PERNILLA B. SANGMA Vs. GARO HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) Heard, Mr. K. Paul, learned Senior counsel assisted by Ms. K. Decruse, learned counsel for the petitioner. Also heard Mr. S. Dey, learned counsel for the respondent No. 1 to 4 and Dr. N. Mozika, learned Senior counsel assisted by Ms. L. Jana, learned counsel for the respondent No. 5.

(2.) The brief facts of the case is that the petitioner is aggrieved with the impugned settlement order dtd. 7/7/2020, whereby the Fishery known as Borobilla Fishery has been settled in favour of the respondent No. 5.

(3.) The settlement as impugned by the petitioner was on the ground that the same had been done in violation of the order of this Court dtd. 23/7/2019, passed in WP(C) No. 350 of 2017, whereby the respondents were directed to hear the petitioner, before proceeding in accordance with law, as the earlier settlement of the Fishery had been cancelled by the aforementioned order.