- (1.) Heard Sri Anil Kumar Mishra, learned counsel for the petitioner, learned Standing Counsel for the State respondents and Sri Devi Prasad Mishra as intervener, who has also filed impleadment application.
(2.) Through this writ petition, the petitioner has prayed for issuing a writ of mandmaus commanding the respondents to issue licence/permit in favour of the petitioner in respect of pond situated at Gata No. 52 -M measuring about 1.752 hectare situated in Village Pure Manohar, Tehsil and District Bhadohi.
(3.) The facts of this case, in brief, are that there is a pond over Plot No. 52 -M measuring about 1.752 hectare situated in village Pure Manohar, Tehsil and District Bhadohi. For the purposes of performance of fisheries right, an advertisement was made in Dainik Jagran newspaper on 4.9.2012 along with other ponds situated in different villages of the concerned Tehsil fixing 10.9.2012. It is stated that the petitioner participated in the proceeding and offered highest bid of Rs. 1,42,200/ - for the period of ten years. Pursuant thereto, the petitioner has also sown seeds of fish in the pond and invested huge money but thereafter he has not been permitted to perform fishery right upon the aforesaid pond.;