Anjani Kumar Mishra, J. - (1.) Heard Shri Jamil Ahamad Azmi, learned counsel for the petitioner, Shri R.C. Upadhyay, learned counsel for respondent no. 5 Gaon Sabha and learned Standing Counsel for the State respondents.
(2.) The instant writ petition seeks a writ of certiorari, quashing the order dated 28.02.2019 passed by respondent no. 3 the Sub Divisional Magistrate, Tehsil District Azamgarh whereby an application filed by respondent no. 6 has been allowed.
(3.) The dispute pertains to a fisheries lease regarding pond No. 11714 m area 0.751 hectares, situated in village Jokahara, Tehsil Sagri, Azamgarh.;