BISWANATH SOMADDER,J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) Perusing the same it does not appear that Ratua-I Panchayat Samity has been effectively served. However, the State respondents are represented.
(3.) It has been stated in the writ petition that the writ petitioner is a lessee who is running a ferry ghat locally known as Nakkati Ferry Ghat, situated on Phulahar river under Ratua-I Panchayat Samity in the district of Malda. The writ petitioner appears to be aggrieved due to non-acceptance of the lease amount for the period 1st April, 2011 to 31st March, 2012, by the respondent no.4, being the Executive Officer, Ratua-I Panchayat Samity.;