GADDE BABU RAO Vs. STATE OF ANDHRA

JUDGEMENT

(1.) THIS Public Interest Litigation has been filed questioning the Government Orders, G.O. Ms. No. 155, Irrigation and CAD (PW.MAJ.IRRI.I) Department, dated 24.7.2008 and G.O. Ms.No. 44, Irrigation and CAD (Maj.IRR.I) Department, dated 9.3.2006, as being illegal and arbitrary.

(2.) IN support of the aforesaid prayer, in the body of the writ petition, ignoring the other unnecessary details, we note that the grievance of the petitioner is that the project was intended for providing irrigation facilities for 1,84,000 acres and the capacity of the tank is 2.50 T.M.C. and F.R.L. is at plus 105 Meters. It is alleged that without changing the project design, the 4th respondent herein, seems to have submitted proposals for sanction of additional distributory system required to irrigate 14,400 acres located in Bobbili Constituency.

(3.) WE have seen the stand of the Government in the counter affidavit.