P.K. Samanta, J. - (1.) Heard the learned Advocates for the respective parties.
(2.) In presence of the learned Advocates for the parties both the writ petition and the application filed by the private Respondents for vacating the interim order are taken up for final disposal.
(3.) The writ Petitioner is the Prodhan of Hizole Gram Panchayat. The Respondent Nos. 7 to 24 are the members of the said Gram Panchayat. The Respondent Nos. 8 to 11, 15 to 20 and 24 are the members who called for a requisition meeting of the aforesaid Gram Panchayat for the purpose of removal of the writ Petitioner. The writ Petitioner having failed to convene a meeting within the prescribed period on the requisition of the said Respondents, the aforesaid Respondents called for a meeting dated September 13, 1999, under second proviso to Section 16 of the West Bengal Panchayat Act, 1973 (hereinafter called as the said Act. The said notice of the requisition meeting was challenged by the writ Petitioner in an earlier Writ petition. Because of an administrative order dated September 10, 1999, issued by the Sub-Divisional Officer, Kandi under his Memo No. 1226(5) dated September 10, 1999, postponing all no confidence motions till October 15, 1999, in view of the parliamentary election in 1999, the said requisitioned meeting was not held on the said date. The earlier writ petition accordingly became infructuous and consequently the writ Petitioner withdrew the same.;