RAM PRAVESH VISHWAKARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Standing Counsel.

(2.) The facts of this case are fully covered by the Division Bench decision of this Court in Ram Bhrosey Lal v. State of U.P. and Ors., 2000(93) R.D. 659.

(3.) As observed in the above decision, the persons, who can participate in the public auction/tender for grant of fishery lease or any other kind of lease, cannot be confined to only members or societies or group of particular castes e.g. Kewat, Mallah, Dheemar etc.