AZIZUR RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed for a direction upon the respondent nos.7 and 8 to cancel and/or quash the notice dated April 6, 2022 with regard to handing over the possession of the ferryghat to the Pradhan of the Mahanandatola Gram Panchayat, upon expiry of the lease of the petitioner.

(2.) The petitioner was the operator of Kosi Passengers Ferry Ghat. Lease period of the petitioner had been ended on March 31, 2022.

(3.) The petitioner submits that until the ferry ghat is settled by way of an open tender, the petitioner must be allowed to operate.