BULLA SAHNI Vs. STATE

JUDGEMENT

(1.) HEARD.

(2.) THE present writ application has been filed for quashing of an order dated 31.5.2005 passed in Misc. Case No. 5/ 1998 -99 by the Additional Collector, Darbhanga, by which he has purported to set aside the settlement of fishery jalkar made in favour of the petitioners. Various State officials have filed counter affidavits and supplementary counter affidavits. Private - respondent no. 7, at whose instance impugned order was passed, has filed a counter affidavit.

(3.) HAVING heard the parties and with their consent this writ application is being disposed of at the admission stage itself.