H.J. PRASANNA KUMAR Vs. DEPT. OF FISHERIES

JUDGEMENT

(1.) This writ petition is filed as a public interest litigation seeking for the following reliefs:

(2.) Heard the learned Counsel for the petitioner, learned Additional Government Advocate for respondent nos.1 to 3 and also perused the material available on record.

(3.) Petitioner, who claims to be the Vice-President of Hennagara Gram Panchayat and a public spirited citizen, has filed this writ petition challenging the Official Memorandum - Annexure-A dtd. 10/6/2022 issued by respondent no.2, wherein respondent no.2 has stated that the fishing rights in lakes coming under lift irrigation project which are not yet filled with water would be given to Fishing Co-operative Societies through direct lease.