T V ACHARYULU Vs. GOVT OF A P

JUDGEMENT

(1.) The petitioners in all these writ petitions claim ownership and right in respect of various extents of lands in survey numbers situated in Nacharam and Uppal Revenue Villages. Hence they are disposed of through a common judgment.

(2.) The respondents have undertaken demarcation of the Full Tank Level (for short 'the FTL') of a tank known as Pedda Cueruvu. The petitioners contend that in the course of fixation and demarcation of the FTL, the respondents are including the lands of the petitioners, and thereby rendering their lands either inaccessible or incapable of being put to any use. They seek appropriate directions in this regard.

(3.) The petitioners contend that the lands held by them were patta lands of their predecessors in title and they were never treated as part of tank bed or shikam. They contend that once their predecessors in title held private pattas for such lands and that such rights were recognised in the various revenue records, it is not open for the respondents to deprive them of their lands, except by initiation of proceedings under the Land Acquisition Act. They also dispute the correctness of the boundaries drawn by the respondents in the matter of fixing the FTL.