ASHOK KUMAR Vs. STATE OF U.P

JUDGEMENT

(1.) The writ petition challenges cancellation of the lease granted to the petitioner for fishing in a pond in Gata No.205 and also the lease executed in favour of respondent no.7. The challenge to the order of cancellation of lease dated 13.8.2017 has been made mainly on the ground that though there was default in making the payment but finally the petitioner paid the rent for a period of seven years.

(2.) In view of the payment of the rent for a period of seven years, the cancellation of the lease is not proper. It is alongwith challenge to the lease granted in favour of the respondent no.7 in pursuance to the subsequent advertisement inviting competitive bid.

(3.) Challenge to the lease has been made even on the ground that it was not signed by the competent authority and otherwise decision to grant lease to the respondent no.7 should have been by the Chairman of the Committee but in stead of executing the document by the competent authority, it was by subordinate going contrary to the U.P. Revenue Code, 2006. In view of the above, challenge to the lease executed in favour of the respondent no.7 has been made.