- (1.) In this writ petition the petitioners have challenged the order dated 31/03/1993, issued by the Commissioner of Police, Calcutta, "whereby the Commissioner regretted that permission cannot be accorded to the petitioners for holding a public meeting at Brigade Parade Ground on 11/04/1993 by relaxing the prohibitory orders under S. 144 Cr. P.C. now in force in Calcutta."
(2.) It is the contention of the writ petitioner that the members of the petitioner No. 2 Bharatiya Janata Party are all citizens of India. The Constitution of the petitioner No. 2 admits all Indian Citizens in its fold irrespective of their caste, religion and any bias if they subscribe to the common ideals of the party.
(3.) The said Bharatiya Janata Party is a political party recognised by the Election Commission of India in terms of its orders under the Representation of the People Act, 1951 and have been given reserved symbols for its candidates contesting assembly and parliament elections throughout the country.;