Subrata Talukdar, J. - (1.) Party/Parties are represented in the order of their name/names as printed above in the cause title. Although much much water has flown down the Hooghly buffeting the election boat, a short but, engaging fact has been asserted by the petitioner. The petitioner pleads that she filed her nomination as an Independent candidate for a Gram Panchayat (for short GP) seat under the Sankarpur-II/X Constituency for the ensuing Panchayat Election of 2018 (for short respectively, the G.P. seat, the Constituency and, the Election).
(2.) The petitioner further pleads that her nomination paper was submitted for the GP seat on 9th April, 2018 and, a receipt issued by the dealing Assistant Panchayat Returning Officer (A.P.R.O)/Respondent No.5, Baruipur, 24-Parganas (South). The scrutiny of the nomination papers thereafter took place on 11th April, 2018 at 3.30 p.m. at the office of the Block Development Officer, Baruipur/the Respondent No.4 (for short the B.D.O).
(3.) It is thereafter pleaded that by a communication dated 9th April, 2018 of the Panchayat Returning Officer, Baruipur Development Block, South 24 Parganas/the Respondent No.4, the petitioner was communicated with a notice for allotment of symbol to be so done just after 3 p.m. on 16th April, 2018 at the office of the Respondent No.4.;