ONKAR NATH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) 1. Heard learned Counsel for the parties.

(2.) This writ petition has been filed for a direction to the respondents to treat the period of settlement of the Sultanganj -Aghwanighat Ferry for three years i.e. from 10 -11 -1997 to 9 -11 -2000.

(3.) From the facts on record, there is no dispute that the settlement for Sultanganj Aghwanighat Ferry for a period of three years was notified for open auction on 7 -10 -1996. This is also not in dispute that petitioner being the highest bidder, got the settlement on 8 -1 -1997 and accordingly, the Parwana was issued on 10 -11 -1997 and thereafter he was given possession.