PARGHAT KOIBARTA MIN SHILPA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri R. M. Deka, the learned counsel for the petitioner and also heard Ms. M. D. Bora, the learned State counsel appearing on behalf of the respondents.

(2.) The instant application has been filed under Article 226 of the Constitution of India, challenging the action of the respondent authorities in demanding an amount of Rs. 6,51,000/- as kist money for settlement of the Karha part-I fishery.

(3.) The facts in brief may be narrated as follows.