MD. ABUL ASHADUL HAQUE Vs. THE STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2016-3-212
HIGH COURT OF CALCUTTA
Decided on March 16,2016

Md. Abul Ashadul Haque Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

Indra Prasanna Mukerji, J. - (1.) The affairs of Samserganj Panchayat Samity are involved in this writ. The alleged defection by three members of a particular party is the issue before me.
(2.) The Samserganj Panchayat Samity had 27 members, 16 belonging to the CPI (M), 9 to the Indian National Congress and 2 to the Trinamool Congress.
(3.) On 3rd November, 2014, 9 Congress members made a requisition for removal of the Sabhapati.;


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