GEORGE VATTUKULAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers sought for in the writ petition reads thus:

(2.) We heard the learned counsel for the petitioner and considered the submissions made.

(3.) According to us, the main prayer sought for in this writ petition is completely a misconceived one and cannot be granted. Even otherwise, if at all, the petitioner has any grievance with respect to the welfare of the Fishermen Community and a mandamus is required, before seeking that prayer from this Court, the petitioner should have moved the Government or such other authority and that authority should have failed in discharging its statutory duties. None of these requirements are satisfied in this case and for that reason, we are not inclined to entertain this writ petition. Writ petition is accordingly dismissed.