NARAYAN CHANDRA BHATTACHARYA Vs. PANDA AND PRIESTS PUROHIT RAJ IN TARAKESHWAR TEMPLE
LAWS(CAL)-2007-3-90
HIGH COURT OF CALCUTTA
Decided on March 21,2007

NARAYAN CHANDRA BHATTACHARYA Appellant
VERSUS
PANDA AND PRIESTS (PUROHIT) RAJ IN TARAKESHWAR TEMPLE Respondents

JUDGEMENT

- (1.) This is a writ petition on the basis of a complaint made by one Sri Narayan Chandra Bhattacharya, learned Advocate regarding the harassment and trouble that he had to suffer at Tarakeswar Temple that was directed to be treated as "suo motu petition" and the matter was put before the Hon'ble Division Bench and this matter is being taken up by the Hon'ble Division Bench as the Public Interest Litigation.
(2.) Pursuant to the order passed by the Hon'ble Court the affidavits were filed in this matter on behalf of the Tarakeswar Estate, Tarakeswar Tirthajatri Pradarshak Sangha, Tarakeswar, Hooghly and further an affidavit has been filed by one Khagendra Nath Chattopadhyay of Tarakeswar Purohit Mandali.
(3.) We have perused the affidavits as well as the petition filed by the petitioner.;


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