SHAHJAHAN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Payeng, learned counsel for the petitioner. Also heard Ms. M. Goswami, learned State counsel, appearing for respondent Nos. 1, 2 and 4.

(2.) This writ petition is filed by the petitioner challenging the order dated 29.01.2016, issued by the Chief Executive Officer, Dhubri Zilla Parishad, whereby it was directed that the Fakirganj Hat will be run, in the interest of revenue, departmentally till regular arrangement is made.

(3.) During the course of the proceeding to-day, Mr. Payeng has also produced a copy of the order dated 05.06.2015, passed by this Court in WP(C) 3277/2015, filed by the present petitioner. From a perusal of the said order, it appears that the petitioner was the lessee in respect of Fakirganj Hat for the period from 01.07.2014 to 13.06.2015. Perusal of the said order of this Court also goes to show that by urging various grounds, the petitioner had prayed for extension of lease period and this Court, without expressing any opinion on the merits of the case, disposed of the writ petition providing that the respondents therein may dispose of the representation dated 05.04.2015 submitted by the petitioner, making it very clear that the above direction should not be construed to be an order for granting extension. It appears that subsequent thereto, Fakirganj Hat was settled with the petitioner for a period of three months with effect from 01.07.2015 till 30.09.2015.