AI Structured Summary
Not yet generated for this judgment
Judgment
Heard Mr. A. Roshid, learned counsel for the petitioner, who submits that the petitioner participated in an NIT issued in the year 2019, for settlement of No. 17 Jamuna Fishery for a period of five years. As the petitioner was informed that he had been selected for settlement of the fishery, the petitioner had deposited 15% of the kist money for the period from 01.12.2018 to 28.02.2019 and for the period from 01.03.2019 to 31.05.2019 to the Addl. District Commissioner, Hojai by way of a treasury challan, submitted in the State Bank of India. However, no order of settlement of the fishery had been issued to the petitioner. The petitioner thereafter submitted a petition dated 06.07.2022 before the DC, Hojai, praying for refund of the call deposit of Rs.6,000/- and two kist money installments amounting to Rs.4900/-. He submits that thereafter the petitioner submitted another representation dated 12.04.2023 to allow him to take possession of the fishery. While the petitioner was expecting an order, settling the fishery with him, he was surprised on receiving a notice dated 01.03.2024 from the District Commissioner, Hojai, which was to the effect that as per the agreement, kist money had not been paid by the petitioner. Accordingly, he was asked to deposit the arrear kist money within one week.
Mr. S. R. Baruah, learned counsel for the respondent Nos. 2 & 3 and Mr. P. Sarmah, learned counsel for the Fishery Department submit that they will obtain instructions regarding the above.
Accordingly, list this matter on 05.04.2024.
Extra copies of the writ petition be provided to the counsels for the respondents.