K. RAJASEKHAR REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This present Writ Petition, in the form of Public Interest litigation, came to be filed challenging the action of the Respondents herein in filling the pond [water body] and levelling the same to lay house sites in an extent of Ac.1.40 Cents of land in Survey No. 333 of Nagapatla Village, Chandragiri Mandal, Chittoor District, which is classified and reserved as 'Forest Buffer' and 'Bandi Daari', as illegal, improper and incorrect and violative of guidelines issued under various G.Os from time-to-time.

(2.) The Petitioners Nos. 1 and 3 are working as Correspondent and Secretary, respectively, of Sri Vinayaka Vidya Mandir High School, Rangampeta, Chandragiri Mandal, while Petitioner Nos. 2 and 4 are residents of Rangampeta Village. The Respondents with a view to allot house sites under 'Navaratnalu - Pedalandariki Illu' scheme [for short 'Scheme'], identified land admeasuring Ac.1.40 Cents in Survey No. 333 and is alleged to have carried out necessary civil works for development of a layout, which includes filling of soil, leveling and marking of plots.

(3.) It is averred that the said land is abutting the reserve forest, which is declared and notified as 'National Park' as per the provisions of Wildlife (Protection) Act, 1972. Hence, it is pleaded that any developmental activity undertaken would disturb the environment of wildlife and also the fragile nature of the forest.