SHUJATA BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 05.01.2011 passed by a learned single Judge of this Court in WP(C) No. 4915 of 2010, whereby the settlement order dated 11.08.2010 of Sunduba-Pabakati fishery passed by the Managing Director, Assam Fisheries Development Corporation (AFDC), Respondent No. 4 was set aside and the Respondent-Corporation was directed to issue fresh Notice Inviting Tender (for short hereinafter as NIT) for settlement of the fishery in question and to settle the same in accordance with law on or before 31.03.2011.

(2.) We have heard Mr. GN Sahewala, learned Senior counsel assisted by Mr. S Banik, learned Counsel for the Appellant, Mr. PS Deka, learned Government Advocate, representing the State Respondents, Dr. B Ahmed, learned Standing Counsel, AFDC and Mr. FKR Ahmed, learned Counsel, with Mr. MK Hussain, learned Counsel, appearing on behalf of the writ Petitioner/Respondent No. 5.

(3.) Few basic facts leading to the presentation of the writ petition as well as filing of this writ appeal may be noted as follows: