THOOTHUKUDI MARATTA VISAI PADAKU MEENAVAR NALA URIMAI SANGAM REPRESENTED BY ITS SECRETARY M JAYAPRAKASH Vs. STATE OF TAMIL NADU REPRESENTED BY ITS SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Declaration to declare G.O.Ms.No.5 Animal Husbandry and Fisheries Department dated 5.1.2001 issued by the first respondent is arbitrary, illegal and violative of Article 14 of the Constitution of India insofar as the petitioner is concerned.

(2.) HEARD Mr.G.R.Edmund, learned counsel appearing for the petitioner; Mr.S.V.Durai Solaimalai, learned Additional Government Pleader, appearing for the respondents 1 to 3 and Mr.R.Balakrishnan, learned counsel appearing for the third respondent.

(3.) MR.K.Selvan, Assistant Director of Fisheries, Fishing Harbour Management, Tuticorin present in Court today. He co-operated with the disposal of the case. His appearance is recorded.