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The Calcutta High Court Justice Tapabrata Chakraborty on Thursday allowed the BJPs ‘Rath Yatra’ programme in West Bengal, setting aside the state government’s refusal on apprehensions of communal unrest. The national party had filed a petition challenging the state government’s denial of permission for the rallies. The state BJP has been directed to inform the superintendents of police of the districts in which the rallies are scheduled to enter at least 12 hours ahead of schedule.
The Trinamool Congress administration has been instructed by the high court to make there’s no breach of law and order and imposed conditions for the yatra. It said the procession shouldn’t impede traffic, and that the petitioner (the BJP) would be responsible for any wrongful damage to public property.
BJP’s counsel furthered, “In the worst days of the British period, Mahatma Gandhi held the Dandi March… now the government here says it won’t allow a political procession.” On this the High Court said authorities had passed an order for total exclusion without providing for reasonable restrictions.
The party had planned three ‘Ratha Yatras’ from different parts of the state. The Chariots were meant to travel across the state’s 42 parliamentary constituencies over one-and-a-half months.
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