MITAN MUKHIYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioners who are nine in numbers in the writ application have inter-alia prayed for quashing the order dated 21.11.1992 as contained in Annexure-8 to the writ application whereby and whereunder the agreement entered into by and between the Petitioners and the State for settlement of the various Jalkars were cancelled.

(2.) The Petitioners have however, filed an application for amendment of the writ petition whereby and whereunder it had also prayed for quashing of order of settlement dated 18.3.1993 in favour of Fisherman's Co-operative Society Khajauli and parwana wherefor was issued by the District Fisheries Officer-cum-Chief Executive Officer in favour of Khajauli Anchal Fisherman's Co-operative Society, Khajauli (hereinafter referred to as the society) which is contained in Annexure-10 thereto.

(3.) The fact of the matter is not much in dispute. The Jalkars in question were transferred to the Fish Farming Development Agency, Madhubani (FFDA in short), and allegedly for the purpose of settlement of the said Jalkars on a long term basis, a Selection Committee was constituted which held a meeting on 16.7.1992 and by reason of a decision taken therein which is contained in Annexure-2 to the writ application, recommendation for long term settlement in favour of the Petitioners were made, the details whereof are as follows: