PINNAMARAJU GOPALA KRISHNAMRAJU Vs. GENERAL MANAGER

JUDGEMENT

(1.) The writ petitioner in W.P.No.19974 of 2023 has filed the present writ petition challenging the inaction of the respondents in not taking further steps against the respondent Nos.6 to 9 though a final notice dtd. 14/7/2023 has been issued to the respondent Nos.6 to 9, including the 7th respondent who is the petitioner in W.P.No.16827 of 2023. Therefore, I am of the view that it is appropriate to decide both the petitions by common order taking Writ Petition No.19974 of 2023 as leading petition.

(2.) W.P. No.19974 of 2023 came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(3.) The petitioner herein is the owner of the lands situated in Sy.Nos.683/4, 744/7, 690, 742/2 admeasuring to an extent of Acs.3.23 cents in total, which consists of coconut groves. While the matter stood thus, few of the abetting landowners have obtained necessary permissions from the statutory authorities for cultivation of aqua culture with fresh water, but, the said individuals including the respondent Nos.6 to 9 have started digging bore wells and have started aqua culture using salt water, due to which the coconut groves situated in the petitioner's land are being affected.