Amreshwar Pratap Sahi and Devendra Kumar Upadhyaya, JJ. - (1.) Heard learned counsel for the petitioners, Shri Atma Ram Verma and Shri D.K. Pathak, learned Additional Chief Standing Counsel appearing for the State-respondents.
(2.) By means of this writ petition, the petitioners have prayed that respondents be directed to allow them to exercise their fishing rights over a pond at khasra plot No. 181, having an area of 1.202 hectare, situate in village-Jwala Purva, Pargana and Tehsil-Utraula, district-Balrampur.
(3.) The husband of petitioner no.1 and father of petitioner nos.2 and 3, late Chhedi Ram was admitted to the aforesaid pond by the Gaon Sabha as a lessee on 27.10.2009 conferring on him fishing rights. The lease executed by the Gaon Sabha in favour of the predecessor in interest of the petitioners was with effect from 27.10.2009 till 26.10.2019. However, before expiry of the term of the said lease, late Chhedi Ram, predecessor in interest of the petitioners, died on 30.06.2016. Admittedly, the petitioners are legal heirs of lessee, late Chhedi Ram.;