GRAM PANCHAYAT ULLIGUNDAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE batch of writ petitions are filed assailing the action of second respondent/chairman, District Water Management. Agency-cum-District Collector, Mahabubnagar, for exclusion of their villages from the list of villages sanctioned under Watershed Projects under DPAP9th batch, as per HARIYALI Guidelines, 2003-2004.

(2.) SINCE the issue involved in all these writ petitions is one and the same, they are heard together and are being disposed of by. this common order.

(3.) A scheme has been introduced by the Central Government to develop the non-fertile agricultural lands by way of laying bunds, check dams, etc. Certain villages have been selected for grant of water Shed Project under the scheme. All these petitioners' villages find place in the proceedings dated 9-11-2003 bearing No. D 1/650/2003 issued by the Chairman, Water Management Agency, mahabubnagar. Subsequently, another proceedings came to be issued on 28-1-2005 bearing No. D1/650/ 2003, wherein the petitioners' villages have not been included. Thus, these writ petitions are filed by the petitioners/gram Panchayats.