SUDIP KARMAKAR Vs. STATE OF W.B.

JUDGEMENT

(1.) The notice of Special Meeting dtd. 4/11/2022 signed by three Councillors of Jhalda Municipality is impugned in the present writ petition.

(2.) The said notice has been issued in terms of Rule 9(3)(b)(ii) of the West Bengal Municipalities (Procedure and Conduct of Business) Rules, 1995 to consider the requisition for removal of the Chairman of Jhalda Municipality.

(3.) A requisition notice was signed by six Councillors of the Jhalda Municipality and submitted before the Chairman on 13/10/2022 for removal of the Chairman of the Municipality in accordance with Sec. 18(3) of the West Bengal Municipality Act, 1993.