I.A. Ansari, J. - (1.) The respondent No. 1 herein is a cooperative society, registered under the relevant statute, and respondent No.2 is the President of the said society. They filed a writ petition seeking to get set aside and quashed the order, dated 22.04.2008, passed by the State respondents, extending the period of settlement of No. 5 Sonai Nadi Part-III Meen Mahal fisher, by 2(two) years, in favour of the appellant herein, which is also a cooperative society registered under the relevant statute. This writ petition gave rise to WP(C) No. 1851 of 2008.
(2.) By judgment and order, dated 18.06.2009 (2009 (3) GLJ 215), a learned Single Judge of this Court has set aside and quashed the impugned order, dated 22.04.2008, aforementioned on the ground that the present appellant had been enjoying the settlement for the last about 19 years and the extension, so granted in the present case, was against law inasmuch as extension, if any, of the settlement, can be granted, in exercise of powers Rule 8(6) of the Fishery Rules, 1953, under special circumstances so as to enable a lessee recover the loss, which the lessee might have sustained. By judgment and order under appeal, the State respondents have also been directed to settle the fishery, in question, by resorting to tender process in terms of Rule 12 of the said Rules.
(3.) Aggrieved by the fact that the said order of settlement, dated 22.04.2008, has been set aside and quashed and the fishery, in question, has been directed to be settled by resorting to tender process, respondent No.5, in the writ petition, has preferred this appeal.;