- (1.) Challenge in these appeals is to the order passed by a Division Bench of the Andhra Pradesh High Court disposing of four Letters Patent Appeals i.e. LPA Nos. 184 and 185 of 2002 and 33 and 34 of 2003, filed by the appellants.
(2.) Background facts need to be noted in brief before dealing with the rival contentions.
(3.) The land in question to an extent of 24 acres 82 cents is Government land which was said to have been assigned to the respondents herein on the basis of D Form pattas. As per the terms and conditions of the pattas, whenever the land is required for any public purpose, the same can be resumed by the Government on payment of certain ex-gratia amount.;