MALAYANKULAM PANCHAYAT Vs. T VIVEKANANDAN

JUDGEMENT

(1.) CONSIDERING the limited relief prayed for in the writ petition, the writ appeal itself is taken up for disposal.

(2.) RESPONDENTS 1 and 2 herein filed W.P.No.18185 of 2002 seeking to quash the order of the District Collector, Kancheepuram District in No.568/2002 (Velanmai) dated 15.04.2002 and forbear the respondents therein from in any way interfering with their rights in harvesting the fish for the lease period of 10 years from 23.05.2001.

(3.) THE above Rule makes it clear that lease of fishery right in the water sources vested in the village panchayats shall be given by way of public auction by the village Panchayat or Panchayat Union Council. It further shows that it shall be for a period of five years and lease amount shall be raised every year at the rate of 10% over the lease amount of the previous year.