SHAIK MAHAMMAD RAHAMATULLAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under the Article 226 of the Constitution of India, claiming the following relief :

(2.) The petitioner is the resident of Mohammedpura street, Rayachoty Town, Y.S.R.Kadapa District, the 2nd respondent is the District Collector, 3rd respondent is the Revenue Divisional Officer, 4th respondent is Tahsildar and 5th respondent is the Rayachoty Municipality and the 6th respondent is Sri Veerabhadra Swamy Temple represented by its Executive Officer, who proposed the conversion works and changing the physical features of the water body known as "Koneru" situated at Sy.No.697 in Rayachoti Town, Y.S.R.Kadapa District.

(3.) The petitioner submits that he is the resident of Mohammedpura Street, adjacent to the Koneru. Since several decades, in his ancestral residential house, the petitioner is personally affected with the illegal and unwarranted activities of the respondents for tampering and changing the physical features of water body known as "Koneru", situated at Sy.No.697 in Rayachoti Town, Y.S.R District for the purpose of constructing 6th respondent temple, depriving the right of petitioner to get the water from the Koneru. As a matter of fact, as per the Re-survey and Re-settlement Register of Rayachoti town, the subject land in Sy.No.697 admeasuring an extent of Ac.3.08 cents is originally a Grama Kantam.