STATE OF WEST BENAGAL Vs. MADAN KUMAR PYNE

JUDGEMENT

(1.) HEARD the learned Advocate appearing for the parties.

(2.) CHALLENGING the order dated 1st December, 2006 passed by the learned trial Judge in W. P. No. 1891 of 2006 whereby and whereunder the learned trial Judge directed grant of permit, this appeal has been preferred.

(3.) IT appears from the writ application that the petitioner raised a grievance for non-grant of permit despite the issuance of the offer letter in the year 2003 prior to issuance of prohibitory notification dated 6th August, 2004 prohibiting grant of any route permit touching Central Business District namely, Esplanade, band Stand, Howrah Station and approach areas of Howrah Bridge. The route admittedly is touching Howrah Station and approach area of Howrah Bridge in terms of the Notification dated 6th August, 2004. Learned Trial Judge, however, allowed the writ application and directed grant of permit.