PULIPADU FISHERMEN Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is directed against the order of the learned Single Judge dated 23rd April, 2012 passed in Writ Petition No. 3490 of 2012, whereby the learned Single Judge disposed of the writ petition filed by the writ petitioner-appellant. The writ petition has been filed with the following prayer:-

(2.) The Hon'ble Single Judge disposed of the writ petition directing the official respondents to follow the procedure prescribed in G.O.Ms. No. 776, Fisheries and Agriculture (Fish-II) Department, dated 31.12.1990 and G.O.Ms. No. 343, Panchayat Raj (Sam-I), Department, dated 10.4.1978 in leasing out the fishery rights in respect of Rajampalli Minor Irrigation Tank, Rajampalli Village, Darsi Mandal in Prakasam District. The said order is assailed in this writ appeal.

(3.) The only question that arises for consideration in this appeal is whether the right to dispose of the fishing lease in respect of Rajampalli Minor Irrigation Tank vests in the Fisheries Department or in the Gram Panchayat?