HARISH TANDON,J. - (1.) Several writ petitions came to be filed relating to removal of the Chairman of Jiaganj Azimganj Municipality on the basis of the requisition dated 24th March 2017 signed by nine councillors including the petitioner under Section 18(3) of the West Bengal Municipal Act, 1993.
(2.) The said requisition notice was also challenged in one of such writ petition before this Court which was eventually dismissed. Subsequently, the notice for holding the meeting and a resolution taken therein were also challenged which were also found to be legal and valid. The said writ petition was also dismissed by this Court. The aggrieved parties thereto filed intra Court appeals before the Division Bench. Before the appeals could be taken up for final disposal, the present writ petition is filed for a direction upon the concerned authority to take steps not only for publication of the election of a Chairman and other office bearers but also to administer oath of secrecy in terms of Section 50A of the West Bengal Municipal Act, 1993. As and by way of consequential relief a prayer was also made for a direction to disburse the salary to the other employees of the employees which could not be given because of the ongoing litigation between the parties.
(3.) The instant writ petition was adjourned on the earlier occasion as it was informed to this Court that the Division Bench has fixed the aforesaid appeals on 19th June 2017. Today when the matter is listed it is uniformly submitted by the appearing counsels that the aforesaid appeals were taken up yesterday by the Division Bench and were dismissed.;