SURESH KUMAR AGARWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By consent of the parties, the appeal and the stay application have been taken up for hearing together.

(2.) This appeal is directed against an interim order dated January 20, 2023, passed in WPA 1752 of 2023 (Shila Chatterjee Vs. The State of West Bengal and Ors.) and WPA 1757 of 2023 (Purnima Kandu Vs. The State of West Bengal and Ors.).

(3.) In an earlier round of litigation, one of the writ petitioners herein, namely, Shila Chatterjee, had approached the learned Single Judge, challenging a notice issued by the Competent Authority, to show cause as to why she should not be disqualified as a Councilor of the Municipality. Such disqualification proceeding was initiated on the basis of a complaint dated November 14, 2022, filed by the present appellant before the Competent Authority being the concerned Sub-Divisional Officer. Having failed to obtain an order from the learned Single Judge, she went up in appeal before the Division Bench.