ANTU Vs. SHESH NATH PANDEY

JUDGEMENT

(1.) The facts are: On 12-6-1987 Sub-Divisional Officer on an yearly rent of Rs. 330 00 grants a lease of fishing rights in a pond in khasra No. 857 area 1 acres 550 Karis for 10 years to Sheeshnath Pandey.

(2.) Aggrieved by the order Antu files a revision. A separate revision by Sheo. On 27-12-1988 Shri Ram Krishna, Additional Commissioner, submits a reference with a recommendation to set aside the order of Sub-Divisional Officer dated 12-10-1986. The reference dockets here for a definitive decision.

(3.) Heard the parties ; the record is perused.