Krishna Murari, J. - (1.) By means of this petition filed under Article 226 of the Constitution of India, the petitioner has prayed for quashing of lease of fishing rights in plot No. 52 area 1.896 hectare situate in village Tendua Kalan District Mirzapur executed in favour of respondent No. 5. The petitioner has also prayed for a writ of mandamus commanding the respondent authorities not to make any allotment of the said pond to any person for any purpose other than irrigation.
(2.) We have heard Miss Suman Jaiswal, learned counsel for the petitioner and Sri Y.D. Mohan, holding brief of Sri V.K. Singh counsel for the respondent and the learned Standing Counsel.
(3.) The fishery lease granted to respondent No. 5 has been challenged on the ground that respondent No. 2, Sub Divisional Magistrate has no power or jurisdiction to grant any lease, and under the provisions of U.P.Z.A & L.R. Act the said power is vested only in the Land Management Committee.;