I.P.MUKERJI,J. - (1.) In my opinion, the requisition dated 25th May, 2016 calling a meeting of the Gram Panchayat is a little defective. Each of the requisitionists had declared themselves to be a member of the Panchayat.
(2.) Mr. Sanyal appearing for them, argues that under Section 12(2) of the West Bengal Panchayat Act, 1973 they were obliged to mention their party affiliation. In the absence of this declaration, this notice was invalid.
(3.) On a reading of Sections 12(2) and 12(3) of the said Act, this requirement has to be strictly complied with before the Prescribed Authority can call a meeting. It is mandatory, in my opinion. Mr. Bhattacharya had submitted that since no sanction or penalty was provided in case of breach of these provisions, the requirement of furnishing party affiliation or independent status was directory.;