Calcutta High Court (Appellete Side)
Uttar Kolkata Sanhati Sporting Club & ... vs The State Of West Bengal & Ors on 4 October, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1 04.10.2016
Item No.117 SB W.P. 24035 (W) of 2016 Uttar Kolkata Sanhati Sporting Club & Ors.
Vs. The State of West Bengal & Ors.
Mr. Anirban Mitra, Ms. Issita Paul, Ms. Nipa Mullick..............for the petitioners. Mr. Abhrotosh Majumder, Mr. Subhabrata Datta, Mr. Sanatan Panja..........for the State. Having heard learned advocates for the parties, the writ petition stands disposed of with a direction upon the police administration to conduct an inspection for the purpose of ascertaining whether 3 ft. space has been maintained on either side of the Puja pandal erected by the petitioners or not.
In the event the requisite side space is maintained, the police administration shall permit the petitioners to proceed with the Puja. Needless to observe, if there are other statutory norms to be fulfilled, viz. obtaining fire clearance, clearance from the Pollution Control Board, etc., the petitioners must obtain such clearance before commencing such puja. In the event, any deficiency is noticed by the police administration, they should give proper advice to the petitioners to overcome such deficiency and on removal thereof, the Puja may be proceeded with.
There shall be no order as to costs.
2Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(DIPANKAR DATTA, J.)