KANTALA SRINIVAS REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are all agriculturists and the residents of Kondapaikala village, Manakondur revenue mandal, Karimnagar District. They are the owners of different extents of lands located in different survey numbers situated in the said village. It is not necessary to notice the details of the lands held by each of the petitioners. However, it is their case that the said lands are being irrigated with well water. It is claimed that they have not utilized any water whatsoever from the lower Maneru dam.

(2.) The petitioners are aggrieved by the action of the respondents in proposing to realize water tax from the petitioners on the ground that the lands held by them are localized under Sriram Sagar project and being irrigated with project water. It is unnecessary to go into the controversy as to whether the petitioners in reality have utilized water from Sriram Sagar project at all.

(3.) Shorn of all the details the petitioners are aggrieved by the action of the respondents in proposing to recover water tax for the years 1987-88,1988-89 and 1989- 90 under the provisions of the A.P. Revenue Recovery Act, 1864.