K.SURESH KUMAR Vs. COMMISSIONER OF FISHERIES

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) The petitioner was the successful bidder in respect of the fishery right for the Periya Kanmoi, Kullapuram, Periyakulam Taluk, Theni District. The lease was for a period of three years from June 2016 to June 2019. The petitioner states that some dispute arose between him and the Department and the petitioner was led to file W.P.(MD).No. 17873 of 2017. This Court by order dated 21.09.2017 granted him interim order. The interim order passed by this Court reads as under:-

(3.) The petitioner's grievance is that even though he complied with the terms of the said interim order, he was not allowed to enjoy his rights. In the meanwhile, the entire District was also declared as affected by drought. The petitioner therefore seeks further extension of lease period of five years in the terms of G.O.Ms.No.332, Animal Husbandry Dairying and Fisheries (FV-IV) Department, dated 17.11.1993.