HOWRAH GANATANTRIK SAMITY Vs. UNION OF INDIA

JUDGEMENT

(1.) IN a pending Public Interest Litigation, filed by one Sri Subhas Dutta, for the better preservation of the Victoria Memorial hall, Kolkata, the petitioner by filing a supplementary affidavit has drawn attention of this Court to some important aspects, which according to the writ petitioner, have not been adequately looked into by the Hall Committee in spite of the fact that in the past, this Court, from, time to time, passed directions for implementation of the opinion of the committee of the experts appointed by the Court on those points.

(2.) IN the supplementary affidavit, the petitioner has broadly drawn attention of this Court to the following aspects:

(3.) ON the question of burning of dry leaves and removal of hawkers, this court has already passed direction upon the Commissioner of Police, Kolkata. to see that no person is permitted to hawk with a distance of 50 meters from the Victoria Memorial Hall ("vmh") area and that no dry leave is allowed to be burnt within 3 kms. from that area.