KERA KAIBARTA Vs. CHANDRA KANTA DAS AND ORS.

JUDGEMENT

(1.) THIS is an application on behalf of one Kera Kaibarta purporting to be one under Section 151, Assam Land and Revenue Regulation.

(2.) THE relevant facts are that one Chandra Kanta Das, Opposite Party 1, got a settlement of fisheries Nos. 9, 61, 66 and 81 of Nowgong for a period of three years on 2 -2 -50 and subsequently four other persons who figure as Opposite Party 2 -5 were added as lessees together with Chandra Kanta, Opposite Party 1. These four persons purport to represent the Raij who consisted of the fishermen class of the locality? Subsequently, Kera Kaibarta and others made a representation to the Deputy Commissioner of Nowgong to the effect that O. P. 1 -5 were not managing or running the fisheries in the interest of the Raij but used them as personal concerns.

(3.) THIS application manifestly does not come within the scope of Section 151, Assam Land & Revenue Regulation. The application is, therefore, dismissed and the stay order vacated. The Rule is discharged.