BISWANATH SOMADDER,J. - (1.) 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 common judgment and order rendered by the learned Single Judge while disposing of two writ petitions, being WP 11388 (W) of 2017 (Sankar Mandal v. State of West Bengal and Ors.) and WP 12468 (W) of 2017 (Parimal Sarkar v. The State of West Bengal and Ors.). This appeal has been taken out by Parimal Sarkar, being the writ petitioner in WP 12468 (W) of 2017.
(3.) The only issue which arises for consideration in the facts and circumstances of the instant case is whether there was any infraction of Rule 9(3)(b) of the West Bengal Municipalities (Procedure and Conduct of Business) Rules, 1995, while a special meeting was convened by the requisitionists.;