MAN SINGH Vs. NANKI

JUDGEMENT

(1.) THIS is a revision preferred against the order dated 18-4-1998 passed by Additional Commissioner, Allahabad Division, Allahabad whereby revision preferred against the order dated 28-11-1996 passed by Additional Collector Allahabad has been dismissed.

(2.) BRIEFLY the facts of the case are that a proceeding in respect of fishing rights started before Additional Collector Allahabad in respect of plot No. 344 area 0.502 hectare situated in village Narai, Pargana Jhusi, Tehsil Phulpur District Allahabad wherein a show-cause notices was issued and order dated 28-11-1996 was passed. Aggrieved by the said order a revision was preferred before the Commissioner Allahabad Division, Allahabad wherein the aforesaid order has been passed by the learned Additional Commissioner. Aggrieved by the said order the present revision before the Board and the same is being heard and decided by this Court.

(3.) THE learned Counsel for the revisionist narrated the entire history of the case and submitted that the proceedings under Section 198(4) of the UPZA and LR Act could not be conducted for the leases granted for fishing rights, that the revenue Courts had no jurisdiction to try such matters.