ODELA RAJESWARA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Government Pleaders appearing for Respondents.

(2.) Petitioners claim that they are the owners and in possession of respective extents of land in Chathakonda village, Lakshmidevipally mandal, Bhadradri-Kothagudem district. According to petitioners, first petitioner is having land to an extent of Ac.4.00 in Sy.No.83/1/A, mother of second petitioner is having land to an extent of Ac.1-09 guntas in Sy.No.76/A and third petitioner is having land to an extent of Ac.0-30 guntas and 0-32 guntas in Sy.No.75/2AA and 75/2A. It is stated that there exists a mango garden belonging to first petitioner and paddy crop belonging to petitioners 2 and 3 and they are ready for harvesting. Petitioners allege that the respondent authorities have started undertaking excavation of sand from the western bank of Murredu vaagu and petitioners learnt that they are undertaking excavation of sand upto a depth of about 30 feet and more and due to this, soil erosion is taking place causing lot of damage to the lands of petitioners. According to petitioners, without taking up necessary precautionary measures and without constructing retaining wall etc., the authorities are proceeding with unregulated excavation of sand and despite several representations made by petitioners, no action is taken. Hence this writ petition.

(3.) Along with the writ petition, photographs taken in respect of said area are also filed. The learned Government Pleader produced before the Court the Joint Inspection report said to have been conducted on 25.11.2019 by the Mandal Surveyor, Laxmidevipalli mandal, Royal Inspector, office of Assistant Director of Mines and Geology and the District Ground Water Officer, BhadradriKothagudem. As part of the report, the authorities have also drawn a sketch to describe the river flow, location of sand excavation and the location of petitioners land.