P.ANIL KUMAR Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Mr. C.Hanumantha Rao and Mr. S.Sudeep Reddy, learned counsels for the petitioners in W.P.No. 14061 of 2005. Mr. M.V.Durga Prasad, learned counsel for the petitioners in W.P.Nos.23945, 24608 and 27505 of 2005. Mr. M.V.S.Suresh Kumar, learned Senior Counsel representing Mr. M.V. Pratap Kumar, learned counsel for the petitioners in W.P.Nos.33376, 38695 of 2013 and also representing Mr. Aravala Sreenivasa Rao, learned counsel for the petitioners in W.P.Nos.22798, 22803, 23787, 24373, 24390, 24400 and 24408 of 2015. Mr. V.Ravi Kiran Rao, learned Senior Counsel representing Mr. V.Rohith, learned counsel for the petitioner in W.P.No.8291 of 2023. Mr. Mohd. Imran Khan, learned Additional Advocate General for the State.

(2.) In this bunch of writ petitions, singular issue with regard to validity of the notification issued under Sec. 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as, 'the Act') arises for consideration. Therefore, the instant writ petitions were heard analogously and are being decided by this common order.

(3.) Facts giving rise to filing of one of the writ petitions, namely W.P.No.33376 of 2013, in a nutshell are that the petitioners claim to be the owners of different extents of land situated in various survey numbers of Gopanpally Village, Serilingampally Mandal, Ranga Reddy District. The Zonal Manager, Andhra Pradesh Industrial Infrastructure Corporation Limited (APIIC) submitted a requisition on 8/11/2004 for acquisition of land measuring Acs.50.02 guntas situated Survey Nos. 158, 159, 160, 161, 162 and 163 of Gopanpally Village, Serilingampally Mandal, Ranga Reddy District (hereinafter referred to as 'the subject land'), for the purpose of establishment of IT Park and related projects.