DILIP BHATTACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In the Panchayat election held in West Bengal in 1993, the writ Petitioner, along with the Respondents Nos. 5 to 24, were all elected as members of the Itaberia Gram Panchayat under Bhupatinagar Police Station, in the District of Midnapore.

(2.) Some of the members of the Gram Panchayat having lost confidence in the Pradhan and Upa -Pradhan gave a single notice for their removal, which was challenged by way of a writ petition wherein the Pradhan and Upa -Pradhan were restrained from dealing with the assets and/or funds of the said Gram Panchayat. An appeal was preferred from the said order by the said Pradhan and Upa -Pradhan and in the application for stay filed therein the Appeal Court by its order of July 11, 1995, directed that fresh meetings be hold for the purpose of ascertaining as to whether the Pradhan and Upa -Pradhan still retained the confidence of the majority of the members.

(3.) The Division Bench appointed one Mr. Biswajit Dey, a learned Advocate of this Court, as Special Officer, to hold two separate meetings after issuing two notices for the purpose of removal of the Pradhan and Upa -Pradhan.