RAJA Vs. DISTRICT COLLECTOR, PUDUKOTTAI

JUDGEMENT

(1.) IN this Public Interest Litigation, Petitioner seeks Writ of Mandamus directing the Respondents 1 and 2 to take appropriate action to protect Okkur Lake situated at Avudaiyarkoil Taluk, Pudukottai District, considering the representation of the Petitioner dated 12.07.2012.

(2.) OKKUR Lake, Avudaiyarkoil Taluk is situated in S.No.87 � 239.94.9 Hectares. Fishing rights in Okkur Lake was auctioned on 26.6.2012 to the 6th Respondent and the auction was confirmed infavour of the 6th Respondent.

(3.) MR .Aayiram K.Selvakumar, learned Government Advocate takes notice for Respondents 1 to 5. Onbehalf of Respondents 6 to 8, M/s.Ajmal Associates takes notice.