SUNIL SAHNI Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONER is aggrieved by the order of the Director, Fisheries, Bihar, Patna, passed in Appeal Case no. 36 of 2007, dated 29.11.2007, as contained in Annexurc 1 to the Writ application. By the said appellate order the appeal as preferred by the private respondent no.4 was allowed and the settlement of 14 Fishery Jalkars in favour of the petitioner, who was respondent no.2 in the appeal was set aside. Kameshwar Prasad Sharma,Ranjit Singh Versus Maya Devi,State Of Bihar

(2.) RESPONDENT no.4 has appeared and filed a counter affidavit. State has also filed a counter affidavit. Parties have been heard and with their consent this application is being disposed of at the stage of admission itself.

(3.) IN Goraul Block of District Vaishali there are several Fishery Jalkars. Petitioner was the only Fishery Co -operative duly registered for Goraul block. It had already 27 Jalkars with it out of 41 Jalkars in the block. For the year 2007 -08 onwards 14. out of 41 Jalkars were opened for settlement. This came to be settled with the petitioner also This settlement was challenged by respondent no.4 in appeal successfully. This has brought the petitioner to this Court.