S.J.MUKHOPADHAYA, J. - (1.) THE writ petition was preferred by petitioner, Udhwa Prakhand Nav Yatayat Swawlambi Sahkari Samiti Limited (Society for short) for commanding the Registrar, Co -operative Society, Jharkhand, Ranchi to make recommendation in favour of petitioner -society for being settled the ghats in the Sahibganj district for the year 2002 -2003 for ferrying purposes as recommended by the Joint Registrar of the Co -operative Society by his letter dated 27.12.2001.
(2.) DURING the pendency of the writ petition, an intervention application No. 636/ 2002 was filed by Udhwa Prakhand Stanya Nao Yatayat Swawlambi Sahkari Samiti Limited (respondent -society for short) to implead them as party respondent No. 6 on the ground that the respondents Intended to settle the ferry ghats in its favour. The intervenor -society was impleaded as respondent No. 6 and the parties were heard. The case of the petitioner is that the petitioner -society has already deposited the outstanding dues of Rs. 2,08,000/ - and thus not a defaulter. It fulfils all criteria for settlement of ferry ghats in its favour. It is alleged that the respondent - society is a pocket society of Khairun Bibi in respect to which the petitioner -society has enclosed certain documents. On the other hand, according to respondent -society, it is not a pocket society but a society formed in accordance with law and is also eligible to get the settlement of ferry ghats in its favour. For last two years, the settlement stated to have been made in favour of respondent -society and there is no default on their part.
(3.) IT is stated that both the petitioner -society and the respondent -society with a view to take part for settlement of ferry ghats have already deposited the reserve jama as per Courts order dated 21.3.2002.;