STATE OF WEST BENGAL & ORS Vs. SHIBANI CHAKDAR & ORS
LAWS(CAL)-2017-9-179
HIGH COURT OF CALCUTTA
Decided on September 18,2017

State Of West Bengal And Ors Appellant
VERSUS
Shibani Chakdar And Ors Respondents

JUDGEMENT

Biswanath Somadder, J. - (1.) In terms of the order dated 4th September, 2017, a meeting was held at the office of the concerned Gram Panchayat on 14th September, 2017, at 12 noon.
(2.) The original Resolution Book for the 'No-Confidence Meeting' against the Pradhan of Uttar Mokamberia Gram Panchayat, situated under Basanti Block, District South 24-Parganas, has been produced before this Court. Perusing the same, it appears that only three members out of fourteen existing members were present at the meeting and, as such, quorum was not formed. The meeting, therefore, was closed due to lack of quorum. The Prescribed Authority has thus signed the resolution of the 'No-Confidence Meeting' of the concerned Pradhan with his seal.
(3.) As such, the no-confidence motion against the concerned Pradhan has failed the test of majority being proved on the floor of the house.;


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