- (1.) By means of this writ petition the petitioner has sought a writ, order or direction in the nature of certiorari quashing the notice/order dated 21.3.2012.
(2.) The facts of the case, according to the petitioner are that he was granted fisheries lease in the year 2006 for a period of 10 years, i. e. from 15.9.2006 up to 14.9.2016 under Para 60-2(Ka) of the U. P. Gramsabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual, on a rental of Rs. 1212/- per year. In respect of the lease a registered agreement was executed on 3.12.2006 By the impugned notice, the petitioner has been called upon to deposit an amount of Rs. 5,000 per hectare, per annum for the period from 15.1.2006 to 14.5.2008 and Rs. 10,000/- per hectare, per annum for the period from 14.5.2009 to 14.9.2016, failing which the lease granted in his favour would be cancelled.
(3.) From a perusal of the impugned order, it is seen that these directions have been issued in pursuance of a Full Bench decision of this Court in the case of Ram Kumar and others V. State of U. P. and others,2005 1999 RevDec 823, dated 29.9.2005.;