CHATLA ADAM Vs. IRRIGATION DEPT

JUDGEMENT

(1.) W.P.No.25167 of 2017 is filed seeking issuance of writ of mandamus declaring the action of Devarapalli Gram Panchayat (9th respondent)in undertaking the works under Neeru-Chettu programme and thereby preventing the petitioners from conducting agricultural operations in the lands held by them in an extent of Ac.06.90 cents in Sy.No.28 of Devarapalli village, Parchuru Mandal, Prakasam District by declaring the proceedings of the Tahasildar, Parchuru Mandal (7th respondent) under Land Encroachment Act vide RC.DT/360/2015 dated 19.09.2016 as illegal, arbitrary, discriminative and violative of Articles 14, 19, 21 and 300-A of the Constitution of India.

(2.) Writ Petition No.24566 of 2017 also came to be filed by the petitioners seeking issuance of writ of mandamus declaring the action of the very same respondent in undertaking the works of Neeru-Chettu programme and preventing the petitioners from conducting agricultural operations in the lands held by them to an extent of Ac.22.00 in Sy.No.159/1 of Devarapalli village, Parchuru Mandal, Prakasam District by declaring the proceedings of the Tahasildar, Parchuru Mandal (7th respondent) under Land Encroachment Act vide RC.DT/360/2015 dated 19.09.2016 as illegal, arbitrary, discriminative and violative of Articles 14, 19, 21 and 300-A of the Constitution of India.

(3.) Writ Petition (PIL) SR.No.159685 of 2017 is filed by one Gandu Subba Rao resident of Devarapalli village, to declare the action of the respondents in not protecting the water body (Krishnam Raju Cheruvu) of Devarapalli village situated in Sy.No.159/1 to an extent of Ac.39.97 cents and allowing the encroachments to come up as wholly illegal, arbitrary and without jurisdiction and consequently to direct the respondents to protect the water body.