- (1.) By this writ petition, the petitioners have challenged the advertisement dated 26.9.2013 as well as terms and conditions of auction issued by Gorakhpur Development Authority for settlement of fishing rights in Rajgarh Jheel.
(2.) Affidavits between the parties have been exchanged, with the consent of the learned counsel for the parties, we have heard the writ petition finally.
(3.) Counter affidavit has been filed by respondent nos. 2, 3 and 4 and affidavit of compliance has also been filed by Principal Secretary, Department of Housing and Urban Planning, Government of Uttar Pradesh. Supplementary affidavit has also been filed by the petitioners to which supplementary counter affidavit has been filed by the respondent nos. 2 and 3.;