PANNAI MEEN URPATHIYALARGAL VIVASAIYIGAL NALA SANGAM Vs. DISTRICT COLLECTOR, COIMBATORE DISTRICT, COIMBATORE

JUDGEMENT

(1.) The prayer in the writ petition is to issue a writ of mandamus directing the respondents not to close down the petitioners Aquaculture ponds in Coimbatore District without issuing proper notice and conducting inspection and scientifically identify the fish varieties cultivated in the ponds situated in Coimbatore District.

(2.) The very same petitioner filed W.P. No. 24212 of 2011 and the said writ petition was disposed of on 21.10.2011. In the said Writ Petition, the learned Additional Government Pleader got instructions from the Assistant Director of Fisheries, Inland Fisheries Erode, stating that the Government of India has banned rearing of African Cat fish and if the members of the petitioner association are rearing any African Cat fish, the respondents may be permitted to inspect and to take appropriate action and if the officials found, after making inspection, that any member of petitioner association is cultivating the banned African Cat fish liberty may be granted to take appropriate action.

(3.) The grievance of the petitioner now is that the officials, without inspecting the tanks, are preventing the members of the petitioner association from doing fish cultivation.