TAMULIKUCHI HIGH SCHOOL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.B. Choudhury, learned Sr. counsel assisted by Mr. M.A. Choudhury on behalf of the petitioners, and also Mr. K.P. Bhattacharjee, learned State counsel on behalf of the State respondents.

(2.) The petitioner's case in a nutshell is that:

(3.) Learned Sr. counsel for the petitioners submits that due to a temporary barricades set up at National Highway No. 6, trucks carrying coal as well as the general public are facing difficulties and inconvenience, so an order may be passed to remove the temporary barricades.