- (1.) HEARD Sri Manoj Kumar Yadav, learned counsel for the petitioner, and Sri S.K. Singh for the Caveator-respondent No.5.
(2.) A fishery lease duly approved has been granted to the respondent No.5 in respect of a pond in the village in question. This writ petition has been filed by the Gram Pradhan of the village contending that the grant of fishery lease is causing inconvenience to the public at large and certain complaints had been entertained, which are mentioned in Annexures- 4 and 5 to the writ petition. The said complaints are addressed to the Sub-Divisional Officer and a report is said to have been made by the Lekhpal, which is Annexure-5 to the writ petition. I have perused the Government Order that has been produced by the learned counsel for the petitioner dated 17.10.1995 and clause-3 of the said Government Order recites as follows:- JUDGEMENT_503_RD121_2013.jpg JUDGEMENT_503_RD121(1)_2013.jpg
(3.) FROM the complaint made by the petitioner, it appears that there was some allegation of obstruction in the use of the pond by the villagers. It is for this reason that a prayer has been made for determining the lease granted in favour of the respondent No.5.;