ANIL KUMAR CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The two writ applications relate to fishery rights of Motihari Block Fishery Swavlambi Co-operative Society Limited. Motihari. In both these writ applications, the petitioner is Chief Executive of the said co-operative. The settlement in favour of the petitioner-co-operative society has been put under suspension for alleged unliquidated dues, there being default in payment of money due to the Department of Fisheries. These writ applications have been heard on several dates and different facets of the arguments have been placed on different dates by different counsels appearing for the petitioner.

(2.) Counter affidavit, supplementary counter affidavit and rejoinders have been filed.

(3.) With the consent of the parties these writ applications have been heard together and are being disposed of at the stage of admission itself.