- (1.) The first writ application is directed against a motion dated September 5, 2014 initiated by ten (10) elected members (requisitionists) out of total eighteen (18) for removal of the petitioner from the office of Prodhan of Rampur-I Gram Panchyat, District-Cooch Bihar on the ground of lack of confidence on the petitioner and a notice of meeting on motion issued by the respondent No.4 with a forwarding letter under his memo No.3050 (15) dated September 9, 2014 fixing September 19, 2014 for a special general meeting of the above Gram Panchayat for moving the above motion for removal / lack of confidence against the petitioner from the above office.
(2.) It appears from the statements made in affidavit-in-opposition to the above writ application filed by the State-Respondents that during the pendency of this writ application on September 19, 2014 a resolution was adopted in the special general meeting of the above Gram Panchayat in favour of removal of the petitioner from the office of Prodhan of the above Gram Panchayat.
(3.) The second writ application bearing W.P. No.27279 (W) of 2014 is directed against above notice of meeting on motion for removal of the respondent No.6 from the office of the Prodhan, Rampur-1 Gram Panchayat, District- Cooch Bihar. The petitioner No.1 was the Upa-Prodhan and the petitioner No.2 was an elected member of the above Gram Panchayat. By an order dated October 31, 2014 has been tagged with the first writ application bearing W.P. No.26758 (W) of 2014 for analogous hearing.;