Hrishikesh Banerji, J. - (1.) This appeal is directed against the dated February 2, 2001 passed in W. P. No. 18271 (W) of 2000 by a learned Single Judge of this Court whereby the writ application was dismissed.
(2.) In the writ application, the appellants/petitioners challenged the legality and validity of the notice dated November 9, 2000 whereby some members of the Gram Panchayat of the village Bantul, Baidyanthpur in the District of Howrah requisitioned for a meeting to be held on November 17, 2000 for the removal of the Pradhan (the appellant/ petitioner No. 2) of the Gram Panchayat.
(3.) A notice was served by the requisitionists addressed to the Pradhan for calling a meeting for removal of Pradhan in accordance with the provisions of Section 12 of the Panchayat Act, 1973 and no meeting was held for such removal.;