P. GOVINDARAJ Vs. THE DISTRICT COLLECTOR, COLLECTORATE

JUDGEMENT

(1.) By consent, the Writ Petition is taken up for disposal.

(2.) Mr. A.K. Baskara Pandian, learned Special Government Pleader appears for the respondents 1 to 3 and Mr.M.Jerin Mathew, learned Counsel appears for the fourth respondent.

(3.) The petitioner claims that he was the elected President of Kudiyiruppu Village and came forward to file the present writ petition, which is styled as Public Interest Litigation alleging that in the villages viz., Kudiyiruppu, Ariangundu, Sandhiyanaga and Nochiwadi of Thangachimadam union, more than 100 families with the habitation of more than 5000 people are residing and they are eking their livelihood by fishing and agriculture. It is also the claim of the petitioner that the island of Rameshwaram falls within the Rameswaram Coastal Regulatory Zone.