Altamas Kabir, J. - (1.) Civil Appeal No. 52 of 2008 arising out of SLP(C) No. 19592 of 2007 filed by M/s. Jayabheri Properties Pvt. Ltd. and others, was taken up for hearing and final disposal along with Civil Appeal Nos. 74 and 215 of 2008 arising out of SLP(C) No. 19633/07 and SLP(C)D. No. 29751/07 respectively. Since all the three appeals arise out of the same set of facts and give rise to the same set of issues, they have been taken up together for hearing and final disposal.
(2.) Two writ petitions being Writ Petition Nos. 22809 and 22810 of 2006, were filed by the appellants herein, whereas Writ Petition No. 26996 of 2006 was filed by T. Chittaiah and three others against the State of Andhra Pradesh and, in particular, against the Hyderabad Urban Development Authority (hereinafter referred to as the 'HUDA'). The three writ petitions relate to the challenge thrown to the acquisition of land comprised in Survey Nos. 176, 189, 190, 191, 197, 198, 199, 200, 201 and 202 of Narsingi Village and Survey Nos. 292, 293 and 294 of Poppalguda Village of Rajendranagar Mandal, Ranga Reddy District for the Outer Ring Road (ORR) Project for the twin cities of Hyderabad and Secunderabad.
(3.) The said project was for the purpose of providing an Inner and Intermediate Ring Road and an Outer Ring Road as part of the main circulation system for traffic. In 1984, HUDA undertook a detailed study for the development of the Intermediate Ring Road, but there was little or no progress in view of the growth of the city and advent of the Information Technology industry and various other educational and industrial projects. In 2001, the Government of Andhra Pradesh initiated a project known as the "ORR Project" and HUDA engaged M/s. MECON for feasibility study.;