DESH KUMAR Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-1998-2-34
HIGH COURT OF ALLAHABAD
Decided on February 19,1998

DESH KUMAR Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioners.
(2.) The petitioners pray for renewal of their fishery lease.
(3.) In our opinion, there is no question of renewal of the lease which has already expired. If the fishery lease has expired, then it has to be auctioned afresh, otherwise, Article 14 of the Constitution will be violated.;


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