- (1.) IN pursuance of an auction notice, the petitioner was granted a license in respect of fishing rights for the period from 21 December 2013 to 30 June 2016 for an amount of Rs.9,26,800 by the Deputy Director, Fisheries (Jhansi and Chitrakoot Division).
(2.) THE grievance of the petitioner now is in respect of a fresh tender notice which has been issued by the Zila Panchayat, Jhansi for auctioning the fishing rights. The grievance is that the auction notice which has been issued on 27 June 2014 (Annexure -5) includes the area which has been reserved for the petitioner under the agreement.
(3.) THE submission which has been urged on behalf of the third and fourth respondents, at whose behest the notice has been issued, is that the auction notice pertains to the banks of the river whereas the area which is reserved to the petitioner covers the Pahari dam. The averment which has been made by the petitioner in paragraph 3 of the supplementary affidavit is as follows: "That the Pahari Dam consists various river ghat namely Birgua Ghat, Lehchura Guda Ghat, Kadaura Ghat, Khakaura Ghat, Ghat Kotra Ghat. Earlier, the aforesaid ghats were known in the name of Pahari Dam and the auction of fishery rights was being done as the fishery right auction of Pahari Dam.";