- (1.) The petitioners have invoked the jurisdiction of this Court under Article 226/227 of the Constitution of India praying for the issuance of appropriate directions to the official respondents to stop illegal digging and operation of borewells which have been done by the private respondents No.7 to 9 without prior permission of the competent Authority. Further directions have been prayed to stop the flow of the water which is being extracted from the tubewell installed by the aforesaid private respondents to the fields of the petitioners.
(2.) The petitioners have projected before this Court that they are the owners of land described in para 2 of the petition and that their lands have been flooded on account of the construction and other related activities being carried out by respondents No.7 to 9. Photographs were placed on record to indicate the extent and magnitude of damage to the fields of the petitioners.
(3.) The respondents in their affidavit have denied the averments made in the petition.;