LALIT KR. DAS Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) IN this application under Article 226 of the Constitution of India, Petitioner has challenged the impugned order No. FISH. 228/93/126 dated 12.4.94 passed by the Deputy Secretary to the Government of Assam, Fishery Department, the 2nd Respondent, and prayed for issuance of an appropriate writ or direction.

(2.) THE facts of the case in short are as follows:

(3.) THIS order of settlement was also challenged by the Petitioner society in yet another civil rule (Civil Rule No. 1083/94). This Court disposed of the aforesaid civil rule by judgment and order dated 18.3.94 setting aside the settlement given to 5th Respondent and remanding the matter to the State Government to decide the matter afresh in accordance with law.