Madras High Court
I.Kalantar Aasik Ahamadu vs The Director on 25 October, 2024
Author: R.Subramanian
Bench: R.Subramanian
W.P(MD)No.25776 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.10.2024
CORAM :
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.P(MD)No.25776 of 2024
I.Kalantar Aasik Ahamadu ... Petitioner
vs.
1.The Director,
Department of Fisheries and Fisherman Welfare,
Nandanam, Chennai.
2.The District Collector,
Office of the District Collector,
Ramanathapuram District.
3.The Superintendent,
Fisheries Harbor Subdivision,
Ramanathapuram District.
4.The Deputy Director,
Department of Fisheries and Fisherman Welfare,
Office of the Collector,
Ramanathapuram District.
5.The Assistant Director (North),
Department of Fisheries and Fisherman Welfare,
Office of the Collector,
Ramanathapuram District. ... Respondents
Prayer : Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus directing the respondents to renovate the damaged
https://www.mhc.tn.gov.in/judis
Page No.1 of 4
W.P(MD)No.25776 of 2024
Jetty bridge in Soliyakudi Village (M.V.Pattinam) of Ramanathapuram District
and consequently, direct the respondents to restrict the people in and around of
the Soliyakudi Village (M.V.Pattinam) to use the said bridge by considering the
petitioner's representation dated 07.10.2024 within the period as stipulated by
this Court.
For Petitioner : Mr.S.Atham Ali
For Respondents : Mr.P.Thilakkumar
Government Pleader
ORDER
(Order of the Court was made by R.SUBRAMANIAN, J.) Prayer in the Writ Petition is for renovation of the Jetty, situate at Soliyakudi (M.V.Pattinam) of Ramanathapuram District.
2. The learned counsel appearing for the petitioner would submit that the said Jetty is in a very dangerous condition and needs urgent renovation. Photographs demonstrating the condition of the Jetty have also been placed before us.
3. Mr.P.Thilakkumar, learned Government Pleader appearing for the respondents would submit that a proposal for construction of a new Jettty at a cost of Rs.10 Crores is pending with the Government and the work is to be taken up in the year 2024-2025.
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4. In the light of the above, we see no reason to issue Mandamus as prayed for by the petitioner. Hence, this Writ Petition is closed with liberty to the petitioner to seek re-opening of the Writ Petition, if nothing is done within a period of one year from today. No costs.
(R.S.M, J.) (L.V.G, J.)
25.10.2024
Index : No
Neutral Citation : No
smn2
To
1.The Director,
Department of Fisheries and Fisherman Welfare, Nandanam, Chennai.
2.The District Collector, Office of the District Collector, Ramanathapuram District.
3.The Superintendent, Fisheries Harbor Subdivision, Ramanathapuram District.
4.The Deputy Director, Department of Fisheries and Fisherman Welfare, Office of the Collector, Ramanathapuram District.
5.The Assistant Director (North), Department of Fisheries and Fisherman Welfare, Office of the Collector, Ramanathapuram District.
https://www.mhc.tn.gov.in/judis Page No.3 of 4 W.P(MD)No.25776 of 2024 R.SUBRAMANIAN, J.
and L.VICTORIA GOWRI, J.
smn2 ORDER MADE IN W.P(MD)No.25776 of 2024 DATED : 25.10.2024 https://www.mhc.tn.gov.in/judis Page No.4 of 4