LAKSHMI MUKHERJEE Vs. TAPAN KUMAR

JUDGEMENT

(1.) Although this appeal was directed against an interim order dated June 4, 1996 passed by a learned single Judge of this Court, keeping in view the points involved in the writ application the learned Counsel for the parties agreed that the entire appeal and the writ application both may be disposed of.

(2.) One Tapan Kumar who is said to be a member of the Chekka Gram Panchayat filed a writ application claiming, inter alia, the following reliefs:

(3.) The fact of the matter is not in dispute. One Lakshmi Mukherji and Sundari Kalindi, Respondents Nos. 5 and 6 to the writ application contested in the election held on May 30, 1993 from seat Nos. 1 and 2 of the Chekka -I Gram Panchayat. They were declared as successful candidates and certificates were also issued in their favour and handed over to them.