LALITA DAS NANDI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Lalita Das Nandi claiming herself to be the Chairman of the Murshidabad Municipality filed writ petition being WPA No. 16094 of 2023 praying for setting aside the notice dtd. 14/6/2023 signed by nine councillors of the Municipality calling special meeting under Sec. 18(3) of the West Bengal Municipal Act, 1993 ("the said Act' for short) for removal of the Chairman.

(2.) The ground seeking setting aside of the impugned notice is that the same suffers inherent lacunae as copy of the said notice was neither served upon the Sub-Divisional Officer, Lalbagh, Murshidabad nor a copy of the same was served upon the Vice Chairman of the Municipality.

(3.) As the legal obligation of serving copy of the aforesaid notice upon the Sub-Divisional Officer and the Vice Chairman of the Municipality was not complied with by the requisitionists, accordingly the petitioner, being the Chairman of the Municipality, did not convene the special meeting.