TAMILSELVI Vs. MEMBER COORDINATOR

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Government Advocate for the Respondents. No counter is filed on behalf of the Respondents 1 to 5.

(2.) The Petitioner is a Agriculturist possessing ten acres of Nanjai land in Nadukuppam Village and that her lands are situated near Marakkanam Seashore and it was fully covered with the sea water. Her lands are not fit for cultivation hence, she had decided to start Shrimp Farm in her patta land in Survey No.614/2, 691, 518, 593 and 585, 8,9,10 in Nadukuppam [East] Village at Marakkanam Taluk, Tindivanam Taluk, Villupuram District and started the Shrimp Farm during the year 2014 and that she had not occupied any 'Poramboke Land.'

(3.) The Petitioner had applied before the 1st Respondent / Member Co-ordinator, Assistant Director, Fisheries for the grant of licence and and the said application is pending with the 1st Respondent in respect of the patta land, which is in her possession at Nadukuppam [East]Village, Marakkanam Taluk, Villupuram District. She had paid the tax to the 5th Respondent for the patta land in Survey Nos.614/2 to 691/1, 518 and 593. The 5th Respondent / Village Administrative Officer, Nadukuppam issued an Adangal, Chitta and tax receipts in her favour stating that she is in possession and enjoyment of the patta land in the aforestated survey numbers.