R.H. Zaidi, J. - (1.) Present petition arises out of the dispute regarding grant of lease of fishery rights in the ponds No. 115 and 582 situated in villages Obari and Semari, Tehsil Koraon, district Allahabad and owned by Gram Sabhas. It is stated that Mutsya Camp was organized by the authorities for allotment of fishery rights in the said ponds. The petitioner filed a representation before the competent authority for allotment of fishery rights in its favour in view of the Government Orders issued from time to time. The said rights can be settled with the Co-operative Society of Fishermen. If there existed no Co-operative Society in the village concerned the said rights should be settled with other Co-operative Society of Fishermen; but no heed was paid by the authorities concerned to the representation filed by the petitioner, which is still pending disposal before the Collector, Allahabad.
(2.) In view of these facts, this petition is disposed of finally with the direction to the Collector, Allahabad to look into the matter and take decision on the representation filed by the petitioner in the light of the government orders issued from time to time regarding settlement of fishery rights in the ponds owned by Gram Sabha within a period of two weeks from the date a certified copy of this order along with copy of the representation, for reference, is produced before him. Petition Disposed of.;