AMRITA SINHA, J. - (1.) Affidavit-of-service filed by the learned advocate appearing on behalf of the petitioners in Court today is taken on record.
(2.) This writ petition has been filed by Durgapur Ispat Nagari Maha Chhat Puja Sewa Samity and another, who are aggrieved by non-grant of permission by the Durgapur Steel Plant (in short, DSP) with regard to the performance of Chhat Puja ensuing on and from 2nd and 3rd November, 2019.
(3.) According to the learned advocate appearing on behalf of DSP, his clients do not have any objection in performance of Chhat Puja but subject to certain guidelines which have been framed earlier by this Court. By an earlier order dated October 22, 2017, passed by a co-ordinate bench of this Court, the writ petitioners were allowed to perform Chhat Puja on conditions.;