LAWS(CAL)-2026-7-4

ARNAB BANERJEE Vs. STATE OF WEST BENGAL

Decided On July 07, 2026
Arnab Banerjee Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Affidavit-of-service filed on behalf of the petitioners is taken on record.

(2.) By presenting this writ petition, inter alia, petitioners have questioned one email communication dtd. 6/7/2026 of Joint Commissioner of Police, (HQ), Kolkata whereby application of West Bengal State Youth Congress dtd. 1/7/2026 was negated.

(3.) Mr. Bandopadhyay, learned senior advocate representing the petitioners submits that an application was made on 1/7/2026 to convene a rally on 8/7/2026 in between 3 PM and 6 PM. Said rally was proposed to commence from Ballygunge Phari and would terminate at Lansdown Market via Hazra Road and Lansdown Road.