B YADAGIRI Vs. DISTRICT COLLECTOR NALGONDA

JUDGEMENT

(1.) THE petitioner owns Acs.4.30 guntas of land in different survey numbers of Kasarlapahad Village, Jagireddygudem Mandal, Nalgonda District. The common well, in which, the petitioner and the 4th respondent have 25% share, each, and one Laxmaiah has 50% share, is a source of irrigation. The petitioner sunk a bore-well, in his land, in survey No.172, in January, 2012, on finding that the water that falls towards his share from the common well, is not sufficient to irrigate his land.

(2.) THE 4th respondent submitted a complaint, against the petitioner, to the Tahasildar, Jagireddygudem Mandal, the 2nd respondent herein, under the A.P. Water, Land and Trees Act, 2002 (for short 'the Act') and the Rules made thereunder (for short 'the Rules'). A notice, dated 17.05.2012, was issued to the petitioner, directing him to explain as to why action be not taken against him, under the Act and the Rules. The petitioner submitted his explanation, on 23.05.2012. However, on 02.06.2012, the Mandal Revenue Inspector, Kasarlapahad Village, the

(3.) THE Act has been enacted by the A.P. State Legislature in the year 2002, with a view to promote water conservation to regulate the exploitation of use of ground and surface water sources, and to deal with the other matters incidental thereto. Chapter II provides for the constitution of the Authority under the Act. Chapters III and IV are devoted to conservation and protection of water sources. Chapter V deals with the trees and Chapter VI with the miscellaneous matters.