KAMATHAM SUNIL KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India for the following relief:

(2.) The Writ Petition is filed to declare the action of the respondents in not taking any steps to make an enquiry with regard to the malpractice, illegal action of the Grama Panchayath Board and Panchayath Secretary in relating to conducting the public auction for fishery rights to Peddamma Cheruvu and also not taking action against the Gram Panchayath Board and concerned authorities for not conducting meeting of Grama Panchayat Board since 1/7/2021 to 27/10/2021 and also not considering representations dtd. 27/10/2021, 27/12/2021 and 29/12/2021 made by the petitioners with regard to the above subject matters.

(3.) On perusal of the affidavit filed in support of the Writ Petition, it appears that the respondents confirmed the leasehold rights of the fishing rights of Peddamma Cheruvu in favour of third parties without conducting any auction. Aggrieved by the same, the present Writ Petition is filed.