BISWANATH SOMADDER, J. - (1.) Let the affidavit-of-service filed in Court today be taken on record. By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of a judgment and order passed by the learned Single Judge on 29th September, 2016, in W. P. 21751 (W) of 2016. By the said judgment and order, the learned Single Judge proceeded to dismiss the writ petitioner's application wherein the writ petitioner sought to challenge a requisition notice issued by the requisitionists on 14th September, 2016, as well as the consequent notice issued on the same date by the Divisional Commissioner, Presidency Division, being the Prescribed Authority, for holding of a meeting of Murshidabad Zilla Parishad for removal of its Sabhadhipati.
(3.) The writ petitioner was the Sabhadhipati of Murshidabad Zilla Parishad. By the requisition notice dated 14th September, 2016, the requisitionists, being the private respondents in the writ petition, sought for his removal. The said notice, which was addressed to the Prescribed Authority, being the Divisional Commissioner, Presidency Division, was received on the same day. Consequently, the Prescribed Authority issued a notice on the same date (i.e. 14th September, 2016) for convening a meeting for the members of the Zilla Parishad on 23rd September, 2016, for a motion for removal of the writ petitioner as Sabhadhipati of the Murshidabad Zilla Parishad. The learned Single Judge, for reasons stated in the judgment and order under appeal, refused to entertain the writ petition and proceeded to dismiss it.;