KOGANTI ANJANEYULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The grievance of the writ petitioners is that they are holding a valid licence under Ex.P1 dtd. 30/3/2026 for conversion of their agricultural lands into aqua culture ponds, as the said area is situated within the aqua zone. While taking up such activity, the villagers are obstructing the same without any authority. Gram Panchayat also considered the said issue and passed a resolution in this regard, permitting the petitioners to carry out the activity in accordance with the applicable rules and regulations.

(2.) However, when the petitioners approached the Police for protection by submitting a complaint dtd. 13/5/2026, the Police registered Crime No.94 of 2026 dtd. 13/5/2026 for the offence under Sec. 126(2), 351(2), 329 r/w 3(5) of BNS. Though crime has been registered, the Police have not extended any protection to the lawful activity of the writ petitioners.

(3.) Now, the petitioners seek direction to the Police to provide necessary protection for carrying out their lawful activities pursuant to the license granted by the Andhra Pradesh State Aquaculture Development Authority under the Andhra Pradesh State Aquaculture Development Authority Rules, 2020.