RAMPHAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri D.D. Chauhan, learned counsel for the respondent no. 3 - Gaon Sabha and Sri Rajesh Kumar for the respondent nos. 1 and 2.

(2.) The petitioner was awarded a fishery lease for 10 years, which lease has expired on 31st December, 2012. The petitioner has applied for renewal of the said lease and before this court aid has been taken of the circular letter of the Board of Revenue dated 21st March, 2013.

(3.) According to the view taken by the Board in relation to a query raised by the Government at Item No. 32, the Board was of the opinion that in the event a lease expires, and the lease-holder has not violated any terms and conditions, he may be considered for renewal of the lease for the next five years on enhancement of 20% revenue. Learned counsel therefore submits that the respondents deserve to be directed for such a consideration of the renewal of the lease.