- (1.) Both the WPs dated December 5, 2011 have been filed questioning a decision of the Sub-divisional Officer, Purulia Sadar (West) dated November 30, 2011. While the decision is at p.236 of W.P. No. 20947 (W) of 2011, it is at p.157 of W.P. No. 21016 (W) of 2011.
(2.) The petitioners in W.P. No. 20947 (W) of 2011 submitted an application seeking permission to hold their annual Dharma Maha Sammelan on December 30 and 31, 2011 and January 01, 2012. The petitioner in W.P. No. 21016 (W) of 2011 also submitted an application seeking permission to hold its annual Dharma Maha Sammelan on December 30 and 31, 2011 and January 01, 2012. The petitioner in W.P. No. 21016 (W) of 2011 submitted a letter dated November 14, 2011 (at p.156 of the WP) making the following further proposals: "2. Alternately we also wish to submit that as Ranchi administration is organizing New Year DMS all these years on their choice dates (30, 31 December and 1st January) and as the Honourable Justice of Calcutta High Court, Barin Ghosh in his landmark judgment dated 28.1.2004 declared that Kolkata administration is equally entitled to manage the affairs of Ananda Marga Pracaraka Samgha, this time we should be given these dates respecting the judgment. 3. The proposal that the choice dates be divided into two i.e. 29,30, 31 December and 1,2 and 3 January is also acceptable to us. We are ready to accept any of these two sets of dates."
(3.) According to the petitioners in W.P. No. 20947 (W) of 2011 they are entitled to hold their annual Dharma Maha Sammelan on December 30 and 31, 2011 and January 01, 2012 and hence the Sub-divisional Officer could not reject their request for permission to hold Dharma Maha Sammelan on these dates.;