- (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 exhcanged between the parties and with the consent of both the parties, the petition is being finally disposed of. 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.
(3.) PETITIONER 's case in the writ petition is thatthe petitioner is a registered Cooperative Society of fishermen and boatmen registered with the Registrar Matsya under the Provisions of U.P. Cooperative Socieities Act 1965. A lease for three years was gratned by the Zila Panchayat, Jalaunwhich expired on 30.09.2009. A letter dated 04.09.2009 by Nagar Panchayat, Jalaun was written that in view of the Government Order dated 04.08.2006, the ghats will be settled by Zila Panchayat, Hamirpur for the year 2009-10. A notice was issued by Zila Panchayat, Hamirpur inviting application/auction on 31.08.2003 fixing 21.09.2009. The Condition No. 4 provided that the lease shall be executed after receiving the approval of the Commissioner, Chitrakoot Dham.;