Madras High Court
P.Chidambaram vs The Director Of Fisheries on 7 September, 2022
Author: R.Mahadevan
Bench: R.Mahadevan, J.Sathya Narayana Prasad
W.P(MD)No.6536 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 07.09.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
and
THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
W.P(MD)No.6536 of 2019
P.Chidambaram ... Petitioner
vs.
1.The Director of Fisheries,
Department of Fisheries,
DMS Complex, Sivasangaran Road,
Chokkalingam Nagar,
Teynampet,
Chennai – 6.
2.The District Collector,
Madurai District,
District Collectorate,
Madurai – 20.
3.The Chief Engineer,
Public Works Department, (Water Resources),
Madurai Region,
Madurai – 2.
4.The Assistant Executive Engineer,
Public Works Department,
Water Resources Division,
Periyar Vaigai Main Channel,
Sub Division – II,
Madurai – 2. ... Respondents
1/5
https://www.mhc.tn.gov.in/judis
W.P(MD)No.6536 of 2019
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for the issuance of a Writ of Certiorarified Mandamus, to call for the
records pertaining to the order passed by the fourth respondent dated
01.03.2019 in letter No.29/2019/75 and quash the same as illegal and
further directing the respondents to permit the petitioner Society to catch
fish in Chellappankottai Kanmoi Reservoir at Manalpatty, Valandur Revenue
Village, Usilampatti Taluk, Madurai District by observing G.O.Ms.No.332,
Animal Husbandry and Fisheries Department (FS-IV), date 17.11.1993 on
payment of License fee.
For Petitioner : Mr.N.Anantha Padmanabhan
for M/s.APN Law Associates
For Respondents : Mr.N.GA.Nataraj
Government Advocate
ORDER
(Order of the Court was made by R.MAHADEVAN, J.) The prayer made in this Writ Petition is to issue a Writ of Certiorarified Mandamus, to quash the order passed by the fourth respondent, dated 01.03.2019 in letter No.29/2019/75 and further directing the respondents to permit the petitioner Society to catch fish in Chellappankottai Kanmoi Reservoir at Manalpatty, Valandur Revenue Village, 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.6536 of 2019 Usilampatti Taluk, Madurai District by observing G.O.Ms.No.332, Animal Husbandry and Fisheries Department (FS-IV), date 17.11.1993 on payment of License fee.
2. The learned Government Advocate appearing for the respondents submitted that public auction would be conducted for fishing rights in Chellappankottai Kanmoi, as per G.O.Ms.No.201, Animal Husbandry, Dairying and Fisheries (FS-6) Department, dated 19.10.2017.
3. In view of the same, nothing survives in this Writ Petition for adjudication. Accordingly, this Writ Petition is dismissed as infructuous.
No costs.
[R.M.D.,J.] & [J.S.N.P.,J.] 07.09.2022 Index : Yes / No Internet : Yes ps 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.6536 of 2019 Note :
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.
To
1.The Director of Fisheries, Department of Fisheries, DMS Complex, Sivasangaran Road, Chokkalingam Nagar, Teynampet, Chennai – 6.
2.The District Collector, Madurai District, District Collectorate, Madurai – 20.
3.The Chief Engineer, Public Works Department, (Water Resources), Madurai Region, Madurai – 2.
4.The Assistant Executive Engineer, Public Works Department, Water Resources Division, Periyar Vaigai Main Channel, Sub Division – II, Madurai – 2.4/5
https://www.mhc.tn.gov.in/judis W.P(MD)No.6536 of 2019 R.MAHADEVAN,J.
and J.SATHYA NARAYANA PRASAD,J.
ps ORDER MADE IN W.P(MD)No.6536 of 2019 07.09.2022 5/5 https://www.mhc.tn.gov.in/judis