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

JUDGEMENT

(1.) Learned Standing Counsel has filed counter affidavit on behalf of respondent Nos. 1 to 3 is taken on record.

(2.) The case of the petitioner is that an advertisement for granting fisheries right was published in the newspaper and nobody except respondent No. 5 has applied and the respondent No. 3 though he is obliged under law to issue fresh notification in such circumstances, has awarded fisheries right in favour of respondent No. 5 @ Rs.9,400.00 per year.

(3.) Learned Counsel for the petitioner contends that the auction of the respondent No. 3 is in violation of Rule 67 (4) and (7) of U.P. Revenue Code 2016.