G BABU Vs. A SANKAR

JUDGEMENT

(1.) THESE appeals are filed against the common order, dated 30.08.2007, made in W.P.(MD) Nos.6736 and 3562 of 2007, whereby the contract of lease of fishery rights awarded to the appellant by the second respondent was set aside by a learned single Judge.

(2.) IN Bodi-Ammapatti Village of Bodinayakkanur Taluk of Theni District, a tank, known as Meenakshi Amman Periyakanmoi is situated, sprawling to an extent of 86.12 Hectares in Survey No.220. It is learnt, that throughout the year, water would be available in the said tank. It comes under the direct control of the Assistant Director of INland Fisheries, Vaigai Dam, in Theni District, the superior authority being the Director of Fisheries in Chennai. Fishery rights were used to be leased out periodically as per G.O.Ms.No.33, Animal Husbandry and Fisheries, dated 27.02.1995.

(3.) IN order to unearth the truth, this Court directed the learned Special Government Pleader to produce the relevant files before this Court and, accordingly, they are produced. A perusal of the said files reveals some important points to be considered in these appeals.