- (1.) WHILE hearing IA. No.1341 of 2008 filed by the writ petitioner, learned counsel appearing in the writ petition as well as in the interlocutory applications, which have been filed by the persons, who want to intervene in the matter and to be added as parties to the writ petition, agreed that the writ petition as well as interlocutory applications can be heard together and disposed of at this stage itself. With their consent and as agreed by them, all the said cases have been taken up together and the same are being disposed of by this common order.
(2.) IN the writ petition [W.P.(C) No. 1341 of 2007], the petitioner has prayed for a direction on the respondents to constitute an enquiry with a view to assess the actual potential of two Ferry Ghats, namely, Udhwa Ferry Ghat and Fudkipur Ferry Ghat, which fall within Udhwa Block in the district of Sahebganj. It has been stated that the said Ghats became useless for ferry purposes because of the construction of bridge over river near by the Fudkipur Ferry Ghat and Udhwa Ferry Ghat. After the construction of the bridge and construction of the connecting road, the people now preferred to cross the river by road and the passengers are admittedly interested to ferry service through the said Ferry Ghats. Under the said circumstance, the petitioner, who was a settled of the said Ghats, is entitled for consideration for remission and reserve Jama.
(3.) THE petitioner has prayed for a direction to allow him to surrender the said two Ferry Ghats for putting the same on fresh bid and to allow remission of the petitioner's claim for the years 2006 -07 and 2007 -08.;