Madras High Court
G.Devaraj vs The Executive Engineer on 23 July, 2025
Author: S.Srimathy
Bench: S.Srimathy
W.P(MD)No.20080 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.07.2025
CORAM:
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P(MD)No.20080 of 2025
and
W.M.P(MD)No.15447 of 2025
G.Devaraj ... Petitioner
Vs
1. The Executive Engineer,
Water Resource Organization/ Public Work Department,
Mel Vaippar Basin Division,
Rajapalayam - 626117,
Virudhunagar District.
2. The Assistant Executive Engineer,
Water Resource Organization/
Public Works Department,
Mel Vaippar Basin Division,
Rajapalayam - 626117,
Virudhunagar District. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondents to extend
the fishery rights lease for further period of two years in accordance with
G.O.(MS).No.201 Animal Husbandry and Fisheries (FS-IV) Department dated
19.10.2017 in respect of Karungulam Tank, Rajapalayam Taluk, Virudhunagar
District.
1/4
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W.P(MD)No.20080 of 2025
For Petitioner : M.Saravanakumar
For Respondents : Mr.M.Lingadurai
Special Government Pleader
ORDER
The present Writ Petition has been filed for the issuance of a Writ of
Mandamus, directing the respondents to extend the fishery rights lease for a
further period of two years in accordance with G.O.(MS).No.201 Animal
Husbandry and Fisheries (FS-IV) Department dated 19.10.2017, in respect of
Karungulam Tank, Rajapalayam Taluk, Virudhunagar District.
2. According to the respondents, there was no drought in the petition
mention area and the said area is having sufficient water. But the same was
refuted by the petitioner stating that the Government has declared Virudhunagar
District, as a drought affected area in G.O.(Ms).No.111 Revenue and Disaster
Management Department Disaster Management Wing, D.M.III(1) Section dated
13.03.2024.
3. The learned Special Government Pleader appearing for the respondents
submitted that the petitioner has not given any representations to the respondents.
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4. Recording the said submissions, this Court without expressing any
opinion on merits is directing the petitioner to submit a representation, along with
a copy of this order, within a period of one week from the date of receipt of a copy
of this order. On receipt of such representation, the respondents shall consider the
same in the light of G.O.(Ms).No.111 Revenue and Disaster Management
Department Disaster management Wing, D.M.III(1) Section dated 13.03.2024,
G.O.No.201, Animal Husbandry and Fisheries (FS-IV) Department dated
19.10.2017 and in the light of the judgment in W.A.(MD)Nos.219 & 220 of 2020,
and pass appropriate order in accordance with law, within a period of four (4)
weeks therefrom.
5. With the above observations, this Writ Petition is disposed of. There shall
be no order as to costs. Consequently, connected miscellaneous petition is closed.
23.07.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes
jbr
NOTE: Issue order copy on 28.07.2025.
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S.SRIMATHY, J.
jbr
To:
1. The Executive Engineer,
Water Resource Organization/ Public Work Department,
Mel Vaippar Basin Division,
Rajapalayam - 626117,
Virudhunagar District.
2. The Assistant Executive Engineer,
Water Resource Organization/
Public Works Department,
Mel Vaippar Basin Division,
Rajapalayam - 626117,
Virudhunagar District.
ORDER MADE IN
DATED : 23.07.2025
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