Madras High Court
S.Pitchipoo vs The State Of Tamilnadu Represented By ... on 25 July, 2025
Author: S.Srimathy
Bench: S.Srimathy
W.P(MD)No.20061 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.07.2025
CORAM:
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P(MD)No.20061 of 2025
and
W.M.P(MD)No.15439 of 2025
S.Pitchipoo ... Petitioner
Vs
1. The State of Tamilnadu Represented by its
Secretary to Government,
Animal Husbandry Dairy & Fisheries Department,
Secretariat,
Chennai - 600 009.
2. The District Collector,
Collectorate,
Virudhunagar Post,
Virudhunagar District.
2. The Assistant Director of Fisheries /
Principal Administrative Officer,
Fisheries Department,
Bypass Road, Near Burma Hotel,
Virudhunagar Post,
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
1/5
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W.P(MD)No.20061 of 2025
19.10.2017 in respect of Ilanthirai Kondan Periyakulam Tank, Ilanthirai Kondan
Village, Rajapalayam Taluk, Virudhunagar District.
For Petitioner : M.Saravanakumar
For Respondents : Mr.S.Shanmugavel
Additional Government Pleader
ORDER
The present Writ Petition has been filed for the issuance of a Writ of
Mandamus, to direct 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
Ilanthirai Kondan Periyakulam Tank, Ilanthirai Kondan Village, Rajapalayam
Taluk, Virudhunagar District.
2. According to the respondents, there was no drought in the petition
mentioned 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.
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3. Recording the said submissions, this Court without expressing any
opinion on merits is directing the official respondents to consider the petitioner's
representation 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 from the date of receipt of a copy of this order.
4. With the above observations, this Writ Petition is disposed of. There shall
be no order as to costs. Consequently, connected miscellaneous petition is closed.
25.07.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes
jbr
NOTE: Issue order copy on 28.07.2025.
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To:
1. The Secretary to Government,
Animal Husbandry Dairy & Fisheries Department,
Secretariat,
Chennai - 600 009.
2. The District Collector,
Collectorate,
Virudhunagar Post,
Virudhunagar District.
2. The Assistant Director of Fisheries /
Principal Administrative Officer,
Fisheries Department,
Bypass Road, Near Burma Hotel,
Virudhunagar Post,
Virudhunagar District.
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S.SRIMATHY, J.
jbr
ORDER MADE IN
DATED : 25.07.2025
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