JOYDEB DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T.K. Bhuyan learned counsel for the petitioner. Also heard Mr. N. Goswami, learned counsel for the respondent Nos. 1 to 5. None appears for the respondent No. 6., though Service of notice upon respondent No. 6 was treated to be complete by this court under order dtd. 26/11/2021.

(2.) The petitioner, who claims to be the Secretary Chengajan Krimijan Fishery Samabai Ltd., has preferred this writ petition challenging the order dtd. 22/1/2021, whereby the settlement of the fishery in question was extended in favour of the respondent No. 6 and remission was granted in its favour pursuant to order of this court in WP(C) No. 2501/2018. The said writ petition was preferred by the private respondent No. 6.

(3.) In the said writ petition, this court without expressing any opinion on merit of claim of remission of the respondent No. 6, disposed of the said writ petition directing the respondents to consider the prayer for remission of revenue.