VIRENDRA KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ved Prakash Shukla, learned counsel for the petitioner, Sri Ashok Kumar Gupta, learned standing counsel for the State-respondent nos. 1 to 4, Sri Pankaj Kumar Gupta, learned counsel appearing for the respondent no. 5 and perused the record.

(2.) By means of the present writ petition the petitioner has prayed for the following relief:

(3.) After arguing the case at some length, learned counsel for the petitioner submits that he is pressing only the relief no. (A) and he does not want to press the other reliefs. Accordingly, the controversy involved in the present writ petition is confined only to the extent that the petitioner be permitted to take out fishes from the pond bearing Gata No. 351-Kha measuring area 0.914 hectare situated in Village-Odwara, Tehsil-Sadar, District-Basti before rainy seasons.