IDRIS ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By an order of a Division Bench of this High Court (Green Bench) in 1998 directions were issued to the respondents herein to remove anti-socials and nuisances and for protecting the Babughat area.

(2.) The Municipal Authorities, it appears, organised a drive for beautification and development of the riverfront falling within the 'Blue Zone'.

(3.) The petitioners have espoused the cause of the people around the area in question and filed the instant writ application which was entertained by this Court as Public Interest Litigation.