Sanjay K. Agrawal, J
1. Learned counsel appearing for the petitioner would submit that petitioner has been granted fishing rights by Chief Executive Officer, Janpad
Panchayat, Ramchandrapur, District Balrampur by order dated 05.12.2017 but the forest authorities are interfering with their rights and the fishing
activities are not being allowed.
2. I have heard learned counsel for the petitioner.
3. On careful perusal it appears that no such documents has been filed demonstrating that after 05.12.2017 any fishing rights of petitioner has been
interfered with. Even otherwise, the petitioner is at liberty to proceed in accordance with law and also to approach the jurisdictional Court for
protection of their rights in accordance with law.
4. No such writ can be issued at this stage restraining respondents No. 5 and 6. Accordingly, the writ petition is disposed of with aforesaid liberty
reserved in favour of the petitioner.
