Subrata Talukdar, J. - (1.) Three out of the above noted four writ petitions and, the contempt application, have been keenly contested. One of the writ petitions, i.e. WP 25661(W) of 2017 was disposed of by an order of this Court dated 17th of October, 2017 and, in connection therewith, the contempt application, i.e. CPAN 1399 of 2017 (for short CPAN) has been filed.
(2.) The essential issues which have given rise to the present litigation between the pNies are as follows:- (a) The no confidence motion proposed to be discussed against the Prodhan of Bamangachhi Gram Panchayat (for short GP) under Joynagar-I Panchayat Samiti under Section 12 of the West Bengal Panchayat Act, 1973 (for short the 1973 Act). (b) The proceedings for disqualification of four members of the GP, viz. the Private Respondent Nos. 7, 8, 9 and 10 (for short PR Nos. 7 to 10) in WP 27984(W) of 2017 (hereinafter referred to as WP-II) under Section 11 of the 1973 Act.
(3.) The four writ petitions are as follows:- 1) WP 25754(W) of 2017 (for convenience referred to as WP-I) is filed by Dipali Halder (for convenience hereinafter referred to as DH) with a prayer for setting aside the notice dated 13th October, 2017 issued by the Block Development Officer/Prescribed Authority (BDO/PA) of Joynagar-I Block scheduling the meeting to remove the Prodhan/DH on the 23rd of October, 2017. 2) WP 27984(W) of 2017 (WP-II) is filed by one Asit Sardar (for short AS) with a prayer to direct the Prescribed Authority/Sub-Divisional Officer, Baruipur (for short the PA/SDO) to take steps on the complaint of AS dated 3rd August, 2017 seeking removal of the PR Nos. 7 to 10 in WP-II namely, Manchura Sardar, Mozammel Mistry, Tapasi Sardar and Mosaraf Gazi as elected members of the GP in view of their liability for disqualification under Section 11(1)(d) of the 1973 Act. 3) WP 25755(W) of 2017 (WP-III) is filed by one Abdul Hamid Molla (AHM) claiming to be the Upa-Prodhan of the GP and, reiterating the prayer of the Prodhan/DH in WP-I that the PA and BDO be restrained from acting further in terms of the notice dated 13th October, 2017 for removal of both the Prodhan and the Upa-Prodhan at the meetings scheduled at the Panchayat Office on the 23rd of October, 2017 and 24th of October, 2017 respectively. 4) In the pending CPAN, AS, who is also an elected member of the GP, raises the issue of the alleged non-compliance by the PA/SDO of the order of this Court dated 17th October, 2017 in WP 25611(W) of 2017. It is, inter alia, pleaded that by the order of 23rd October, 2017 this Court directed the PA/SDO to take a decision on the complaint of AS relating to the removal of the above noted PRs in WP-II for not attending three consecutive meetings of the GP thereby incurring the applicability of Section 11(1)(d) of the 1973 Act.;