MATSYA VIKAS SAMITI, JIGARGANJ, GONDA, THROUGH ITS PRESIDENT Vs. NAGAR PALIKA PARISHAD, GONDA AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the petitioner Sri O.P. Srivastava and Sri S.C.Kashis for the respondent No.1 and 2.

(2.) Petitioner is one of the prospective applicants for the allotment of the fisheries rights in respect of pond situated in Mohalla Mwatiyan, District Gonda. He is aggrieved by the order passed by the Administrator which accepts the legal opinion that the settlement of this pond can be done only by open auction and not by inviting quotations.

(3.) Sri O. P. Srivastava, assailing the aforesaid order submitted that after wide publicity and making due advertisement in two news papers applications were invited from the willing and eligible persons for the allotment of the said pond for exercising fisheries rights in pursuance of which 13 persons had given their quotations. In pursuance of these quotations the person, who has given the highest rates was likely to be selected for allotment of the pond but in the meantime, on a legal opinion sought by the Nagar Palika Parishad, it was decided that this arrangement shall be done by an open auction.