HARIA DABLONG MIN MAHAL SAMABAI SAMITY LIMITED Vs. ASSAM FISHERIES DEVELOPMENT CORPORATION LIMITED

JUDGEMENT

(1.) The matter has been placed before the Full Bench pursuant to the order of Reference dated 9-8-1999 passed by a Division Bench of this Court in Writ Appeal No. 260/99.

(2.) We have heard Mr. N. M. Lahiri, Mr. S. N. Bhuyan, Mr. A.K. Phukan, Mr. K.N. Choudhury, learned Senior Advocates, Mr. B.C. Das, Govt. Advocate, Mr. M.A. sheikh and Mr. K. Agarwal learned counsel for the parties.

(3.) The matter in hand relates to settlement of fisheries by the Assam Fisheries Development Corporation, for short 'AFDC'. Regulation 16 of the Assam Land and Revenue Regulation, 1886, for short 'the Regulation' reads as follows :