- (1.) Heard learned counsel for the petitioner. Sri V.K. Dixit has appeared on behalf of respondent Nos. 3 and 4. Sri Mukesh Prasad has appeared on behalf of respondent No. 5. Learned Standing Counsel appears for respondent Nos. 1 and 2.
(2.) Counter and rejoinder affidavits have been exchanged between the parties and with the consent of both the parties, the petition is being finally disposed of.
(3.) By this writ petition, the petitioner has prayed for quashing the order dated 09.02.2010 issued by respondent No. 3. A mandamus has also been sought commanding respondent Nos. 2 and 3 to grant the ferry rights of ghats Bhedi Kharda, Bhedi Jalalpur, Himmanpura, Bhedi Khurd, District Hamirpur in favour of the petitioner.;