MAHFUZA KHATUN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) It appears from the affidavit of service that the copy of the application has been served upon the respondent no.8, the Pradhan, Hariharpur Gram Panchayat.

(2.) Learned lawyer appearing for the petitioners submits that by requisition dated November 30, 2021, 12 members out of 16 members of the concerned Gram Panchayat sought removal of the Pradhan from the Gram Panchayat, but the Executive Officer and Block Development Officer, Mograhat-I Development Block, Usthi, South 24 Parganas did not consider the requisition and by way of a reminder dated December 9, 2021, they again made appeal to the Prescribed Authority being the respondent no.6 herein to dispose of the requisition. Learned lawyer urges that the Prescribed Authority, the Block Development Officer, being the respondent no.6 herein be directed to take appropriate steps on the requisition made by the aforesaid members for removal of the Pradhan.

(3.) Learned lawyer appearing for the respondent no.8, the Pradhan, Hariharpur Gram Panchayat submits that the allegations as made by the petitioners are tantamount to causing stigma to the respondent no.8 and in view of the order dated July 28, 2021 passed in WPA 11903 of 2021, the instant writ application is liable to be dismissed.