SAKTHI & CO , REPRESENTED BY ITS MANAGING PARTNER Vs. TAMILNADU FISHERIES DEPARTMENT, REPRESENTED BY ITS DIRECTOR

JUDGEMENT

(1.) This Writ Petition is filed seeking for a mandamus, directing the respondents 1 to 5, to prevent the illegal fishing in the Bhavanisagar Reservoir and its distributaries by the members of the 6th respondent-Society by taking disciplinary action against the erring members of the 6th respondent-Society.

(2.) Heard the learned counsel appearing for the petitioner, the learned Special Government Pleader for the first respondent, the learned counsels for the respondents 2 to 6.

(3.) It is seen that the petitioner was issued with a license dated 20.06.2018, having the rights for harvesting fish in the Bhavanisagar Reservoir for a period of 5 years. The grievance of the petitioner before this Court is that when the said license is in force and the petitioner alone is entitled to have the rights for harvesting fish in Bhavanisagar Reservoir, the 6th respondent is illegally fishing in the Bhavanisagar Reservoir and its distributaries. Therefore, the present writ petition is filed to take action against the 6th respondent through the official respondents 1 to 5.