GAON SABHA Vs. DHANRAJ

JUDGEMENT

(1.) THIS revision has been filed against the order dated 2 1-4-1997 passed by Up Ziladhikari Chunar, Mirzapur sanctioning renewal of Patta for fishery rights in favour of Dhanraj in respect of tank No. 809.

(2.) BRIEFLY the facts of the case are that S.D.O. approved the renewal of Patta for fisheries rights in favour of Dharraj caste chamar for a period of five years with effect from 23-9-1997 to 22-9-2002. The facts have been clearly mentioned in the report dated 21-4-1997. The S.D.O. after getting himself satisfied with the facts and cir­cumstances of the case approved the report by the impugned order. The present revision has been filed against that order.

(3.) A perusal of the record reveals that the allottee Dhanraj deposited the sum of the annual instalments which were due against him. He also explained the cir­cumstances in which there had been obstacle in fishing. The learned S.D.O. considered the material on record and found it lit to renew the allotment in soar of Dhanraj for a further period of five years. More than four years have elasped from 21-4-1997. In the cir-cumstances of the present case the learned S.D.O. was justified in granting renewal of the Patta. He cannot be said to have acted illegally or with any substantial ir­regularity in the exercise of his jurisdiction in passing the impugned order. There is no ground to justify interference in the present revision. 4. In view of the above, revision has no force and is accordingly dismissed. Revision dismissed.