COASTAL ROADWAYS LTD Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Coastal Roadways Ltd. Initiated a writ application abreast of a good number of reliefs which included amongst others and order for injunction of effecting reconstruction/repairing of business premises No. 1/1, Camac Street which suffered damage and endangered by the illegal activities of the hoodlums in the locale. The petitioner forming a group of industries sought for beautification of the office and the adjoining area which generated much dispute since the applications invited for the appointment of staffs and the assistant could not be accelerated. The petitioner resorted to a proceeding under section 144 Cr PC before the learned Executive Magistrate to prevent the breach of peace and for a direction on the O.C.P.S. Park Street, to provide egrees and ingress to the business premises.

(2.) The petitioner rushed to the writ court where the learned trial Judge appointed a Special Officer and accorded interim order in terms of prayers (i), (j) & (k) of the petition. The repair works for the damage occurred to the premises was, however, granted.

(3.) In view of the urgency, Rule 27 of the writ Rule was not animated for dispensation of justice. The copy of the application was directed to be served upon all the respondents within one week from the date.