Calcutta High Court (Appellete Side)
Puranmal Agarwal vs The State Of West Bengal & Ors on 14 November, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 383. 14.11.2019
S.D. W.P. No. 24949 (W) of 2018 Puranmal Agarwal versus The State of West Bengal & Ors.
Mr. Sarbananda Sanyal ....For the petitioner.
Mr. B.J. Basu Mr. Uttam Kumar De ....for the State.
The petitioner complains that, vehicles are illegally parked on a plot of land described in paragraph 2 of the writ petition. The police are not taking any steps.
State is represented.
Learned Advocate appearing on behalf of the State submits that, the police have put up a No Parking Board at the locale. The police have registered at least ten cases against offending vehicles. The police have announced the place to be a No Parking Zone through loud speakers. Despite the same, motor vehicles are continued to remain parked unabated.
2In the facts of the present case, it would be appropriate to direct the Officer‐in‐Charge of the local police station to conduct a drive of removal of motor vehicles from the locale. He will seize any motor vehicles that he finds to be illegally parked at the locale. He will put up such motor vehicles for sale immediately within 24 hours of the seizure and sell the same within 48 hours thereafter. The police will videograph the locality for the period from 9.00 p.m. to 6.00 a.m. in the morning on everyday.
List the Writ petition on November 22, 2019 when the police will submit an action taken report.
Urgent certified website copy of this order, if applied for, be made available to the parties upon compliance of the formalities.
(Debangsu Basak, J.)