Akula Venkata Sesha Sai, J. - (1.) Since the review application in W.P. No. 8330/2007 and W.P. No. 13401/2008 are inter related and as the fate of W.P. No. 13401/2008 depends upon the outcome of the review application, this Court deems it appropriate to dispose of these two cases by way of this common order. Heard the learned Government Pleader for Land Acquisition for the review petitioners, Sri Ravi Cheemalapati for the respondents (writ petitioners in W.P. No. 8330/2007), Sri P. Roy Reddy, learned Standing Counsel for the A.P.I.I.C. and Sri S. Subba Reddy, learned counsel for the Baba Atomic Research Centre and Sri K. Aravinda Rao, learned counsel for the petitioner in W.P. No. 13401/2008 apart from perusing the material available on record.
(2.) The review application is filed by the District Collector, Visakhapatnam District and the Special Deputy Collector (Land Acquisition), A.P.I.I.C., Visakhapatnam District, seeking review of the judgment dated 27.04.2007 passed by this Court in W.P. No. 8330/2007. W.P. No. 13401/2008 is filed, questioning the draft notification issued by the District Collector, Visakhapatnam under Sub -section (1) of Sec. 4 of the Land Acquisition Act, 1894 (hereinafter called 'the Act') vide Rc. No. 1691/06/G2 dated 27.05.2006, proposing to acquire the land of the petitioner, admeasuring Ac. 1 -60 cents in Sy. No. 373 (Part) situated in Nagavaram Village, Munagapaka Mandal, Visakhapatnam District for Baba Atomic Research Centre through A.P.I.I.C.
(3.) Shown of unnecessary details, the facts and circumstances leading to the filing of the review petition are as follows:;