PARESHBHAI BABUBHAI CHUNARA Vs. COMMISSIONER (DIRECTOR) OF FISHERIES

JUDGEMENT

(1.) Heard Mr. Shubham Jhajharia, learned advocate appearing for the writ applicant.

(2.) This is an application under Article 226 of the Constitution of India seeking following reliefs :-

(3.) It appears that the petitioner was granted fishing rights for five years i.e. from 1/7/2019 to 10/6/2024. In the year 2019, the respondent authority had issued a tender for granting of fishing rights in the village pond/lake in village Vasai for harvesting of fish, by granting lease to the one who would be successful in raising the highest bid. It can be said that the contract period is subsisting from 1/7/2019 to 10/6/2024 between the parties. However, in the interregnum period, the writ applicant was failed to deposit tow rent installment for the period between 2021-2022. Accordingly, the respondent authority terminated the contract.