- (1.) RAKESH Tiwari, J. Heard Counsel for the parties and perused the record.
(2.) THE petitioner has filed this writ petition for quashing the order passed by the Commissioner (Administration), Bareilly dated 1-11-99 and the order of the District Magistrate, Pilibhit dated 26-8-98 cancelling the fisheries lease granted to the petitioner on 20-7-96 in exercise of power under Section 198 (4) of U. P. Z. A. & L. R. Act. A fishery lease of plot No. 261 area 1. 044 hectares situate in village Umaria, Tehsil Bisalpur was granted on 20-7-96 to the petitioner for 10 years. Earlier the lease was granted to Jhaghan Lal whose lease expired on 30-11-95. A proposal was made by Gram Sabha Umaria to grant the lease to the petitioner. However, the A. D. M. (Finance and Revenue), Pilibhit submitted a report that lease had been wrongly granted to the petitioner, prior to expiry of earlier lease. The lease of the petitioner was cancelled by order dated 1-11-99. The petitioner filed a revision which was dismissed on 30-6-2001. During the pendency of revision the order of cancellation remained stayed. The petitioner challenges the order of cancellation on the ground that earlier fishery lease had been cancelled. The respondents have no right to cancel the lease under Section 194 of the U. P. Z. A. & L. R. Act as said section deals with allotment of land of Sirdar and Assamies and of fishery lease. It was also alleged that Collector has no power of review for reviewing his order and wrongly stating that Nanhi Devi wife of the petitioner participated in the meeting of the Gaon Sabha in which lease had been granted. It was also stated that only Rs. 2. 50 paise per annum was fixed as lease rent which is no consideration. Contravention of Section 28-C of the Panchayat Raj Act was also alleged.
(3.) THE contention of the respondents is that the lease was granted in favour of three persons, namely Sarva Sri Tula Ram, Janki Prasad and the petitioner. Sri Tula Ram and Janki Prasad did not challenge the order of cancellation of lease before the Commissioner and have also not been impleaded as respondents in this writ petition, hence petition is bad for non-joinder of necessary parties. It is further submitted that lease granted in favour of petitioner was illegal because it was granted during subsistence of earlier lease i. e. before expiry of 10 years. Smt. Nanhi Devi wife of petitioner was a member of Gaon Sabha, was present and signed the resolution for granting of lease was passed as such it is against Section 28-C of the Panchayat Raj Act. He also submits that it has been held by a Division Bench of this Court in 1997 RD page 656, Abdul Gaffoor v. State of U. P. and Full Bench judgment of this Court in case of Panchayat Raj Act has ruled fishery leases cannot be granted except by public auction and wide publicity which has not been done in this case.;