- (1.) HEARD Sri R.K.Mishra, learned counsel for the petitioner and the learned standing counsel for the respondents.
(2.) THIS writ petition has been filed for issuing a writ of certiorari quashing the order dated 30.10.2008 passed by the Sub Divisional Officer and order dated 11.4.2014 passed by the respondent no. 2 in Revision no. 323/371/402/A of 2008 (Smt. Sandhata Vs. S.D.M. and Others).Vide order dated 30.10.2008, the Sub Divisional Officer has accepted the report of Tehsildar and kept the pond reserved for public use, whereas by the subsequent order dated 11.4.2014, the revision filed by the petitioner against the order dated 30.10.2008 has been dismissed.
(3.) ON 18.7.2014 this Court has passed the following order: "Heard Sri Rajiv Kumar Mishra, learned counsel for the petitioner, learned standing counsel and Sri R.C. Upadhyay, learned counsel for the gaon sabha. This writ petition has been filed for issuing a writ of certiorari quashing the order dated 30.10.2008 passed by the Sub Divisional Officer and order dated 11.4.2014 passed by the respondent no. 2 in Revision no. 323/371/402/A of 2008 (Smt. Sandhata Vs. S.D.M. and Others). Vide order dated 30.10.2008, the Sub Divisional Officer has accepted the report of Tehsildar and kept the pond reserved for public use, whereas by the subsequent order dated 11.4.2014, the revision filed by the petitioner against the order dated 30.10.2008 has been dismissed. It appears that pond no. 390, area about 0.909 hectare has been put to auction. The petitioner had also deposited the required money, but thereafter, it was not approved for the reason that the Tehsildar has reported that in case lease is granted, there would be breach of peace.;