SURESH MISHRA Vs. STATE OF WEST BWNGAL

JUDGEMENT

(1.) The legality and/or validity of the notice dated 18th September, 2006 issued by the three Councillors of Champdani Municipality being Annexure-P-5 to this writ petition by which a requisition meeting was convened for transacting the business on the agenda of removal of the Chairman of the said municipality, is under challenge in this writ petition.

(2.) The Chairman along with the seven other councillors of the said municipality filed this writ petition.

(3.) Let me now give the short background of the facts leading to the filing of this writ petition.