A.R.Lakshmanan, J. - (1.) LEAVE granted.
(2.) THE present matter raises two kinds of questions. Firstly, at a jurisprudential level, it falls on this court to lay down the law regarding the use of public lands or natural resources, which have a direct link to the environment of a particular area, by the Government. Secondly, this court should decide, on the facts of the present case, the order to be passed with respect to two tanks in the Tirupathi area-Peruru, and Avilala. The above two appeals were filed by a registered society called, the Intellectuals Forum, against the respondents herein. The contesting parties are the State of Andhra Pradesh represented by its Chief Secretary, Tirupathi Urban Development Authority represented by its Vice-Chairman and the A.P. Housing Board represented by its Vice-Chairman and Housing Commissioner. The present case relates to the preservation of and restoration of status quo ante of two tanks, historical in nature being in existence since the time of Srikrishnadevaraya, 1500 A.D.
(3.) THE tanks are called 'Avilala Tank' and 'Peruru Tank' which are situated in suburbs of Tirupathi Town which is a world renowned popular pilgrim centre having every day in-flow of tourists between one lakh to two lakhs. GRIEVANCE: Systematic destruction of percolation, irrigation and drinking water tanks in Tirupathi Town, namely, Avilala and Peruru Tank and alienation of the Avilala Tank bed land to Tirupathi Urban Development Authority (in short, TUDA) and A.P. Housing Board under G.O. Ms. No.84 Rev. dated 28.1.1994 and Peruru Tank bed land to Tirumala Tirupathi Devasthanam (in short, TTD) for housing purposes under G.O.Ms.No.181 Rev. dated 15.3.1991, which are impugned in Writ Petition Nos.8650 of 1994 and 7955 of 1994 respectively.;