Mir Dara Sheko, J. - (1.) Re.: C.A.N. 7431 of 2017 (Addition of Party). Heard Ms. Rita Patra, learned Advocate representing the applicant in CAN 7431 of 2017 by which the applicant has proposed for being added in the writ petition, being W.P. 819 (W) of 2017 which has been filed by Sri Raj Narayan Manna, the petitioner against the State of West Bengal & Ors.
(2.) Upon hearing learned Counsel for the applicant proposing to be added as respondent No. 5 it appears that the prayer is made alleging that the writ petitioners violating even the order of the Court passed in a Public Interest Litigation in W.P. 3396 (W) of 2016 on April 08, 2016 have been raising construction by polluting the environment of the locality.
(3.) Attention of the Court was also drawn to the order dated February 17, 2016 passed by the Sub-Divisional Magistrate, Egra, to canvass the alleged merit so that the prayer of the applicant be allowed for addition as respondent No. 5 in the writ petition.;