RAVIKANT; BABY RAMESH HARIKANTRA; VIJAY YADUBA HARIKANTRA; NIRMALA SHIVARAM HARIKANTRA @ TANDEL; SAROJA BABU HARIKANTRA AND OTHERS Vs. STATE OF KARNATAKA; DEPUTY COMMISSIONER; TAHASILDAR

JUDGEMENT

(1.) All these petitioners who are fishermen by their profession have approached this Court for a writ of certiorari to quash the impugned notices issued by respondent No.3 at Annexures-E, E1 to E129.

(2.) It is the case of the petitioners that they are carrying fishing activities since from the time of their ancestors in the Arabian Sea and the fishing is the only source of the livelihood of the petitioners. For the purpose of storing the dry fishes and keeping the fishing equipments like fishing boat, trawlers/vessels, fishing nets etc., the petitioners have erected a temporary sheds in the seashore or beaches which mainly constitute the alluvial land which in turn has been formed due to the tidal actions of the sea.

(3.) It is not in dispute that though the notices issued on 07.10.2014 as per Annexures-E series, no interim order was granted. It is stated by the learned Government Advocate that during the pendency of the present proceedings, all the petitioners have been evicted from the places where they have put up unauthorized construction in pursuance of the impugned notices and therefore, their prayer has become infructuous. The said fact has not been disputed by the learned Counsel for the petitioners.