JUDGEMENT
-
(1.) Heard learned counsel for the petitioner and Shri Tariq Maqbool Khan for the Gaon Sabha, respondent no. 5.
(2.) This writ petition has been filed by the petitioner seeking a writ of certiorari for quashing the auction to be held on 19.05.2016 as regards plot no. 153 area 0.551 hectares, which is a pond situated in Village Kueiya, Tehsil and District Maharajganj.
(3.) The case of the petitioner is that on 30.10.2005, he had been granted a fisheries lease of plot no. 153 area 0.551 hectares for a period of ten years. The final shape to the contract was given vide judgment dated 12.03.2016 passed by the Commissioner.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.