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 appeal arises out of a judgement and order dated 10th August, 2017 passed by the learned Single Judge in WP 20691 (W) of 2017 (Abu Kahar Gaxi & Ors. vs. The State of West Bengal & Ors.).
(3.) According to the learned advocate for the appellants, his clients were the requisitionists who had sought for removal of the Sanchalok of Manirtat Gram Panchayat, situated in the district of South 24-Parganas. The learned Single Judge after considering the respective contentions of the parties had directed the concerned District Panchayat and Rural Development Officer to dispose of the pending statutory appeal within a certain time-frame. The learned Single Judge also proceeded to quash the notice dated 28th July, 2017 whereby the meeting was fixed on 10th August, 2017 at 1.30 p.m. The learned Single Judge was also pleased to observe that the Court's order would not preclude the Prescribed Authority to issue fresh notice after the decision of the pending appeal.;