THOOTHUKUDI MAVATTA THEN PAGUTHI NATTUPADAGU KATTUMARA MEENAVA SAMUTHAYA SANGAM Vs. MECHANISED BOAT FISHING

JUDGEMENT

(1.) Since the issues in all these Writ Petitions are inter-connected, they are being disposed of by the following common order. Thoothukudi Mavatta Then Paguthi Nattupadagu Kattumara Meenava Samuthaya Sangam, Tiruchendur, has filed W.P.No. 39122 of 2002 seeking to issue a Writ of Mandamus, directing the respondents 2 to 7 to strictly implement the time schedule, distance, licence and registration rules by enforcing Sections 6, 7, 9, 10, 15, 16, 18 of the Tamil Nadu Act 8/83 in so far as the petitioners Sangam are concerned as against the members of the first respondent, namely, Mechanised Boat Fishing Development Association, Tuticorin, and particularly against the respondents 8 to 12 therein.

(2.) Mechanised Boat Fishing Development Association, Tuticorin, through its President, has filed W.P.No. 40864/2002 questioning the order of the Director of Fisheries, Chennai-6/2nd respondent dated 22-5-2002 and the consequential order of the Assistant Director of Fisheries/4th respondent dated 31-10-2002 in so far as it relates to the complement of crew in deep sea fishing vessels are concerned and quash the same and direct the respondents 2 to 4 to issue necessary licence to the deep sea fishing vessels owned by the members of the petitioner Association without insisting upon the complement of crew as stated in the impugned order.

(3.) Questioning the notification of the Government of Tamil Nadu, Animal Husbandry and Fisheries Department, Chennai-9/first respondent herein in G.O.Ms.No. 166 dated 22-8-95, particularly Clause 2 of the notification in the said Government Order, the very same Association has filed W.P.No. 40865/2002.