YAMUNA PRASAD SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This is a petition for issuing a writ in the nature of certiorari to quash the order dated 14.9.1999, rejecting the renewal of the lease of the tank in question in favour of the petitioner.

(2.) According to the petitioner, he was granted a fishing lease on plot No. 391 area 10 bigha for a period of ten years situate in village Shahanwa, Pargana Haveli Avadh, Tehsil and district Faizabad. There is a provision of renewal of the fishing lease but the opposite parties have not renewed the fishing lease in spite of the fact that the petitioner has invested a huge amount.

(3.) Nobody appeared from the side of the petitioner because of the fact that the petitioner has obtained an interim order on 29.9.1999 and he is continuing the fishing operation on the basis of the lease, which has not been renewed by the opposite parties.