Madras High Court
Dd58 Periyakulam Fisherman vs The Director Of Fisheries on 7 October, 2021
W.P.(MD)Nos.14333 and 16127 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.10.2021
CORAM
THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
W.P.(MD)Nos.14333 and 16127 of 2021
and
WMP(MD).Nos.11262,11264,12993,12992 and 12990 of 2021
DD58 Periyakulam Fisherman
Cooperative Society,
Rep. by its President,
R.Murugenthiran
... Petitioner
(in both writ petitions)
Vs.
1. The Director of Fisheries,
Fisheries Department,
Saidapet, Chennai.
2. The Deputy Director of Fisheries,
O/o.Deputy Director of Fisheries,
Madurai, Madurai District.
3. The Assistant Director of Fisheries,
Theni Zone, Vaigaidam,
Aundipatty, Theni District. ... Respondents
(in both writ petitions)
Prayer in W.P(MD).No.14333 of 2021: Writ petition filed under Article
226 of the Constitution of India, to issue a Writ of Mandamus, directing
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https://www.mhc.tn.gov.in/judis/
W.P.(MD)Nos.14333 and 16127 of 2021
the respondents 1 to 3 herein to implement the order in W.A(MD).No.881
of 2016 dated 01.03.2021, rendered by this Court, by granting lease of
Fishing rights in Manjalaru Reservoirs situated in Periyakulam Taluk,
Theni to our Society on preferential basis by fixing appropriate upset
price in accordance with G.O.Ms.No.15 dated 29.01.2020 issued by the
Animal Husbandry, Dairying and Fisheries (Fs-5) Department forthwith
without any further delay within the time stipulated by this Court based
on the request through representation dated 10.06.2021.
Prayer in W.P(MD).No.16127 of 2021: Writ petition filed under Article
226 of the Constitution of India, to issue a Writ of Certiorarified
Mandamus, to call for the records pertaining to tender notice inviting
tender for leasing of fishing rights in Manjalaru Reservoir, Theni District
in tender reference No.23399/F3/2018-1 dated 25.08.2021 issued by the
first respondent herein and quash the same as illegal and consequently
direction the respondents 1 to 3 herein to grant the lease of the fishing
rights in Manjalaur Reservoir to our Society in adherence to G.O.Ms.No.
15 dated 29.01.2020 and also in terms of the judgment rendered by this
Court in W.A(MD).No.881 of 2016 dated 01.03.2021
For Petitioner : Mr.Mithu Chakravarthi
For Respondents : Mr.P.Subbaraj
Counsel for the State
(for W.P(MD).No.14333 of 2021)
Mr.K.S.Selva Ganesan
Counsel for the State
(for W.P(MD).No.16127 of 2021)
2/4
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W.P.(MD)Nos.14333 and 16127 of 2021
COMMON ORDER
Learned counsel appearing for the petitioner had circulated a letter
dated 06.10.2021 praying for withdrawal of these writ petitions.
2. In the light of the same, W.P.(MD)Nos.14333 and 16127 of 2021
are dismissed as withdrawn without any order as to costs. Consequently,
connected WMP(MD).Nos.11262, 11264, 12993, 12992 and 12990 of
2021 are closed.
07.10.2021
Index : Yes/No
Internet : Yes/No
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To
1. The Director of Fisheries,
Fisheries Department,
Saidapet, Chennai.
2. The Deputy Director of Fisheries,
O/o.Deputy Director of Fisheries,
Madurai, Madurai District.
3/4
https://www.mhc.tn.gov.in/judis/
W.P.(MD)Nos.14333 and 16127 of 2021
SENTHILKUMAR RAMAMOORTHY, J.
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3. The Assistant Director of Fisheries,
Theni Zone, Vaigaidam,
Aundipatty, Theni District.
4. The Tahsildar,
Madurai South Taluk,
District Collector's Office Complex,
Madurai.
W.P.(MD)No.14333 and 16127 of 2021
07.10.2021
https://www.mhc.tn.gov.in/judis/
