RAJASEKHAR MANTHA, J. - (1.) The writ petitioners claim to be a social organization. The writ petitioners are desirous of holding a meeting to pay homage to the Martyrs of the Parliament attack. Such programme according to the writ petitioners, who have branches all over the Country was being, was being conducted from the 13th to 31st December, 2017.
(2.) Accordingly, the petitioners sought permission of the school concerned being the Harinavi Dwarkanath Vidyabhusan Anglow Sanskrit Uchha Vidyalaya (Harinavi D.V.A.S) High School and were granted permission to hold meeting vide letter dated 14th November 2017 issued by the school authorities. The writ petitioners claimed to have made public notice of such meeting by way of pamphlets and posters through out the vicinity and thereafter on the 16th of December 2017 have formally informed in writing the Block Development Officer, Sonarpur through the Inspector-in-Charge, Sonarpur, Police Station as regards the proposed meeting.
(3.) The State authorities are represented before me. The learned Assistant Government Pleader, Mr. Sen submits on instructions that they have no objection in principle, for holding of such meeting. However, Mr. Sen submits that the police authorities have the following objections for the said meeting to be held on the 31st of December 2017. (a) The 31st of December 2017 being a day for revellers to celebrate on coming New Year the police authorities will be slightly overburdened on that day. (b) There have been incidents of violence between two communities in respect of the similar meetings held in the vicinity in February 2017. (c) That the 31st of December 2017 as also the location of the meeting falls on the route of pilgrims to the Gangasagar Mela held at Sagar Island in South 24 Parganas.;