BHASKAR BHATTACHARYA, J. - (1.) IN this writ application, the writ petitions, namely, Ananda Marga Pracharaka Sangha and its Public Relations Secretary (S) have come up with the allegation of non-consideration of their application for permission to hold a procession and meeting on April 30, 2000 to commemorate death of some of the members of their association with use of microphone and Matador van. During the pendency of the writ application, the Commissioner of Police has passed an order rejecting such prayer. The said order has been annexed by a supplementary affidavit filed by the petitioners.
(2.) IT appears that the materials-on-record that from the year 1984, the petitioners are holding similar type of meetings and processions every year on the aforesaid day, namely, April 30, 2000, but the Police authority on each occasion refuses such prayer which compels the petitioners to come up before this Court in every year. The petitioners have annexed diffierent orders passed by this Court in the different years in the past. It appears from Annexure 'X' to the supplementary affidavit, namely, order dated April 11, 2000 that the Commissioner of Police has assigned no reason why such permission sought for by the petitioners cannot be granted. By the said order he has simply expressed his regret for not granting permission.
(3.) AFTER hearing Mr. Mukherjee in support of the application and Mr. Mondal appearing on behalf of the respondents and after going through the entire materials-on-record, I find that in the past similar allegation was made by the petitioners and this Court passed orders permitting the petitioners to hold such procession and meeting on certain conditions.;