RAMANAGARA ZILLA GANGAMATASTHARA (BESTARA) MEENUGARARA KERE ABHIVRUDDHI NIRVAHANA SANGHA (R), RAMANAGA TOWN, RAMANAGARA, REP. BY ITS PRESIDENT SRI KRISHNA S/O. LATE THAVASAIAH Vs. DIRECTORATE OF FISHERIES IN KARNATAKA REP. BY ITS DIRECTOR. VISWE

JUDGEMENT

(1.) IN this writ petition, petitioner is challenging the order dated 18.10.2011 passed by the Director of Fisheries -respondent No. 1, vide Annexure -G.

(2.) BY the said order, respondent. No. 1 has cancelled the order dated 10.10.2011 passed by him thereby granting fishing rights in favour of the petitioner in respect of Arkavathi dam situated at Kanakapura Taluk. Ramanagara District, for the year 2011 -12.

(3.) IT appears that pursuant to the notification issued calling for applications for allotment of fishing rights in the Arkavathi dam, apart from the petitioner -Society, respondent No. 2 -Society had also applied. But respondent No. 2, as can be seen from the contents of the order dated 10.10.2011 produced at Annexure -D, withdrew its application. It is stated in the order at Annexure -D that in the meeting of the managing committee of respondent No. 2 -Society held on 04.10.2011, they had decided to withdraw the application filed seeking allotment of fishing rights. Certain reasons were also given by the Secretary of respondent No. 2 -Society as to why they were withdrawing the application for allotment of fishing rights. The said letter written by the Secretary on 28.09.2011 which is referred at reference No. 3 to Annexure -D - Order is also discussed in the body of the order by respondent No. 1 before coming to the conclusion that the application filed by respondent No. 2 -Society has to be ignored from consideration as the said society had withdrawn the said application. Thereafter, respondent No. 1 has considered the request made by the petitioner -Society and has passed the order granting fishing rights in favour of the petitioner.