Ritu Bahri, J. - (1.) VIDE order dated 30.08.2011(Annexure R -9), the auction of fishing rights for the year 2011 -12, which was allotted in the name of Sh. Kuldeep Singh and was to be implemented w.e.f dated 01.09.2011 has been cancelled and the order of auction of fishing rights was issued on 30.09.2011 (Annexure R -8). Some of the bidders had given complaint to the Superintendent Engineer, Ferozepur Canal Circle, Ferozepur that there was no transparency in the action and it was decided that fishing rights for the year 2011 to 2012 will be held on 12.09.2011 at 11.00 A.M. The Executive Engineer Abohar Canal Division Abohar submitted the report dated 29.08.2011 that during investigation, 7 of the complainants were present. The Executive Engineer Abohar Division, District Abohar found that at the time of auction of the fishery rights complete transparency was not observed. Considering the interest of the State and the inquiry report of Chief Executive Engineer, Abohar Canal, Divn, Abohar, it was decided that the auction for the fishery rights for Rajasthan Feeder Division shall be held again and it was directed to issue notice for the auction of fishery right by way of E -tendering and the auction shall be held at the level of division. Vide order dated 10.09.2011, the defendants were restrained from conducting any auction of the fishing rights, till the next dated i.e 19.09.2011. State filed its appeal against this order before learned District Judge, Ferozepur which is pending for consideration for 25.11.2011.
(2.) HEARD learned counsel for the parties. Learned counsel for the petitioner does not press the application for being impleaded as necessary party to that extent, no further orders are required to be passed on the order rejecting his application.
(3.) KEEPING in view the interest of the State as 3 months have gone by, this petition is disposed of by giving a direction to learned District Judge, Ferozepur to dispose of the appeal on 25.11.2011 so that the department can proceed further and none of the parties will seek on adjournment on that date i.e 25.11.2011;