SAHANAJ BIBI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Two writ petitioners have been filed by two different petitioners. The first writ petition being W.P. No. 23927 (W) of 2005 was filed by Mr. Chatterjee's client who is the Pradhan of Shirakole Gram Panchayat. The other writ petition being W.P. No. 18169 (W) of 2006 was filed by Mr. Basu's client who are the members of the said Gram Panchayat.

(2.) In the first writ petition, the legality and/or validity of the notice dated 8th December, 2005 by which requisition meeting was convened by Mr. Basu's client was challenged by Mr. Chatterjee's client. In the other writ petition, the legality and/or validity of the order dated 22nd February, 2006 passed by the prescribed authority being the respondent No. 2 disapproving the resolution adopted by the majority members for removal of the Pradhan was challenged by Mr. Basu's client who convened the said requisition meeting.

(3.) Since the dispute in both the aforesaid writ petitions are interrelated with each other, this Court proposes to dispose of both the said writ petitions by a common order for avoiding conflict of decisions.