FISHERIES CO-OPERATIVE SOCIETY (REGD) HAMPAPUR, K.R. NAGAR TALUK, MYSORE DISTRICT. REP. BY ITS SECRETARY R. SEENAPPA S/O LATE RANGAPPA Vs. DIRECTOR OF FISHERIES, PODIUM BLOCK, V.V. TOWERS, DR. AMBEDKAR VEEDHI, BANGALORE-01 AND STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER is a Fisheries Co -operative Society. This writ petition is filed seeking a writ of mandamus against the respondents to release the fingerlings/fish seeds in the K.R.S. Reservoir as per the scheme of the National Fisheries Development Board (for short 'NFDB) for a period of four years in compliance with the said scheme. A direction is also sought for extension of the leasehold fishing rights granted in favour of the petitioner.

(2.) IN the light of the statement of objections filed by the 1st respondent, the controversy in this writ petition is considerably narrowed down. Therefore, it is unnecessary to consider the factual matrix pleaded in detail.

(3.) ON service of notice to the lst respondent -Director of Fisheries, learned Government Pleader has filed statement of objections. In paragraph 6 of the statement of objections, it is stated as under: It is true that the Petitioner Society has not been supplied advanced fish fingerlings for the last three years and this respondent -Department had submitted an action plan for the year 2011 -12 wherein the NFDB has agreed to supply fish seeds for the year 2010 -11 and also the subsequent three years i.e., totally 4 years from 2011 -12. All efforts will be made to supply the fish fingerlings to the petitioner -Society as soon as NFDB supplies the fish seeds. Further, since the fish seeds are not supplied under NFDB from 2008 -09 to 2010 -11 as per the order issued to the Petitioner -Society, the Government may consider to extend the lease hold rights to the petitioner -Society for a further period of three years from 2013 -14.