GUNDLA ANANTHA REDDY Vs. DISTRICT COLLECTOR NALGONDA DIST

JUDGEMENT

(1.) Similarity of facts and commonality of questions involved for consideration and decision induced me to hear and dispose of these writ petitions by this common order.

(2.) For the purpose of deciding these writ petitions, suffice it to narrate the necessary skeleton facts, which are common.

(3.) These writ petitions relate to Nalgonda District. Petitioners claim to be the pattedars of the respective extents of lands in their occupation/possession comprised in different survey numbers of Medipalli village, Gajularamaram Mandal, Nalgonda District, which are allegedly situated on the banks of 'Shameerpet Vagu'. According to them, whenever the 'Shameerpet Vagu' overflows, the mud and sand in huge quantity accumulate/collect over their patta lands, making the lands unfit for cultivation. For the last two years major portion of their lands are not being cultivated due to huge collection of mud and sand above the surface level of their lands. In order to remove such accumulated/collected mud and sand over their lands, the petitioners claim that they constructed filter beds in their respective lands for separating the mud from sand spending considerable amount. Petitioners state that the sand separated from the mud is being sold to local customers to meet the expenditure incurred for separating the sand from the mud.