G AROSELVAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Heard both sides.

(2.) Admittedly, the contract with respect to the fishing right in the revenue tank called as Meersamudram Kanmoi Allinagaram, Theni Taluk, of an extent of 20.80 hectares, is governed by an agreement dated 5.10.2001 entered into between the petitioner and the third respondent for three years from 2001-2002 to 2003-2004.

(3.) Contending that due to drought during 2002-2003, the petitioner by his representation dated 3.3.2003, requested the second respondent to adjust the lease amount paid by him for the year 2002-2003, by waiving the lease amount for the year 2003-2004, as he could not harvest any fish during 2002-2003. However, the third respondent, without considering the representation of the petitioner dated 3.3.2003, by proceedings dated 8.7.2003, required the petitioner to pay the lease amount of Rs.11,05,000/-, or otherwise the lease would be cancelled. Hence, the petitioner sent another representation dated 14.7.2003. As no order was passed on his representation, the petitioner seeks a writ of Mandamus directing the second respondent to consider and pass orders on his representation dated 3.3.2003.