MD. BAFATULLAH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Mr. Das, learned Advocate appearing on behalf of the petitioner/Pradhan, submits that two modes of service of the requisition upon the Pradhan as per the provision of Sec. 12(2) of the said Act has not been complied with. He further submits that the prescribed authority without satisfying himself with the compliance of Sec. 12(2) of the said Act, could not have issued the notice under Form 1E of sub-rule (2) of Rule 5B of the West Bengal Panchayat (Constitution) Rules, 1975.