SK. ABDUL KALAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned counsel for the petitioners contends that the order of the District Magistrate, Purba Medinipur, dated May 19, 2022, annexed to the present writ petition, was passed without complying strictly with the direction passed by a co-ordinate Bench of this Court in a previous writ petition. It is submitted that the co-ordinate Bench, while disposing of WPA 1329 of 2022 on February 10, 2022, has specifically directed that the District Magistrate was to consider and dispose of the representation made by the petitioners within six weeks from that date by way of a reasoned order, upon hearing all concerned parties, including the petitioners and in accordance with the relevant Statute and Regulations.

(2.) It is submitted that the said representation was against the purported decision of the authorities to shift the bus stand, which was the subject matter of such decision.

(3.) By the said order, the District Magistrate directed the change of the bus stand to take effect from Tamluk Town (near Tamralipta Municipality Office) to Central Bus Stand near Tamluk Railway Station.