MANOJ KUMAR BANERJEE Vs. STATE OF W B

JUDGEMENT

(1.) This application has been filed in connection with the appeal preferred from the order dated 31st March, 2011 whereby a learned Judge of this Court finally disposed of the writ petition on merits.

(2.) The learned Advocate representing the appellant submits that the said appellant is aggrieved by the order dated January 14, 2011 passed by the Prodhan, Andul Gram Panchayat, the respondent No. 3 herein.

(3.) The aforesaid order, however, has not yet been challenged by the appellant herein. The learned Single Judge while disposing of the writ petition also specifically recorded that none of the parties herein challenged the aforesaid order dated 14th January, 2011 passed by the respondent No.3.