Calcutta High Court (Appellete Side)
8.03.19 vs Sl-43 The State Of West Bengal & Ors on 8 March, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
W.P. No.5311 (W) of 2019
Abdul Majid Khan
08.03.19 Versus
SL-43 The State of West Bengal & Ors.
Ct-08
(S.R.) Mr. Mitias Ahmed
Mr. Masood Karim
Mrs. Shaila Afrin
Sk. Saidullah
Ms. Sutapa Sirkar
Mr. Sibasish Banerjee
Ms. Ranjana Talapatra ... for the petitioner.
Mr. Lalit Mohan Mahata
Mrs. Jhuma Chakraborty ... for the State.
The petitioner complains that, the authorities are
not granting permission to hold a religious function at an
identified locale. According to the petitioner, except the
respondent no.4 all others have given permission.
Learned advocate appearing for the petitioner, on the basis of instructions, submits that, the petitioner will hold the religious function without the use of microphone or loud speaker of any nature.
Learned advocate appearing for the State submits that, the objection was with regard to the use of microphone particularly, in view of the fact that, there is examination of various Boards going on. 2 In the facts of the present case, since the petitioner is holding the religious function without the use of microphone and loud speaker then the question of disturbing any candidate in the on going examination process will not arise.
In such circumstances, the petitioner is permitted to hold the religious function at the identified locale on between 2:30 p.m. and 10:00 p.m. on March 12, 2019.
W.P. No.5311 (W) of 2019 is disposed of without any order as to costs.
Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)