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Pippalla Lakshmi Nageswari Devi vs The State Of Ap
2021 Latest Caselaw 696 AP

Citation : 2021 Latest Caselaw 696 AP
Judgement Date : 8 February, 2021

Andhra Pradesh High Court - Amravati
Pippalla Lakshmi Nageswari Devi vs The State Of Ap on 8 February, 2021
Bench: R Raghunandan Rao
            THE HON'BLE SRI JUSTICE R RAGHUNANDAN RAO

                              WP No.8586 of 2020

ORDER:

Heard both sides.

2. The petitioners are residents of Ramannapalem Village,

Mogalthuru Revenue Village and Mandal, West Godavari District and

are dependent on agriculture in the area. They have now approached

this Court on the ground that the private respondents are seeking to

convert fertile agricultural lands into fish tanks and carry on

aquaculture operations which will be detrimental to the interests of

the petitioners, as these aquaculture operations would cause

immense pollution and affect agricultural operations in the village.

They also contended that the said conversion of agricultural lands

into fish tanks would be violative of the provisions of Clause 7.2 of

G.O.Ms.No.7, Animal Husbandry, Dairy Development and Fisheries

(Fish) Department, dated 16.03.2013 and violative of judgment of the

Hon'ble Supreme Court in S. Jagannadh V. Union of India and

Others.1

3. Sri Dasari S.V.V.S.V. Prasad, learned counsel appearing for

the respondent No.20 submits that the applications of the private

respondents are at the stage of consideration and no orders have yet

been passed. He submits that in these circumstances, the Writ

Petitions are premature.

4. In these circumstances, this Writ Petition is disposed of with a

direction to the official respondents to consider the applications of

the unofficial respondent Nos.19 and 20 strictly in accordance with

the provisions of G.O.Ms.No. 6, dated 16.03.2013, keeping in mind

the guidelines issued by the Hon'ble Supreme Court in the judgment

1997 (2) SCC 87

reported in S. Jagannadh's case (1 supra) and pass orders on the

applications of the unofficial respondents for conversion of their

lands into fish tanks and for commencing operations in such fish

tanks.

As a sequel, miscellaneous petitions pending, if any, shall

stand closed.

___________________________ R RAGHUNANDAN RAO, J Dated: 08.02.2021 EPS

THE HON'BLE SRI JUSTICE R RAGHUNANDAN RAO

WP No.8586 of 2020

Date:08-02-2021

EPS

 
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