Madras High Court
Ravivarman vs The Coastal Aqua Culture Authority on 22 June, 2016
Author: R.Mahadevan
Bench: Sanjay Kishan Kaul, R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated: 22.06.2016 Coram: The Honourable Mr.SANJAY KISHAN KAUL, CHIEF JUSTICE and The Honourable Mr.Justice R.MAHADEVAN W.P.Nos.21316 to 21320 of 2016 W.P.No.21316 of 2016: Ravivarman ... Petitioner Versus 1.The Coastal Aqua Culture Authority Shastri Bhavan, Iind Floor, Shastri Bhavan Annexure, 26, Haddows Road, Chennai 600 006. 2.The District Collector, Villupuram District. 3.The Tahsildar, Office of the Tahsildar, Marakkanam, Villupuram District. ... Respondents Petitions filed under Article 226 of the Constitution of India praying for the issue of a writ of Certiorarified Mandamus, calling for the records of the District Collector, Villupuram, 2nd respondent herein in file No.1155/B/2015 dated 13.06.2016 and quash the same and consequently directing the 2nd respondent not to take any coercive steps from evicting the petitioner from the Shrimp Farm in S.Nos.403/2, 662/1A,1B, 662/2, 671, 672/2, 3, 4, 661/23, 673/2, 675/3, 4 an extent of 6.70.0 Ares in Nadukuppam Village, Marakkanam Taluk, Villupuram District. For Petitioners ::: Mr.S.Prabakaran For Respondents ::: Mr.Su.Srinivasan Assistant Solicitor General for R.1 Mr.P.H.Arvind Pandian Additional Advocate General assisted by Mr.K.M.Subramanian Special Government Pleader O R D E R
(The Order of the Court was made by The Hon'ble The Chief Justice) The authorities have really acted in pursuance to the order of the Nataional Green Tribunal, Chennai Bench and thus, the petitioners should have approached the said Bench instead of approaching this Court under Article 226 of the Constitution of India in respect of the grievance of an order being passed behind their back. In any case, in substance, what is sought to be assailed here really cannot be the order of the District Collector, who only implemented the order of the National Green Tribunal. The grievance is against the order of the NGT dated 13.06.2016.
2. In view of the Judgment of this Court in W.P.No.34199 of 2015 dated 30.06.2015 (P.S.Jayachandran and another vs. Member Secretary, TNPCB, Chennai and others), the order of the NGT cannot be assailed before us.
3. The writ petition is thus dismissed with liberty either to approach the National Green Tribunal with the grievance or in case the petitioner seeks to assail that order, to do so before the Honourable Supreme Court.
The writ petitions accordingly stand dismissed with the aforesaid liberty. No costs. Consequently connected miscellaneous petitions are closed.
Note: Issue order copy today (S.K.K.,CJ.) (R.M.D.,J.)
ksr 22.06.2016
Tambaram, Kancheepuram District.
The Hon'ble The Chief Justice
and
R.Mahadevan, J
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ksr
To
1.The Coastal Aqua Culture Authority
Shastri Bhavan,
Iind Floor, Shastri Bhavan Annexure,
26, Haddows Road,
Chennai 600 006.
2.The District Collector, Villupuram District.
3.The Tahsildar, Office of the Tahsildar,
Marakkanam, Villupuram District.
W.P.Nos.21316 to 21320 of 2016
22.06.2016