The Fishermen Cooperative ... vs Mudiraj Machya Karmika Sangam
2022 Latest Caselaw 317 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
        THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                               W.A.No.170 of 2011

JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




        The present writ appeal is arising out of the order dated

10.02.2011 passed by the learned Single Judge in W.P.No.25397 of

2010.

        The writ petitioners (respondent Nos.1 to 3 in the present

writ appeal) came up before this Court stating that they are not

being admitted as Members of the Fishermen Cooperative Society

and in those circumstances, certain directions were passed by the

learned Single Judge.

At the relevant point of time, there was no prescribed

procedure for admitting Members in a Fishermen Cooperative

Society and the State Government has issued G.O.Ms.No.74 dated

21.10.2011 prescribing a detailed procedure in respect of

membership of Fishermen Cooperative Societies.

Learned counsel for the parties are fair enough in informing

this Court that the State Government is following the aforesaid G.O

and all the Members are being inducted in various Fishermen

Cooperative Societies.

Keeping in view the aforesaid G.O and in the light of the fact

that the aforesaid G.O has already been issued, the present writ

appeal stands disposed of as infructuous. The State Government

shall ensure strict compliance of their own Government Order i.e.,

G.O.Ms.74 dated 21.10.2011.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

28.01.2022 JSU