INDIANOCEAN SHIPPING PVT LTD Vs. KAMARAJAR PORT LIMITED

JUDGEMENT

(1.) This writ petition is filed challenging the order of the first respondent dated 01. 02. 2018 and consequently seeking for a direction to the first respondent to grant Port Clearance to allow the vessel MT Dawn Kanchipuram lying at the Ennore Port to resort to Visakhapatnam to carry out repairs.

(2.) The Short facts that are necessary for deciding the present writ petition, as projected by the respective parties, are as follows:

(3.) When the matter was taken up for admission on 12. 02. 2018, Mr. Krishna Ravindran learned counsel, who took notice for the first respondent, submitted that the first respondent as such is not having any objection for the release of the subject matter vessel, subject to the petitioner complying with the other formalities. However, he further submitted that because of the objections raised by the officials of the Tamilnadu Government, viz. , the District Collector, Tiruvallur and the Director of Fisheries, Teynampet, Chennai-6, the first respondent Port is not in a position to release the vessel.