JYOTIRMOY MUKHOPADHYAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ application is filed by the petitioner to issue a writ in the nature of mandamus commanding the respondents to cancel, rescind, withdraw and/or forbear from giving any effect and/or further effect, to the impugned decision contained in notification No.369/MA/O/C-4/1M-1/2001 dated August 13, 2014.

(2.) The impugned notification was issued in exercise of power conferred by sub-Section (4) of Section 14 of the West Bengal Municipal Act, 1993 (hereinafter referred to as the said Act, 1993) to appoint Board of Administrators for Rajarhat Gopalpur Municipality, (hereinafter referred to as the said Municipality) until further orders in supersession of notification No.317/MA/O/C-4/1M-1/2001 dated July 14. Following persons were the members of the above Board of Administrators:-

(3.) The petitioner had been residing in Ward No.23 of the said Municipality for a substantial length of time. He was first nominated Chairman of the said Municipality consequent upon the municipalisation of the area concerned in the year 1994. Subsequently, the petitioner had contested municipal By-Election of the said Municipality held in the year 2013 and he lost the same.