RAMESH KUMAR MALO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The case of the petitioner is that the petitioner's society is a self-supporting cooperative society and the forefathers of its present members were settled the subject Jalkar by the Government of India in 1956. It is their case that the said Jalkar is the only source of livelihood and they are willing to pay the reserved jama. However, the respondent authorities are not settling the said Jalkar with the petitioner's society.

(3.) The contention of the petitioner is that the petitioner's forefathers had migrated from East Pakistan and were fishermen and altogether 15 refugee fishermen families had settled at Lalsaraiya Majhawuliya Block, Bettiah, West Champaran, in the year 1956 by the Ministry of Rehabilitation, Government of India. The said families were allotted a total of 348.55 acres of Karmawa Man Jalkar for their livelihood.