HINDUSTHAN MITRA CLUB Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner No. 1 is a club known as Hindusthan Mitra Club (hereinafter referred to as 'said club'). The said club is a society registered under Societies Registration Act and the writ petitioner Nos. 2 to 7 are members of the said club. The writ petitioners have challenged a show cause notice dated 22nd February 2000 issued by the Deputy Commissioner of Police, Head Quarters, Lalbazar, Calcutta-700 001, to the General Secretary of the said club. In the said show cause notice the General Secretary of the said club has been directed to show cause within 15 days from the date of receipt of the said notice why the allotment of the tent of the said club in the Calcutta Maidan shall not be cancelled and failing which a decision will be taken by the police authorities on the basis of available records.

(2.) On receipt of the said show cause notice, the petitioner prayed for time and thereafter, time was granted to the petitioner to give reply to the show cause notice. Ultimately, the petitioner gave a reply to the said show cause notice on 14th March 2000 and in the said reply the petitioners gave a brief history of the said club and also gave a brief history of the games which are played by the members of the said club including history of the achievement of the said club in the field of sports.

(3.) After giving reply to the show cause notice, the said club moved a writ petition before the Hon'ble Court on 24th March 2000 and a learned Judge of this Court was pleased to issue an interim order for maintenance of status quo on 24th March 2000 and them the same interim order was, thereafter, extended till the disposal of the writ petition. After that an application for vacating the order of injunction was filed by the state-respondent, Deputy Commissioner of Police, Head Quarters, Lalbazar, Calcutta-700 001.