RAVINDRA Vs. STATE OF U P

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to correct the description of respondent no. 3 and serve copy of the writ petition to Sri D.D.Chauhan, learned counsel for the Gaon Sabha.

(2.) By means of this writ petition, the petitioners have prayed for issuing a writ of certiorari quashing the order dated 21.1.2015 passed by the Collector/Zila Aadhikari, Sant Kabir Nagar in Misc. Case No. 8 (Ravindra and others Vs. Shoba Devi and others) by which the petitioners' application, for permitting them to perform their fishery right over pond situated over Plot No. 290-Ka (measuring about 0.376 hectare) situated in Village Dharmsinghva Tappa Patana Pargana Bansi Purab Tehsil Mehadawal District Sant Kabir Nagar, has been rejected.

(3.) While assailing this order, learned counsel for the petitioners submits that fishery lease is inheritable and the Collector concerned has erred in rejecting the petitioners' application on the ground that after the death of the petitioners' mother in whose favour lease was executed, the period of lease has come to an end and the petitioner cannot be permitted to inherit the same.