SAGARIKA SARDAR Vs. THE STATE OF WEST BENGAL AND OTHERS
LAWS(CAL)-2018-8-258
HIGH COURT OF CALCUTTA
Decided on August 27,2018

Sagarika Sardar Appellant
VERSUS
The State Of West Bengal And Others Respondents

JUDGEMENT

SUBRATA TALUKDAR,J. - (1.) Party/parties are represented in the order of their name/names as printed above in the cause title.
(2.) The petitioner claims herself to be the wife of the elected member of Gopalpur Gram Panchayat (GP) in the District of South 24-Parganas. In support of the above fact the petitioner relies upon the Certificate of the Returning Officer dated 17th May, 2018 connected to the Ninth Panchayat Elections, 2018.
(3.) Mr. Halder, Learned senior counsel, appearing for the petitioner submits that by a notice dated the 14th of August, 2018 issued by the Prescribed Authority (PA)/Block Development Officer (BDO) today, i.e. 27th of August, 2018, has been fixed for election of office bearers/including the Prodhan and the Upo-Prodhan of the Gopalpur GP.;


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