R.V. Raveendran, J. - (1.) Leave granted in all the SLPs.
(2.) An extent of 24 acres in Survey No. 24 of Peeram Cheruvu Village, Rajendranagar Mandal, Ranga Reddy District on the outskirts of Hyderabad was acquired for Andhra Pradesh Police Academy. For this purpose, a preliminary notification under Section 4(1) read with Section 17 of the Land Acquisition Act, 1894 (Act for short) was issued and published in the A.P. Gazette on 3.1.1990. It was also published in two newspapers circulating in that locality on 12.2.1990. The final declaration under Section 6 of the Act was published in the A.P. Gazette dated 10.1.1990 (published in two newspapers circulating in that locality on 12.2.1990). Possession of the acquired lands was taken on 18.9.1991 by invoking the urgency clause under Section 17 of the Act.
(3.) The Respondents filed W.P. No. 14396/1991 in the A.P. High Court seeking a direction to the Appellant to pass an award. The High Court disposed of the said writ petition with a direction to pass an award before 11.2.1992 as the final notification had been published in the Gazette on 10.1.1992. The award was not be passed within the stipulated two years. The State government, being of the view that as a consequence, the acquisition had lapsed, published a fresh preliminary notification dated 9.9.1993 under Section 4(1) of the Act in the A.P. Gazette dated 19.11.1993, followed by a fresh final declaration under Section 6 of the Act published in the Gazette dated 16.2.1994.;