RAN VIJAI SINGH, J. - (1.) HEARD Sri Rajesh Kumar Dubey, learned counsel for the petitioner, learned Standing Counsel appearing for the State -respondents, Sri Kamleshwar Singh and Sri Avinash Jaiswal, learned counsel for respondent no. 5 and Sri T.M. Khan, learned counsel for the Gaon Sabha.
(2.) IN the above writ petitions, since the common questions of facts and law are involved, therefore, the same are being taken up for final disposal with the consent of learned counsel for the representing parties.
(3.) WRIT C No. 39590 of 2014 has been filed for issuing a writ of certiorari quashing the order dated 20.2.2014 passed by the Sub Divisional Officer, Gola, District Gorakhpur, by which the approval has been granted for executing the fishery lease in respect of pond no. 246, measuring about 1.052 hectare situated at Village Ranipur Tappa Chandpar, Pargana Dhuriapar, Tehsil Gola District Gorakhpur for a period of ten years at the rate of Rs. 10,520/ - per year, whereas Writ C No. 41064 of 2014 has been filed for issuing a writ of certiorari quashing the order dated 21.2.2014 passed by the Sub Divisional Officer, Gola, District Gorakhpur, by which the proposal to grant fishery lease, over pond no. 446 measuring about 0.315 hectare situated in Village Barrah Tappa Chandpar, Pargana Dhuriayap, Tehsil Gola, District Gorakhpur for a period of ten years at the rate of Rs. 3,250/ - per year, has been approved. In Writ C No. 39590 of 2014, learned counsel for the petitioner has filed an application for withdrawal of the writ petition. The application is rejected for the reason that either the petitioner has been won over by the concerned respondent or he is doing so under threat perception and the writ petition is decided on merits.;