- (1.) HEARD Sri Sachindra Mishra, learned counsel for the petitioner, learned Standing Counsel appearing for the State -respondents and Sri Diwakar Singh learned counsel for the Gaon Sabha.
(2.) THIS writ petition has been filed for issuing a writ of mandamus commanding the respondent no.2 to renew the lease of the petitioner of the pond at Plot No. 403A situated in Revenue Village Deeha, Tehsil Karchana, Allahabad.
(3.) IT is contended that the petitioner has performed his fishery right over the aforesaid pond to the utter satisfaction of the authorities and in view of condition nos. 12 and 13 of the lease agreement ,the lease ought to have been renewed on the application of the petitioner which was made on 10.10.2014 as the period of lease for ten years has already been expired in February, 2014. In the submission of the learned counsel for the petitioner neither the application of the petitioner has been considered nor any fresh settlement of lease of the aforesaid pond has been made.;