DIBAKAR HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Since all these 3(three) writ petitions carry common question of law based on almost identical question of facts, they are heard analogously and disposed of by this common judgment.

(2.) In W.P.(C). No. 7671/2002, the petitioner, Sri Dibakar Hazarika, (for short "Sri Hazarika) has sought for a writ of certiorari for quashment of the impugned W. T. message dated 28.11.02 and order dated 29.11.2002 (Annexures 'K' and 'L' to the writ Petition) by which the petitioner is directed to stop fishing in the No. 40 Sela Charikaria Fishery (for short, "the fishery in question) which has been duly settled with him vide order dated 25.11.2002( Annexure 'F' to the writ petition) and also for a writ of Mandamus restraining the respondents from interfering with the operation of the fishery in question.

(3.) M/s. Sela Charikaria Fishery Cooperative Society, the writ petitioner in W.P.(C) No. 7686/2002, (for short 'the Sela Society') has challenged the impugned order of settlement dated 25.11.2002 by which the fishery in question has been settled with the respondent No. 6( Mr. Hazarika in the writ petitioner in W.P.(C) No. 7671/2002).