DHEERAJ KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Arvind Kumar Srivastava, learned counsel for petitioner, learned Standing Counsel representing respondents 1, 2, 3, 4 and Mr. S.B. Singh, learned counsel representing respondent 5 Land Management Committee.

(2.) Present writ petition has been filed challenging order dtd. 23/11/2019 passed by respondent 3 Sub Divisional Magistrate, Tehsil Powayan, District Shahjahanpur, whereby report dtd. 23/11/2019 submitted by Revenue Inspector has been approved by respondent 3 Sub Divisional Magistrate, Tehsil Powayan, District Shahjahanpur. As a consequence of above, auction regarding grant of fishery lease in respect of the pond situate in Survey Plot No. 207 area 1.0400 hectares in village Natthapur, Pargana and Tehsil Powayan, District Shahjahanpur, has not been approved by respondent 3.

(3.) Present writ petition came up for admission on 10/8/2021 and this Court passed following order:-