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

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Standing Counsel for respondents 1, 2 and 3.

(2.) Notices have been accepted on behalf of the Gaon Sabha by its learned Counsel. It is not necessary to issue notice to the 5th respondent at this stage who is the complainant in the matter of grant of a fishery lease to the petitioner in terms of U.P. Revenue Code 2006 read with the U.P. Revenue Code Rules, 2016.

(3.) The petitioner contends that an advertisement was issued for grant of fishery rights over plot No. 262 area 1.445 hectares in village Semrahna, Tehsil Tulsipur, District Balrampur. The petitioner participated in the proceedings that were conducted by the Tehsildar and he being the most eligible amongst the applicants and the offers made, was proposed the lease in his favour which was accepted by the Sub-Divisional Magistrate. A copy of the lease deed has been filed on record as Annexure-3 to the writ petition, which indicates that the lease is for a period of five years at the rate of Rs.7225 per annum.