Madras High Court
J.Brinso Raymond vs The District Collector on 22 February, 2017
Bench: A.Selvam, P.Kalaiyarasan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.02.2017
CORAM
THE HONOURABLE MR.JUSTICE A.SELVAM
and
THE HONOURABLE MR.JUSTICE P.KALAIYARASAN
W.P(MD)No.2178 of 2017
and
W.M.P(MD)No.1804 of 2017
J.Brinso Raymond .. Petitioner
Vs.
1.The District Collector,
Ramanathapuram District,
Ramanathapuram.
2.The Commissioner of Fisheries,
Administrative Officer Building,
Thenampet, Chennai ? 6.
3.L.Sagaraj,
Co-ordinator,
Vercode Saint Soochaiappar Church,
Vercode, Rameswaram. .. Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India
praying for the issuance of a Writ of Mandamus directing the respondents to
permit the fisher man in and around Rameswaram with country boat with motor
engines (Vallam) to participate in St.Antony Church Festival at Katchatheevu
and forbear the 3rd respondent from functioning as the Coordinator for the
Saint Antony Function, Katchatheevu and consequently direct any of the State
Authorities to function as the Co-Coordinator.
!For Petitioner : M/s.M.Jerin Mathew
For Respondents 1 and 2 : Mr.D.Muruganandam,
Additional Government Pleader.
For Respondent No.3 : Mr.T.Cibi Chakraborthy
:ORDER
[Order of the Court was made by A.SELVAM, J.] This writ petition has been filed under Article 226 of the Constitution of India praying to direct the respondents to permit the fishermen in and around Rameswaram to go to Katchatheevu festival through country boats, by way of issuing a writ of mandamus.
2.The learned Additional Government Pleader appearing for the respondents 1 and 2 has contended to the effect that for reaching Katchatheevu, all boats have to travel through rough sea and under the said circumstances country boats are not permissible and further all boats going to Katchatheevu must be insured and therefore the claim of the petitioner cannot be entertained.
3.It is seen from the records that on 18.01.2017 the petitioner has given a representation to the first respondent and the same has not been considered.
4.Considering the aforesaid factual circumstances, this Court is inclined to pass the following order.
5.In fine, this writ petition is allowed in part without costs and the respondents are directed to look into the representation dated 18.01.2017 and dispose of the same within a period of three days. Consequently, connected Miscellaneous Petition is closed.
To
1.The District Collector, Ramanathapuram District, Ramanathapuram.
2.The Commissioner of Fisheries, Administrative Officer Building, Thenampet, Chennai ? 6..