- (1.) None appears for the petitioner. Mr Dasgupta, counsel for the state, rightly points out that this writ petition dated April 4th, 2007 coming up for admission hearing for the first time today has lost its utility by sheer efflux of time.
(2.) The petitioner prayed for a mandamus directing the respondents to permit him to run the ferry concerned till June 18th, 2007. Today there is no scope for making an order for the purpose. For these reasons, the writ petition is dismissed. There shall be no order for costs.;