ISRAIL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Mr.Bari has filed an application for addition of party. The application is allowed. The applicant be added as respondent in this writ petition.

(2.) After the application for addition of party is allowed, by consent of the parties this matter is taken up for hearing. This matter is treated as on day's list for hearing. All the learned counsel for the respective parties had addressed the Court at length.

(3.) Mr. Chatterjee, the learned counsel for the petitioner has taken 3 points assailing the order passed by the appellate authority in the proceeding under section 213A of the West Bengal Panchayat Act, 1973 declaring the petitioner disqualified.