SULOGNA CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned counsel for the petitioner argues that the respondent authorities acted at the behest of the ruling party in granting permission to the Hon'ble Chief Minister to hold a public rally on a river-bed, to the detriment of the said river.

(2.) It is argued that a project for dredging of drainage channels in the river-in-question, namely, Gandheswari river has been undertaken and, as such, the proposed rally of several people will ultimately affect the river-bed adversely, to the detriment of public interest.

(3.) Learned counsel appearing for the State submits that he has instruction and documents to substantiate the fact that due permission was taken for the rally from the owners of the private land, which comprise the major portion of the area where the rally is going to be held.