MAILAVARAPU LALAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. A.K. Kishore Reddy, learned counsel for the appellant. Also heard learned Government Pleader for Fisheries for respondent Nos.1 to 3 & 6, learned Government Pleader for Revenue for respondent Nos.4 & 5, Mr. I. Koti Reddy, learned standing counsel for respondent No.7, and Mr. Kanukolanu Sri Sai Sanjay, learned counsel for respondent Nos.8 to 10.

(2.) This writ appeal is presented against an order dated 09.03.2021 passed in W.P.No.3763 of 2021, whereby the learned single Judge disposed of the writ petition with a direction to the District Level Committee, West Godavari District, to verify all the relevant facts and issue final registration in respect of conversion of agricultural wet crop land into aquaculture tanks, only after being satisfied that respondent Nos.8 to 10 have complied with all the parameters of G.O.Ms.No.7 dated 16.03.2013.

(3.) G.O.Ms.No.7 dated 16.03.2013, amongst others, provides that no person shall carry on fresh water aquaculture without registration in accordance with the said G.O. and that the District Level Committee shall be the Competent Authority to permit fresh water aquaculture by registration. The District Level Committee is headed by the District Collector, who will be the Chairman of the Committee, and it has to follow the procedure laid down in Paragraph 7 of the said G.O.