Amitava Lala, J. - (1.) It appears to this Court that the petitioners challenged the resolution dated 1.2.2001 about removal of Prodhan of the concerned Gram Panchayat. An interim order was passed by a Bench of this Court on 13.2.2002 upon holding a prima facie view that the service under certificate of posting is not a proper service and no meeting could have been said to be held pursuani to such service. However, such order was not challenged by the respondents by preferring any appeal. On the other hand, charge of the Prodhan has been handed over to the newly elected Prodhan on the basis of the second meeting held by the requisitionists. Now, the petitioners contended that virtual/ there is no cause of the respondents to oppose. The Writ Petition supposed to be allowed:
(2.) The contesting respondents raised three objections before this Court which are as follows:- (a) There was a valid service of notice of the meeting ; (b) No observer was present in the second meeting ; (c) When first meeting was convened, no second meeting could be held within six months from such meeting.
(3.) Handing over charge by the Prodhan cannot be existable in the eye of law if the meeting is struck down by the Court.;