A.V.SESHA SAI,J. - (1.) Heard the learned counsel for the petitioner and the learned Government Pleader for respondents 1, 4 and 5 and Sri. Sampath Prabhakar Reddy for respondents 2 and 3.
(2.) In the present writ petition, challenge is to the order passed by the District Collector, Ranga Reddy District/the fifth respondent herein vide proceedings No. G2/2982/2016 dated 16.02.2018, rejecting the objections of the petitioners herein under Section 15 (2) of Act 30/2013 and the Award passed vide File No. C/494/SRDP/2017, dated 03.04.2018 by the fourth respondent herein.
(3.) There are two contentions broadly raised by the learned counsel for the petitioner in the present writ petition viz., 1) the objections submitted by the petitioner were not considered from proper perspective and 2) the process of hearing was undertaken by the Joint Collector, Ranga Reddy District, but the order under Section 15 (2), which is impugned in the present writ petition, was passed by the District Collector. It is further contended by the learned counsel for the petitioner that the said action on the part of the respondent authorities is in contravention of the law laid down by the Hon'ble Apex Court in Union Of India v. Shiv Raj (2014) 6 SCC 564 And Dev Sharan And Others v. State Of Uttar Pradesh And Others (2011) 4 SCC 769. .;