KANAILAL SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has filed the present writ application praying for a direction upon the respondent no. 2 for grant permission to the petitioner and his organization to use microphones and speakers during holding meetings which is scheduled to be held on 21/11/2025 from 14.00 hours to 19.00 hours at the ground belonging to the respondent no. 7 at Chachai, 2 no. Camp, Post Office - Palla, Police Station - Memari, District - Purba Bardhaman. The petitioner says that on 12/11/2025 the petitioner has submitted an application to the SDO, Purba Bardhaman Sadar (South) through the O.C., Memari P.S. for grant of permission to hold a public meeting by the Bharatiya Janata Party.

(2.) On receipt of the said application, the Officer-in-Charge, Memari P.S., Purba Bardhaman by a letter dated November 13, 2025 requested the petitioner to provide the following information:

(3.) The petitioner submits that the petitioner has provided the details with regard to serial nos. 1 to 5 and also obtained temporary electric connection from the concerned authorities.