- (1.) In this petition I passed an order on 12.10.2010 directing the revenue authorities of District Ghazipur to explain that why area was still being shown in bighas and biswas and not hectares.
(2.) The order dated 12.10.2010 is quoted below: It is shocking that in Ghazipur even in 2008 area was denoted in bighas while for about last ten years in the entire State area is being denoted in hectares, the most standard unit for denoting the area of agricultural land. It appears that officers of Ghazipur are specifically interested in keeping the district backward. The thenCollector of the district and S.D.M., Zakhaniyan, district Ghazipur are required to immediately submit explanation regarding this blunder. It must also be indicated that now what unit is being used. Learned Counsel for the Petitioner states that Petitioner was able to manipulate with the officers of the Tehsil and got fisheries lease for Rs. 800/- per year for a pond area of which is 1.869 hectares. This is open and clear loot of government property. In innumberable authorities starting with Babban Ram v. State of U. P.,2004 97 RD 675 it has been held by this Court that fisheries lease shall not be granted for less than Rs. 10,000/-per hectare per year. Petitioner was granted fisheries lease for an amount which was utterly inadequate less than 5% of Rs. 10,000/-per hectare. Accordingly, list at the top of the list on 27.10.2010 for further orders. All the officers/officials who were responsible for this loot and were instrumental in grant of fisheries lease to the Petitioner shall be present in court on the said date. Office is directed to supply a copy of this order free of cost to Shri Babu Lal Ram learned standing counsel today.
(3.) Affidavits have been filed stating therein that now the area is being shown in hectares.;