Report No. 108

2.16. Bihar E.G.F. Coop. Society v. Sipahi Singh.-

The fishery rights in a Jalkar were settled with the appellant for the year 1974-75. Since the appellant defaulted in the payment of jamma, the settlement for 1975-76 was made with the respondent, but before he could take possession, the State changed its mind in favour of the appellant. A writ petition by the respondent was allowed by the High Court. Allowing the appeal, the Supreme Court held:1

"It is well settled that there cannot be any estoppel against the Government in exercise of its sovereign legislative and executive functions."

1. AIR 1977 SC 2149 (2154).