BRAHMAPUTRA PART Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. NC Das, learned Senior counsel assisted by Ms. M Devi, learned counsel for the appellant. Also heard Mr. TC Chutia, learned Additional Senior Govt. Advocate, Assam, appearing for respondent Nos.1 to 3 and Mr. B Pathak, learned counsel for respondent No.4.

(2.) The appellant is before this Court assailing the order dated 20.7.2018 passed by the learned Single Judge in WP(C) 4644/2018. Through the said order, the learned Single Judge has dismissed the writ petition.

(3.) The appellant herein was settled with the fishing right for operating the Sessa Nodi Fishery in the district of Dibrugarh. In respect of the same, a notice dated 2.6.2018 was issued to the appellant calling upon it to clear the outstanding arrears of the said fishery for the period as indicated in the notice. In that view of the matter, the appellant herein contending that because of certain constraints in carrying out fishing activity, the amount as demanded could not be paid by it and a consideration is required in that regard by the competent authorities. To that effect, the appellant had made representation dated 25.1.2016 to the respondent No.2. In respect of the same, earlier an order dated 14.3.2016 was passed by this Court in WP(C) 1786/2016 directing consideration of the representation in accordance with law. Pursuant thereto, a consideration dated 18.4.2018 was made and the order rejecting the representation filed by the appellant was made.