HAMID REZA MAJUMDAR Vs. THE D.C., CACHAR

JUDGEMENT

(1.) THIS is an appeal under R. 190 of the Rules relating to fisheries framed under Chap. X of Part VI of the Assam Land Revenue Manual, directed against an order of the learned Addl. Deputy Commissioner, dated 14 -11 -50, by which he cancelled the fishing rights of the appellant Hamid Reza Majumdar with whom the fishery No. 2 situated in River Barak was settled, for contravention of the terms of the lease in that the appellant had parted with his fishing rights in favour of one Abdul Waheb for a sum of Rs. 3400, and had allowed Abdul Wahed to fish with a specified type of a fishing net for a sum exceeding the sum which is permissible under the rules.

(2.) IT is contended by Mr. Choudhuri for the appellant that the learned A. D. C. has erroneously relied upon the document purporting to grant a lease of the fishery for 12 months, in that the document required to be registered was not registered. I do not think that the question of the validity of the lease has anything to do with the powers of a D. C. to cancel the lease if he finds as a fact that the lessee has parted with the fishery for a consideration whether by way of sale or lease.

(3.) IT was next contended by Mr. Choudhuri that assuming that there was a sale or lease, it was not a sale or lease for the entire period of the settlement, but limited to a year, and that the transaction, therefore, cannot be regarded as a breach of the conditions of the grant itself. I am unable to accept this contention. Section 105, T.P. Act. defines a lease. The transfer of a right to enjoy property for consideration for whatsoever time, is a lease. It makes no difference that in a sub -lease the period is less than the period of the original lease. In this view, I maintain the order of the learned A. D. C., Cachar, and dismiss the appeal with no order as to costs.