JAKKULA SRINIVAS REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioners and the learned Government Pleader for Irrigation Department.

(2.) The Petitioners filed this petition to issue a Writ Order or direction more particularly one in the nature of WRIT OF MANDAMUS to declare the action of the Respondents 2, 3 and 6 in taking the Canal through the lands of the Petitioners herein situated in Sy. No.s 519, 521, 538, 130 and 131 of Manoharabad Village and Mandal Medak District as illegal arbitrary and unfair and violative of Articles 14, 21 and 300-A of the Constitution of India and opposed to the principles of natural justice and consequently restrain the Respondents No.2 and 3 from laying the Canal through the lands of the Petitioners herein without following due process of law.

(3.) The Counter Affidavit filed by Respondents No.1 to 3 and the relevant paras 18, 19 and 20 are as follows :