NAILA BIBI Vs. MOSA NILUFAR IYASMIN (

JUDGEMENT

(1.) Under challenge in this appeal is the order dated 7th of May, 2021 in two analogous writ petitions being WPA 8817 of 2021 and WPA 8822 of 2021.

(2.) At issue before the Hon'ble Single Bench was a prayer made by the writ petitioners to cancel the notice dated 19th of March, 2021 issued by the Prescribed Authority (PA)/Block Development Officer (BDO), Malda for removal of the Prodhan. Needless to elaborate the notice and all actions connected therewith carry deep statutory flavour flowing from the provisions of the West Bengal Panchayat Act, 1973 read with its relevant rules.

(3.) Mr. Basu, Learned Senior Counsel appearing for the appellants/the writ petitioners, draws the attention of this Court to the concluding paragraph of the order impugned of the Hon'ble Single Bench dated 7th of May, 2021. The concluding paragraph reads as follows:-