SAMSUDDIN HOSSAIN Vs. JAKIR HOSSAIN

JUDGEMENT

(1.) THE petitioner Samsuddin Hossain, as plaintiff filed a suit, being O. S. No. 59/2006 in the learned Court of Civil Judge (Jr. Divn. ). Jangipur, Murshidabad.

(2.) THE backdrop of the said case may briefly be stated as follows.

(3.) NIMTITA Gram Panchayat. opposite party No. 13, is a Gram Panchayat, constituted underthe West Bengal Gram Panchayat Act. It was reconstituted in May 2003 with 21 members of whom, one Rustam Ali expired without anyone being re-elected in his place. The said Rustam Ali was elected Pradhan and after his death, the plaintiff was elected as Pradhan on 27th August, 2005. Out of envy and political rivalry, defendant Nos. 2 to 12 being led by defendant No. 1 issued a notice asking the plaintiff to convene a meeting within 15 days to discuss about 'no confidence and for adopting resolution thereto'