THALAGADA DEEVI RAMPRASAD Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ appeal is directed against the order dated 28.12.2010 dismissing the vacate petition WVMP No.2321 of 2009 filed for vacating the interim order dated 28.5.2009 granted in WPMP No. 13503 of 2009 in WP No. 10516 of 2009.

(2.) The fifth respondent herein filed the above writ petition seeking a writ of mandamus to declare the inaction on the part of the respondents 1 to 3 herein taking any action against the appellant herein as illegal and arbitrary and to direct the respondents 1 to 3 herein to preserve the water tank known as Pillalakodu Cheruvu in Sy.Nos.234-18, 238-2 and 238-3, Chodavaram Village, Nagayalanka Mandal, Krishna District. Along with the writ petition, he also filed WPMP No. 13503 of 2009 seeking a direction to the respondents 1 to 3 to stop the appellant herein from filling the said tank.

(3.) Consequently, the writ appeal fails and is accordingly dismissed. No order as to costs.