STATE OF RAJASTHAN Vs. BALAJI FISH FARM

JUDGEMENT

(1.) This intra court appeal has been preferred by the State of Rajasthan for assailing the final order/judgment dtd. 13/1/2022 passed by the learned Single Bench accepting the writ petition preferred by the respondent firm and directing the appellants to permit the firm to carry out fishing activities in the Jawai Dam upto 31/3/2022. Further direction was given by the learned Single Bench to renew the fishing lease of the respondent- writ petitioner for the years 2022-23 and 2023-24 in terms of the NIT dtd. 12/3/2019 with periodic increase in the lease amount.

(2.) Brief facts relevant and essential for the disposal of the appeal are noted hereinbelow :-

(3.) This condition was incorporated in the tender document as per Rule 6(3) of the Rajasthan Fisheries Rules, 1958 (for short, hereinafter referred to as 'the Rules of 1958'), which is reproduced hereinbelow for the sake of ready reference :-