Dipankar Datta, J. - (1.) Today is the last working day of this Court prior to the annual vacation. Having regard to time constraints, delivery of an order after making extensive research may not be appropriate; the order has to be short and precise so that some time is left for the party aggrieved to work out his/its remedy before the appellate Court.
(2.) Since a very important and sensitive common issue is involved in this bunch of writ petitions, the same have been heard one after the other and this common order shall govern the same.
(3.) W.P. 24471 (W) of 2016 is at the instance of a petitioner who is a resident of Vidyasagarpur, within the jurisdiction of Kharagpur Town Police Station. It is claimed by him that he is also residing at Bibekananda Park within the jurisdiction of Bansdroni Police Station where he has been organizing Durga Puja for the last couple of years in his flat. It is further claimed that the petitioner's neighbours also join him in celebration of Durga Puja and that as per Hindu customs and practices, the idol is immersed on Bijoya Dashami. It is also claimed by the petitioner that he came to learn from the local police station that this year Durga idols are required to be immersed by 4.00 p.m. of 11th October, 2016 which incidentally is Bijoya Dashami. Seized of such information, he had been to Bansdroni Police Station 24th September, 2016 and was verbally told that the information that he had received earlier was correct. An instruction issued by the respondent no. 8 is part of the writ petition, which is to the effect that immersion of Durga idol on 11th October, 2016 is allowed only till 4.00 p.m.;