LAWS(ALL)-1999-1-23

PANCHOO Vs. COLLECTOR DISTRICT MAGISTRATE GORAKHPUR

Decided On January 18, 1999
PANCHOO Appellant
V/S
COLLECTOR/DISTRICT MAGISTRATE, GORAKHPUR Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel.

(2.) The petitioner has challenged the impugned order of the District Magistrate, Gorakhpur dated 30.12.1998, Annexure-11 to the writ petition.

(3.) The petitioner was granted fishery lease which expired in 1997 and he claimed that the same was renewed in his favour by order dated 3.12.1997. We have held in a large number of Division Bench decisions that a fishery lease cannot be renewed vide 1998 RD 385, Writ Petition No. 39985 of 1987 decided on 27.10.1098, Murari v. State of U. P., etc.