DEBAGOPAL CHAKRABORTRY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) BEING aggrieved by refusal to pass any interim order by the learned Trial Judge in W. P. No. 26467 (W) of 2007 wherein an interim order was prayed for directing respondents not to take steps in pursuance of the notice dated 30th May, 2008 being Annexure P-10 of the petition, being a notice issued by the majority group of Councillors of the concerned Municipality with the agenda for removal of the Chairman, the writ petitioner, this appeal has been preferred.

(2.) ALONG with the appeal, an application seeking interim order was filed. On exchange of affidavits the said application was heard.

(3.) IN course of hearing it appears that in adjudicating the issue, the merit of the writ application as well as the appeal are required to be considered.