Pub Jaluguti Co-Operative Fishery ... vs The Kuji Satra Mashmora Samabai Samitee ... on 28 September, 2023

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Gauhati High Court

Pub Jaluguti Co-Operative Fishery ... vs The Kuji Satra Mashmora Samabai Samitee ... on 28 September, 2023

Bench: Chief Justice

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GAHC010045372022




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WA/144/2022

         PUB JALUGUTI CO-OPERATIVE FISHERY SOCIETY LTD.
         REPRESENTED BY ITS SECRETARY SRI ARUP KUMAR DAS, AGED ABOUT
         47 YEARS, S/O SHRI ANIL KUMAR DAS,
         RESIDENT OF VILLAGE PUB JALUGUTI, PO JALUGUTI, PS MIKIRBATA,
         DIST MORIGAON, ASSAM, 782104



         VERSUS

         THE KUJI SATRA MASHMORA SAMABAI SAMITEE LTD. AND 4 ORS.
         REPRESENTED BY ITS PRESIDENT SRI GANESH CHANDRA DAS, S/O LATE
         ANANDA DAS, AGED ABOUT 63 YEARS, RESIDENT OF KUJI SATRA, PS
         AND PO BORCHILA, DIST MORIGAON, ASSAM

         2:THE STATE OF ASSAM
          REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM
          FISHERIES DEPARTMENT
          DISPUR GUWAHATI. 06

         3:THE ADDITIONAL SECRETARY
         TO THE GOVT. OF ASSAM
          FISHERIES DEPARTMENT
          DISPUR GUWAHATI. 06

         4:THE DEPUTY COMMISSIONER
          NAGAON
         ASSAM 78200
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       For the appellant            : Mr. L. Sangtam, Advocate
       For the respondents          : Mr. D.K. Das, Advocate

For respondent No.1 Mr. D.K. Sarmah, Addl. Sr. Govt. Advocate, Assam For respondent Nos.2, 3 and 4

-BEFORE-

HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND 28-09-2023 Mr. D.K. Sarmah, learned Additional Senior Government Advocate has placed before this Court copy of the letter dated 02.08.2023, which has been provided to Mr. D.K. Das, learned counsel representing the respondent No.1. A perusal of this letter would establish that the Deputy Commissioner, Nagaon after making thorough enquiry has reported that outstanding amount of Rs.21,71,500/- was due against such respondent towards the tenure of the fishing settlement between the years 2006-2017 and that the defaulter has deposited a sum of Rs.4,00,000/- against the said outstanding dues. Further notice has been issued vide order dated 15.07.2023 to deposit the balance amount.

Mr. D.K. Das, learned counsel representing the respondent No.1 prays for and is granted short opportunity to respond to this letter/communication.

List on 11.10.2023.

                           JUDGE                    CHIEF JUSTICE

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