Satya Brata Sinha, J. - (1.) Both these applications, involving common questions of law and fact were heard together and are being disposed of by this common judgment.
(2.) In C.O. No. 4003(W) of 1995, the petitioner has prayed for issuance of a writ of mandamus directing the respondents to take steps for stopping the illegal ferry service and collecting money by the respondents Nos. 12 to 15 as also for a direction to consider this representation dated 2-3-1995 as contained n Annexure 'C' to the writ application.
(3.) In C. O. No. 8783(W) of 1995 the petitioner, inter alia, has prayed for the following reliefs:- To issue a writ in the nature of Mandamus commanding the respondents to forbear from giving effect to the impugned notice marked with the letter 'F and all orders and/or proceedings made and/or adopted in connection therewith and commanding the respondent No. 6 to revoke the impugned notice marked with the letter 'F' and not to give effect to the impugned settlement of Pursa-Bargoda Public Ferry settled in favour of the respondent No. l by the respondent No. 6 on the basis of the impugned settlement of the said Ferry made on May 19, 1995 and all orders and/or proceedings made and/or adopted in connection therewith.";