STATE OF WEST BENGAL Vs. DEBJIT SARKAR
LAWS(CAL)-2018-1-3
HIGH COURT OF CALCUTTA
Decided on January 11,2018

STATE OF WEST BENGAL Appellant
VERSUS
Debjit Sarkar Respondents

JUDGEMENT

ARIJIT BANERJEE, J. - (1.) In view of the urgency involved in this appeal, we have decided to take up the appeal and the application filed in connection therewith treating the same as on the day's list in the presence of the writ petitioner as well as the respondents.
(2.) On 5th January 2018, the Bharatiya Janata Yuva Morcha (BJYM) applied to the Director General of Police and Inspector General of Police, West Bengal, for permission to hold a motorcycle rally from Contai to Cooch Behar spanning over a period of one week starting from llth January 2018 till 18th January 2018.
(3.) By a Memo dated 9th January 2018, the Additional Director General of Police (Law & Order), West Bengal, rejected such application. The rejection order reads as follows:- "In reference to your letter dated 05.01.2018 in connection with BJYM West Bengal Bike rally from Contai to Coochbehar addressed to The Director General and Inspector General of Police, West Bengal, this is to request you to refrain from going ahead with the aforesaid program as the Gangasagar Mela is going on covering the said period. You are well aware that a huge number of pilgrims from within the State and various parts of India visit the Mela and their smooth to and fro movement covering the entire State is very important. Your proposed rally will cause disruption to the smooth movement of the pilgrims. Hence, keeping in view the above facts in mind permission for your proposed program cannot be given. ;


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