LAWS(CAL)-2008-4-40

FIROZ ALAM Vs. STATE OF WEST BENGAL

Decided On April 10, 2008
MD. FIROZ ALAM Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Heard the learned Advocates appearing for the parties.

(2.) Though the order under appeal before us is an interlocutory order but to identify the legality and validity of the order it requires in depth interpretation of the statutory provision, namely, section 12 and section 16 of the West Bengal Panchayat Act, 1973 hereinafter for brevity referred to as said Act, so far as to pass a resolution for removal of Pradhan.

(3.) Having regard to such state of affairs, along with the stay application we wanted to hear the appeal as well as the writ application. The appeal and the writ application accordingly both are taken up as on day's list for hearing.