ABID HUSSAIN Vs. MOHD. YASEEN

JUDGEMENT

(1.) The facts of the proceeding are : A lease of fishing rights is executed in favour of Abid Hussain in the year 1984 for a period of 10 years. After the lapse of period, the lease falls in. Abid Hussain moves for renewal of lease. The renewal is approved by Sub-Divisional Officer and a certificate of allotment is accordingly issued. I will presently explain why I am unable to give precision to the narrative - no dates, no particulars.

(2.) The renewal order is put to an inquiry in the Court of Collector through a complaint by four persons - numbered as lawsuits. On 21.9.1995 Additional Collector Sri Ramendranath Mishra rules that he has jurisdiction to inquire into the validity of allotment of fishing lease. He has posted 3.9.1995 for hearing. Against this order a revision. On 13.10.1995 learned Commissioner Shri Girja Prasad Verma has dismissed it as not maintainable. Aggrieved by the order a revision here by Abid Hussain. This the plain narrative of fact that is set for contemplation.

(3.) Heard the counsel for the parties ; the record has been perused.