PASULA RAVINDER Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, petitioner / claimant, challenges the award bearing Rc.No.F/4438/2012, dated 15.10.2015 passed by the respondent No.5 -Competent Authority, Land Acquisition Officer and Revenue Divisional Officer, Warangal.

(2.) The Union of India issued notification vide Gazette No. S.O.810(E) dated 22-03-2013, under section 3A(1) of the National Highways Act, 1956 (Act 48 of 1956), declaring its intention to acquire lands in the specified survey numbers at Vangapahad village of Hasanparthy mandal of Warangal District, for the public purpose of four laning of National Highway No.202 (New NH No.163) from K.M. 76/800 to 150/000 KM (Yadagiri - Warangal Section) in Warangal District, and calling for objections from the persons interested. In terms of Section 3(a) of Act 48 of 1956, the Revenue Divisional Officer, Warangal was appointed to perform the functions of the competent authority - Land Acquisition Officer. Subsequently, the Government of India, approving the proposals, issued notification under Section 3(D)(1) of the Act, vide Gazettee of India through S.O.332 dated 05.01.2014. Eventually, the competent authority passed award in Rc.No.F/4438/2012 dated 15.10.2015. Assailing the said award, the present writ petition has been filed.

(3.) Learned counsel appearing for the petitioner, based on the averments made in the affidavit filed in support of the writ petition, submits that the petitioner is the owner and possessor of the land in an extent of Ac.0.02 gts in Sy.No.501, Ac.0.38 gts in Sy.No.502 and Ac.0.01 gunts in Sy.No.506 and, thus in all he owns Ac.1.02 gts. situate in Vangapahad village, Hasanparthy mandal, Warangal District, and the said land was acquired for the above said purpose and the competent authority passed the award fixing the compensation.