NIRMAL DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal raises an interesting question as regards the interpretation of Sec. 101 of the West Bengal Panchayat Act (hereinafter referred to as the said Act).

(2.) The fact of the matter is not at ail in dispute.

(3.) The Appellant filed a writ application questioning, inter alia, a requisition served upon him for holding a meeting on April 9, 1996 for his removal.