DIPANKAR DATTA,J. - (1.) C.A.N. 5627 of 2017, seeking impleadment of Beth-el-Synagogue and Magen David Synagogue in the present writ proceedings, is pressed by Mr. Basu, learned senior advocate.
(2.) An apprehension is expressed by Mr. Basu that in the event the proposed underground tunnel connecting Howrah and Kolkata is permitted to be constructed in close proximity to Bethel-Synagogue and Magen David Synagogue, which are National Monuments declared in terms of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (hereafter the '1958 Act'), there is every possibility of extensive and irreparable damage being caused to such monuments. Since this Bench has been called upon to consider the question of grant of permission and the applicants seek to advance submissions against grant of permission, as prayed for, they are necessary parties and, therefore, their prayer for impleadment may be allowed.
(3.) Considering the nature of controversy that this Bench presently is in seisin of and also that this Bench has invited any party having some interest to express his/its views either in favour of or against completion of the project, the prayer of the applicants for impleadment is granted. C.A.N. 5627 of 2017, accordingly, stands allowed, without costs.;