MIHIR MONDAL Vs. STATE

JUDGEMENT

(1.) In this writ application the petitioners have, challenged a notice dated 25th January, 1994 issued by some of the members of Hamirhati Gram Panchayat, District Bankura, giving notice that a meeting of the Gram Panchayat would be held on 4th February, 1994 for the purpose of ascertaining confidence of the members against the Pradhan as also the Upa-Pradhan. It appears that when the matter was initially moved on 21st February, 1994, this Court directed the parties to maintain status quo as regards possession for a period of two days and thereafter, the interim order was directed to continue till 25th February, 1994. In the meantime, it appears that pursuant to the resolution adopted at the meeting on 4th February, 1994 the Prodhan and Upa-Prodhan were sought to be removed from their respective offices and the charge of the office of the Prodhan was assumed by Smt. Chhanda Konar, respondent No. 11 herein.

(2.) Pursuant to the above, an application for further interim orders was filed on behalf of the petitioners and the parties were restrained from holding any meeting in respect of the election of the Prodhan.

(3.) The writ application is being taken up for hearing at this stage.