- (1.) The petitioner in this art. 226 petition dated November 1,2011 is alleging that for undisclosed reasons the Sub-divisional Officer, Chandernagore permitting it to perform Sarbojanin Jagadhatri Puja has not allotted it requisite number for participating in the immersion procession.
(2.) Referring to the documents at pp. 16 and 23, and relying on an unreported decision of this Court dated October 31, 1995 (Dupleix Patty etc. Jagadhatri Puja Committee & Anr. v. The State of West Bengal & Ors.), counsel for the petitioner has submitted that the petitioner performing the puja under a lawful permission is entitled to participate in the immersion procession.
(3.) Counsel for the Central Jagadhatri Puja Committee, Chandernagore submits that though the central committee is a necessary party it has not been made a party to the case.;