Rajnish Kumar, J. - (1.) Heard Shri Mohd. Arif Khan, Senior Advocate assisted by Shri Manzar Ali Khan, learned counsel for the petitioner and Shri Rohit Singh Parmar, learned counsel for opposite party no.5 as well as learned Standing Counsel for opposite party nos. 1 to 4.
(2.) The facts in brief for the purpose of adjudication of the present controversy are that the petitioner is a cooperative society registered under the provisions of U.P. Cooperative Societies Act, 1965 in the office of Director Fisheries/Registrar, Fisheries Cooperative Societies, Uttar Pradesh.
(3.) The opposite party no.3 published a press release in Amar Ujala on 12.06.2015 whereby details of the water bodies that were opened for allotment of fishing rights were provided and relevant dates of auction were also published.;