- (1.) The validity of the notice for requisitioned meeting of the Gram Panchayat by the requisitionists member for transaction of the business on the agenda regarding removal of Pradhan of No. 5 Bangalbari Gram Panchayat vide annexure 'P-7' to this writ petition, is under challenge in this writ petition at the instance of the Pradhan of the said Gram Panchayat.
(2.) Ten elected members of the said Gram Panchayat out of 19 members, by their letter dated 8th March, 2005 being annexure 'P-1' to this writ petition, requested the Pradhan of the said Gram Panchayat to convene a requisition meeting for consideration of the agenda regarding removal of Pradhan of the said Gram Panchayat within 15 days from the date of receipt of the said notice. The said notice was received by the Pradhan of the concerned Gram Panchayat on 14th March, 2005.
(3.) On receipt of the said notice, the Pradhan of the said Gram Panchayat convened a meeting to be held at the office of the concerned Gram Panchayat on 29th March, 2005 at 2 p.m. The notice for holding the said meeting on the appointed date was given to the prescribed authority vide letter under reference No. 117/1 (20) 05 dated 21 st March, 2005. Notices were also served upon the members of the said Gram Panchayat by registered post with acknowledgment due intimating them about the schedule, venue and agenda of the said meeting.;