- (1.) Heard learned Counsel for the appellants as well as respondent No. 1/writ petitioner.
(2.) The subject-matter pertains to ferry ghats within Nadia Zilla Parishad, which was subject-matter of a writ petition, being W.P. 6382 (W) of 2008 before this Court at the first instance. By virtue of an order dated May 05, 2008 Zilla Parishad of Nadia was asked to auction the said ferry ghats i.e. lease of ferry ghats. Accordingly, writ petitioner, by name Rajab Mondal, became successful bidder and his operation of ferry ghats for all practical purposes ought to have commenced on April 15, 2010.
(3.) Apparently third party approached the Tribunal meant for the disputes wherein order of stay was granted on April 12, 2010 by the Tribunal, which prevented the writ petitioner to run the ferry ghats. The dispute is with regard to exact date of commencement of operation of ferry ghats by the writ petitioner.;