TEJRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard the learned counsel for the parties.

(2.) The challenge raised in this writ petition is to the order dtd. 06/12/2022 passed by the Assistant Commissioner, Fisheries, Gondia thereby rejecting the proposal to register the petitioner's proposed Society at Owara. According to the learned counsel for the petitioner while considering the said proposal dtd. 23/07/2019 the respondent No.2 relied upon the Government Resolution dtd. 30/11/2022 and found that the requirements therein were not satisfied. For that reason the proposal came to be rejected. He submits that the Government Resolution dtd. 30/11/2022 has now been replaced by another Government Resolution dtd. 12/05/2023. As per Clause 2.1 of the said Government Resolution the modalities of registration of a Society on a tank exceeding 50 hectares. It is thus prayed that in the light of the subsequent development, the petitioner's proposal shall duly be examined in the light of Government Resolution dtd. 12/05/2023.

(3.) The learned In-charge Government Pleader for the respondents submitted that with the issuance of Government Resolution dtd. 12/05/2023, the requirements therein would have to be satisfied by the petitioner's Society. Similarly, the applicability of all relevant Government Resolutions will also have to be examined.