Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is taken up for hearing by treating the same as on day's list along with the application for stay.
(2.) The instant appeal arises out of a judgment and order dated 5th December, 2016, passed by the learned Single Judge in CAN 10894 of 2016 with WP 21771 (W) of 2016 (Bula Nasrin Laskar vs. The State of West Bengal & Ors.). The writ petitioner is now the appellant before us.
(3.) It appears that the writ petitioner was Pradhan of Kathalberia Gram Panchayat situated in the district of South 24-Parganas. A notice of meeting on a motion for her removal was issued and subsequently she was removed as Pradhan of the concerned Gram Panchayat. She challenged the notice of motion dated 5th September, 2016, as well as the notice of meeting on motion for her removal from the post she was holding, which was issued by the Prescribed Authority. The learned Single Judge while giving extensive reasons proceeded to dismiss the writ petition with costs assessed at 300 G.Ms. to be paid by the writ petitioner to the private respondents. Even before proceeding to dismiss the writ petition, the learned Single Judge asked the learned senior counsel representing the writ petitioner whether the conduct of the writ petitioner called for any step to be taken under section 340 of the Code of Criminal Procedure. The same was answered in the affirmative by the learned senior counsel.;