- (1.) Heard Sri Kaushal Kishore, learned counsel for the petitioner and learned Standing Counsel for the State-opposite party nos. 1 to 3 and Sri Mohan Singh, learned counsel for the opposite party no. 4.
(2.) This writ petition has been filed with the following main relief:- "i. issue a writ, order or direction in the nature of mandamus commanding/directing the opposite parties concerned to mandate for conferring the benefit of enjoyment of Fisheries lease from five years to ten years to the petitioner considering the date of registration as accrual of rights in favour of petitioner alongwith social justice in the light of notification dated October 20, 2016 substituted earlier Notification."
(3.) Facts of the case are that the petitioner was granted lease of fishing rights in pond bearing Gata No. 2041 admeasuring 1.520 hectares situated at village- Kushfar, Pargana- Dariyabad, Tehsil Ram Sanehighat, District Barabanki, which was approved by the Sub-Divisional Magistrate on 18.07.2016. The lease deed in RC form 15 was executed for a period of five years w.e.f. 18.07.2016 upto 17.07.2021 and was registered on 14.03.2017.;