JOHN JOSEPH DSOUZA Vs. COASTAL AQUACULTURE AUTHORITY

JUDGEMENT

(1.) Rule, made returnable forthwith. Learned Counsel for the Respondents waive service. Heard finally by consent of parties.

(2.) By this petition, the petitioner is challenging the communication dated 08.10.2018 by the first respondent, along with the Minutes of the Meeting dated 10.01.2018 (59th Meeting) by which the licence granted to the petitioner for conducting a Coastal Aquaculture Farm, has been cancelled.

(3.) Indisputably, the said decision is taken by the first respondent without hearing the petitioner or issuance of any show cause notice and thus it is clearly in breach of the principles of natural justice.