- (1.) Heard Sri M.D. Singh Shekhar, learned Senior Counsel assisted by Sri Awadhesh Kumar Malviya, learned counsel for the petitioner and Sri Ajeet Singh, learned Additional Advocate General assisted by Sri I.S. Tomar, learned counsel for the respondents.
(2.) Facts:. This writ petition has been filed praying for the following relief; "(a) Issue a writ, order or direction the nature of certiorari quashing the impugned order dated 26.06.2020 passed by the respondent no. 2 (Annexure-17 to the writ petition) as well as order dated 27.06.2020 passed by the respondent no. 3 (Annexure-18 to the writ petition). (b) Issue a writ, order or direction in the nature of mandamus directing the respondents not to interfere in the functioning of the petitioner fishing work of the petitioner in Rihand Reservoir in any manner during the period. As per agreement dated 02.01.2019 (Annexure-4A to the writ petition). (c) Issue a writ, order or direction in the nature of mandamus directing the respondents not to take any coercive action against the petitioners pursuant to impugned orders (Annexure-17 and 18 to the writ petition)." Facts:
(3.) By the impugned order dated 26.06.2020 passed by the Director, Fisheries, U.P. Lucknow, the contract of the petitioner for fishing has been cancelled for default in payment of fifth, sixth and seventh installments of the contract amount of the second year and certain arrears of interest, totalling Rs. 1,20,31,144/-. The Director has also granted liberty to the competent authority to initiate proceedings for recovery of arrears and black listing. The second impugned order is dated 27.06.2020 which has been passed by the Assistant Director (Fisheries), Rihand, District Sonbhadra (U.P.) intimating the cancellation of the contract. The proceeding for black listing has not yet been initiated.;