Samanya Machhua Sahkari Samiti, ... vs State Of Chhattisgarh
2026 Latest Caselaw 525 Chatt

Chattisgarh High Court

Samanya Machhua Sahkari Samiti, ... vs State Of Chhattisgarh on 14 March, 2026

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                                                                                        NAFR
         Digitally
VISHAKHA signed by
BEOHAR   VISHAKHA
         BEOHAR
                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                              NATIONAL- LOK ADALAT

                     Judge - Lok Adalat : Hon'ble Shri Justice Amitendra Kishore
                                          Prasad
                     Member - Lok Adalat : Mr. Apoorva Tripathi, Advocate


                                                WPC No. 23 of 2026


                     1 - Samanya Machhua Sahkari Samiti, Kuwarimuda Block- Kota
                     Registration No. 3680/1995, Through President Shalik Ram Kaiwart,
                     Aged About 62 Years, S/o Shri Jhaduram Kaiwart R/o Changori
                     Lakhodana Post Gobaripat Block Kota, District Bilaspur (C.G.)


                     2 - Dalha Machhua Co-Operative Society Navagaon Salka Registration
                     No. Through President Shivcharan Kaiwart, S/o Shri Samaru Ram
                     Kaiwart, Aged About 46 Years, R/o Village Post Navagaon Salka, Block-
                     Kota District Bilaspur (C.G.)
                                                                                ... Petitioners
                                                       versus
                     1 - State Of Chhattisgarh Through The Secretary, Department Of
                     Fisheries, Mahanadi Bhawan, Atal Nagar Nawa Raipur (C.G.)


                     2 - Director Directorate Of Fisheries 4th Floor, Indrawati Bhawan, Atal
                     Nagar,       Nawa          Raipur,          District    Raipur       (C.G.)


                     3     -      Collector      Bilaspur,        District   Bilaspur     (C.G.)


                     4 - Deputy Director Department Of Fisheries, Composite Building
                                                2

Bilaspur                     District                    Bilaspur                      (C.G.)


5 - Assistant Fisheries Inspector Department Of Fisheries, Composite
Building              Bilaspur              District             Bilaspur              (C.G.)


6 - Shri Lokbandh Harijan Machhua Sahakari Samiti Maryadit Lokbandh
Registration No 3616/19/01/1993 Throough Its President Shri Shyamlal
R/o Block - Kota District- Bilaspur (C.G.)
                                                                      ---- Respondents
-----------------------------------------------------------------------------------------------
Petitioners in person are present before this Court.
For respondent No.2 -                 Mr. Manoj Kumar Painkra, Advocate
For State- Mr. Kanwaljit Singh Saini, Dy. G.A.
-----------------------------------------------------------------------------------------------
                                        ORDER

(Passed on 14th March, 2026)

1. Heard

2. The present writ petition has been filed challenging the arbitrary

and illegal inaction of the respondent authorities in not granting

and executing the fisheries lease of Ghongha Jalashay, District

Bilaspur, in favour of the petitioners' Societies (Apex Committee),

despite the petitioners having been declared eligible, local and

suitable and recommended by the Selection/Scrutiny Committee

on 20.06.2025 in accordance with the Chhattisgarh Fisheries

Policy, 2022. Although pursuant to the public advertisement dated

25.05.2025 the petitioners were found fully eligible while Lokband

Harijan Machhua Sahkari Samiti was declared non-local and

ineligible, the respondents have failed to issue the lease/patta

even after lapse of the prescribed period under the Chhattisgarh

Lok Seva Guarantee Adhiniyam, 2011 and have instead attempted

to compel the petitioners to associate with the said ineligible society,

which action is without jurisdiction, depriving the petitioners'

members of their livelihood and violating Articles 14 and 21 of the

Constitution of India.

3. Today, both the parties filed compromise application stating that the

grievance of the petitioner has been redressed. Lease has already

been granted in favour of the petitioner and accordingly the

agreement was executed for fishing operation, the petitioner society

has already started fishing operation since 16.02.2026. Hence both

the parties compromised the dispute amicably and as such nothing

remains in this petition for adjudication.

4. The contesting parties to this petition have amicably

settled/compromised the dispute. We have also found that the terms

and conditions of compromise/settlement arrived at between the

contesting parties are just, proper and legal and hence are

acceptable. We accordingly accept the compromise/ settlement,

proposed by the parties.

5. A copy of this compromise/docket arrived at by the parties be made

part of this record.

6. Accordingly, the instant petition is disposed of on the basis of said

compromise deed.

                 Sd/-                                      Sd/-

   (Amitendra Kishore Prasad)                       (Apoorva Tripathi)
         Judge -Lok Adalat                   Member - Lok Adalat
     High Court of Chhattisgarh               High Court of Chhattisgarh
            Bilaspur                                   Bilaspur
Vishakha