ISWAR JAGADISWAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners' grievances that despite an order passed by the 1st Civil Judge, (Junior Division) at Howrah on July 7, 2003 appointing Joint Receivers (which has been subsequently modified to one receiver), private respondents being respondent nos. 6 and 7 are seeking to conduct Kali Puja at the suit premises.

(2.) Mr. Mukherjee, learned Counsel appearing on behalf of the respondent no. 5/learned Receiver submits that he has already made a complaint before the Inspector-in-Charge/respondent no. 4 intimating that the respondent nos. 6 and 7 are constructing a pandal with bamboos etc. on the suit property. Due to such construction, the embankment of the deity's property/suit property is being damaged.

(3.) The learned Receiver has been appointed for protection, preservation and management of the suit property. Therefore, the said unauthorized activities were brought to the knowledge of the respondent no. 4.