S.U.Khan, J. - (1.) Heard learned Counsel for the petitioner, learned Standing Counsel for the respondents 2 to 4 and learned Counsel for the respondent No. 6 Ram Mani.
(2.) The dispute relates to grant of 10 years fisheries lease in respect of pond comprised in plot No. 1978 area 2.724 hectares situate in village Newariya, Tehsil Meja, district Allahabad. According to the petitioner, lease was settled in his favour on 17.4.2003 while according to the learned Counsel for the respondent No. 6, it was granted to respondent No. 6 on 9.4.2003. At no occasion advertisement was published in any newspaper. Through interim order dated 14.5.2003 passed in this writ petition respondents were restrained from executing any fisheries lease in favour of any of the parties.
(3.) Learned Counsel for the petitioner as well as for respondent No. 6 stated that by virtue of the said interim order pond was lying unoccupied. Learned Standing Counsel also stated the same thing.;