- (1.) The present challenge is directed against the communication of the purported minutes of a meeting dated December 2, 2019 regarding the dispute between the petitioner Trust and the Bagjola Gram Panchayat over the Bagjola Haat.
(2.) The said communication was made by the Sub-Divisional Officer, Bashirhat, District: North 24 Parganas.
(3.) It is submitted by learned counsel for the petitioners that the said communication inter-alia included clauses which directed that, out of the total auction money of the 'Khajna' collection received, 30% was to be given to the Bagjola Gram Panchayat for undertaking development and sanitary works for the Bagjola Haat.;