RANGASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned proceedings of the fifth respondent dtd. 13/6/2025 and for a consequential direction to the respondents to grant extension of lease at Barur Big Tank, Barur, Pochampalli Taluk.

(2.) The case of the petitioners is that they are members of the seventh respondent co-operative society. The Barur Big Tank is under the control of the fisheries department. The tank was leased out to the seventh respondent society as per G.O.(Ms) No.15, dtd. 29/1/2020, for the period from 9/7/2020 to 8/7/2025. According to petitioners, due to fengal cyclone, there was large scale destruction due to flood waters breaching the Barur Big Tank and as a result, the entire fishes grown for five months were washed away. Hence, the petitioners were not able to carry out fishing activities and they suffered huge loss. Under such circumstances, the petitioners sought for extension of the lease period for a period of six months from 8/7/2025.

(3.) The fifth respondent, through the impugned proceedings dtd. 13/6/2025, rejected the claim made by the petitioners and aggrieved by the same, the present writ petition has been filed before this Court.