SUDHINDRA DAS Vs. ASSAM FISHERIES DEVELOPMENT CORPORATION LTD AND 2 ORS CHACHAL, VIP ROAD, GUWAHATI, KAMRUP(M) DISTRICT, ASSAM

JUDGEMENT

(1.) Heard Mr. D. Das, learned counsel for the petitioner. Also heard Mr. A. Sarma, learned standing counsel for the respondent AFDC.

(2.) The petitioner was settled with the Sonduba Pavakati Beel of Morigaon District. As per the order of the Managing Director of AFDC dated 22.08.2013, the settlement was for a period of 7(seven) years for a total revenue of rs.1,57,60,885/- (Rupees One Crore Fifty Seven Lakh Sixt Thousand and Eight Hundred Eighty Five) and was to have its effect up-to 31.03.2020. Before the expiry of the term of the settlement, the petitioner made an application before the Managing Director of AFDC, seeking extension on the ground that the operation of the Fishery became unworkable because of siltation and other factors.

(3.) In this respect, reports were called for and the report of the Project Manager dated 28.03.2019 provides as under: