FISHERMEN COOPERATIVE SOCIETY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed for the following relief:

(2.) Heard Ms. M. Vidyavathi, learned counsel for the petitioner, learned Assistant Govt. Pleader for Fisheries appearing for respondent Nos.1 to 3 and Sri N. Sridhar Reddy, learned counsel appearing for respondent No.4.

(3.) Learned counsel for the petitioner submits that the petitioner Society was registered in the year 1959 under the provisions of the Telangana Co-operative Societies Act, 1964 (hereinafter referred to as 'the Act' for brevity). The Society is covering three villages viz., 1. Pedda Cheruvu, 2. Turaka Cheruvu and 3. Voora Cheruvu, and 145 members are existing in the society. All members of the Society are depending upon the fishing activities to eke out their livelihood.