R.MATHI Vs. PRINCIPAL SECRETARY, STATE OF TAMILNADU

JUDGEMENT

(1.) These Writ Petitions are filed to direct the respondents to pay adequate compensation to the petitioners for the death of poultry in Kaja storm in Thanjavur District, as per the G.O.(Ms) No. 380 dated 27.10.2015 passed by the 1st respondent.

(2.) The grievance of the petitioners in all the writ petitions is that they are running the broiler farms at Thanajvaur District. During "Gaja Storm", the aforesaid broiler farms were damaged and caused heavy losses to the petitioners. In this regard, the petitioners submitted their representations to the respondents, requesting them to pay adequate compensation to all the owners of the broiler farms, who are running the broiler farms at Thanajvur District.

(3.) In respect of W.P.(MD) Nos.14075, 14089 and 16336 of 2019, Mr.I.Sabeer Mohamed, learned counsel appearing for the petitioner would submit that the Village Administrative Officer, 158, Parakkalakkottai Group, 159, Krishnapuram Group and the Veterinary Assistant Surgeon, T.Melakkadu, after inspecting the farms of the petitioners, had issued a certificate to the petitioners by recording the total number of damaged / died birds by the "Gaja Storm".