NISHIKANTA HALDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By way of this public interest litigation the petitioners allege that the private respondents are illegally constructing a temple on the bank of a river and excavation work is going on. In support of the construction photographs have also been enclosed.

(2.) The Inspector of Police, Ranaghat Police Station/9th respondent has given instruction to the Government counsel submitted that there is no construction being made but there is already an existing temple.

(3.) The private respondents who represent the persons who manage the temple submitted that the temple is an ancient temple and certain renovation and repairs have been maintained and no new construction is being done.