Subrata Talukdar, J. - (1.) An apparently political issue has been thrown up for the consideration of this Court purely on the question of the applicability of Section 213A of the West Bengal Panchayat Act, 1973 (for short the 1973 Act).
(2.) The genesis of the dispute is the meeting of the Dhorompur Gram Panchayat (for short the said Panchayat) which was convened to discuss a no-confidence motion for removal of the then Prodhan. The said Panchayat in the District of Murshidabad comprised 18 elected members, out of which 11 members decided to convene the meeting for discussing the no-confidence motion .
(3.) These 11 members belonged to three political parties namely, the All India Trinamool Congress (TMC), the Indian National Congress (INC) and, the Communist Party of India (Marxist) (CPI-M).;