- (1.) On 20th April, 1998 Mr. Kallol Guha Thakurata, learned Advocate of this Court drew the attention of the Court to a Newspaper Publication in the Dally 'Aajkal' and the Daily 'Telegraph' in its Issue dated 20th April, 1998 to the extent that a man was killed by 'runway cracker'in course of fireworks displayed by the Army Personnel as a part of cultural programme at Bengal Rowing Club at Rabindra Sarabar.
(2.) On such mentioning we took the matter for consideration and directed the Pollution Control Board to make an enquiry into the matter. The police was directed to make as enquiry and submit a Report before this Court. The Pollution Control Board was also given certain directions for the purpose of obtaining necessary information in the matter. The Pollution Control Board submitted a Report before this Court on 6th May, 1998.
(3.) During the pendency of the matter Mr. S. C. Bose, learned Counsel appearing for the Army Authority, Mr. P. C. Sen, learned Counsel for the Bengal Rowing Club, Mr. Gita Nath Ganguly, Special Officer, Mr. M. C. Das, learned Advocate for the Pollution Control Board held meeting between the parties and for the purpose of finding out certain solution. It is not in dispute that Sri Subra Jyoti Sengupta was killed by the use of fireworks and the remnants of the fireworks fell on his head causing accidental death apart from causing sound pollution.;