ANJANI KUMAR MISHRA, J. - (1.) HEARD Shri Ganga Bhushan Mishra, learned counsel for the petitioner and Shri R.S. Chauhan, who appears for the respondent no. 5 and learned Standing Counsel for the State -respondents.
(2.) THIS writ petition has been filed for quashing the auction proceedings held on 17.10.2014 for grant of fishery lease as also the order of the Sub Divisional Officer dated 22.10.2014 accepting the bid of the respondent no. 5.
(3.) THE primary ground of challenge is that no proper advertisement was made before the auction was held. The auction proceedings therefore were vitiated being contrary to the procedure laid down by the Full Bench of this Court. When the petition came up for admission, learned Standing Counsel was directed to obtain instructions as also bring on record the advertisements that were said to have been published prior to the auction proceedings. A copy of the instructions received by the learned Standing Counsel was made available for perusal by the Court. The same was taken on record.;