Telangana High Court
T. Srihari Rao, vs The State Of Telangana on 12 August, 2025
Author: K. Lakshman
Bench: K. Lakshman
THE HON'BLE SRI JUSTICE K. LAKSHMAN
WRIT PETITION No.23646 of 2025
ORAL ORDER:
Heard Sri Thakur Ratan Singh, learned counsel for the petitioner, learned Assistant Government Pleader for Irrigation and Command Area Development and Mr.L.Ravinder, learned Assistant Government Pleader for Revenue and Sri K.Ravi Mahender, learned Standing Counsel for respondent Nos.2 and 3.
2. Petitioner herein is claiming that he is the absolute owner and possessor of land admeasuring Ac.0.34 guntas in Sy.Nos.43 and 46/D, situated at Moosapet Village and land admeasuring Ac.18 guntas in Sy.No.65 situated at Moosapet Village, Medchal - Malkajgiri District, Kukatpally Mandal. It is within the GHMC limits. Respondent No.5 is trying to divert the drainage nala from the aforesaid subject property which belongs to petitioner. Therefore, he has submitted a representation dated 22.07.2025 to respondent Nos.2 to 5 with a request not to divert the said drainage nala into petitioner's 2 land. Despite receiving and acknowledging the said representation, respondent Nos.2 to 5 did not act upon the same. Aggrieved by the said inaction of respondent Nos.2 to 5, petitioner filed the present writ petition.
3. Learned Assistant Government Pleader for Irrigation Command Area Development, has produced written instructions of respondent No.5, wherein it is stated that Mysamma Cheruvu is located at Moosapet Village, Kukatpally Mandal, Medchal-Malkajgiri District. This lake is finally notified, with an ID No.4800. The FTL boundary demarcation survey of this lake was done in the year 2013 to an extent of 149.94 Acres. The copy of FTL boundary map is also enclosed with the said written instructions and the same is placed on record. It is further stated that petitioner's land is in Sy.Nos.43, 46/D Moosapet Village and it is falling in FTL of Mysamma Cheruvu, the surplus channel of the Kamuni cheruvu joins the Mysamma Cheruvu form the petitioner's land. Due to heavy rains the surplus water from Kamuni Cheruvu inundates the slums in Safdar Nagar and Rajivgandhi Nagar, to overcome 3 the said problem the nala is desilted and sectioned for which the petitioner presumes a nala is excavated in his land.
4. In the light of the same, this Writ Petition is disposed of directing respondent Nos.2 to 5 to consider the aforesaid representation dated 22.07.2025 and communicate the aforesaid fact to the petitioner herein within a period of two (2) weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
Miscellaneous applications, if any pending, shall stand closed.
_________________ K. LAKSHMAN, J 12th AUGUST, 2025.
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