RAM JIBAN MAHATO Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2018-9-202
HIGH COURT OF CALCUTTA
Decided on September 27,2018

Ram Jiban Mahato Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. 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 issue in this writ petition is the election of Sabhapati (S) and Saha Sabhapati (SS) of Barabazar Panchayat Samity (for short PS) in issue, District : Purulia.
(3.) Mr. Chatterjee, Learned Counsel appearing for the petitioner, submits that a meeting to elect the S and SS was notified by the Sub Divisional Officer and Prescribed Authority (SDO and PA)/the Respondent No.5 under the West Bengal Panchayat (Constitution) Rules, 1975 (for short the 1975 Rules) to be held on the 28th of August, 2018.;


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