BISWANATH SOMADDER,J. - (1.) Let the affidavit filed on behalf of the respondent nos. 1 to 4 be kept on record.
(2.) After considering the submissions made by the learned advocates for the parties and upon perusing the instant application, it appears that the Pradhan of Sankoa Gram Panchayat situated in the district of Paschim Medinipur had issued a letter of lease in favour of the private respondent no. 7 and another as the highest bidder and they have been culturing fish in the pond. Although it is admitted by State respondents that the Pradhan of the concerned Gram Panchayat has totally ignored the order of the Principal Secretary to the Government of West Bengal, Panchayats and Rural Development Department, it will not be possible for the writ court to issue a writ in the nature of mandamus which would, in effect, turn the clock back.
(3.) At this juncture it may be noticed that it has been categorically stated in the affidavit filed on behalf of the respondent nos. 1 to 4 that in the next year or at the end of the present lease, arrangement shall be made by the concerned authorities abiding by the Government Order passed by the Principal Secretary to the Government of West Bengal, Panchayats and Rural Development Department.;