Suman Pandit vs The State Of West Bengal & Ors
2022 Latest Caselaw 8505 Cal

Form No. J(2)

                IN THE HIGH COURT AT CALCUTTA
                     Constitutional Writ Jurisdiction
                             Appellate Side

Present:
The Hon'ble Justice Jay Sengupta

                          WPA 28304 of 2022

                             Suman Pandit
                                   Vs.
                     The State of West Bengal & Ors.


For the Petitioner                : Mr. Soumya Majumder,
                                   Mr. Sourav Chatterjee,
                                   Mr. Moyukh Mukherjee,
                                   Ms. Aishwarya Bazaz.

For the State                    : Mr. Debasish Ghosh,
                                   Mr. Debraj Sahu.




Heard on:                         20th December, 2022

Judgment on :                     20th December, 2022



       The Court:
         This is an application under Article 226 of the Constitution of India

praying for directions upon the respondents to set aside the orders of Sub-

divisional Officer, Contai and accord all necessary permissions for conducting

a public meeting Contai Railway Station ground on 21.12.2022 from 7.00AM

to 8.00 PM and also for the use of microphone for the entire period.

Affidavit of service filed on behalf of the petitioner is taken on record.

A report filed on behalf of the State is also taken on record.

Learned senior counsel appearing for the petitioner submits as

follows. The petitioner is the President of the Bharatiya Janata Party, Kanthi

District Committee (Organisational). The party members of the petitioner's

political party want to have a organisational district meeting held at the Contai

Railway Station Ground on 21.12.2022. For these, necessary permissions

were being sought. The meeting was to start from 7.00 AM and conclude at

8.00PM. About thirty thousand and odd people are likely to join the said

gathering. A representation in this regard was made to the respondent no.5

being the Sub-divisional Officer, Kanthi. But, no response could be elicited.

That is why a writ petition was preferred. By an order dated 08.12.2022

passed by this Court in WPA 27195 of 2022, this Court directed the Sub-

Divisional Officer to permit holding of such meeting and to specify all

necessary conditions, particularly enforcement of Noise Pollution Norms and

also to obtain a clear undertaking from the petitioner to clear up the entire

venue after such gathering. The Sub-Divisional Officer was also free to

impose fair conditions towards security and to avoid inconvenience to the

public at large. Pursuant to this, the Sub-Divisional Officer passed an order

granting permission for the meeting by, inter alia, imposing a condition that the

microphone (without DJ Box) should be used only from 9AM to 1 p.m. subject

to the permissible decibel. However, if the meeting is held for a particular

period, it would be necessary to make announcements in the gathering to

assemble and thereafter for the dispersal of the crowd. Otherwise, it could

lead to untoward situations. Therefore, it is necessary to use the microphone

for the entire period of the meeting and for half an hour more before the start

of the meeting and half an hour more after the conclusion of the same.

However, this use may be restricted to the venue itself. The other

microphones which would possibly remain attached to the main system

outside the venue could be turned of after a particular period.

Learned counsel appearing on behalf of the State relies on the

report and submits as follows. The decision of the Sub-Divisional Officer,

Contai was possibly prompted by the fact that there is another meeting at a

nearby venue, which is supposed to commence at 2 PM. However, without

going into the intricacies of such situation, the respondents would be able to

come to a better understanding. The petitioner may be allowed to carry on

their meeting for the relevant period to use a microphone for the entire period

and for half an hour before the commencement of the meeting and after the

conclusion of the same. But, this could be permitted only at the venue itself.

The microphones or other sound systems connected to the main system

which would be situated outside the venue should be disconnected at least at

6PM.

I have heard the submissions of the learned counsels appearing on

behalf of the parties and have perused the writ petition and the report filed by

the State.

Citizens of India and any political party, for that matter, have every

right to hold a rally or a gathering at a reasonable place and at a reasonable

time. However, these are subject to reasonable restrictions.

It appears that a permission has been sought in this regard by the

present petitioner to hold the meeting at the Contai Railway Station ground on

21.12.2022. This Court, by an earlier order, has allowed the petitioner to hold

the said meeting. Liberty was granted to the Sub-Divisional Officer to grant

formal permissions regarding the use of sound systems.

A condition to stop the use of sound systems of a public meeting at 1

p.m. seems absolutely unreasonable and arbitrary, especially when the

meeting is scheduled to continue till 8PM.

There is much merit in the submission of the learned senior counsel

of the petitioner that for the proper sitting arrangement of the participants and

for an orderly dispersal at the ground it is important that the sound system at

the venue is permitted to run from half an hour before the commencement of

the meeting till half an hour after the conclusion of the same.

Considering the attending facts and circumstances and upon hearing

the parties, this Court is inclined to pass the following directions:-

(a) The meeting proposed at the Contai Railway Station Ground be held

on 21.12.2022 in terms of the directions passed by this Court earlier in WPA

27195 of 2022 and in accordance with law.

(b) The order passed by the Sub-Divisional Officer, Contai is modified to

the following extent.

(c) The use of sound system by the organisers of the gathering/meeting

shall be permitted from 6-30AM to 8-30PM at the venue and not beyond it,

meaning thereby, the sound systems are permitted to be operated within the

venue during such period. But, the sound system or the speakers connected

to the main system, which are outside the venue, would remain put off or

disconnected till 7am and again be disconnected or put off at 6pm. Beyond

such time, the sound boxes connected to the main system and outside the

venue shall remain disconnected.

(d) In any event, the sound system shall run within the prescribed limits of

decibel.

With these observations, the writ petition is disposed of.

All parties are directed to act on a server copy of this order, duly

downloaded from the official website of this Hon'ble Court.

Liberty is granted to the learned advocate on record of the parties to

communicate a gist of this order.

(Jay Sengupta,J.) 20/NB