R.K.Dash, Onkareshwar Bhatt, JJ. - (1.) Heard learned Counsel for the petitioner. None appears for the respondents.
(2.) One Moti Lal has filed an application for impleadment as respondent. Prayer is refused and impleadment application is rejected.
(3.) This writ petition is filed seeking following reliefs : "(i) issue a writ, order or direction in the nature of certiorari quashing the impugned auction notice dated 30.5.2003, passed by respondent No. 2 (Annexure No. 2); (ii) issue a writ, order or direction in the nature of mandamus directing and commanding the respondents to allow the petitioner to perform his fishing rights, which were lost because of apathy of respondents between 16.6.2002 to 15.6.2003; (iii) issue any other writ, order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of the case; and (iv) Award the cost of the petition in favour of the petitioner.";