K C. Agrawal, J. - (1.) This petition under Article 226 of the Constitution has been respondents not to interfere in his right to hold Mela over his plots Nos. 348, 359 and 369 in village Kuiyan Kherea, Tahsil Kaimganj district Farrukhabad. It has further been alleged that respondent No. 3 be directed to fix the days for holding the cattle fair or the Mela over the aforesaid plots after issuing the fresh licence.
(2.) The dispute in the present case is that in between the petitioner Jahan Singh and Ravindra Kumar Gangwar who held a cattle market at Faizabad Kuiyan Kherea, Tahsil Kaimganj district Farrukhabad, previously he used to hold the Mela along with one Jafar Khan.
(3.) The petitioner was given the licence for holding the cattle fair to sell donkeys and horses over the aforesaid plots situated in village Kuiyan Kherea on 3-2-1982. In 1985, the petitioner applies for licence to sell the buffaloes and cows in respect of which he had been earlier given licence to hold the cattle fair for selling donkeys and horses. The petitioner was given the permission by the Sub-divisional Officer, Kaimganj by the order dated 28th May, 1985. Aggrieved persons preferred an appeal to the District Magistrate, Farrukhabad praying for cancellation of the licence for holding the cattle fair which had been granted to the petitioner. The District Magistrate vide order dated 2nd July, 1985 stayed the operation of the order dated 28th May, 1985. As a result of this stay order, the petitioner's right to hold cattle fair granted to him by the order dated 28th May, 1985 was suspended. The petitioner preferred writ petition No. 9856 of 1985 in this Court. The High Court passed the following order : "Issue notice. Meanwhile interim mandamus he issued directing the respondent Nos. 2 and 3 to fix the days for the petitioner's Mela or to show cause on 13th August, 1985.";