Subrata Talukdar, J. - (1.) Party/parties are represented in the order of their name/names as printed above in the cause-title.
(2.) The matter was placed for consideration yesterday i.e. 14th February, 2018 and, placed for further consideration today.
(3.) The relevant and essential arguments of the appearing parties can be reduced to the primary point as to whether the existing members of the local Gram Panchayat (GP) in issue were served with the notice of meeting of the no confidence motion (for short the said meeting) in the manner and, within the period specified by Section 12(3) of the West Bengal Panchayat Act, 1973 (for short the 1973 Act).;