PEARLESCENT MERITECH PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Being aggrieved by and dissatisfied with the judgment and order dated December 19, 2022 passed by a learned Single Judge of this Court in WPA 3052 of 2020, this intra court appeal has been filed.

(2.) Mr. Anjili Nag, learned Advocate for the appellants has assailed the order on the following grounds:-

(3.) Ms. Nag drew the attention of the Court to the 'No Objection' granted by the Assistant Commissioner (Settlement) which, inter alia, stated that the administration did not have any objection if a third party was allowed to carry on pearl cultivation and related activity. Thus, the finding of the authorities in the original order as also in the appeal that the land had been sublet and third party rights had been created, was contrary to the NOC. The learned judge overlooked such fact.