FISHERMEN COOPERATIVE SOCIETY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking writ of mandamus declaring action of respondent Nos.4 to 10 in not granting fishing rights to the petitioner society for the year 2020-21 in respect of the tanks located in respective Gram Panchayaths (respondent Nos.6 to 10) as bad, arbitrary and contrary to G.O. Ms. No.343 dtd. 10/4/1978 and also Articles 14, 19 and 21 of the Constitution of India.

(2.) Heard both sides and perused the material on record. Respondent Nos.6, 8, 9 and 10 filed their counters.

(3.) The case of the petitioner society viz., The Fishermen Cooperative Society, Kothapet, Keshampet Mandal, Ranga Reddy District is that the respondents are not considering its request for grant of fishing rights for the Fishing Year 2020-21, which ends by 30/6/2021, in the light of G.O. Ms. No.343 dtd. 10/4/1978.