(1.) Heard Sri N.Subba Rao, learned Senior Counsel, assisted by Sri Subramanyam Daraboina, learned counsel for the petitioners, Sri Soma Raju, learned Government Pleader for Irrigation and Command Area Development for respondents 1 to 4 and Sri Hruthik, learned counsel representing Sri M.Sudhir, learned Standing counsel for the 5th respondent.
(2.) The petitioners, ten in number, filed the above writ petition to declare the action of the respondent authorities in trying to close the 30-foot road from Rajareddy Nagar to Papireddy Nagar, Banumukkala Village, Banaganepalle Mandal, Nandyal District, as illegal and arbitrary.
(3.) The petitioners, as per the averments in the writ affidavit, residents of various colonies of Banumukkala Village, asserted that the villagers have been using the road in dispute" for the last seven decades. On 8/9/2025, respondents 3 to 5 and their employees attempted to close the road without giving the petitioners or other villagers any opportunity.
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