G.THIRUMURUGAN Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard the learned counsel appearing for the respective parties.

(2.) The writ petitions have been filed for the release of Tamil Nadu fishermen, who were taken into custody with their boats by the Sri Lankan Navy and Coast Guard.

(3.) A reference to Articles 5 and 6 of the Agreement between Srilanka and India on the boundary in Historic Quarters between the two countries and related matters 26 and 28/6/1974 has been made.