CHEKURI SUBBA LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In both the writ petitions, the cause of action arose out of digging of fish tanks in the land extent Ac.3.54 cents in Sy. No. 20/1 and 2 and land extent Ac.3.32 cents in Sy. No. 20/3A and 3B of Pendyala Village, Nadadavole Mandal, West Godavari District.

(2.) Heard Sri N. Siva Reddy, learned counsel for the petitioners in W.P. No. 39854 of 2016, Sri B. Somasekhar, learned counsel for the petitioners in W.P. No. 3798 of 2017/respondents 6 and 7 in W.P. No. 39854 of 2016 and the learned Government Pleader for Fisheries.

(3.) In Writ Petition No. 39854 of 2016, the complaint is that the fish tanks were dug contrary to the guidelines issued in G.O.Ms. No. 7, Animal Husbandry, Dairy Development and Fisheries (Fish.II) Department, dtd. 16/3/2013 and G.O.Ms. No. 15, Animal Husbandry, Dairy Development and Fisheries (Fish) Department, dtd. 26/5/2015. In Writ Petition No. 3798 of 2016, the complaint is that the respondents 3 and 4 are interfering with the prawn culture taken up in the petitioners' fish tanks situated in R.S. No. 20/3A and 3B and R.S. No. 20/1 and 2 of Pendyala Village, Nidadavolu Mandal, West Godavari District, on the ground that they are taken up culture of L. Vannamei, which is prohibited. Hence, both the writ petitions are taken up for hearing together and passing this common order.