H.D.KOTE TALUK MEENUGARARA Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) These writ appeals are directed against common order dated 22.4.2016, in writ petitions No.23675/2015 c/w 29121/2015, where under the Hon'ble Single Judge has quashed order dated 30.3.2015 and directed the official respondents to grant lease of fishing rights in respect of 'Nugu' Reservoir in H.D.Kote, Mysore District, in favour of Writ Petitioner-fourth respondent.

(2.) We have heard Prof.Ravivarma Kumar, learned Senior Advocate for the petitioner; Shri V.Sreenidhi, learned Additional Government Advocate for respondents No.1 to 3; and Shri Aravind Kamath, learned Counsel for respondent No.4.

(3.) For the sake of convenience, the parties shall be referred to as per their status in the writ petitions.