Calcutta High Court (Appellete Side)
Md. Sabir Ali Mondal & Ors vs The State Of West Bengal & Ors on 3 March, 2023
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
03.03.2023.
Court No.13 Item No. 1 ap W.P.A. No. 5496 of 2023 Md. Sabir Ali Mondal & Ors.
Versus The State of West Bengal & Ors.
Mr. Deeptangshu Kar.
...For the petitioner.
The petitioners are the public-spirited persons. They are engaged in social activities. In association with the Lions Club and local people, they wish to organize a Blood Donation Camp at Atghara Pre- Primary School in Baguiati, Calcutta on Sunday i.e. 5 th March, 2023 from 9:00 A.M. to 3:00 P.M. They have the permission of the School as well as local Mazjid as also confirmation from a Blood Bank to collect the donated blood.
They have applied through Baguiati Police Station for permission, which is awaited.
Mr. Subhas Chandra Mishra, a Law Officer of Bidhannagar Police Commissionerate is present. He has submitted that if the organizers and the venue owners have no objection, a peaceful blood donation camp may be held by the petitioners.
The petitioners shall ensure that the Blood Donation Camp is held peacefully and no loudspeakers shall be set up outside in public areas. 2 The guests to the programme may give speeches on the speaker that shall be installed within the premises.
The Officer-in-charge, Baguiati Police Station may deploy necessary and basic police presence at the said area since certain public functionaries may attend the function.
With the aforesaid directions, the instant writ petition shall stand disposed of.
There will be no order as to costs. All parties are directed to act on a server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)