Patna High Court - Orders
Gobind Singh & Anr vs The State Of Bihar & Ors on 10 April, 2012
Author: Prakash Chandra Verma
Bench: Prakash Chandra Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11342 of 2011
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Rishikesh Kashyap, son of Jibachh Pd. Sahni, resident of 1st Floor Meen
Bhawan, West Boring Canal Road, New Punaichak, Patna -23, Chairman
Bihar Prantiya Matsyajivi Swablambi Sahkari Parisangh Ltd. (COFFED)
.... .... Petitioner
Versus
1. The State Of Bihar through the Principal Secretary, Animal
Husbandry and Fisheries Department, Bihar, Patna
2. The Principal Secretary, Co-operative Department, Bihar, Patna
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14132 of 2011
======================================================
Sahendra Mandal
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.11852 of 2011
======================================================
Singhwara Prakhand Matasyajivi Sahyog Samiti Ltd. & Anr
.... .... Petitioners
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.11880 of 2011
======================================================
Motipur Prakhand Matasyajivi Sahoyg Samiti Ltd.
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.11906 of 2011
======================================================
Satya Narayan Singh & Anr
.... .... Petitioners
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.11943 of 2011
======================================================
Patna High Court CWJC No.11342 of 2011 (11) dt.09-04-2012 2
Samastipur Prakhand Matasyajivi Sahkari Samiti Ltd. & Ors
.... .... Petitioners
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12558 of 2011
======================================================
Barharia Prakhand Fisheries Co-Operative Societies Ltd.
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12607 of 2011
======================================================
Darauli Prakhand Matsyajivi Sahyog Sammittee Ltd.
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12699 of 2011
======================================================
Raghunathpur Prakhand Fishries Co-Operative Societies
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondent
======================================================
with
Civil Writ Jurisdiction Case No.12757 of 2011
======================================================
Rajoun Prakhand Matasyajibi Sahyog Samiti Ltd.
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13173 of 2011
======================================================
Rivilganj Prakhand Matasyajivi Sahyog Samiti Limited
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Patna High Court CWJC No.11342 of 2011 (11) dt.09-04-2012 3
Civil Writ Jurisdiction Case No.13271 of 2011
======================================================
Bisfi Prakhand Matasyajivi Sahoyog Samiti Limited
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13966 of 2011
======================================================
Tardih Prakhand Matasyajivi Sahyog Samiti Limted
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14060 of 2011
======================================================
Sarwan Sahni
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14208 of 2011
======================================================
Ajam Nagar Thana Matasyajivi Sahyog Samiti Ltd.
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14799 of 2011
======================================================
Jagrup Choudhary
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.15359 of 2011
======================================================
Bhitaha Prakhand Dr.Bhim Rao Ambedhkar Matasyajibi
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
Patna High Court CWJC No.11342 of 2011 (11) dt.09-04-2012 4
======================================================
with
Civil Writ Jurisdiction Case No.16444 of 2011
======================================================
Upendra Sahni & Ors
.... .... Petitioners
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.16920 of 2011
======================================================
Gobind Singh & Anr
.... .... Petitioners
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.17336 of 2011
======================================================
Mostt.Bhagyadulari Devi
.... .... Petitioner
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12582 of 2011
======================================================
Korha Matsyajibi Sahyog Samiti Ltd. & Anr
.... .... Petitioners
Versus
The State Of Bihar & Ors
.... .... Respondents
======================================================
Appearance :
(In CWJC No.11342 of 2011)
For the Petitioner/s : Mr. Anil Kumar Singh
For the Respondent/s : Mr. Rajesh Kr.Verma Sc27
(In CWJC No.14132 of 2011)
For the Petitioner/s : Mr. Samir Kumar Sinha
For the Respondent/s : Mr. Jawahar Pd. Karn Aag4
(In CWJC No.11852 of 2011)
For the Petitioner/s : Mr. Pashupati Pd. Sinha
For the Respondent/s : Mr. Ashok Kr Choudhry Sc13
(In CWJC No.11880 of 2011)
For the Petitioner/s : Mr. Pashupati Pd. Sinha
For the Respondent/s : Mr. Dhurandhar Pd. Chy Sc2
(In CWJC No.11906 of 2011)
For the Petitioner/s : Mr. Pashupati Pd. Sinha
Patna High Court CWJC No.11342 of 2011 (11) dt.09-04-2012 5
For the Respondent/s : Mr. Abhay Shankar Jha Sc14
(In CWJC No.11943 of 2011)
For the Petitioner/s : Mr. Pashupati Pd. Sinha
For the Respondent/s : Mr. Jaishankar Barnwal Sc1
(In CWJC No.12558 of 2011)
For the Petitioner/s : Mr. Ram Chandra Sahni
For the Respondent/s : Mr. Rajesh Kr.Verma Sc27
(In CWJC No.12607 of 2011)
For the Petitioner/s : Mr. Sanjay Kumar Mishra
For the Respondent/s : Mr. Rajendra Kr. Jha Gp18
(In CWJC No.12699 of 2011)
For the Petitioner/s : Mr. Ram Chandra Sahni
For the Respondent/s : Mr. Nivedita Nirvikar Gp3
(In CWJC No.12757 of 2011)
For the Petitioner/s : Mr. Ranjan Kumar Jha
For the Respondent/s : Mr. Ravindra Kr Choubey Sc8
(In CWJC No.13173 of 2011)
For the Petitioner/s : Mr. Mahasweta Chatterjee
For the Respondent/s : Mr. Nirbhay K.Singh Gp26
(In CWJC No.13271 of 2011)
For the Petitioner/s : Mr. Mahasweta Chatterjee
For the Respondent/s : Mr. Md. N. Hoda Khan Sc18
(In CWJC No.13966 of 2011)
For the Petitioner/s : Mr. Mahasweta Chatterjee
For the Respondent/s : Mr. Manikant Mishra Gp25
(In CWJC No.14060 of 2011)
For the Petitioner/s : Mr. Samir Kumar Sinha
For the Respondent/s : Mr. Awdhesh Kumar Pandey Ga9
(In CWJC No.14208 of 2011)
For the Petitioner/s : Mr. Pashupati Pd. Sinha
For the Respondent/s : Mr. Rajesh Kumar Gp21
(In CWJC No.14799 of 2011)
For the Petitioner/s : Mr. Sunil Kumar No.Iii
For the Respondent/s : Mr. J.S. Arora Sc6
(In CWJC No.15359 of 2011)
For the Petitioner/s : Mr. Ranjan Kumar Jha
For the Respondent/s : Mr. Rajendra Kr. Jha Gp18
(In CWJC No.16444 of 2011)
For the Petitioner/s : Mr. Samir Kumar Sinha
For the Respondent/s : Mr. Vinay Kriti Singh Sc5
(In CWJC No.16920 of 2011)
For the Petitioner/s : Mr. Mallika Mazumdar
For the Respondent/s : Mr. Rajesh Kumar Gp8
(In CWJC No.17336 of 2011)
For the Petitioner/s : Mr. Ranjit Kumar Singh
For the Respondent/s : Mr. Avnish Nandan Sinha Gp11
(In CWJC No.12582 of 2011)
For the Petitioner/s : Mr. Binod Kumar
For the Respondent/s : Mr. Lalit Kishor Aag1
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CORAM: HONOURABLE MR. JUSTICE PRAKASH CHANDRA VERMA
ORAL ORDER
Patna High Court CWJC No.11342 of 2011 (11) dt.09-04-2012 6
11 10-04-2012In this bunch of writ petitions the dispute relates to settlement of fishing right under the Bihar Fish Jalkar Management Act, 2006 as amended in 2010.
After enforcement of Amending Act alongwith amendment made in the Co-operative Societies Act now there shall be a Co-operative Society of fishermen in each block of State of Bihar. In all the blocks, the Co-operative Societies of fishermen have been constituted and registered under the Co-operative Societies Act, 1935 as amended upto date. After the registration of Co-operative Societies of fishermen in each block, the Ad hoc Committee of Management was appointed from amongst the members of the Co-operative Society of fishermen. The term of ad hoc arrangement was for a period of only one year. Through Ad hoc Committee of Management the fishing right for seven years have been granted to the Co-operative Society of fishermen in each block. The term of the Ad hoc Committee has also expired. Though process of duly elected committee of management have been initiated but has not been completed. The Government has not extended the term of the Ad hoc Committee of Management. But the fishing right through lease granted to each Co-operative Society which was for seven years continues.
Inter-se dispute is that the settlement was made by Patna High Court CWJC No.11342 of 2011 (11) dt.09-04-2012 7 the Government through Ad hoc Committee leaving few blocks and in left-over blocks, settlement after 30.6.2011 has been allowed to continue the newly registered Co-operative Societies which ceased to continue after new Co-operative Society of fishermen registered. The challenge is that by allowing the old committee of management to continue with the lease of fishing right of newly registered Co-operative Societies is illegal and against the provisions of the Bihar Co-operative Societies Act as amended upto date and the Bihar Fish Jalkar Management Act as amended upto date after 30.6.2011.
Mr. Md. Nasrool Hoda Khan, learned Standing Counsel No. 18 submitted that though the old settlement has been allowed to continue but through the members of the newly constituted society.
This contention cannot be sustained as the old co- operative society as well its committee which is juristic person lost its statutory life and is dead for all practical purposes as per the provisions of the amended Co-operative Societies Act and the Bihar Fish Jalkar Management Act. After enforcement of these two amended Acts the fishing right is to be settled only with the Co-operative Society of fishermen constituted at the block level in each block of Bihar either through Ad hoc Committee or through Patna High Court CWJC No.11342 of 2011 (11) dt.09-04-2012 8 Administrator share of which shall be distributed to the members of the Co-operative Society of the Block.
Accordingly, Govt. Order dated 1.7.2011 impugned in the writ petitions is set aside to that extent. All the writ petitions are disposed of with the direction that settlement shall be treated to have been made in favour of the newly constituted Co-operative Society of fishermen in each block of Bihar through Committee of Management, or Ad hoc Committee of Management, or through Administrator.
The writ petitions are disposed of.
(Prakash Chandra Verma, J) mrl.