PRIYANKA ADHIKARY Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavits-of-service filed on behalf of petitioners in both the writ petitions are taken on record.

(2.) Two writ petitions, one being WPA 21728 of 2026 (Priyanka Adhikary vs. The State of West Bengal and Others) and another being WPA 22205 of 2026 (Sudip Raha vs. The State of West Bengal and Others) are heard analogously in presence of learned advocates representing parties. Petitioner in WPA 22205 of 2026 has filed an application being CAN 1 of 2026 in WPA 21728 of 2026 seeking impleadment.

(3.) In both the writ petitions, prayers are couched seeking direction upon concerned police authorities to permit two factions of West Bengal Trinamool Chhatra Parishad (hereinafter referred to as "WBTMCP") to convene programme on foundation day of West Bengal Trinamool Chhatra Parishad, that is, 28/8/2026. Petitioners in both the writ petitions have prayed for identical venue, that is, Mayo Road near Gandhi Statue for organizing programme to mark foundation day of WBTMCP.