SUDHAN SAHNI Vs. STATE OT BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the counsel representing respondent no. 6. Mr. Ajat Shatru, J.C. to S.C, VIII is also present but he is unable to render any assistance to the Court since no instruction was given to him and no counter affidavit is filed on behalf of the respondent authorities.

(2.) THE petitioner No. 2 is a Fishermens Co -operative Society which is represented by petitioner no. 1. According to the petitioners, twenty one jalkars of Kanti Circle were initially settled in their favour on payment of reserved jama etc. for a period of three years from 1.4.2004 to 31.3,2007. They make a grievance that later the period of the settlement was reduced to one year ending on 31.3.2005 and some of the jalkars earlier given to the petitioners were given to respondent no. 6.

(3.) THE period of settlement is now over and fresh settlement of the jalkars are now to be made. In the aforesaid facts and circumstances, no relief(s) can be granted to the petitioners.