NARAD BAURI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD Mr. M.K. Roy, learned counsel for the petitioner and Mr. K.K. Jhunjhunwala, learned counsel for the respondents State.

(2.) PETITIONER has prayed for quashing the order as contained in Memo No. 1191, dated 17.5.2003 issued under the signature of respondent No. 3 District Fisheries Officer -cum -Chief Executive Officer, Bokaro whereby settlement of pond made in his favour has been cancelled.

(3.) PETITIONERS case is that Darkonia Bandh situated in Bokaro was settled with him by order dated 4.10.1997. In terms of settlement petitioner was directed to deposit annual rent of Rs. 1670/ - for the year 1997 -98 and was further directed to get the agreement signed. Petitioner deposited the said amount but agreement was not signed. Petitioners further case is that he continuously deposited the current rent for the years 1998 -99 to 2000 -01 and was issued rent receipts. Petitioner said to have peacefully carrying fishing activities in the said pond. All of a sudden respondents have issued letter dated 7.5.2003 informing him that settlement of pond in his favour has been cancelled for non -payment of rent and certificate proceeding has been initiated for the recovery of the rent.