HARI RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Shashi Prakash Misra, learned counsel for petitioner, learned Standing Counsel representing respondents-1 to 3 and Mr. S.P. Saroj, Advocate holding brief of Mr. Sudhir Bharti, learned counsel representing respondent-4, Gaon Sabha.

(2.) Present writ petition under Article 226 of the Constitution of India has been filed challenging order dtd. 21/8/2021 passed by respondent-3, Sub-Divisional Officer, Tehsil- Khajni, District- Gorakhpur, whereby auction regarding grant of fishery lease held on 12/7/2021 has been cancelled and the pond in question has been directed to be re-advertised for auction.

(3.) Present writ petition came up for admission on 23/9/2021 and this Court passed following order:-