BISWANATH SOMADDER,J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) Having heard the learned advocates for the parties and upon perusing the instant application, it appears that the writ petitioner is primarily seeking to challenge a notice dated 22nd November, 2011, issued by the prescribed authority for the purpose of convening a meeting of the Gram Panchayat for removal of the writ petitioner who was the Pradhan of Narayanpur Gram Panchayat situated in the district of South 24-Parganas under Bhangar - I Block.
(3.) When the matter is taken up for consideration, the learned senior advocate for the petitioner submits that if the meeting has already been held in the meanwhile, no effect should be given to the resolution passed in the meeting till disposal of the writ petition and further, no policy decision should be taken by the new incumbent in office.;