Rakesh Tiwari, J. - (1.) 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.
(3.) 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.;