- (1.) HEARD learned counsel for the parties.
(2.) THIS writ petition has been preferred for cancellation of settlement of Chabhadova Bandh in favour of respondent no.6 for the years 2005-06 and 2006-07 by the Block Co-operative Extension Officer, respondent no.5. According to the petitioner, the said Bandh had already been settled in favour of the petitioner by the Managing Committee for 3 years i.e. 2004-2005 to 2006-2007 and the petitioner also prayed for payment of compensation in view of the settlement of the Bandh in favour of respondent no.6 for two financial years. The impugned order, in the present writ petition is dated 22.7.2005 and thereafter when the petitioner approached the District Co-operative Officer, the order as contained in Annexure 8, dated 10.2.2006 was passed, whereby, as pointed out by the learned counsel for the petitioner, a direction was issued to the respondent no.5 for payment of Rs.11600/- as compensation in favour of petitioner for the two financial years, as it was earlier settled in favour of the petitioner.
(3.) THE respondents have appeared and filed their counter affidavit in which, by relying upon the same order of the Joint Registrar, it has been asserted that the respondent no.5 was directed to ensure that respondent no.6 will pay Rs.11600/- by way of compensation to the petitioner. It is farther stated in para 7 of the counter affidavit that as per order as contained in Annedure 8, the respondent no.5 was further directed to hold an election of the Members of the Fishery Society as early as possible. It is submitted on behalf of the petitioner that neither the payment has been made to him nor the election of the fishery society has been held thereafter, as per his instruction.;