MUHIRAM PANGING Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr G.N. Sahewalla learned Advocate for the petitioner and Mr B.P. Bora, learned advocate for the respondent No. 6.

(2.) This matter relates to the settlement of Desangmukh Matmara Ferry Service for the period of 1999 to 2002. The settlement is governed by control and Management of Ferries Rules, 1968. The order of settlement is annexed as Annexure (ii) to the writ application and that order is quoted below

(3.) But Mr.Bora, learned Advocate for the respondents submits that this is not the order of settlement. By suppressing the real order of settlement, this order of settlement has been annexed to the writ application. Mr.Bora produced before me the real order of settlement which is quoted below: