- (1.)THE petitioner owns an extent of Acs. 9-00 of land in Gangapatnam village of Nellore District. The District Collector, Nellore, the 1st respondent, published a notification under section 4 (1) of the Land Acquisition Act (for short "the Act") on 18. 10. 2007 in telugu Newspapers, proposing to acquire acs. 6-00 of land of the petitioner. A notice under Section 5-A of the Act was served upon the petitioner on 27. 11. 2007. Petitioner submitted her explanation. Thereafter, the 1st respondent published a notification, under Section 6 of the act on 28. 12. 2007, for acquisition of the said land. The petitioner challenges the notifications published under Section 4 (1) and 6 of the Act. She contends that in the recent past, the Government acquired Acs. 17-00 of land, in the same village, for providing house sites and it is not necessary to acquire any further land. She contends that the land is covered by coconut trees and toddy topes, that she is a small farmer, and none of these objections were taken into account, by the respondents.
(2.)A detailed counter affidavit is filed on behalf of the respondents. The particulars of the dates of notifications, under Sections 4 (1) and 6 of the Act, are furnished. The plea of the petitioner that she is a small farmer is denied. They contend that the proceedings do not suffer from any illegality or infirmity.
(3.)HEARD Sri P. Gangarami Reddy, learned counsel for the petitioner, and learned Government Pleader for Land Acquisition.