KOMARAGIRI SRINIVASULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petitioners are questioning the alleged action of the respondents 3 to 6, by which they alleged that they would be dispossessed from their houses upon their demolition, which are all located at Gurralamadugu Sangam, Muthukuru Road, Nellore.

(2.) The petitioners are daily wagers eking out their livelihood as construction workers in the activity of construction, painting, laying tiles, wood polishing etc. They are residing in their respective houses at Gurralamadugu Sangam, Nellore. They also stated that their forefathers occupied small extents of site abutting eastern bank of Sarvepalli canal that runs North-South.

(3.) Nellore Balancing Reservoir was constructed about more than 100 years ago across the Penna River in order to provide irrigation facilities to the southern delta under the Penna River. Sarvepalli canal takes off this reservoir on the south passing through Nellore municipal corporation area.