PRABIN KUMAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THIS writ appeal has been directed against the judgment and order dated 19. 2. 07 passed by the learned Single Judge in W. P. (C ). No. 6308/2006

(3.) THE short and limited point canvassed before this Court pertains to as to whether the extension of the fishery in question can be granted in terms of Rule 8 (b) of the Assam Fisheries Rules, 1953 (for short, the Rules') after expiry of the lease period of settlement of the said fishery.