JUDGEMENT
BISWANATH SOMADDER,J. -
(1.) Affidavit of service filed in Court today be kept on record.
(2.) At the outset, learned advocate for the petitioners undertakes to deposit deficit court fees with the department in course of this day, failing which the order which is being passed in the matter shall stand automatically recalled.
(3.) Having heard the learned advocates for the parties and upon perusing the instant writ petition which has been taken out by seven elected members of Jagtia - II Gram Panchayat situated in the district of Murshidabad, it appears that the only issue comes up for consideration is whether a Prodhan who has been removed from office could be allowed to take charge of the same Gram Panchayat by an administrative order issued by the prescribed authority without being re-elected by a democratic process.;
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