R.S. Sarkaria, J. - (1.) S.L.P. Granted.
(2.) This appeal by special leave is directed against a judgment, dated August 31, 1979, of the Gauhati High Court.
(3.) The facts stated in the petition and reiterated at the bar are that in pursuance of a sale notice, dated April 6, 1979, issued by a Sub-Divisional Officer, Sibsagarm including the Amgurri Country spirit, the appellant submitted a tender in the prescribed form for taking settlement of the shop. The Sub-Divisional Officer (the Primary Authority on the advice of the Advisory Committee, settled the shop with the appellant by an order, dated April 28, 1979, for the period from June 1, 1979 to March 31, 1980.;