SRIDHAR S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The essential grievance of the petitioner is as to non- extension of the Fishing Lease Tenure allegedly on the ground of repair work of the reservoir. Learned counsel for the petitioner having argued the matter vociferously for some time now submits that if a period of three months is granted for harvesting the existing fish, his client will be satisfied.

(2.) Learned Additional Government Advocate on request appearing for the official respondents and the learned counsel appearing for the private respondent oppose the petition contending that the period of lease is fixed under the Government Order dtd. 6/3/2014 and that extension of the period cannot be sought for without complying with the conditions prescribed therein. Petitioner having not complied those conditions, cannot seek elongation of the lease tenure. So contending they seek for dismissal of the writ petition.

(3.) Having heard the learned counsels for the parties and having perused the petition papers, this Court is of a considered opinion that by granting a short period of three months for harvesting the existing fish in the subject reservoir, no much prejudice would be caused to anyone. Such arrangement would put to an end to the litigation once for all. The writ Court has to balance the competing claims and bring about a just result regardless of arguable points of law. Consistently, this Court is inclined to grant a period of three months subject to the condition that the petitioner shall pay all the existing dues therefor, as indicated by the jurisdictional officials immediately.