P NARAYANA RAO S O NARASIMHA RAO Vs. SPECIAL DEPUTY COLLECTOR LAND ACQUISITION

JUDGEMENT

(1.) This batch of writ petitions arise out of the LAND ACQUISITION ACT, 1894 I of 1894 (hereinafter called the Act) question the Noiificstion issued by the authorities under Section 4(1) of the said Act on 11-2-1980, published in the Gazette on 28 2-1980 In all the writ petitions the same notification is questioned. The following grounds are urged by the potitioners :

(2.) It is not in T dispute that the Amending Act 9 of 1983 was published on 29-6-1983 and as per Section 1 (3) it shall deemed to have come into force on 12-9-1975 and hence we have test the validity of those proceedings as per the provisions of the Amending Act,

(3.) The Full Bench of this Court in Yadaiah Vs Government of A.P. (1) Supra held that the local publication of the Nolification should be simultaneous with the 4(1) Gazette Notification and any failure to mnke simultaneous local publication i^ fatal to be proceedings and hence the present Amending Act was passed for validiting such notifications. It may be necessary to notice the statement of objects and reasons of the Amending Act which is in the following terms:-