L.URMILA DEVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. P.Roy Reddy, learned counsel for the petitioners in W.P.Nos.25702 and 25710 of 2024.

(2.) With the consent of the learned counsel for the parties, the matters are heard finally.

(3.) In these writ petitions, the petitioners have questioned the action of the respondents in treating the Full Tank Level (FTL)/water spread area of Durgam Cheruvu tank to be more than Acs.160.00 as opposed to the original extent of Acs.65.12 guntas as per the original engineering standards of the said tank shown in the official descriptive memoirs of the Irrigation Department.