ALAGAPPA SWAMY Vs. DISTRICT COLLECTOR, COLLECTORATE, TIRUNELVELI; EXECUTIVE OFFICER, RAYAGIRI TOWN PANCHAYAT; ASSISTANT DIRECTOR (TOWN PANCHAYAT); ESSAKI DURAICHI

JUDGEMENT

(1.) Since the issue involved in all the Writ Petitions are one and the same, a common order is passed.

(2.) The Writ Petition in W.P.(MD)No.11157 of 2014 has been filed for a Writ of Certiorarified Mandamus, calling for the records pertaining to the 2nd respondent impugned notice dated 27.06.2014 in Dinathanthi issue dated 02.07.2014 and quash the same and further direct the 2nd respondent to continue his fishing rights based on auction dated 06.06.2014.

(3.) The Writ Petition in W.P.(MD)No.669 of 2015 has been filed for issuance of a Writ of Certiorarified Mandamus, calling for the records of the 2nd respondent as published in Dhinathanthi Nellai issue, dated 10.01.2015 in Na.Ka.No.49/2006 dated 07.01.2015 and quash the same in so far as Rajasingaperi Tank and further direct the respondents to renew the lease to the petitioner for 4 more years accepting 10% increase as contemplated in G.O.Ms.No.332.