SADABRIJ Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard Sri Anil Kumar Mishra, learned Counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and learned Counsel for the Gaon Sabha. Counter affidavit filed by the learned Standing Counsel and rejoinder affidavit filed by learned counsel for the petitioner are taken on record.

(2.) By means of this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the entire auction proceeding dated 25.6.2013 and the approval dated 27.6.2014 passed by the Sub Divisional Officer, Lalganj, Azamgarh.

(3.) While assailing the impugned orders, learned Counsel for the petitioner submits that for settlement of fishery lease over pond No. 948 measuring about 0.482 hectare situated in Village Chhattarpur, Tehsil Lalganj, District Azamgarh, an advertisement was made on 9.6.2013 in newspapers dainik Amar Ujala and Hindustan, in which only on one application of respondent No. 5 an amount of Rs. 48,000/- was offered for the period of 10 years and the Tehsildar recommended for allotment of the pond in question in his favour and the same was approved by the Sub Divisional Officer on 27.6.2014.