house sites with market value from 3 to 5 crore rupees for acre in the open market and there are certain commercial buildings and residential houses situated in the midst of the lands.