PRABHATI SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This Mandamus-Appeal is at the instance of the writ-petitioners and is directed against an order dated December 23, 2009 passed by a learned Single Judge of this Court in C.A.N. 8456 of 2009 in connection with W.P. No. 14320 (W) of 2009 thereby vacating the interim order earlier granted in the said writ-application on August 28, 2009.

(2.) Being dissatisfied, the writ-petitioners have come up with the present Mandamus-Appeal.

(3.) The appellants filed a writ-application being W.P. No. 14320 (W) of 2009 before a learned Single Judge thereby praying for setting aside a notice issued by the Respondent Nos. 8 to 15 being Annexure P-2 to the writ-application by which they requisitioned a meeting of the concerned Gram Panchayat of which the writ-petitioner No. 1 was the Pradhan for her removal.