AMAR HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ application has been filed with a prayer to dispose of the application for extention of lease of the petitioner regarding Neamatighat Kamalabari Ferry Service. Thereafter, an application for amendment of the writ application was filed to issue a writ to quash the settlement order issued by the authority on 1.4.98 settling the ferry with respondent No.4.

(2.) I have heard Sri N. Dutta, Learned Advocate for the petitioner, Sri H N Sarma, Learned Govt. Advocate for the respondents No. 1,2 and 3 and Sri D K Bhattacharjee, Learned Advocate for the respondent No.4. The settlement with Respondent No. 4 was made by order dated 1.4:98 and that order is quoted below:

(3.) The settlement of ferry is governed by Section 8! of the Northern India Ferries Act, 1878. The relevant portion is quoted below: