FAROOQ AHMAD Vs. UP ZILADHIKARI/SUB

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the record.

(2.) By means of this petition filed under Art. 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of mandamus commanding the respondent No. 1 to extend the period of petitioner's patta regarding the fishing rights in the pond in question and not to interfere in the fishing rights and the possession of the petitioner over the said pond.

(3.) It appears that the pond in question was allotted in favour of the petitioner for a period of 10 years after following the procedure prescribed under the law. At the end of the said period, petitioner applied for extension of his patta; but till date his patta has not been extended. The application filed by the petitioner is still pending disposal before the competent authority. As he apprehended that the term of patta shall not be extended and the same shall be put to public auction, he, therefore, filed the present petition for the above mentioned reliefs.