BASUDEV BARMAN Vs. SECY B G M S SAMITY LTD

JUDGEMENT

(1.) Heard Mr. A. B. Choudhury, learned counsel for the appellant and Mr. R. C. Saikia, learned counsel for respondent No.1 as well as Mrs. A. Hazarika, learned Addl. Sr. Govt. Advocate, Assam, appearing for respondent No. 3.

(2.) This appeal has arisen out of the judgment of a learned single Judge, dated 29-1-2002, given in WP (C) No. 2845 of 2001.

(3.) The respondent No.2, Assam Fisheries Development Corporation Ltd. (hereinafter referred to as the Corporation), by its order dated 20-8-1998, had settled the Pavakati Sondoba fishery for a period of three years from 1998-99 till 31-3-2001 in favour of the appellant, Bordulatop Matshyajibi Samabai Samity Ltd., will. Buragaon, who was the respondent No.3 in the writ petition. The settlement was for Rs.4,27,967.00 and the yearly kist was as follows :-