MANNANGATTI Vs. UNION TERRITORY OF PUDUCHERRY

JUDGEMENT

(1.) This writ petition is heard through Videoconferencing, on account of the COVID-19 pandemic situation.

(2.) The petitioner has sought for a mandamus, directing the respondents to grant a lease for 99 years of the land measuring 39 acres and 63 centaries comprised in RS No.188/4 part and 189/3 part in Arachikuppam Village, Parikalpet Revenue, Bahoor Commnue, Puducherry state in favour of the petitioner for using it as fishing tank, by considering his representation dated 11.2.2013.

(3.) The petitioner seems to have filed a Writ Petition in W.P.No.3610 of 2009 seeking a direction to the respondents therein to consider his representation dated 06.10.2003 addressed to the second respondent, the Executive Engineer, Irrigation Division, Public Works Department, Puducherry and also to pass orders assigning the land measuring 39 ares 63 centaries comprised in R.S.No.188/4 part and 189/3 part situated at Parikalpet Village, No.79, Bahoor Sub-Taluk, Puducherry to the petitioner. This Court, by order dated 17.03.2009, directed the Executive Engineer, Irrigation Division, PWD, Puducherry to consider the representation of the petitioner and pass appropriate orders.