ANNAPURNA NAGAR PUBLIC SERVICE COOPERATIVE HOUSE BUILDING SOCIETY LIMITED Vs. K. BALARAMI REDDY

JUDGEMENT

(1.) THIS review petition is filed by the third respondent in the writ petition, Annapurana Nagar Public Service Cooperative House Building Society Limited, Guntur, to review our judgment dt. 28 -6 -83. By that judgment we had allowed the writ petition calling in question the acquisition of Ac. 4 -00 in S. No. 135 and Ac. 4 -00 in S. No. 151 of Koretipadu village belonging to the writ petitioners who are impleaded as respondents 1 and 2 in this review petition. That writ petition was allowed following Full Bench decision of this Court in K. Gangaram v. Tahsildar Metpally, (1983) 1 A. W.R. P -354 : (AIR 1984 NOC 5). That decision, inter alia, laid down that if the substance of the notification under S. 4(1) was not published in the locality simultaneously with the publication of the same in the official gazette, the land acquisition proceedings under the land Acquisition Act would be void and no further steps could be taken thereof.

(2.) THIS review petition, therefore, fails and is accordingly dismissed. No costs. Advocate's fee Rs. 150/ -.