FISHERMEN COOPERATIVE SOCIETY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed seeking Writ of Mandamus declaring the order passed by the respondent No.3 in letter No.355/D/2012 dtd. 16/1/2014 as illegal, arbitrary and without jurisdiction.

(2.) Heard Sri Chakravarthy, learned counsel representing Sri O. Manoher Reddy, learned counsel for the petitioner, learned Assistant Government Pleader for Fisheries appearing for respondents No.2 to 4, learned Assistant Government Pleader for Cooperation appearing for respondent No.1, and Sri D. V. Shrikanth, learned counsel appearing for unofficial respondents No.5 to 22.

(3.) Learned counsel for the petitioner submits that the petitioner's society is registered under provision of Co-Operative Society Act. All the members of the petitioner's Society are fishermen by profession and are eking out their livelihood by doing fishing in the tanks located within the area of operation of the Society. He further submits that one D. Vital Muddi Raj also is claiming himself to be the Chief Promotor of Muddi Raj Fishermen, Mardi Village, Kalher Mandal, Medak District, filed W.P.No.29919 of 2011, before this Court seeking a direction to the 3rd respondent to form new Fishermen Co-operative Society in Mardi Village, Kalher Mandal, Medak District. The said writ petition was disposed of on 10/11/2011, directing the respondent No.3 therein to take appropriate decision on the representation dtd. 14/7/2011, in accordance with law, within a period of three (03) months from the date of receipt of a copy of the order.