Madras High Court
J.Brinso Raymond vs The Union Of India on 6 March, 2025
Author: J.Nisha Banu
Bench: J.Nisha Banu, S.Srimathy
W.P.(MD) No.4612 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.03.2025
CORAM:
THE HONOURABLE MRS.JUSTICE J.NISHA BANU
AND
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P.(MD)No.4612 of 2025
and
W.M.P.(MD)No.3303 of 2025
J.Brinso Raymond ... Petitioner
-Vs-
1.The Union of India,
Rep. by its Principal Foreign Secretary,
Ministry of External Affairs,
E-Block, Central Secretariat,
New Delhi.
2.The District Collector,
Ramanathapuram District,
Ramanathapuram.
3.The Commissioner of Fisheries,
Administrative Office Building,
Thenampet, Chennai-06.
4.The Assistant Director of Fisheries,
Fisheries Department,
Olaikuda Post, Rameswaram Taluk,
Ramanathapuram.
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W.P.(MD) No.4612 of 2025
5.The Tahsildar,
Rameswaram,
Ramanathapuram District.
6.Fr.A.Santhiyagu ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a
Writ of Certiorarified Mandamus, calling for the records relating to the impugned
letter of the 4th respondent dated 07.02.2025 and quash the same as illegal and
consequently, to direct the respondents to provide protection and permission to the
traditional fishermen to visits as pilgrims from Tamil Nadu to Katchatheevu
through their Fiberglass Reinforced Plastic Motorized Vallam.
For Petitioner : Mr.M.Jerin Mathew
For R1 : Mr.K.Govindarajan,
Deputy Solicitor General of India
For R2 to R5 : Mr.P.Thilak Kumar,
Government Pleader
ORDER
[Order of the Court was made by J.NISHA BANU, J.] The letter of the 4th respondent dated 07.02.2025 is under challenge in this Writ Petition.
2.Though larger relief has been sought for by the petitioner in this petition, today (06.03.2025), when the matter is taken up for hearing, the learned Page 2 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/03/2025 10:49:18 am ) W.P.(MD) No.4612 of 2025 counsel appearing for the petitioner would submit that it would suffice, if the representation made by the petitioner is directed to be considered and disposed of by the official respondents within a stipulated period that may be fixed by this Court.
3.Considering the request made by the petitioner, without expressing any opinion on the merits of the claim made by the petitioner either in the representation or in the affidavit filed in support of this Writ Petition, we direct the official respondents to consider the representation of the petitioner dated 12.02.2024, after giving sufficient opportunity of hearing to the petitioner as well as the 6th respondent and pass appropriate orders on merits and in accordance with law within a period of twelve [12] weeks from the date of receipt of a copy of this order.
4.With the above direction, this Writ Petition is disposed of. No costs.
Consequently, connected miscellaneous petition is closed.
[J.N.B., J.] & [S.S.Y., J.]
06.03.2025
NCC : Yes / No
Index : Yes / No
Yuva
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W.P.(MD) No.4612 of 2025
To
1.The Principal Foreign Secretary, Ministry of External Affairs, E-Block, Central Secretariat, New Delhi.
2.The District Collector, Ramanathapuram District, Ramanathapuram.
3.The Commissioner of Fisheries, Administrative Office Building, Thenampet, Chennai-06.
4.The Assistant Director of Fisheries, Fisheries Department, Olaikuda Post, Rameswaram Taluk, Ramanathapuram.
5.The Tahsildar, Rameswaram, Ramanathapuram District.
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AND S.SRIMATHY, J.
Yuva W.P.(MD)No.4612 of 2025 06.03.2025 Page 5 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/03/2025 10:49:18 am )