KOPPARTHI RAMA KRISHNA Vs. DIVISIONAL PANCHAYAT OFFICER NARASAPURAM

JUDGEMENT

(1.) The petitioner is a villager of Losari village. West Godavari District. He states that there is a tank in the village spread over Ac. 7 and in the recent past, portion of it has been encroached by several persons. The petitioner complains that the respondents are proposing to put the fishing rights in the said tank into auction even without removal of the encroachments.

(2.) According to the petitioner, if the tank is put to auction after the encroachments are removed, it will fetch fairly reasonable amount.

(3.) Heard the learned counsel for the petitioner and the learned G.P. for Panchayat Raj.