BIHAR REGIONAL FISH PRODUCERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been preferred seeking the following reliefs:

(2.) Petitioner no. 1 is the Self Help Group of Fish Producers. The petitioner no. 2 is the Secretary of petitioner no. 1. Petitioner no. 1 was selected as Public Private Partner in PPP Mode for construction and running of the Fish Seed Hatchery on the given Fish Seed Farm located in different districts under the control of the Directorate of Fisheries, Government of Bihar.

(3.) The advertisement contained a condition that after ten years of successful operation of Fish Seed hatchery an extension of another ten years may be considered on the basis of the performance. The deed of settlement dated 7th Day of January, 2010 also contains a stipulation in paragraph 4 that After ten years of successful operation an extension of another ten years may be considered on the basis of the performance . On completion of ten years as the petitioners were looking for extension of the settlement period, the impugned communication has been sent vide Memo No. 402 dated 09.05.2020 which are as under: