Antony Jomon vs The Deputy Director Of Fisheries
2021 Latest Caselaw 22209 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE N.NAGARESH
    FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                       WP(C) NO. 24272 OF 2021
PETITIONER:

          ANTONY JOMON,
          AGED 37 YEARS,
          S/O. JOB, ARIVEETTIL HOUSE,
          SOUTH CHELLANAM-682 006.

          BY ADV S.SUJIN


RESPONDENTS:

    1     THE DEPUTY DIRECTOR OF FISHERIES,
          CENTRAL ZONE, SALIM ALI ROAD,
          FIRST FLOOR, FISHERIES COMPLEX,
          ERNAKULAM 682 018.

    2     FISHERIES INSEPCTOR,
          CHELLANAM,
          ERNAKULAM DISTRICT 682 008.

    3     STATE OF KERALA,
          REPRESENTED BY THE SECRETARY,
          DEPARTMENT OF FISHERIES,
          GOVERNMENT OF KERALA,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM 695 001.

          SMT.VINITHA B, SR.GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.24272/2021

                                 2




                          JUDGMENT

Dated this the 5th day of November, 2021

The petitioner, who is a contractor in the business of

prawn filtration in the Maruvakkad Padasekharam has filed this

writ petition seeking to direct the 1 st respondent to take up

Ext.P1 application for licence and consider the same in

accordance with law.

2. The petitioner who is a contractor, obtained the right

for conducting fishing operations for the current year in

Maruvakkad Padasekharam. The petitioner has submitted

Ext.P1 application for issuance of licence invoking Rule 16(1)

of the Kerala Inland Fisheries and Aquaculture Rules, 2013

The limited prayer of the petitioner is to direct the 1 st

respondent to consider and pass orders on Ext.P1. WP(C).No.24272/2021

3. I have heard the learned counsel for the petitioner

and the learned Government Pleader representing the

respondents.

4. The application submitted by the petitioner is of a

statutory nature and therefore the competent authority has to

consider the application and pass orders thereon in

accordance with law, within a reasonable time.

In such circumstances, the writ petition is disposed

of directing the 1st respondent to consider Ext.P1 application

submitted by the petitioner for licence and pass appropriate

orders thereon within a period of two weeks.

Sd/-

N. NAGARESH JUDGE SR WP(C).No.24272/2021

APPENDIX OF WP(C) 24272/2021

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE APPLICATION DATED 27.10.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 22.10.2021 IN WPC NO. 929/2021.