BISWANATH SOMADDER,J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) Having heard the learned advocates for the parties and upon perusing the instant writ petition, it appears that the writ petitioner represents a SGSY Group who has been given licence to operate ferry service by the Howrah Zilla Parishad authorities.
(3.) The specific case of the writ petitioner is that the licence to operate ferry services from Boalia Ferry Ghat was for a one-year term which scheduled to commence from 1st February, 2011, and would expire on 31st January, 2012. However, due to pendency of a writ petition before this Court and a subsisting order of stay, actual possession was not handed over in favour of the SGSY Group, which is being represented by the writ petitioner, till March 2011. In such circumstances, the writ petitioner and other members of the SGSY Group made representations before the District Engineer of the Howrah Zilla Parishad for extending the time to operate the ferry service by at least a month.;