Biswanath Somadder,J. - (1.) Let the affidavit-of-service filed in Court today be taken on record.
(2.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the connected application.
(3.) The appellant before this Court had filed a writ petition, being W. P. 25317 (W) of 2014, which was dismissed by a judgment and order dated 2nd September, 2016. While dismissing the writ petition, the learned Single Judge held, inter alia, that mere non-mentioning of political identity in a notice (for removal of a Pradhan or an Upa-Pradhan) would not render the entire notice illegal. Against the said order of dismissal of the writ petition, the present appeal has been filed.;