RAHUL Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri P.K. Singh, Advocate on behalf of the petitioners.

(2.) PETITIONERS , who are two in number, have approached this Court for a writ of mandamus directing the respondents to issue certificate in favur of the petitioners and to handover possession of pond at Arazi No. 67 and 1035, village Mehoda, tehsil -Kerakat, district -Jaunpur to them. In support of the prayer so made it has been stated in the writ petition that the petitioner had participated in the auction held for grant of fishery rights over pond at Arazi No. 67 area .898 hectare and pond of Arazi No. 1035 area .563 hectare situate in village Mehoda, tehsil -Kerakat, district -Jaunpur.

(3.) WITH regard to the petitioner no. 1 it is stated that auction had taken place on 13.01.2014 and it is his case that he was the highest bidder and therefore he deposited a sum of Rs. 1775/ -. It is then stated that the Tehsildar and the Fishery Officer are demanding illegal gratification. The petitioner, therefore, made a representation on 92.09.2014, which has not been considered.